The Chhattisgarh Karadhan Adhiniyam,1982

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. J\ DESH :i.C'J; 
TA.BLE O"e' CON'I'.l~N'.l'B 
:PA .. HT r ---?RELltvl'I.NARY 
l. Short iiUe, ext('': t a1J::l\ ,i:oommencerner,t. 
;f~AR'I' JI.-scrn@OL BUIL!)lNG CF.SB 
2. De&i.tions. 
3. Leyy _c:,f Schoof BuiM&!H cess. 
4. f!onstitution of prim;;,rry school ouUi.:ilngs ccmirtructicm funcl. 
5. Mail1tenr.in~e and opa--a1.ion of :fund . 
.'PAR'I' tII--F-ORiiS'.f DEVELOPMENT CESS 
6. Definitions. 
7. ..Levy oi forest dewlopment. cess on sale or supply of :forest 
.. produce. 
. 
PART ~V-MINERAL AREAS DEVELOPMENT CESS 
8. Definitions. 
9. · Levy of mineral ~rer.s development tess on land under ritining 
·lease. 
PARll"' V-MISCELLANEOUS 
1 o. · Power to .r~mow difficulty. 
11. · Po\ver to muke·.!tl.llc·'). 
\. 
' I 
~-= ------~~-~'.~: '"'"" . "' ',., ~· ~--·--'···--- ...•• ; ... .,.; ~=·:,·.:.=.....;-:::-.::;---
1'i\.:'\ DBY A ?RADESfl ACT 
No. 15, of 19~ 
'1.'JlE MADl·lYA t;ltl'-UF:S:H KARADHA-·~· ADBINl){Aftt. 1:Ga.:2, 
il''"''"d th• •"""' of ooverno< = ,.. ,,. May, ,.,. I ..;..,.; .,.. 1lol,ocl 
•.,. _tb•, •MWhY• Pr•-~ G~" 1-••onil•""'• dato<\ th• ""' :,:;,~ , .... t 
,._ n.e\ t;;-p;~1ovy of-..-1-huffiiinii-;;.:.;;f;;;;;,;t· ;i_;;;.;;;....., 
•- ond m,n.,.,1 ••••• ~ .. ...,,....,., .... a"'1 mattan i,,e14.,W 
tbc.-reto. · .· . . • 
Ile It enacted by the MadhY• Pradesh LegialOtOto In th• Thlrlll'.u,ird 
Y- ui \b• Republic_ot India as !olloW"- · · . 
PART. 1-PR'ELlMINARY 
~-~:;_;,_ . 1. (1) 'This Act m•Y be c,;lled th• Madh,7" pr.,ded> J!:.rlldjl>"" 
. _,.... AdhinlY""'• 1.9B2, • . 
~ · \2) It e,ctends to the whoa oi the State o! MadhY~ pradell>, 
(3). lt ol,.ali cam< in\o fo,.,.,_ on ,uch date as the St_ate _....,., 
maY, by l'oUftcation, -~ppo\nt .,.d ,u1J«ent date• m•Y be appointed lot 
. ··•·. '} , .q. 
~• prov>o1ona of 'this Ad. · p.A,RT 11-SCHOOL BU1LDlNG CESS . . 
i. In' thls pbfl, un\es& U,,, context otb.e,-,.,lse ,:eq-­
_1; 
• -n•· ... , 
-1•1 "Cod•" me= lh• :MOllhY• ];'rade>b Lend -u• C<:,do, 1959 
(No. M ~t9&9); , . scb.001 bui1tllila ceBI ~td 
(b} ''school t>ui1d\ng ~!lS1; me~! :the 
· under a,ecl,lon ; 
. \ol "holder ot 1a~d" -• • tenure hold«, occU'pan"Y tenimt .,. 
a Qoy~rnment lessee ; \d) ''holdin.0" ,ne'"'5 all tand held by a M\Qer in \he State In any 
one or mor• \h® one ot th• eapacitlej! ,p,iciftod _In 
c\ou•• (c); · (e) "member ol a &<),,du\e Casie" me- • member pi "'11 c .. \e, 
race- or trlbe or pa,\ of a group within • - race 6" tribe 
specified •• Jlcl,eduled Caste with re,pect to \he Sta1;e of 
MadhY• p,B(!esh under artlc\e Ml ol th0_ constltul\On o.f 
-~·. ,• ... 
