State of Andhra Pradesh - Act
Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cass (Amendment)Act, 1991
ANDHRA PRADESH
India
India
Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cass (Amendment)Act, 1991
Act 19 of 1991
- Published on 3 October 1991
- Not commenced
- [This is the version of this document from 3 October 1991.]
- [Note: The original publication document is not available and this content could not be verified.]
An act to Amend the Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985.Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty second year of the Republic of India as follows:-* Received the assent of the Governor on the 02-10-1991. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 22-03-1991 at Pages 5 and 6.(1)This Act may be called the Andhra Pradesh (Krishna, Godavari and pennar Delta Area) Drainage Cess (Amendment) Act, 1991. (2)It shall be deemed to have come into force, on the 15th November, 1990.
1. Short title and commencement.-
2. Amendment of section 3.-
In the Andhra Pradesh (Kristina, Godavari and Pennar Delta Area) Drainage Cess Act, 1985 (Act 26 of 1985) (hereinafter referred to as the principal Act) in section 3, for the words "period, of five years", wherever they occur, the words "period of ten years" shall be substituted:3. Insertion of new section 3A.-
After section 3 of the Principal Act, the following section shall be inserted, namely:-3A. "Rebate for lumpsum payment of drainage cess.- Where any person who is liable to pay drainage cess under, this Act, desires to pay the cess for a period of four fasli years commencing from the first day of July, 1991 in one lumpsum, he may do so on or before the 30th day of June, 1991 at the rates specified in the schedule as amended by the Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) drainage cess (Amendment) Act, 1991 (Act No. 19 of 1991) and the person so paying the cess shall be entitled to a rebate of sixteen per centum on the total amount payable by him for the four fasli years aforesaid".
4. Amendment of section 4.-
In section 4 of the ??? Act, for the words "period of ??? years", the words "period of ten years" shall be substituted.5. Substitution of new Schedule for the Schedule.-
For the Schedule to principal Act, the following Schedule, shall be Substituted, namely:-"The Schedule(see section 3(1))| Sl. No. | Name of the Division | The maximum rate at which Drainage Cess may be collected. |
| (1) | (2) | (3) |
| 1. | The ??? Eastern Delta | Rs. 30/- per acre per annum |
| 2. | The ??? Central Delta | Rs. 30/- per acre per annum |
| 3. | The area consisting of the ??? Delta, the Krishna Eastern an ??? the Krishna Central ???. | Rs. 50/- per acre per annum |
| 4. | The Krishna Western Delta | Rs. 40/- per acre per annum |
| 5. | The Sangam ??? of Pennar River | Rs. 40/- per acre per annum |
| 6. | The Nallore ??? of Pennar River. | Rs. 40/- per acre per annum" |