The MADHYA PRADESH KARADHAN ADHINIYAM 1982

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a::? DHYA PEADESH ACT 
Nu. 15 of 1SQ 
THE MADPIYW Z;~Z~ZT~E',SH UTSADHAPJ APHICNIYAM, LQU, 4 
pecelvcd the assent of Governo;' on fhls 8rd May, lQW; aorpyjt 3Lt*t pub- 
, Lhe "Medlutr Prafiesh Ge-ztte" .(Extra-ordinary), dsbd bra B#s m, 3-3 ' 
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~ct to prbvibts fox levy of s-&vol b&W cesrs, fontast 
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cess ~nd rnjrrsrwl areas r'webpmt cesc) eUBLf maw b'Mddwu~W 
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@- Be it enacted by the ldacihya Pradcsh Legislature in the Pl'hMy~Wd 
, - Ye= guoi the Republic -63 India B follows :- 
PART I-PRELIMJNABY 
I. (1) This Act may be ailled the Madhyn Prsldah X&%C@?ora~ AmyuPn, 1982, . . 
(2) It extends to the whale of the State of ~bclh~; PI&?& 
*? - (3) Et cdieU come into force an si~ch date ss the $tats ~~&L. 
m, by notification, appoint md ciiRerent dates rnay be &pp&bted for 
' &fhrt?tlt ppoddi01~ of this A& 
- - PABT 1XfZ"UOOIA BUILDING CESS 
2. In this part, unless the context othorMse mUh%-- 
4s) "Codew mcilns the Madhys Pradesh Lwd Codq 1059 
0 
- (FJo.20dnlB69); ". 
e (b) t'rchool building a8n" mema the 1lchm1 buildkig ceP. &ed 
under =&ion; 
I 
. .c. 
(c) "hoider of laid" mms a tenure holder, occ~$%~'icy h~t Or 
a C?ov.;.rnrnenit Xes- ; 
(dl "holding" mehs all land held by a holder in the State in my 
one or more than one of the =&ti= tiled b 
cla~lsa (c); 
(e) "member of a Wule Caste" meanr a rxIt?mber pf rmg carte, 
race or tdbe a- part of a group withfi a C* PaOt OBr h+ib 
'/ 4 specified a3 W~eduled Case with respat to &e $rrtE of 
Madhya Pradesh under article 341 of the C~nEtitiA~~n ~f I 
Podia ; I. 
-d5 (j) *'member of Yrhcauis Ribesw -W r @CQ~ uly w, 
tribal wmrmsiiPfty or pt of or group withh a tribe m tdb.trl 
mtx;m~xn4t.~ &fled 4b1; mi& &ah rwpwt thB St8W crf Z 
7 E'bdhys Wesh under article 343 ol tbs Chn&tuth?@3 of 
L . SncSPa; 1 
- 
(8) &,& lad -&om m+3 in thL. gart snd rn 'kMxw3 beadn 
but d&xd hi the We BW haw tfle nrm, md ed) 
them gia Ra Wed 
(I) There shall ha levied md collected hS?JP Y@= 
$suKidJng ces~ an m~rjt b1d.i~ 02 & -W &a %, a 
holder o% the rate ol ihnx rVupe-e8 anh oevm~ty &cs pde per hectare : 
' h 
Provided that ellf p! ov;aion of this sub-edcn ahah in respct orf e 
holding heid by o r;:crfibcr c,£ Scheduled Castes or 3ehddcc? Tribes she& 
% haw eRed ~3 if for the W(~T~S lrsix hwtare,9#', words "kn hectmw'" 
. yepe s~rby'iifur~d 
4'. 
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qmtmnawhb t, q~y$ 1982 --" ->_W=r:r:--*- 
(2) The :,-hocl b~Lld~~g ,-levied and collected ufidcr su~-m~r/n'i l) -. 