~ ·.·; 
!ndlal ' 
(i) "member ot ,:kh<dul• 'l,'rlb .. •· rl>.o- "~'.of o:til/. trl);e, 
tribal eo,nrom,11:! or port o! or ,p-OllP witbll\ • trll>e or tribal 
. corn±nunl'1 epeclfted "" auoh will>~ t<\ U,,, su.u,· ol 
i.. ·_:1,;• ·.• .. 1r ', ; 
••'' 
~ . \ 
~t 
1,'.[ndb,• p,wesh undar arUcle sU ol tho ~tutloD ot 
lndia i 
'Lr'¥ m 
bui\~ ~ 
ts) WOitlB and e,q,<e.i;s\ona ua~ In thla pait end ""' ~ lietOln but dcllned ~, the C<,de ahall bav& ll',. .,,....ina ~od ,lo 
them ·-ll> )l;j ~• · · · · ·. · · 
·.,i.,ol · · s .. lll Th"'• shall be Jev!ed and co11ect£d Im~ ~;,•• ~ 
• ,cl>o<>l' bulldlDS ces• on _,,.-ry holl).ln1! of six ~ ond oli<,vD t,,il<!.· ~ • 
holdei at the ·,ate ol ti,ree · rupee• a n'd eever, ty five µalee per hectare ; ' 
wovided that the prnv\a!on ol this aub· .. ctlon sh•ll, _In ,egpec\ o! ·• 
holdlns held bY • n«mDc< ol Scheduled Cesle• or Scheduled TdbeS sbsll. 
'>•ve cll'ect "" II lo, the wo n\s "si" i,ecta re•", th<> word• "ten hector••" 
!Q'er-e suhst1.t.uted. 
·. · · · .• 1: (1,) Thp p1'oc~eds ~die. sctocil huildins qess under :~ction 3 shall· ooustltuH.on of 
''·-. · fimt. be cr,=Pit.ed to. ~he Cmsol~dtd.<cd F1.1nd of t•}:l~ 1.-?~~ ~rid. ,the ,s1ate ~hn411.J':"i $1.ih\101 
. ·, ©>vernin~L m«y, at i:he ~en1eernent 'pf each fu·uu~(:!L.l.~eiat, ~ftel" due Buildib,p 1 ' OMUI• . 
• 1 · '.apptoprlatlon 'has been .imuh: by law,· with9taW :from · the Cori~clld~tod ~ruoH~ ~~•nt, · 
'r", ,·. :~d o( the:·.st~t~ an amtunt equivalent t<:>, th?· P;'.OCeeds of Ul~· school 
.;µtjilq;\.rlg c~~ }'ealls_f,!d b)' the State Gove~mf,nt in. tp~ pr_ecedln!J ,fl.nf,lDCil'\l 
·~~,r a.pct s_haW place it. t!) ilie <:redit of a separa_te fund tc;> be ¢alled the' 
' ~ary ~chool. Buildings {l:b~ruction Fund and such cre_dit to the 
- /laid: fund· shal'l be an expmditure charged on the Consolidated Fund of 
the State of. Madhya Pi;ade& . . 
.. ·(2) The State Goyermmnt shall every year ma~~e its contribution 1:o 
the fund equal tC) fifty .par cent. of th_e· amount cre<lit.€d to t1he · fund 
. under s1,ib-section ( 1 ). . · . . . ·: ·,• . ···: 
- ·::. ' .... (3)" Th,/aino'unt·lri .. 'die c1;;?dit o! the tuba :··shalf' be · utihs~ ·1o1· .. · 
constr;uction:. and .,,furnii;;b.itg ·of· Primary -Sr.h.ool bundlng· in non-urban· 
area.ii') ·~s•JdefmecF:i~:, clttU2,,(Z-z): ot· section. 2 : of, the· Code· and• ·for. that: ,, 
pui-ptise,;(Jnlyjo,muchramiurit lri ·the credit.. o! 'thi? :fi.md' shal1'; be_,' ollott'ed:" 
t6"-a1,distrid;::,£µ1:··is>'·I'eco~ · by ·way· of school. buUding. cess• · from that . 
dist;ictiftbgether ;;with• Hty.· per: cent. ·of -the· contributJon .· of' the · State · 
tfo~;ernrttent'.\::f6r . .'th!:lt dmrlct. ' . · , . 
