Section 4(2) in Compulsory Deposit Scheme Act, 1963
(2)The maximum rate of deposit shall be-(a)in the case of a person falling under clause (a) of section 2 , fifty per cent.of the land-revenue(including surcharge thereon, if any,) payable in respect of the land or lands held by him in the year for which deposit is required to be made.Explanation.- In this clause "year" means the year with reference to which land-revenue is payable under any law with respect to land-revenue;(b)in the case of a person falling under clause(c) of that section, three per cent.of the annual rental value of the property with reference to which the property is assessed to the tax referred to in that clause in the year in which the deposit is required to be made:Provided that where the property is assessed to such tax not with reference to its annual rental value, the maximum rate of deposit under this clause shall be twelve and a half per cent.of such tax;(c)in the case of a person falling under clause (d) of that section, three per cent.of his annual income from salary;(d)in the case of a person falling under clause(e) of that section, one-third of one percent.of his turnover during the year immediately preceding the year in which the deposit is required to be made;(e)in the case of a person falling under clause(f) of that section, a sum of sixty rupees per annum.
