Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973

For purposes of determining the amount payable under Section 6(1), 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 year in which an asset was brought into beneficial use, the depreciation shall be calculated at half the annual rate and for the period after the licensee's last completed financial year till the vesting date, the depreciation shall be calculated pro-rata. 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 of asset (1) (2) 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.   (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) dam, spillways, weirs, canals, reinforced concrete flumesand syphons. One hundred.     (ii) reinforced concrete pipe line and surge tanks steel pipelines, sluice gates, steel surge tanks, hydraulic control valvesand other hydraulic works. Forty.   (d) Building and civil engineering works of a permanentcharacter, not mentioned above-       (i) Office and showrooms Fifty.     (ii) Containing thermoelectric generating plant Thirty.     (iii) Containing hydroelectric generating plant Thirty five.     (iv) Temporary erections such as wooden structures. Five.     (v) Roads other than katcha roads. One hundred.     (vi) Others. Fifty.   (e) Transformers, transformers kiosks, sub-station equipment andother fixed apparatus (including plan foundation)-       (i) Transformers (including foundation) having a rating of100 kilovolt amperes and over) Thirty five.     (ii) Others Twenty five.   (f) Switchgear, including cable connections Twenty.   (g) Lightening arrestors-       (i) Station type Twenty.     (ii) Pole type Fifteen.     (iii) Synchronous condensers Thirty five.   (h) Batteries Ten.   (i) (i) Underground cables including joint boxes anddisconnecting boxes. Forty.     (ii) Cable duct system. Sixty.   (j) Overhead lines including support-       (i) Lines on fabricated steel support-operating at nominalvoltages higher than 66 kilovolts. Thirty five.     (ii) Lines on steel supports-operating at nominal voltageshigher than 13.2 kilvolts but not exceeding 66 kilovolts. Thirty.     (iii) Lines on steel or reinforced concrete supports. Twenty five.     (iv) Lines on treated wood supports. Twenty.   (k) Meters Fifteen.   (l) Self-propelled vehicles Seven.   (m) Static-machine tools Twenty.   (n) Air conditioning plant-       (i) Static Fifteen.     (ii) Portable Seven.   (o) (i) Office furniture and fittings Twenty.     (ii) Office equipment Ten.     (iii) Internal wiring including fittings and apparatus. Fifteen.     (iv) Street-light fittings Fifteen.   (p) Apparatus let on hire-       (i) Other than meters Seven.     (ii) Meters Twenty.   (q) Communications equipment-       (i) Radio and high frequency carrier system. Fifteen.     (ii) Telephone lines and telephone. Twenty. D. Assets purchased second hand and assets not otherwiseprovided for in this table. Such reasonable period as Government determines in each casehaving regard to the nature of the asset at the time of itsacquisition by the licensee.

Act number

Act 10 of 1973

Year

1973

Enacted on

26-04-1973

In force from

26 April 1973

Jurisdiction

Assam State Act

Subjects

Energy And Electricity

Read the full text of Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973 section by section on LawLens.

Official source: India Code