Section 5 in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990
5. Rate of tax:
The rate of tax under section 3 shall be as follows: -(a)in case of a tea estate, for every kilogram of the annual productivity of such tea estate shall be-(i)Omitted.(ii)twenty five paise, - if the aggregate area of specified lands held by an owner does not exceed forty hectares;(iii)forty paise, - if the aggregate area of specified lands held by an owner exceeds forty hectares;(iv)Notwithstanding anything contained in clause (c), if the specified lands exceeding forty hectares falls in Barak Valley the rates of tax under section 3 for every kilogram of the annual productivity of the estate shall be thirty five paise.Amendment: In the principal Act, in section 5,clause(a) has been substituted vide notification no.LGL.42/2004/92 Dated 29th August, 2009 published in the Assam Gazette Extraordinary no. 261. Dated 29th August, 2009.It shall come into force on the first day of January, 2010.[Prior to this the clause (a) read as follow:(i)Omitted(ii)twenty paise, - if the aggregate area of specified lands held by an owner does not exceed forty hectares;(iii)thirty two paise, - if the aggregate area of specified lands held by an owner exceeds forty hectares;(iv)Notwithstanding anything contained in clause (c), if the specified lands exceeding forty hectares falls in Barak Valley the rates of tax under section 3 for every kilogram of the annual productivity of the estate shall be nine twenty nine paise;(b)in case of a coal bearing land, fifty rupees for every metric tonne of the annual productivity of such land;(c)in case of crude oil bearing land, two hundred rupees for every metric tonne of the annual productivity of such land;(d)in case of a natural gas bearing land, one hundred rupees for every thousand cubic metre of the annual productivity of such land; and(e)in case of lime-stone bearing land, ten rupees for every metric tonne of the annual productivity of such land.Amendment: In the principal Act, section 5, in clause (a), sub-clause (i) has been omitted vide notification no.LGL.42/2004/83 Dated 12th February,2009 published in the Assam Gazette Extraordinary no. 51 Dated 12th February,, 2009..Amendment: In the principal Act, section 5 has been substituted vide notification no.LGL.42/2004/10 Dated 29th December, 2004 published in the Assam Gazette Extraordinary no. 262 Dated 29th December, 2004.[Prior to this the section 5 read as follows:
