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State of Madhya Pradesh - Section

Section 9 in The M.P. Cess on Land held in Connection with Mineral Rights Rules, 1987

9. Repeal.

- The Madhya Pradesh Cess on the Storage of Coal Rules, 1983 are hereby repealed.Form "A"[See Rule 3]Return for the month of.................showing the cess payable in respect of major minerals raised from land held in connection with mineral rights under Section 11 of the Madhya Pradesh Upkar Adhiniyam, 1981.
1. Name of the person holding land in connection with the mineralrights. ..............
2. Description of the major mineral raised from the land. ..............
3. Location of the mine with full particulars ..............
4. Quantity (in tons) of the major mineral raised during themonth. ..............
5. Cess payable on the quantity shown against serial number 4above. ..............
6. Amount of cess paid with challan No. and date. ..............
Place.......... ...............
Date........... Signature
AcknowledgementReceived return in Form "A" for the month of................. from........ with a copy of challan No..............dated.....for Rs.......Seal of officePlace...............................Date......................................................Signature and full name of the official receiving the returns.Form BOrder of Assessment[See Rule 5]
District........... Case No...........
1. Year in which assessment is made. ..............
2. Period of assessment. ..............
3. Name and address of the person holding land in connection withthe mineral rights. ..............
4. Description of major mineral raised from the land. ..............
5. Location of the mine. ..............
6. Quantity of major mineral raised during the financial year. ..............
7. Cess payable on the quantity of major mineral shown againstserial number 6 above. ..............
8. Cess paid with returns Challan No., Date, Amount
    1........................................
    2.........................................
    3........................................
    4........................................
    5........................................
    6.........................................
    7........................................
    8........................................
    9........................................
    10........................................
    11........................................
    12........................................
    Total
9. Balance of cess payable. ..............
10. Penalty under Section/rule......... of the Sales Tax Act/SalesTax Rules. ..............
11. Total Balance due ..............
  Assessment and penalty order enclosed.  
Date................. Signature...........
  Designation.........