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[Section 2]
[Entire Act]
State of Tamilnadu - Subsection
Section 2(1) in Assessment, Levy and Recovery of Contribution Costs Rules
| Item No. | Annual income of the religious institution | Rate of Contribution (Per cent) |
| 1 | 2 | 3 |
| (i) | If the annual income of the religiousinstitution does not exceed Rs. 5,000 | Nil |
| (ii) | If the annual income of the religiousinstitution exceeds Rs. 5,000 but does not exceed Rs. 20,000. | 4 |
| (iii) | If the annual income of the religiousinstitution exceeds Rs. 20,000 but does not exceed Rs. 60,000. | 5 |
| (iv) | If the annual income of the religiousinstitution exceeds Rs. 60,000 but does not exceed Rs.2,00,000. | 6 |
| (v) | If the annual income of the religiousinstitution exceeds Rs. 2,00,000 but does not exceed Rs.5,00,000. | 7 |
| (vi) | If the income of the religious institutionexceeds Rs.5,00,000. | 11 |