(1)If the gross total income of an assessee includes any profits and gains derived from the business of collecting and processing or treating of bio-degradable waste for,—(a)generating power; or(b)producing bio-fertilizers, bio-pesticides or other biological agents; or(c)producing bio-gas; or(d)making pellets or briquettes for fuel or organic manure,there shall be allowed a deduction equal to the whole amount of such profits and gains for five consecutive tax years, beginning with the tax year in which such business commences.
