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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bengal Presidency - Subsection

Section 6(2) in Cess Act, 1880

(2)the rates of each of such road cess and public works cess shall not exceed-[(i) fifty paise on each tonne of coal, minerals or sand of such annual despatches, and]
(ii)six paise on each rupee of such annual net profits.
[Explanation. -] For the purposes of this proviso, one tonne of coke shall be counted as one and a quarter tonne of coal.