• MINISTRY OF POWER

Notification No. L-1/18/2010-CERC Dated 28.04.2010 - Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 w.e.f. 03.05.2010

In exercise of powers conferred under clause (h) of sub-section (1) of Section 79 read with clause (g) of sub-section (2) of Section 178 of the Electricity Act, 2003 (36 of 2003), and all other powers enabling it in this behalf, the Central Electricity Regulatory Commission has enacted Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 shall come into force from 03.05.2010 and shall supersede the Indian Electricity Grid Code, 2006 which came into effect from 01.04.2006.

Notification No. L-7/142/157/2008-CERC Dated 04.06.2010 - Central Electricity Regulatory Commission (Payment of Fees) (Amendment) Regulations, 2010

In exercise of powers conferred under Section 178 of the Electricity Act, 2003 (36 of 2003), and all other powers enabling it in this behalf, and after previous publication, the Central Electricity Regulatory Commission issued the Central Electricity Regulatory Commission (Payment of Fees) (Amendment) Regulations, 2010 to amend Clause (3) of Regulation 4 of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008 ) by providing for fees to be paid by an electricity trader who has been granted licence for inter-State trading in electricity.

• MINISTRY OF HOME AFFAIRS

Notification No. GSR453(E) Dated 21.05.2010 - Arms (Amendment) Rules, 2010

In exercise of the powers conferred by Sections 5, 9, 10, 11, 12, 13. 16, 17, 18, 21, 41 and 44 of the Arms Act (54 of 1959), the Central Government enacted the Arms (Amendment) Rules, 2010 which provides for substitution of Rule 4 which speaks of licensing authority and forms of licences. It has also inserted Form No XXIII giving details of licences granted by District Magistrate under Section 13 of the Arms Act, 1959.

• ENVIRONMENT

Notification No. SO1002(E) Dated 04.05.2010 - Batteries (Management and Handling) Amendment Rules, 2010

In exercise of the powers conferred by Sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government enacted Batteries (Management and Handling) Amendment Rules, 2010 to amend the Batteries (Management and Handling) Rules, 2001. It provided for amendment in Rules 3, 4, 5, 7, 9 and Form I. It also provided for substitution of Form IV which is for registration of dealers.

• MINISTRY OF FINANCE

Notification No. SO1263(E) Dated 01.06.2010 - Effective date of State Bank of Saurashtra (Repeal) and the State Bank of India (Subsidiary Banks) Amendment Act, 2009 Notified

In exercise of powers conferred by Sub-section (2) of Section 1 of the State Bank of Saurashtra (Repeal) and the State Bank of India (Subsidiary Banks) Amendment Act, 2009 (48 of 2009), the Central Government appointed the 1st day of June, 2010, as the date on which the provisions of the said Act, shall come into force.

Customs

Notification No. 42/2010 Customs (N.T.) dated 26.05.2010 - Rate of exchange for conversion of Foreign Currency into Indian Rupees from 1st June, 2010

Central Board of Excise and Customs in exercise of its powers has determined the Rate of exchange and conversion of each of the Foreign currency into Indian Currency with effect from 1st June, 2010 relating to import and export goods under Section 14 of the Customs Act, 1962.

Notification No 44/2010 Customs (N.T.) dated 31.05.2010 - Determination of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations and Republic of India 

Central Government in exercise of its powers has made amendment in the Rules of Customs Tariff [Determination of Origin of Goods under the Preferential Trade Agreement between the Governments of Member States of the Association of Southeast Asian Nations (ASEAN) and the Republic of India] Rules, 2009 under Sub-section (1) of section 5 of the Customs Tariff Act, 1975.