Section 65(5)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 65(5)] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(5)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)in relation to any other income, the proceeds in each year after deducting the amounts specified below :-

(i)the revenue paid to Government including cesses paid to local authorities;

(A)maintenance of or repairs to irrigation works which shall not include the capital cost of irrigation works ;

(B)seeds or seedling ;

(C)manure ;

(D)purchase and maintenance of cattle for cultivation ;

(E)purchase and maintenance of agricultural implements, and

(F)wages for ploughing, watering, sowing, transplantation, harvesting, threshing and other agricultural operations : Provided that the total deduction in respect of expenditure under this item shall not exceed ten per tum of the income from such lands ;

(iv)expenditure on sundry repairs to rented buildings, not exceeding ten per tum of the annual rent derived therefrom or actual expenditure whichever is less

(v)the actual cost of collection of rents not exceeding ten per tum of the amount collected in cases where special staff is employed solely to attend to the work relating to collection of rents due to charitable or religious institution or endowment ; and

(vi)sale proceeds of immovable properties and rights relating to or arising out of immovable properties, if such proceeds are reinvested to earn income for the charitable or religious institution or endowment.

(ii)the taxes and lice fees paid to local authorities ;

(iii)expenditure incurred for the following purposes connected with the direct cultivation of lands held by charitable or religious institution or endowment, namely :-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 65(5)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987