(1)In respect of planting of tea bushes on any land in India owned by an assessee who carries on business of growing and manufacturing tea in India, a sum by way of development allowance equivalent to-(i)where tea bushes have been planted on any land not planted at any time with tea bushes or on any land which had been previously abandoned,fifty per cent. [ Substituted by Act 13 of 1966, Section 8, for certain words (w.e.f. 1.4.1966).] of the actual cost of planting; and(ii)where tea bushes are planted in replacement of tea bushes that have died or have become permanently useless on any land already planted, [thirty per cent.] [Substituted by Act 13 of 1966, Section 8, for certain words (w.e.f. 1.4.1966).] of the actual cost of planting, shall, subject to the provisions of this section, [be allowed as a deduction in the manner specified hereunder, namely:- [Substituted by Act 13 of 1966, Section 8, for certain words (w.e.f. 1.4.1966).](a)the amount of the development allowance shall, in the first instance, be computed with reference to that portion of the actual cost of planting which is incurred during the previous year in which the land is prepared for planting or replanting, as the case may be, and in the previous year next following, and the amount so computed shall be allowed as a deduction in respect of such previous year next following; and(b)thereafter, the development allowance shall again be computed with reference to the actual cost of planting, and if the sum so computed exceeds the amount allowed as a deduction under clause (a), the amount of the excess shall be allowed as a deduction in respect of the third succeeding previous year next following the previous year in which the land has been prepared for planting or replanting, as the case may be:][Provided that no deduction under clause (i) shall be allowed unless the planting has commenced after the 31st day of March, 1965, and been completed before the 1st day of April, 1990:Provided further that no deduction shall be allowed under clause (ii) unless the planting has commenced after the 31st day of March, 1965, and been completed before the 1st day of April, 1970. ] [ Substituted by Act 12 of 1990, Section 9, for the proviso (w.e.f. 1.4.1990).]
