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State of Maharashtra - Section
Section 156 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
156. Power to levy cess on lands when minerals therein belong to, and royalty is payable to Government
- [Deleted]| Section 156 was deleted by Maharashtra 9 of 2013, Section 2 (w.e.f. 6-5 2013).Prior to deletion section read as under:156. Power to levy cess on lands, when minerals therein belong to, and royalty is payable to, Government.(1) Without prejudice to the provisions of sections 144, 151 and 152 where a royalty in respect of minerals in any land (when the minerals belong to Government) is payable to the State Government, the State Government shall be competent, and shall be deemed always to have been competent, to levy and collect, in any District or part of the State, a cess on any such land, on the basis of the royalty so payable.(2) With effect from the 13th day of July 1973 such cess shall be levied and collected at the rate of ten paise in the case of major minerals, and five paise in the case of minor minerals, on every rupee of very sum payable to the State Government on account of royalty, in respect of minerals in any such land.Explanation.- For the purposes of this section, 'minor minerals' means the building stones, gravel, ordinary clay, ordinary sand other than sane used for such purposes as are prescribed under the Mines and Minerals (Regulation and Development) Act, 1957, and any other minerals, which the Central Government or the State Government have, under any law for the time being in force, by notification or order published in theOfficial Gazette, declared to be minor minerals; and 'major minerals' means the minerals other than minor minerals, but does not include mineral oils, natural gas or petroleum.(3) The cess shall be collected, so far as may be, in the same manner as the cess levied under sections 144, 151 or 152, as the case may be, is collected.(4) The amount of cess collected shall be paid by the Collector to the Zilla Parishad concerned, within the jurisdiction of which the lands are siutated, after deducting such proportion thereof as cost of collection as may be prescribed. |