Chhattisgarh act 015 of 2002 : Chhattisgarh Vritti Kar (Sanshodhan) Adhiniyam, 2002

Preamble

[Chhattisgarh Act No. 15 of 2002]

[23rd April, 2002]

An Act further to amend the Chhattisgarh Vntti Kar Adhiniyam, 1995 (No. 16 of 1995).

Be it enacted by the Chhattisgarh Legislature in the Fifty-third 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 Chhattisgarh Vritti Kar (Sanshodhan) Adhiniyam, 2002 (No. 15 of 2002).

(2) It shall come into force from the date of publication in the Gazette.

Section 2. Amendment in Schedule

2. Amendment in Schedule.- In the Schedule, in Serial number 1, for entries (ii) to (iv) the following shall be substituted and entry (v) be inserted after entry (iv):-

(ii)	Exceeds Rs. 1,00,000 but does not exceed Rs. 1,50,000.	Rs. 1560 (Rs. 130 per month).
(iii)	exceeds Rs. 1,50,000 but does not exceed Rs. 2,00,000.	Rs. 1800 (Rs. 150 per month).
(iv)	exceeds Rs. 2,00,000 but does not exceed Rs. 2,50,000.	Rs. 2400 (Rs. 200 per month).
(v)	exceed Rs. 2,50,000	Rs. 2500 (Rs. 208 per month for eleven months and Rs. 212 for twelth month).