~' 
', ;-. 
'' -~ ' 
. 5f:Wrlie'·rnairtfenan<re:anct·op€r&tibri ot the' Primary School ,Bui1dlng:,i· Mai.nt~nance 
Qor1struc:ti6h :Fund/ inchding ·. the in.vestment or rff-l~1vcGtm<?nt of sums and '>piratloo of 
in,its·!:!re<lit1·.sha1l be in :m,cordance wHh the :rules made unc.ler-thisP~rt.· · Funu. . 
·;·•:-~:-;_,_... ~\-~· }i• .. ··•.i·;•' . . ····;• ·. ' •·: . . . = 
·l ~ : .... •'. 
PART It'!-:-FOREST DEVELOPMENT_ce$s 
.. ·-····~ · t',.,:~·:;::;t~t:~1~: :~rt_;~ /: •·:: / · , . . . , ., . . , D efl~lt i~n s. 
\:::\,t·:(!l)i:'/f_or~t pev.eliipment c.~_ss" means cesn levied.on· sale or supply· 
:f,-·;..;d ·· ·: ,Y,,of·forest•,rooduce by the Forest !)€psrtment und.er sP.c;tlon .7; ; 
. ..::-:::.:.,:~t(_:.-~>. ,<r} ·:,_.:}\,:. "}\:>·: /:: ,.,-/, .... :. .·,',' :· . . ·.r./,. ; . i._ .• •• : . . . ' • •· 
-,'.i/:;: t!?.h '}fp.r;est,(:,,P~rtment''.· includes' t'tle . Fores,t Development . 
. " · · , · :CCQr:poratim.'., constituted under. the Companies Act, HJ56 
. , "' ',,::,; ·.-:(~- ~>,-or.JID.56);. . . . ; . ,: .. · , 
/! (b/th~ '~iJ;~~i~•,,i·~rest produce" shan have' the meaning assigned 
" .. tq,i-that, e~re.ssion. in cl_ause (4) of. section 2 of the Indian . 
:,,/,,/ ,;\Fo_i~~t Ad;.19,27_'(hh 1~:ot1927}i . . . . .• . , . 
·r 
---~--·· ~n,;p;~ ~,;4,· ~:-~ ·fi r,~ 11Hl2 
====~.--~--- -=-·=-~=====:::::.==:;-=~=-===;:======­
.. (2) 'r?e fc\rest de-veloptn~t. cess levied ·~der :sut:i··Jecnlon (l) shall 
t1.e Jll ad~1tlon t.:l ,•.n::, tax h!v:l.able on forest p1·oduoe unthtr any other la,v 
. •· 
·. ibr· the tune bemg in force. 
(3) The forest development. ce¥' payable under s,iil>-sectl~n. (l) ,in 
• .. tespuct o1 fo.tcs.t produce sold or supplied py the Forest Department shall 
tie payable by tho p~rson to whorn the forest produco is ~ld · or supplied 
and shall be C\lllecte.:t by and re't:overed by the officer • official of the 
Foreut,-;Departrnerit ·, concerned with such sale or t;upp'Qy at the time of 
mich sale or :mpply .. 
