Madhya Pradesh act 015 of 1982 : The MADHYA PRADESH KARADHAN ADHINIYAM 1982

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a:? DHYA PEADESH ACT

Nu. 15 of 1SQ THE MADPIYW Z;~Z~ZT~E' ,SH UTSADHAPJ APHICNIYAM, LQU,

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pecelvcd the assent of Governo;' on fhls 8rd May, l Q W ; aorpyjt 3Lt*t pub-

, Lhe "Medlutr Prafiesh Ge-ztte" .(Extra-ordinary), dsbd bra B#s m, 3-3 ^'

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~ c t to prbvibts fox levy of s-&vol b & W cesrs, fontast

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cess ~ n d rnjrrsrwl areas r 'webpmt cesc) eUBLf m a w b'Mddwu~W tbBrnar&o.

@- Be it enacted by the ldacihya Pradcsh Legislature in the Pl'hMy~Wd

, - Ye= guoi the Republic -63 India B follows :-

PART I-PRELIMJNABY

I. (1) This Act may be ailled the Madhyn Prsldah X&%C@?ora~

AmyuPn, 1982, . .

(2) It extends to the whale of the State of ~ b c l h ~ ; PI&?&

*? - (3) Et cdieU come into force an si~ch date ss the $tats ~^~&L. m, by notification, appoint m d ciiRerent dates rnay be &pp&bted for ' &fhrt?tlt ppoddi01~ of this A&

- - PABT 1XfZ"UOOIA BUILDING CESS

2. In this part, unless the context othorMse mUh%--

4s) "Codew mcilns the Madhys Pradesh Lwd Codq 1059 0 - (FJo.20dnlB69); " .

e (b) t'rchool building a 8 n " mema the 1lchm1 buildkig ceP. &ed under =&ion;

I . .c. (c) "hoider of la id" m m s a tenure holder, occ~$%~'icy h ~ t Or a C?ov.;.rnrnenit Xes- ;

(dl "holding" m e h s all land held by a holder in the State in m y one or more than one of the =&ti= tiled b

c la~lsa (c);

(e) "member of a W u l e Caste" meanr a rxIt?mber pf rmg carte, race or tdbe a- part of a group withfi a C* PaOt OBr h+ib ' / 4 specified a3 W~eduled Case with respat to &e $rrtE of Madhya Pradesh under article 341 of the C ~ n E t i t i A ~ ~ n ~f I

Podia ; I . - d 5 (j) *'member of Yrhcauis Ribesw -W r @ C Q ~ uly w, tribal wmrmsiiPfty or p t of or group withh a tribe m tdb.trl mtx;m~xn4t.~ &fled 4b1; mi& &ah rwpwt thB St8W crf

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7 E'bdhys W e s h under article 343 ol tbs Chn&tuth?@3 of

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(8) &,& l a d -&om m+3 in thL. gart snd rn 'kMxw3 beadn

but d&xd hi the W e BW h a w tfle n r m , md ed)

them gia Ra W e d

(I) There shall ha levied md collected hS?JP Y@=

$suKidJng c e s ~ an m~rjt b 1 d . i ~ 02 & -W &a %, a

holder o% the rate o l ihnx rVupe-e8 anh oevm~ty &cs p d e per hectare :

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Provided that ellf p! ov;aion of this s u b - e d c n a h a h in r e s p c t orf e holding heid by o r;:crfibcr c,£ Scheduled Castes or 3ehddcc? Tribes she& % haw eRed ~3 if for the W^(~T~Slrsix hwtare,9#', words "kn hectmw'" . yepe s~rby ' i i fur~d

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q m t m n a w h b t, q~y$ 1982 --" ->_W=r:r:--*- (2 ) The :,-hocl b ~ L l d ~ ~ g ,-levied and collected ufidcr s u ~ - m ~ r / n ' i l ) -. ,'iall be in add~tioll to tasdd rPtVeznUe or rent or any other L7r

.-ble by tile holder of e k l n n d in respect of $he holding under the

lGde or any other 'cl?Ylticl~=& fof the tima baing & force and ~ h d i be

W?Pble by the holibr of t ha t l hd ' i n the sane manner w, and P r l o n ~ t j , ,

S a d revenue, ,, (3) The providvns 03 *Code relating to assessment, ~ ~ e c t ~ o a and =very of land revenue sME.2 so far as may be, tipply PI) the ~ ~ ~ e a ~ m n t ,

dect ion , and recovery of stiiool uuildirlg c e , ~ under this

ateas] 8.s 'deflned~in,clama? (2-2) o13sectJon 2 of the Code and fdr thut^s9 purpose only so muchdarrnunt i n - t h e credit of tile fund rhah.be oljotted ta ai'district: as is r e c o d by way of s c h ~ l building ~ ~ 8 s from that disMct'together with PBy per cent. of the ccntribuUon of the State

Government for thht Wet.

5, ':The maintenearn and operation of the Primary School Ruildinfis Msia t c m ~ ce

COnstrudion Fund, ineMng the investment or re-h~vc;trnmt of sums and olxrujon of in its credit, shall be in rccordance with the ruler made under this Psrt. . Fu5d+

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8. In this Part,- - '

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:, b. , - . .^,(#).:rformt develrpment cess" means e e a levied on sale or supply

, , , ,, oftioreat plJduce by the Foreat Department under section 7;

, . . " , @),"Fnrest Deynrtment~~ includes the Forest DFwloprnent

Corporatiime constituted under the Companies Act, 1956

' . . , , , (rxa i 0 f ~ 5 6 ) ;

(c) ' the expressirn "forest produ'ce" shall have the meaning assigned to tohat exprt?ssion in clause (4) of section 2 of the Indian Forest A q 1927 fPP4a. 18 of ls'E7) ;

3 % 7 . (1) 'fiere s^habe lcvte and collected a forest development cess bvY of fCjreat on every sale or ,sup& of forest p;bduce by the Fortst Department st dmclopmant on

1 :- w-w*-h.* --,---,--w.A .,,, "^Fa*, % *+ 4 d l l a or supply n l the. rble o G p r mt. - of the price a i which such ioiest produce is foinl

~ald, or ,supplied.

