25E. [ Procedure of determining the approximate amount of annuity. [Substituted by G.S.R. 62 dated 19.9.1981.]
(1)The approximate amount of annuity in respect of trust for intermediary interests other than in mines and minerals shall be equal to the approximate net income arrived at in the manner laid down in Rule 25C.(2)The approximate amount of annuity payable for mines and minerals comprised in the intermediary interests of a trust shall be equal to the estimate of the net income arrived at in the manner laid down in Rule 25D.(3)The approximate amount of annuity payable to the trust shall be arrived at by adding the approximate amount of annuity payable for mines and minerals to the approximate amount of annuity in respect of his other interests.]
