19. Computation of net income from mines and minerals and determination of compensation payable therefor - Section 25(2).
- In computing the net income of a proprietor or tenure-holder under sub-section (2) of Section 25 from royalty [* * *] [Repealed by Notification No. 1644 LR. dated 24.2.1960.] the deduction to be made from the gross income on account of cost of collection shall be at the following rate, namely :-(a)where the gross income exceeds Rs. 50,000 - 10 per cent of such gross Income;(b)where the gross income exceeds Rs. 25,000 but does not exceed Rs. 50,000 - 8 per cent of such gross income;(c)where the gross income is Rs. 25,000 or below - 4 per cent of such gross income:Provided that the deduction shall be subject to marginal adjustment in whole rupee, so that the net income of a proprietor or tenure-holder falling within a higher income group is not reduced to an amount which is less than the amount of the net income of a proprietor or tenure-holder falling within a lower income group.
