Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
The Bombay Gas (Fixation of Price Limit) Rules, 1967
Published vide Notification G. N., I. & L. D., No. GCS. 1167/48190-Elec. - 2, dated 29th August, 1967 (M. G., Part 4-B, page 2135)
mh791
|
LEGISLATIVE HISTORY 6 |
(a) "accounting year" means the period of twelve months for which the Company each year prepares a statement of accounts of its undertaking and renders it to an officer under rule 3 of the Bombay Gas Supply Rules, 1940;
(b) "Act" means the Bombay Gas Supply Act, 1939 (Bombay IX of 1939);
(c) "expenses of the Company" means the expenses incurred by the Company during any accounting year on account of payment of wages or salaries of workmen of the Company including payments made on account of any allowances, provident fund, pension or any payment made to or for the benefit of, its employees under any enactment for the time being in force:
(d) "workmen" means workmen within the meaning of the Industrial Disputes Act, 1947 (14 of 1947).
3. Prescribing maximum price at which gas may be sold by the Company in Greater Bombay. - (1) Subject to the provisions of this rule and rule 4, the price which the Company may charge for the supply of gas to any consumer or class of consumers in Greater Bombay shall not exceed Rs. 6.84 (six rupees and eighty-four paise only) per unit of [28.3168 cubic metres] of gas so supplied. (2) The price prescribed by sub-rule (1) shall be subject to variation in the events specified hereunder, namely :-(a) if the cost of production of gas is increased or decreased due to rise or fall in the price of coal or oil (either on account of cost or freight), then-
(i) for every increase or decrease of sixteen paise per tonne in the price of coal, there shall be an addition to, or deduction from, the rate prescribed as aforesaid of one paisa for a unit of [28.3168 cubic metres] of gas so supplied:
(ii) for every increase or decrease of ten rupees per kilo/litre in the price of oil there shall be an addition to, or deduction from, the rate prescribed as aforesaid of one paisa for a unit of [28.3168 cubic metres] of gas so supplied;
(b) if the expenses of the Company are increased or decreased, then for every increase or decrease of fifty thousand rupees in such expenses, there shall be an addition to, or deduction from, the rate prescribed as aforesaid of one paisa for a unit of [28.3168 cubic metres] of gas supplied as aforesaid.
4. Increase or decrease in rates to be made only on certificate of auditor. - The price prescribed by rule 3 shall not be increased or decreased as aforesaid, unless an auditor appointed under section 4 of the Act has certified that the cost of production or the expenses of the Company during any accounting year, have when compared, with the cost or expenses during the accounting year immediately preceding, increased or decreased by an amount specified in the certificate; and the total increase or decrease in the cost or expenses or both in any accounting year as so certified is not less than five paise per [28.3168 cubic metres] of gas supplied as aforesaid. Explanation. - For the purposes of this rule, the cost of production or expenses means the cost of production or expenses as certified by the auditor aforesaid to be true and correct.
