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State of Odisha - Section
Section 30 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
30. Surrender of unspent fund.
- At the close of each financial year, the unspent balance, if any, shall be surrendered to the fund by way of deposit under specified Head of account.Form-ANotice before imposing of penalty[See Rule-8(1)]To......................................Whereas You, the holder of the mineral bearing land/quarry over....hects.....in village..........of........district for.........(name of the mineral) are,required to pay the tax of Rs........(Rupees............) only for the quarter from............... to............... by due date of 30th June/31st September/December/March, 200.... under the Orissa Rural Infrastructure and Socio-Economic Act and Rules, 2005.Whereas You have failed to pay the tax by the aforesaid due date.Take notice that under Rule-10 of the said Rules you are liable to pay penalty up to three times of the aforesaid tax amount. You are, therefore, noticed under Section 4(2) of Orissa Rural Infrastructure and Socio Economic Development, Act, 2004 to appear before the undersigned on............ at....am/pm for personal hearing to state your case, if any, failing which your case will be disposed of as per law.Place:Date :Notified Authority.Form-'B'Notice of Demand[See Rule 8(2)]ToPlease take notice that for the quarter/year ending.........................a sum of Rs......... has been determined as the dues payable under the Orissa Rural Infrastructure and Socio-Economic Development Act, 2004.| Rs................. | ||
| Penalty under Section 4(2) as per orderdated.................. | ||
| ...................... | ||
| Total .. | Rs. |