BHARAT HYDRO POWER CORPORATION LIMITED (ACQUISITION AND TRANSFER OF UNDERTAKING) ACT, 1996

For purposes of determining the amount payable under Section 7 the depreciation shall be calculated at annual rates arrived at by dividing ninety per cent of the book-value of each asset by the number of years of life of the asset as specified in the table below. For the account year in which as asset was brought into beneficial use, the depreciation shall be calculated at half the annual rate and for period after the company's last completed financial year till the appointed day the depreciation shall be calculated prorate. Depreciation shall not be calculated for any period beyond the life of the asset as prescribed herein. Table Description of Asset Number of Years of Life Asset A. Land owned under full title. Infinity. B. Land held under lease     (a) for investment in the land The period of the lease, or the period remaining unexpired onthe assignment of the lease, as the case may be.   (b) for cost of clearing site. The period of the lease remaining unexpired at the date ofclearing the site. C. Assets purchased new-     (a) Plant and machinery in generating stations, including plantfoundations-     (i) hydro-electric Thirty-five   (ii) steam electric Twenty-five   (iii) diesel-electric Fifteen   (b) Cooling towers and circulating water systems Thirty.   (c) Hydraulic works forming part of a hydro-electric systemincluding-     (i) dams, spillways, wires, canals, reinforced concrete flumes andsyphons One hundred.   (ii) reinforced concrete pipe-lines an surge tanks, steel pipelines, sluice gates, steel surge tanks, hydraulic control valvesand other hydraulic works. Forty.   (d) Buildings and civil engineering works of permanent charactermentioned above-     (i) Officers and show-rooms Fifty.   (ii) containing thermo-electric generating plant Thirty.   (iii) containing hydro-electric generating plant, Thirty-five.   (iv) temporary erections such as wooden structures Five.   (iva) roads other than kacha roads One hundred.   (v) other Fifty   (e) Transformers, transformer kiosks, sub-section equipment andother fixed apparatus (including plant foundations)     (i) transformers (including foundations) having a rating of 100kilovolt ampers and over Thirty-five.   (ii) other Twenty-five.   (f) switchgear, including cable connections Twenty.   (i) Lightening arrestors- Twenty   (ii) Pole type Fifteen   (iii) Synchronous condensers. Thirty-five.   (g) Batteries. Ten   (h)(1) underground cables including joint boxes and disconnectingboxes Forty   (2) cable duct system Sixty   (i) Overhead liens including support.     (i) lines on fabricated steel supports operating at nominalvoltages higher than 66 kilo-volts Thirty-five   (ii) lines on steel supports operating at nominal voltages higherthan 13.2 kilovolts but not exceeding 66 kilovolts Twenty-five   (iv) lines on treated wood supports Twenty   (j) Meters Fifteen   (k) Self-propelled vehicles Seven   (l) Static machine tools Twenty   (m) air conditioning plant     (i) State Fifteen   (ii) Portable Seven   (n)(i) Office furniture and fittings Twenty   (ii) office equipment Ten   (iii) Internal wiring, including fitting and apparatus Fifteen   (iv) Street-lights Fifteen   (o) Apparatus let on hire-     (i) other than motors Seven   (ii) motors Twenty   (p) Communications equipment-     (i) radio and high frequency carrier system Fifteen   (ii) telephone liens and telephone Twenty D. Assets purchased secondhand and assets not otherwise providedfor in this table. Such reasonable period as the Commission determines in eachcase having regard to there nature, age and condition of theasset at the time of its acquisition by the licensee.

Act number

Act 1 of 1997

Year

1997

Enacted on

06-01-1997

In force from

6 January 1997

Jurisdiction

Assam State Act

Subjects

Energy And Electricity

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Official source: India Code