AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Water (Prevention & Control of Pollution) Cess Act, 1977

10[SCHEDULE II

[See section 3]

(1) Purpose for which water is consumed

(2) Maximum rate under sub-section (2) of section 3

(3) Maximum rate under sub-section (2A) of section 3

1. Industrial cooling, spraying in mine pits or boiler feeds

One and a half paise per kilolitre

Two and one-fourth paise per kilolitre.

2. Domestic purpose

Two paise per kilolitre

Three paise per kilolitre

3. Processing whereby water gets polluted and the pollutants are easily biodegradable

Four paise per kilolitre

Seven and a half paise per kilolitre.

4. Processing whereby water gets polluted and the pollutants are not easily biodegradable and are toxic

Five paise per kilolitre

Nine and a half paise per kilolitre.]









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement