191. Levy of fifty paise cess on every rupee of land revenue.
(1)The State Government shall levy, on the conditions and in the manner hereinafter described, a cess at the rate of fifty paise on every rupee of-(a)every sum payable to the State Government as ordinary land revenue except sums payable on account of any of the charges mentioned in subsection (2) and except sums payable on account of any charge which may be notified by the State Government in this behalf;(b)every sum which would have been payable as land revenue by a small holder as defined in the Explanation to section 45 of the Bombay LandRevenue Code, 1879, (Bombay V of 1879), in respect of the land held by him for the time being for the purpose of agriculture, had land revenue been payable in respect of such land under the said section by such small holder; and(c)every sum which would have been assessable on any land as land revenue had there been no alienation of the land revenue:Provided that no cess shall be levied under this section on sums less than twenty five paise:Provided further that the amount of cess shall, if not a multiple of five paise be increased to the next highest multiple of five paise.(d)every sum which would have been payable as land revenue in respect of any land leased by the Government as if land revenue is leviable on such land, notwithstanding that no land revenue is leviable on such land under the terms of such lease.(2)The following sums shall not be taken into account for the purposes of subsection (1), namely:-(i)penalties and fines, including any charge imposed under section 148 of the Land Revenue Code (Bombay V of 1897), as penalty or interest in case of default, but not including any fine levied under section 65 of the said Code on grant of permission to use land for a purpose unconnected with agriculture:(ii)occasional fixed payments, in communication of all claims of the State Government in respect of succession to or transfer of inams, payable on each succession or transfer of inams;(iii)land revenue on service inams land, recovered from inferior village servants for periods of unauthorised absence from service, and all other such charges of assessment on inams and watans for broken period and past years:(iv)fees for grazing when charged per head of cattle.(3)(a)If it appears to a district panchayat that for the purposes of its functions under Schedule III an additional provision of funds is necessary, it may by a resolution passed at its meeting apply to the State Government to increase in relation to its district, the rate of cess levied under sub-section (1) to such extent and for such period as may be specified in the resolution:Provided that by such increase the rate of cess shall not exceed three hundred paise on every rupee on which such cess is leviable under sub-section (1).(b)On receipt of an application under clause (a) State Government may, by notification in the Official Gazette increase the rate of the cess as proposed by the district panchayat and thereupon sub-section (1) shall have effect as if for the rate specified therein the rate as so increased has been substituted.
