Section 2 in Gujarat Education Cess (Amendment) Act, 1970
2. Amendment of section 12 of Guj. XXXV of 1962.- In section 12 of the Gujarat Education Cess Act, 1962 (Guj. XXXV of 1962) (hereinafter referred to as "the principal Act"), for sub-section (1), the following shall be substituted, namely:-
"(1) Subject to the provisions of this Act, there shall be levied and collected with effect from the 1st clay of April 1970 a tax on lands and buildings situated in an urban area at the following rates, that is to say:-(a)where a building or land is used for residential purposes or any purpose other than trade, commerce or industry or the carrying on of a profession or business-(i)if the annual letting value thereof exceeds three hundred rupees but does not exceed one thousand rupees, at the rate of three per cent of the annual letting value;(ii)if the annual letting value thereof exceeds one thousand rupees but does not exceed two thousand and five hundred rupees, at the rate of five per cent of the annual letting value;(iii)if the annual letting value thereof exceeds two thousand and five hundred rupees but does not exceed four thousand and five hundred rupees, at the rate of six per cent of the annual letting value; and(iv)if the annual letting value thereof exceeds four thousand and five hundred rupees, at the rule of seven per cent of the annual letting value; and(b)where a building or land is used for the purpose of trade, commerce or industry, or the carrying on of a profession or business, at one and half times the rate specified in items (i) to (iv) in clause (a) above in respect of the building or land of corresponding annual letting value.".
