Chhattisgarh act 007 of 2005 : The C.G. (Adhosanrachna Vikash and Paryawaran) Upkar Adhiniyam, 2005

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CHHATIISG ·\RH ACT

(No. 7 of 2005)

CHHAITISGARH (ADHGSANRACHNA VIKAS EVA!\·f

PARYAVARAN) UPKAR

ADHINIYAM, 2005

An Act to provide for levy of cess on hmd for raising funds to lf!lr,lement infrastructure

deYelopment projects and environment im;;,o.vement projec ts.

Whereas it is expedient to provide for addition_al resources fo r augmenting the development

activities and improvement_ of environment in tt.e State. Be it enacted by the Chhatti~garh Legislamr~ in the fifty six th year of the Republic of India

as follows :- ·

1.^(I)

' .

This Act may be called ChhattisgJJh 1..-\dhosanrachna Vikas Evam Paryavarnn)

Upkar Ac:lhiniyam, 2005.

(2) It extenJs to the .vhole of State of Chhattisgarh. ·

(3) It shall come into force on ,~ ... -~,::e of '•s publicatio:1 in th e Official Gazette.

Short title, extend and

Co,nmencemenL

5

204 (4)

IMinilions.

Inrrastructure de- Yelopment cess. EnYironment cess. Infrastructure Devel- opment fund.

') .... (I ) In this Act, unless the context otherwise requires,- (a)

lb)

(c)

(d)

(e)

(f)

(g)

"cess" means the infrasuucture development cess levied under section

3 or the environment cess levied under sectio n 4 of this Act;

"infrastructure development fund" means t he fund established under

section 3 of this Act;

"environment fund" means the fund establish ed under section 4 of ti ....

Act;

"mining lease" mean~ a lease granted unde r th~ Mines and Minerals

(Development and Regulation) Act. 1957 (N o. 67 of 195?):

"prescribed" means prescribed by rules made under this Act;

"proceeds of infrastructure development ces s" means the proceeds of

cess levied under section 3 of this Act;

"proceeds of environment cess" means the proc eeds of cess levied under

section 4 of this Act;

(2) The words and expressions used in this Act, but not defined therein, shall have the meaning respectively as assigned to them i n the Chhattisgarh Land Revenue

Code, 1959 (No. 20 of 1959) and the Mine s and Minerals (Development and

Regulation) Act, 1957 (No. 67 of 1957). 3.^(l) On and from the date of com

mencement of this Act, there shall be levied and collected an infrastructure development· cess on all lands on which land revenue

or rent, by whatever name called, is levied.

Provided that infrastructure development cess

shall not be levied on land

which for the time being is exempt from paym

ent of land revenue or rent, as the

case may be.

(2) The infrastructure development cess shall be levied at the rate specified in Schedule- I.

4. .(1) On and from the commence ment of this Act, there shall be levied and col lected ·

an environment cess on all lands on which land revenue or rent, by whatever name called, is levied.

Provided that environment cess shall not be lev ied on land which for the

time f:?eing is exempt from payment of land re venue or rent, as the case may be.

(2) · The. environment cess shall be lev ied at the rate specified in Schedule-II.

5. (1) · There shall be establishe? a fund to be called Infrastructure Developmen t Fund.

(2) The infrastructure ~evelopment f und shall consist of,-:-

(a) the proceeds of infrastructure develo pment cess,

(b) any sum granted by the State Gover nment, and

(c) any other sum received from any so urce whatsoever.

6

\ .- '

I

' I l.

7.

8.

9.

S. No.

(1)

I.

2.

3.

(3)

(i) t2 )

(3)

(I)

(2)

(1)

(2)

(1)

(2)

0 ~1lt-ti1~ ~. ~ 27 -q{ 2005 '!'he _infrastructure development fund shall be utilized by the State Government tor implementation of such infrastructure development projects in the State of Chhatt1sgarh as may be prescribed.

There s,iall be established a fund to be called Environment Fund. The environment fond shall consist of,-

(a) the proceeds of environment cess; lbJ any sum granted by the State Government; and

(c) any other sum received from any source whatsoever. The environment fund shall be utilized by t!lf! State Government for implemen- talion of such environment projects in the State of Chhattisgarh as may be prescribed.

Cess levied under section 3 and 4 of the Act shall be assessed in such manner as m.iy be prescribed:

The cess levied under this Act shall be collected as an arrear of land revenue and provisions of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) shall apply muraris nwtandis for such collection and recovery.

The State Government may, by a notification to tie published in the Official Gazette, amend any Schedule to this Act for revising the rate of any ce~s. Provided that the rate of any cess shall not be revised more than once in any consecutive period of three years.

Provided further that the rate of any cess shall not be increased by more than fifty percent of the existing rate by any notification to be issued under this sub section.

Every notification issued under sub section (1) shall be laid immediately before the Legislative Assembly of the State if it is in session, and if it is not in session, in the session immediately following the date of such notification. The State Government may make rules for carrying out the purposes of this Act. Every rule made under this Act shall be laid immediately before the Legislative Assembly of the State if it is· in session, and if it is not in session, in the session immediately following the date on which such rule is notified. SCHEDULE-I

(See section 3) .

204 (5)

Environment Fund.

Assessment and colle- ct ion or cess.

Ameudment of Schedules. Power to make rules.

Classification of Land

(2)

Rate of l:levelopment cess

(3)

Ort land covered under coal and iron ore mining leases.

On land covered under mining leases other than (1) above.

On land other thaP. land covereu under

7

2(4 (6 )

~..,.,.,.. ~ ~~ 27 tj 200.3 ==========~ ==-<,9 tli t'l 'l \u \ IVI 1 ,1 , 1~ 71· --

• - . SCHEDULc-11 (See section 4) - · - --- -----

----------------- ·----" :·In. Ci:i:;si ticat;on of Land R:\'c of Ci'!\·irnn;n=::-.! c:~,,

(1) 2 ( 3) ___________ ( ) ___________ ;..;...---- ---

Rupee'> 5 en e::ich tonne of a:1.1ua· d1:,;,a:::!", of r11inc,·al

I.

2.

3.

On lanJ covi::re,; u11d,:r cod anJ iron ure miniag kases.

On land covered under minmg leases other than ( l ) ab0ve.

On land Olher than land covered under -( l) ,1! ;d (2) abo\'e.

. .

5 percent oi the fillluunt of 10yalty pa ; ablt annually. 5 percent of the amo1:nt of iand reveuue ur rent, a:i the cal-e m~y be, payable annually .

8