· · (4) :!'he p.·oceeds of th.e forest de~elopment cess JeNled und~r • suJ:?- · 
section (l) shall ftrsribe credi.led to the Con.solidateci:f\md of the.St•~te 
· and 1..he State Government may, ot the· ·cornmencement of each ·financial 
. year- lifte)·· dtl~ n_pp.topriatl.oo has been· m~de by law, withdraw •from the .. · 
. .Con..~l_icfoted li'ui:{d of the State .an 'amount. equlyalent to the proceeds of 
. the ·.forest d.cvelop.in~nt" cess· r.eali:Sed. by the State .Governm,nt ih the 
· preceedi11g financial year anti ·shall ~la_ce lt to the eredit. of a ~epara.t~ 
fund ,to be called the Forest Development. Fund and such c:redlt to the 
: said. fund shall ·be. a:p expenditure charged on the Consolidated Fund, 
. of th~:."State of Madhya Pn~desh. · 
· . ( 5} 'l'h~ . arC\ou~:t.,_ i¥i the credit of the fund shall," at the discretion 
. of the State Go,~~r'r,ment, be utilised for'-· 
~• ,_... • I 
I ., •.•:: • • • ''. ,I, •' • • > ... : , , 
, .•.. _, ... ,. ·· ·'.:: ;·- .. , • (11) sot?ia.1· fox~e&try- pur~s; 
, . \: :i/ii\:•_)·'.~.:::::_·:,·· .:··· (b).' atfo~·est.nt\rn{ re~f~i-e~tatlon and rehabilit.atiion .of forest·~ and 
. I: -i<"• :,_:: ·>·>, : . (d;·. an~• othe~ ~urpoFK?s· c~nnected with the dnelopment of ·fc,rests, 
. 1· _:. ";·:· .'·:/ ... • . .. : . · · as the StM.e Govemi:nen~ may, by noWication, specify. 
, "i :.·.·.;-: \ · : _. ·~: . .---. ,.- ·. ·· (6)·· '.'.l'h? mainten.,mcc and o~eration oI the ;o,est ~evel~pme.~t Fund 
.: <;;: : , .. ." .ghali b~. in ac;!C1rcfo~ce with thJ ruies made in this lbehalf: ' . 
I }\/:" , . . . .• PART iv-MJNEJRAL, AREAS DEVELOP~ 
. .J ·:~t;io11B·:, ·· '8, ·, In this part, unless the: context otherwise =requir~s,-: 
~ .... :z_:. ·, ,::, ,·.. (a) "dead renW means the dead ·rent payable u~d~r .the Mines and 
'.! \\ .·• .··!··, .'· < )'r :: Mi~erah' (Rcgu1aHor1 and Dev~lopm~t). Act; 1957 (No;. 67 
t o:f 1957); 
. ;; /'._./: .. ·:.:.· 
,~ 
fr (b) "land" ineaus· land held under a mining lease for undertaking 
rnin_in~. _operations·; 
(c) .. 11 mine..ra1. a~e~s development ceS,!\". meas cesa levied ' under 
· sec.Uon O on land· h·eld ·under a minin,'lease for undertaking 
of. r.nin:.ng o~rations ; 
·(d) ,,,;'royaltyl) i·nca!"?s the royalty. ·payable· ·u:naer ~he ·~me~ _and 
M.iner11ls (Hegu!ation· and Developmsat) Act, 1957_· (Na.· 67 of 
1957) r,:1d ind1,1des .any paymenb made or like-iy to be made 
to ihn Central dovernm,mt or the State· Go\•e·rnment as ·the 
cnse m:,iy be for the tlght or raising minerals from th~ land 
under · the said Act ; 
{e) ·words .. \nd (~xpresslons u~e<l bul not definert in this part and 
~1~1;,,.,,.d ~1, th~~ rvr1n,,.··; ,,i---.,1 "?-.-r1 .. ,..r-"1" 1,1,,. •• .,1 .. , 1, .... 
• ta;'' 
J 
·-~ 
========·=--:::~ :::::--,.,,.,;~•~,'.':_";';'.•~~b,,_,,,..:..---'!:7 0!.Jj;D <;: 
· 9. (~ The1·: sh::),11 b;1 · 1e\T!.t;.d a1)d c'tllilected on tJ.1e lE\n,d h~Jlcl:i!,~ln=d==cir
6
t.e~v=-,=or====-=•::,l ~ \'• 
• ,:nlnlnii ''"'"" !or ;mdertsklng ntln!ft• 01,e,at!on • min•'"' """' •,_ .....,1cp:. 