,'iall be in add~tioll to tasdd rPtVeznUe or rent or any other L7r 
.-ble by tile holder of eklnnd in respect of $he holding under the 
lGde or any other 'cl?Ylticl~=& fof the tima baing & force and ~hdi be 
W?Pble by the holibr of thatlhd'in the sane manner w, and Prlon~tj,, 
Sad revenue, 
,, (3) The providvns 03 *Code relating to assessment, ~~ect~oa and 
=very of land revenue sME.2 so far as may be, tipply PI) the ~~~ea~mnt, 
dection, and recovery of stiiool uuildirlg ce,~ under this <wrt ,as 13 are 
cllrss were lend revenue asse;ssed on the holdi*np under @$e. , 
w 4. (1) Thc pl-ucrkds &i%e school bu~lJing qess tinder .orcction 3 shall ~oDJ~~~~(~o~ ~1 
, - first he credited to the Cm~it3lid~t~'d F'LIIICI of the 508Q and the State krlatiry Ovbrrro! 
~vrmmcnl rnig, at Lbe cmmencnrnent of EGE~ e~aneiFil ye.., efte~. due Bull* ' ww* 
a8propriat(on has been M&E by law, dthdrsw imrn the Consolidatad wU""o 
. &d Lhe State m amwnt equivalent to We proceed3 of tlie school 
-~ldhg ce.g realised by theSL~ite Oovernm(nt in the preceding ~nanci~l 
peer and shall. place it tottie credih of a separate fund to be called the 
mary school Buildh@w~uction Fund and such credit to the 
d-. - r;aid2fund sh& be an expmditure charged onethe Consolidated Fund ol 
me State of Madhya Psad.rzlh$ 
(2) me State Governnent shall every year rnaka its contribution 1.0 
the fund equal to fifty wcent. of the' amOLInt credited in fund 
under sub-section (1). 
-.a 
.- (3) ~hb'~~&nt in lfte credit of the fund shall be utiliaed lot' 
constr~ction and t~furnis-irpt of Prlmary School building in non-urban . 
ateas] 8.s 'deflned~in,clama? (2-2) o13sectJon 2 of the Code and fdr thut s9 
purpose only so muchdarrnunt in-the credit of tile fund rhah.be oljotted 
ta ai'district: as is recod by way of sch~l building ~~8s from that 
disMct'together with PBy per cent. of the ccntribuUon of the State 
Government for thht Wet. 
5, ':The maintenearn and operation of the Primary School Ruildinfis Msia tcm~ ce 
COnstrudion Fund, ineMng the investment or re-h~vc;trnmt of sums and olxrujon of 
in its credit, shall be in rccordance with the ruler made under this Psrt. . Fu5d+ 
t 
--, .$ 
d, 
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8. In this Part,- - ' 
. , I l, -: 
:, b. , - . ., (#).:rformt develrpment cess" means eea levied on sale or supply 
, , , ,, oftioreat plJduce by the Foreat Department under section 7; 
, . . ", 
@),"Fnrest Deynrtment~~ includes the Forest DFwloprnent 
Corporatiime constituted under the Companies Act, 1956 
' . . , ,, (rxa i 0f~56); 
(c)' the expressirn "forest produ'ce" shall have the meaning assigned 
to tohat exprt?ssion in clause (4) of section 2 of the Indian 
Forest Aq 1927 fPP4a. 18 of ls'E7) ; 
3% 
7. (1) 'fiere sha be lcvte and collected a forest development cess bvY of fCjreat 
on every sale or ,sup& of forest p;bduce by the Fortst Department st dmclopmant on 
1 :- w-w*-h.* -*-,---,,,--w-.A .,,, "Fa*, % *+ 4 dlla or supply nl 
the. rble oGpr mt. - of the price ai which such ioiest produce is foinl 
~ald, or ,supplied. 
\,. .. 
YbJ3~~d, h8 F 72 1982 
---*--- .- ------- -- --- 
----I-- ---I ---- 
(2) 'rho R,rest develogrnent ress levied under sub--mtion [I) ahall 
be jn addiLiorl to .s,~y tax h2viable un forest produm unk eny other laN 
Eor tile time being la farce. 
(3) Thc forest development ccs paystle under srrab-sectio~~ (1) in 
. ~spcct uT Io~c?B~. p:uduce sc~ltl or suppliod by the Forest apartment shall 
he payablr by tJir? p?rson to whom the forest prodr~co h Soldl Or uupplled 
and shall be i.u!iectcd by and rekuverecl by the officer or offlcfal 02 the 
*: Forer;l;.Depertlf~cnt concerned with sucl' sate or suppb at the time of 
.such sale ,>r nl~pply. . 
