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CHHATIISG·\RH ACT 
(No. 7 of 2005) 
CHHAITISGARH (ADHGSANRACHNA VIKAS EVA!\·f PARYAVARAN) UPKAR 
ADHINIYAM, 2005 
An Act to provide for levy of cess on hmd for raising funds to lf!lr,lement infrastructure 
deYelopment projects and environment im;;,o.vement projects. 
Whereas it is expedient to provide for addition_al resources for augmenting the development 
activities and improvement_ of environment in tt.e State. 
Be it enacted by the Chhatti~garh Legislamr~ in the fifty sixth year of the Republic of India 
as follows :- · 
1. (I) 
' . 
This Act may be called ChhattisgJJh 1..-\dhosanrachna Vikas Evam Paryavarnn) 
Upkar Ac:lhiniyam, 2005. 
(2) It extenJs to the .vhole of State of Chhattisgarh. · 
(3) It shall come into force on ,~ ... -~,::e of '•s publicatio:1 in the Official Gazette. 
Short title, extend and 
Co,nmencemenL 
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204 (4) 
IMinilions . 
Inrrastructure de­
Yelopment cess. 
EnYironment cess. 
Infrastructure Devel­
opment fund. 
') .... (I ) In this Act, unless the context otherwise requires,­
(a) 
lb) 
(c) 
(d) 
(e) 
(f) 
(g) 
"cess" means the infrasuucture development cess levied under section 
3 or the environment cess levied under section 4 of this Act; 
"infrastructure development fund" means the fund established under 
section 3 of this Act; 
"environment fund" means the fund established under section 4 of ti .... 
Act; 
"mining lease" mean~ a lease granted under th~ Mines and Minerals 
(Development and Regulation) Act. 1957 (No. 67 of 195?): 
"prescribed" means prescribed by rules made under this Act; 
"proceeds of infrastructure development cess" means the proceeds of 
cess levied under section 3 of this Act; 
"proceeds of environment cess" means the proceeds of cess levied under 
section 4 of this Act; 
(2) The words and expressions used in this Act, but not defined therein, shall have the 
meaning respectively as assigned to them in the Chhattisgarh Land Revenue 
Code, 1959 (No. 20 of 1959) and the Mines and Minerals (Development and 
Regulation) Act, 1957 (No. 67 of 1957). 
3. (l ) On and from the date of commencement of this Act, there shall be levied and 
collected an infrastructure development· cess on all lands on which land revenue 
or rent, by whatever name called, is levied. 
Provided that infrastructure development cess shall not be levied on land 
which for the time being is exempt from payment of land revenue or rent, as the 
case may be. 
(2) The infrastructure development cess shall be levied at the rate specified in 
Schedule-I. 
4. .(1) On and from the commencement of this Act, there shall be levied and collected · 
an environment cess on all lands on which land revenue or rent, by whatever name 
called, is levied. 
Provided that environment cess shall not be levied on land which for the 
time f:?eing is exempt from payment of land revenue or rent, as the case may be. 
(2) · The. environment cess shall be levied at the rate specified in Schedule-II. 
5. (1) · There shall be establishe? a fund to be called Infrastructure Development Fund. 
(2) The infrastructure ~evelopment fund shall consist of,-:-
(a) the proceeds of infrastructure development cess, 
(b) any sum granted by the State Government, and 
(c) any other sum received from any source whatsoever. 
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' 
I ' I 
l. 
7. 
8. 
9. 
S. No. 
(1) 
I. 
2. 
3. 
(3) 
(i) 
t2) 
(3) 
(I) 
(2) 
(1) 
(2) 
(1) 
(2) 
0 ~1lt-ti1~ ~. ~ 27 -q{ 2005 
'!'he _infrastructure development fund shall be utilized by the State Government 
tor implementation of such infrastructure development projects in the State of 
Chhatt1sgarh as may be prescribed . 
There s,iall be established a fund to be called Environment Fund. 
The environment fond shall consist of,-
(a) the proceed s of environment cess; 
lbJ any sum granted by the State Government ; and 
(c) any other sum received from any source whatsoever. 
The environment fund shall be utilized by t!lf! State Government for implemen-
talion of such environment projects in the State of Chhattisgarh as may be 
prescribed. 
Cess levied under section 3 and 4 of the Act shall be assessed in such manner as 
m.iy be prescribed : 
The cess levied under this Act shall be collected as an arrear of land revenue and 
provisions of the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959) shall 
apply muraris nwtandis for such collection and recovery . 
The State Government may, by a notification to tie published in the Official 
Gazette , amend any Schedule to this Act for revising the rate of any ce~s. 
Provided that the rate of any cess shall not be revised more than once in 
any consecutive period of three years. 
Provided further that the rate of any cess shall not be increased by more 
than fifty percent of the existing rate by any notification to be issued under this 
sub section. 
Every notification issued under sub section (1) shall be laid immediately before 
the Legislative Assembly of the State if it is in session, and if it is not in session, 
in the session immediately following the date of such notification. 
The State Government may make rules for carrying out the purposes of this Act. 
Every rule made under this Act shall be laid immediately before the Legi slative 
Assembly of the State if it is· in session, and if it is not in sessio n, in the session 
immediately following the date on which such rule is notified. 
SCHEDULE-I 
(See section 3) . 
204 (5) 
Environment Fund. 
Assessment and colle-
ct ion or cess. 
Ameudment of 
Schedules . 
Power to make rules . 
Classification of Land 
(2) 
Rate of l:levelopment cess 
(3) 
Ort land covered under coal and iron ore 
mining leases. 
On land covered under mining leases 
other than (1) above. 
On land other thaP. land covereu under 
(1) and (2) above. 
Rupees 5 on each tonne of annual dispatch of mineral. 
5 percent of the amount of royalty payable annually .. 
5 percent of the amount of 12nd revenue or rent, as the 
case may be. payable annnally. 
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• - . 
SCHEDULc-11 
(See section 4) 
- · - --- ----- --------------- --- ·----" :·In. Ci:i:;siticat;on of Land R:\' c of Ci'!\·irnn;n=::-.! c:~,, 
(1) 2 ( 3) ____________ ( ) ___________ ;..;...--------
Rupee'> 5 en e::ich tonne of a:1.1ua· d1:,;,a:::!", of r11inc,·al 
I. 
2. 
3. 
On lanJ covi::re,; u11d,:r cod anJ iron ure 
mi nia g kase s. 
On land covered under minmg leases 
other than ( l ) ab0ve. 
On land Olher than land covered under 
-( l) ,1! ;d (2) abo\'e. 
. . 
5 percent oi the fillluunt of 10yalty pa ; ablt annu ally. 
5 percent of the amo1:nt of iand reveuue ur rent, a:i the 
cal-e m~y be, payable annua lly . 

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