tlev,olopmBtl "'"' et th,, rote of 1W,_ J\v, P"'""n,,un• of th.• ron!.al "'' - ou Ind 
.. -:­
~·,·:-' 
value ,,-.L · . u,Mlorj) adnllll . 1 .... 0. , 
. (2) flo, tho ou•·pOs• ol ,ub-.-ction 11) rental va!Ue ,11all be •q~•l 
to the ro.Jffit;y or dead n:n.t, r..~ tlw c:ase n~ay be, wh\chavcr lff hi&iher. . ' ' 
{3} 'nm ml;nerol · areM developmeni eess shall be . ~yable u,Y the • 
person wwhorn the mlni11g leane is g.ri!lu.\ed. · 
(4) ".ffi.t? mmernl arens .develoI)rnenl ·cess shall, subject. to and 1D 
. a,,,.,rd.- wlth tho rules made In t1m behalf, be co!lectod bY l\lOW 
""'ncl.,._raul In SUch manner os n,ay,,. pWJcribed ond. ohall be •PPU•d 
towards i.ieYelopment of rniner'nl bearinii areas. 
F AR'I' V-MlSCEUu.~NEOUS 
10. ;m any difficulty ndses in g!VUO\il eitaCt to the provisions of thill Po'Not lo -
. Act, the '11ale Government may, by ...ier not Inconsistent with th• dll!louill', 
p:rovisioro, qf this Act, remove the oiffltnlty :-
. ~ Provlied that no such order ·shall be made after the expiry of a 
period ol one year • trom the· date o:f · coirnmencement of this Act. 
Etigianaticm,-:-Iri this section thie expression "commencement of 
· this Act" means with rel,wlon· to any. provision ot this Act, 
the relevnnt· dEtte of cot.i;il'Inencement, appointed under sub-­
sect\.on (3) of .section 1, in ~ation to that provisior., 
.,".' ·. . .. ·• . . ·ll. ll) ~e Slate Government ,nay, ail« previous pubUcatlon, pow•r .10 mal:• 
make rill<s .to carry oul the purposes of this Act. rules. 
(2) :m rules n{~de under this. Act shall be laid on the table of the 
State LfWslntive Assembly. 
••, '• 




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i1.~ .~. ~-~ -
CI-IBATIISGARH ACT 
(No. 24 of 20 18) 
TfIE CHHATTISGARH KARADHAN (SANSHODHAN) ADHINlYAM, 2018 
An Act further to amend the Chhattisgarh Karadhan Adhiniyam, 1982 ( No. 15 of 
1982 ). 
Be it enacted by the Chhattisgarh Legislature in the Sixty-ninth Year of the Republic of 
India as follows:-
I. 
2. 
3. 
4. 
(1) This Act may be called the Chhattisgarh Karadhan (Sanshodhan) Adhiniyam, 
2018. 
(2) It shall come into force from the date of its publication in the Official Gazette. 
ln Chhattisgarh Karadhan Adhiniyam, 1982 ( No. 15 of 1982 ), (bereinafterreferred to as 
the Principal Act), for ection 6 relating to forest Development Cess, the following shall 
be substituted, namely :-
"6. Saving. - The amendment of Section 6 and 7 shall not affect the validity, invalidity 
effect or consequences of anything already done or suffered or any right, title , obligation 
or liability already acquired , accrued or incurred or any remedy or proceeding in respect 
thereof or any release or discharge of or from any debt, penalty, obligation , liabi lity, claim 
or demand or any indemnity already granted or the proof or any act or thing. " 
In the Principal Act, Section 7 shall be omitted . 
In the Princ ipal Act, for Section l 0, the following shall be substituted, namely :-
" 10. Power to Remov e difficuttl es.-
( I) Jf any difficulty arises in giving effect to the provisions of this· Act, the State 
Government may, by an order published in the Official Gazette , make such 
provisions not inconsistent with the provisions of this Act, as may appear to it 
to be necessary or expedient for removin g the difficulty : 
Provided that no such order shall be made after the expiry of period of 
two years from the date of commencement of this Act. 
(2) Every order made under this Section shal l be laid, as soon as may be after it is 
made, before tne Legislative Assembly of State." 
776 (J) 
Short title and 
commencement. 
Amendment or 
Sectio n 6. 
Omission or 
Section 7. 
Amendment of 
Sec ti on 10. 

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