Notifications & Circulars Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (Second Amendment) Regulations, 2024 to be effective from 15.07.2024 (Central Electricity Regulatory Commission) (12.07.2024)Whereas, the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) (Second Amendm....MANU/NMIC/0252/2024ElectricityNHAI to Charge Double Toll from Vehicles with Non-affixed FASTag on Front Windshield (Press Information Bureau) (18.07.2024)To deter National Highway users from deliberately not fixing FASTag on the windscreen of the vehicle, NHAI has issued guidelines to collect double use....MANU/PIBU/0531/2024Motor VehiclesCentral Government notifies replacement of old criminal laws with new (Ministry of Law and Justice) (16.07.2024)In pursuance of section 8 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby notifies that where any reference of the Indian....MANU/LEGL/0003/2024CriminalDepartment of Consumer Affairs, Government of India proposes amendment in Legal Metrology (Packaged Commodities) Rules, 2011 (Press Information Bureau) (14.07.2024)Keeping in view of the growing ambit of the market including both offline and online platforms, the Department of Consumer Affairs, Government of Indi....MANU/PIBU/0518/2024ConsumerCentral Government exempts specified goods from the whole of goods and service tax compensation cess leviable under Customs Tariff Act (Ministry of Finance ) (12.07.2024)In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962) read with sub-section (12) of section 3, of....MANU/CUST/0046/2024Customs