On 10-03-2015, the Central Government in exercise of the powers conferred by Section 10 (46) of the Income Tax Act, 1961 hereby notifies that the following income arising to the ‘Uttar Pradesh Electricity Regulatory Commission’, a Commission constituted under the Uttar Pradesh Electricity Reforms Act, 1999 shall not be included in the total income for the purpose of the said Act:
(a) amount received in the form of government grants;
(b) amount received as license fees and fines;
(c) interest earned on government grants, license fees and fines.
The notification shall be subject to the conditions that the Uttar Pradesh Electricity Regulatory Commission—
(a) shall not engage in any commercial activity;
(b) file return of income in accordance with Section 139 (4C)(g) of the said Act; and
(c) activities and the nature of the specified income of the said Commission remains unchanged throughout the financial years.
This notification shall be applicable for financial years 2011-12 to 2015-16.