. - 
(4) Zl'iic p.oceeds of the f~fol.est development cess Wied under, sub- 
section (t) shall firsr. be credited to the Consolidateti md of the State 
and ~hc State C;overnment may, at the cornmencemenk 01 each Rnandal 
year after due nppropriation has been made by law, 6thdraw from the, 
Cor~wlidnjed Fuud of the State an amount equivalent ta the yrmeedr of 
the forest develor,ment. cess realised by the State Gwernment ih the 
preceedillg fi~~nnciul ycnr antl shall $lace It to the dt of a separate 
fu)d to be called the Porrst Cevelopment Fund and such credit to the 
said fund shell bc an expenditure charged on the Qtonsolideted Fund, 
of the Slate of hladhya P~adeslx. 
, 
i5) Ths U!~OUR~ , + iri the credit of the fund shall,' at the discretion 
of the Sraie Gotrcr~krlent, Ike utilised for-' 
, , . (a) social foi.estry. purposes ; I 
I . - (b) afiorestntii)~l, rs-forestation and rehabilit,a?dfon of forest ; ~hd 
b % (c) any other pdrposes connected with the development 01 forests, 
as ';tie Stntc Government may, by no~cation, specify. ! 
(6) Tile rnnintena~icc and operation 01 the For& Develqpment Fund , 
s'r,all be in ~ccc~rclnnce with the rules made in this behalf. 
i 
1 F2ELRT XV--hLINERAL AREAS DEVE;LOPmNT CESS 
>, --- .. -- ------ 4 
' Defhitionnr . 8, In this part, unless the context otherwise reqllires,-- 
t 
-, A t' 
(a) "de~d rent" means the dead rent payable under the Mines andl 
. t 
Mincv~1.s (Regulntiotl and bvelopmmt) Act, 1957 (Na 67 
3- 04 1!)57) ; 
(b) "land" means l~nd held under A lnining leaae for undertak?ng 
-. wining. -operations ; 
(e) "mineral areas development cess" me&s ce~s levied wider 
sccGon B on land held under a rnining'leaue for undertaking 
GP rnir~lng operations ; 
jd) ,:'I-oye!ty'' ircn?s the royalty payable under the Mines and 
Miiiersi~ (I\eyu!ation and Deireloprnmt) Act, 1957 (?h 87 of 
195'7) r4nd includes any payvents mde or likeiy to be made 
to the Ccncrnl Governmr?nt or the Sate Governlnent as the 
' 
cnse may be fov the right of ratsing minerals from the 1-4 
under the said Act ; 
- 
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4 . u - >%Twpw.**.# ," < **- 
$2 .. A' ' * -- %' .------ . : 
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12) Wm trtu glaI-pnoe of r11b-section @) ~TnEal value @hall be *cJUa\l 
to the ~Ity or deatl rml, -s tfw case may be, wlrichavcr in frlghar. 
(3) Ifi-Eg mlnerol al'eprs devclop~nent eesr shalJ ba pilyobls by tile * 
person tow31om the niinhg Isme Is grh!&ed 
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(4) minerd aurcns developmert'cen~ shell, subject to ~d h I I 
i accord- with the rules niods in (;hi. bellnlf, be colle~td by SUOY 
asend- in such manner as may IYE pr~~cdbrd pnd ahall be WPued I 
\-. ,. 
tow& &elopmenf of rl~inr.r'a)i bearbig areas. 
--I 
PART V-MISCm9NEOUS 
?*.- ., 
.' i 10. any dimeulty arises in givbg effect to the provisions of thb Pwm b&W3%'@ 
! Act, Ule State Government may, by ader nut inconsistent the diaio15b 
provisions of this Act, remove the dimltg : 
I . . 
c5 : -Pro$&?d that no such order 'shell be made after the ex* of a 
period oZ one year from the date of coonmencement of thfs AH. 
&&anatlm.--In this section th expression "commncemmt of t 
this Act" means with relsilon to any provivltrlm of this Act, 
? 
the relevont date of cornlrencement, appointed under sub 
section (3) uf emtion 1, in &ation to that provision, 
. . 
11. 6) ~he*''~tete ~ov&rnment rray, after previous gubilcstion, Pawar to 
tl 
make re to carry out the purposes 03 this Act t ~BO, 
- - 
(2) &I rules nkde under this Act shell be laid on the table 01 the 
I State~slntiveAswmbly. 
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