201. Lump-sum contribution by factories in lieu of taxes levied by panchayat.
(1)Subject to any rules that may be made under this Act, and regard being had to the fact that a factory itself provides in the factory area all or any of the amenities which such panchayat provides, village any factor}' with the sanction of the State Government to receive a lump-sum contribution in lieu of all or any of the taxes levied by the panchayat.(2)Where no such agreement as is referred to in sub-section (1) can be reached, the matter may be referred to the State Government in the manner prescribed and the State Government, may after giving to the panchayat and the factory concerned an opportunity of being heard decide the amount of such contribution, The decision of the State Government shall be binding on the panchayat and the factory concerned.(3)In the case of any matter referred to the State Government under sub-section (2), the State Government may, subject to such condition as it may think fit to impose having regard to the circumstances of the case, by order in writing direct the panchayat to stay the collection or recovery from the factory of all or any of the taxes until the State Government decides the matter under sub-section (2).
