Preamble
| [Gujarat Act No. 9 of 1976] | |
Enacted by the President in the Twenty-seventh Year of the Republic of India
An Act further to amend the Gujarat Education Cess Act, 1962
In exercise of the powers conferred by section 3 of the Gujarat State Legislature (Delegation of Powers) Act, 1976 (44 of 1976), the President is pleased to enact as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Education Cess (Amendment) Act, 1976.
(2) It shall come into force on the 1st day of April, 1976.
Section 2. Amendment of section 12 of Guj. XXXV of 1962
2. Amendment of section 12 of Guj. XXXV of 1962.- In the Gujarat Education Cess Act, 1962 (Guj. XXXV of 1962), in section 12, in sub-section (1) for clause (b), the following clause shall be substituted, namely:-
"(b) where a building or land is used for the purpose of trade, commerce or industry, or the carrying on of a profession or business,-
(i) if the annual letting value thereof exceeds three hundred rupees but does not exceed one thousand rupees, at the rate of seven percent of the annual letting value;
(ii) if the annual letting value thereof exceeds one thousand rupees but does not exceed two thousand and five-hundred rupees, at the rate of eleven percent, of the annual letting value;
(iii) if the annual letting value thereof exceeds two thousand and five-hundred rupees but does not exceed four thousand and five-hundred rupees, at the rate of fourteen percent, of the annual letting value;
(iv) if the annual letting value thereof exceeds four thousand and five-hundred rupees, at the rate of sixteen percent, of the annual letting value."