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Y b J 3 ~ ~ d , h 8 F 7 2 1982

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(2) 'rho R,rest develogrnent ress levied under sub--mtion [I) ahall be jn addiLiorl to . s , ~ y t ax h2viable un forest produm u n k eny other laN Eor t i l e time being la farce.

(3) Thc forest development c c s payst le under srrab-sectio~~ (1) in

. ~ s p c c t uT Io~c?B~. p:uduce sc~ltl or suppliod by the Forest apartment shall he payablr by tJir? p?rson t o whom the forest prodr~co h Soldl Or uupplled

and shall be i.u!iectcd by and rekuverecl by the officer or offlcfal 02 the

* : Forer;l;.Depertlf~cnt concerned with sucl' sate or suppb a^{t the}time of

.such sale ,>r nl~pply.

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(4) Zl'iic p.oceeds of the f~fol.est development cess Wied under, sub-

section ( t ) shall firsr. be credited to the Consolidateti m d of the State

and ~ h c State C;overnment may, at the cornmencemenk 01 each Rnandal year after due nppropriation has been made by law, 6thdraw from the,

Cor~wlidnjed Fuud of the State an amount equivalent ta the yrmeedr of

the forest develor,ment. cess realised by the State Gwernment ih the preceedillg fi~~nnciul ycnr antl shall $lace I t to the d t of a separate

f u ) d to be called the Porrst Cevelopment Fund and such credit to the

said fund shell bc an expenditure charged on the Qtonsolideted Fund,

of the Slate of hladhya P~adeslx.

,

i 5 ) Ths U ! ~ O U R ~ , + iri the credit of the fund shall,' a t the discretion of the Sraie Gotrcr~krlent, Ike utilised for-'

, , . (a) social foi.estry. purposes ; I

I . - (b) afiorestnti i)~l, rs-forestation and rehabilit,a?dfon of forest ; ~ h d

b % (c) any other pdrposes connected with the development 01 forests, as ';tie Stntc Government may, by n o ~ c a t i o n , specify. !

(6) Tile rnnintena~icc and operation 01 the For& Develqpment Fund , s'r,all be in ~ccc~rc lnnce with the rules made in this behalf. i

1 F2ELRT XV--hLINERAL AREAS DEVE;LOPmNT CESS

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' Defhitionnr . 8, In this part, unless the context otherwise reqllires,--

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(a) " d e ~ d rent" means the dead rent payable under the Mines andl

. t Mincv~1.s (Regulntiotl and bve lopmmt) Act, 1957 (Na 67

3-

04 1!)57) ;

(b) "land" means l ~ n d held under A lnining leaae for undertak?ng

-. wining. -operations ;

(e) "mineral areas development cess" me&s c e ~ s levied wider sccGon B on land held under a rnining'leaue for undertaking

GP rnir~lng operations ; jd) ,:'I-oye!ty'' ircn?s the royalty payable under the Mines and

Mii i e r s i~ (I\eyu!ation and Deireloprnmt) Act, 1957 (?h 87 of 195'7) r4nd includes any payvents mde or likeiy to be made to the Ccncrnl Governmr?nt or the S a t e Governlnent as the '

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$2 .. A' ' * -- %' .------ . : k; L r ,

12) Wm trtu glaI-pnoe of r11b-section @) ~TnEal value @hall be *cJUa\l to the ~ I t y or deatl r m l , -s tfw case may be, wlrichavcr in frlghar.

(3) Ifi-Eg mlnerol al'eprs devclop~nent eesr shalJ ba pilyobls by tile ^*

person tow31om the niinhg Isme Is grh!&ed

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(4) minerd aurcns developmert'cen~ shell, subject to ~d h

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i accord- with the rules niods in (;hi. bellnlf, be c o l l e ~ t d by SUOY

asend- in such manner as may IYE p r ~ ~ c d b r d pnd ahall be WPued I \-. ,.

tow& &elopmenf of rl~inr.r'a)i bearbig areas. --I

PART V-MISCm9NEOUS ?*.- .,

.' i 10. any dimeulty arises in givbg effect to the provisions of thb P w m b&W3%'@

! Act, Ule State Government may, by ader nut inconsistent the diaio15b

provisions of this Act, remove the d i m l t g :

I . .

c 5 : -Pro$&?d that no such order 'shell be made after the ex* of a period oZ one year from the date of coonmencement of thfs AH. &&anatlm.--In this section th expression "commncemmt of ^t

this Act" means with relsilon to any provivltrlm of this Act, ?

the relevont date of cornlrencement, appointed under s u b

section (3) uf emtion 1, in &ation to t ha t provision,

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11. 6 ) ~ h e * ' ' ~ t e t e ~ o v & r n m e n t rray, after previous gubilcstion, Pawar to

tl make r e t o carry out the purposes 03 this A c t^{t ~BO,} - -

(2) &I rules n k d e under this Act shell be laid on the table 01 the I S t a t e ~ s l n t i v e A s w m b l y .

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