3B. [ Certain instruments chargeable with additional duty. [Substituted by Act 6 of 2001 w.e.f. 1.4.1998]
- [(1) Any instrument of conveyance, exchange, settlement, gift or lease in perpetuity of immovable property chargeable with duty under section 3 read with articles of the schedule shall be chargeable with additional duty at the rate of ten percent, on such duty chargeable on such instrument of conveyance, exchange, gift, settlement and lease in perpetuity, for the purpose of various infrastructure projects across the State, equity investment in the Bangalore Mass Rapid Transport Limited and for Mukhya Manthri Grameena Rasthe Abhivrudhi Nidhi in the proportion of 57:28:15 respectively](2)The additional duty chargeable under sub-section (1) shall be in addition to any duty chargeable under section 3.(3)Except as otherwise provided in sub-section (1) provisions of this Act, shall so far as may be apply in relation to the additional duty chargeable under subsection (1) as they apply in relation to the duty chargeable under section 3]
