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State of Madhya Pradesh - Section

Section 7 in The M.P. Cess on Storage of Coal Rules, 1983

7. Withdrawal from the consolidation Fund.

- The amount withdrawn from the consolidated Fund of the State at the commencement of each financial year in pursuance of the provisions of sub-section (1) of Section 12 of the Act shall be credited to the head "829-Development and Welfare Funds-R-Other Development and Welfare Funds-Coal Bearing Area Development Fund" for the purpose of transferring the amount from the Consolidated Fund to the Coal Bearing Area Development Fund. The provisions in the State Budget shall be made under the head "328-Mines and Minerals" as charged expenditure. In order to repay expenditure from the Coal Bearing Area Development Fund, provision shall again be made under the head "328/528-Mines and Minerals" and corresponding amount shall be shown under a separate sub-head "Deduct-Amount met from the Coal Bearing Area Development Fund" below the aforesaid major head.Form A[See Rule 4]Return for the quarter beginning...........and ending with...........showing the cess on the storage of coal payable under Section 11 of the Madhya Pradesh Upkar Adhiniyam, 1981
1. Name of the person raising coal. ...................
2. Location of the coal mine with full particulars. ...................
3. Quantity (in tons) of coal stored within the meaning ofSection 10 of the Act during the quarter ...................
4. Cess payable on the quantity shown against S. No. 3 above. ...................
5. Amount of cess paid with challan No. and date. ...................
Place................ ..................
Date................. (Signature)
AcknowledgementReceived return in Form 'A' for the period from............ to........from with a copy of challan No dated for Rs on...........................................................(Receiving Officer).Form BOrder of Assessment[See Rule 6]
District........... Case No...........
1. Year in which assessment is made. .............................
2. Period of assessment. .............................
3. Name and address of the person storing coal. .............................
4. Location of the coal mine. .............................
5. Quantity of coal stored within the meaning of Section 10 ofthe Act during the period. .............................Asreturned.............................As determined
6. Cess payable on the quantity of coal stored during the period. .............................
7. Cess paid with returns Challan No.DateAmount(1)(2) (3)........................................
8. Balance of cess payable. .............................
9. Penalty u/s......... of the Sales Tax Act. .............................
10. Total Balance due .............................
  Assessment and penalty order enclosed.  
Date................. Signature...........
  Designation.........