S.O. 3429(E).—In exercise of the powers conferred by sub-section (2) of Section 26 of the Reserve Bank of India Act, 1934 (2 of 1934), the Central Government hereby further amends the notification of the Government of India, in the Ministry of Finance, Department of Economic Affairs number S.O. 3408(E) dated the 8th November, 2016 published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (ii) dated the 8th November, 2016:-
1. In the said notification, in paragraph 1, after clause (n), the following clauses shall be inserted, namely :-
“(o) for making payments towards any fees, charges, taxes or penalties, payable to the Central or State Governments including Municipal and local bodies;
(p) for making payments towards utility charges including water and electricity.”.
[F. No. 10/03/2016-Cy.I]
Note : The principal notification was published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (ii) vide notification under S.O. 3408(E) dated the 8th November, 2016 and subsequently amended vide notification under S.O. 3416(E) dated the 9th November, 2016.
MINISTRY OF FINANCE
Notification dated 10th November, 2016