Preamble
Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess (Amendment) Act, 1991*
| [Andhra Pradesh Act No. 19 of 1991] | [2nd October, 1991] |
An act to Amend the Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty second year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh (Krishna, Godavari and pennar Delta Area) Drainage Cess (Amendment) Act, 1991.
(2) It shall be deemed to have come into force, on the 15th November, 1990.
Section 2. Amendment of section 3
2. Amendment of section 3.- In the Andhra Pradesh (Kristina, Godavari and Pennar Delta Area) Drainage Cess Act, 1985 (Act 26 of 1985) (hereinafter referred to as the principal Act) in section 3, for the words "period, of five years", wherever they occur, the words "period of ten years" shall be substituted:
Section 3. Insertion of new section 3A
3. Insertion of new section 3A.- After section 3 of the Principal Act, the following section shall be inserted, namely:-
3A. "Rebate for lumpsum payment of drainage cess.- Where any person who is liable to pay drainage cess under, this Act, desires to pay the cess for a period of four fasli years commencing from the first day of July, 1991 in one lumpsum, he may do so on or before the 30th day of June, 1991 at the rates specified in the schedule as amended by the Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) drainage cess (Amendment) Act, 1991 (Act No. 19 of 1991) and the person so paying the cess shall be entitled to a rebate of sixteen per centum on the total amount payable by him for the four fasli years aforesaid".
Section 4. Amendment of section 4
4. Amendment of section 4.- In section 4 of the ??? Act, for the words "period of ??? years", the words "period of ten years" shall be substituted.
Section 5. Substitution of new Schedule for the Schedule
5. Substitution of new Schedule for the Schedule.- For the Schedule to principal Act, the following Schedule, shall be Substituted, namely:-
"The Schedule
(see section 3(1))
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Sl. No.
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Name of the Division
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The maximum rate at which Drainage Cess may be collected.
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(1)
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(2)
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(3)
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1.
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The ??? Eastern Delta
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Rs. 30/- per acre per annum
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2.
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The ??? Central Delta
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Rs. 30/- per acre per annum
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3.
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The area consisting of the ??? Delta, the Krishna Eastern an ??? the Krishna Central ???.
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Rs. 50/- per acre per annum
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4.
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The Krishna Western Delta
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Rs. 40/- per acre per annum
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5.
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The Sangam ??? of Pennar River
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Rs. 40/- per acre per annum
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6.
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The Nallore ??? of Pennar River.
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Rs. 40/- per acre per annum"
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Section 6. Repeal of Ordinance 7 of 1991
6. Repeal of Ordinance 7 of 1991.- The Andhra Pradesh (Krishna Godavari and Pennar Delta Area) Drainage Cess (Amendment) Ordinance, 1991 is hereby repealed.