Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ASSAM REORGANISATION (MEGHALAYA) DISTRIBUTION OF REVENUE ORDER, 1970. CONTENTS 1. 1 2. 2 3. 3 4. 4 5. 5 6. 6 7. 7 8. 8 ASSAM REORGANISATION (MEGHALAYA) DISTRIBUTION OF REVENUE ORDER, 1970. G.S.R. 585, dated the 2nd April, 1970.:- In exercise of the powers conferred by sub-section (1) of Sec. 56 of the Assam Reorganisation (Meghalaya) Act, 1969 (LV of 1969), the President hereby makes the following Order, namely : 1. 1 :- (1) This Order may be called the Assam Reorganisation (Meghalaya) Distribution of Revenue Order, 1970. (2) It shall come into force at once. 2. 2 :- The share of the net proceeds of taxes on income payable, in relation to the financial year commencing on the 1st day of April, 1970, to the State of Assam in pursuance of Cl. (2) of paragraph 3 of the Constitution (Distribution of Revenues) Order, 1969, shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 2.50 to 0.17. 3. 3 :- The arrears of the net proceeds of taxes on income payable to the State of Assam in pursuance of Cl. (b) of the proviso to paragraph 5 of the Constitution (Distribution of Revenues) Order, 1969, shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 2.30 to 0.14. 4. 4 :- The sum specified in Cl. (1) of paragraph 6 of the Constitution (Distribution of Revenues) Order, 1969, as payable in relation to the financial year commc..cing on the 1st day of April, 1970, to the State of Assam shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya to the extent of Rs. 17.60 crores and Rs. 3.00 crores respectively. 5. 5 :- The share of the distributable Union duties of excise payable, in pursuance of Sec. 3 of the Union Duties of Excise (Distribution) Act, 1962 (III of 1962), to the State of Assam during the financial year 1970-71, shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 2.27 to .24. 6. 6 :- (1) The sum specified in the second column of the Table in Cl. (c) (ii) of paragraph 2 of the Second Schedule to the Additional Duties of Excise (Goods of Special Importance) Act, 1957 (LVIII of 1957), as payable during the financial year 1970-71, to the State of Assam shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 79.75 to 5.33. (2) The sum payable, during the finacial year 1970-71, to the State of Assam in pursuance of the percentage share specified against that State in third column of the Table referred to in sub-paragraph (1) shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 2.32 to .15. 7. 7 :- The net proceeds of estate duty assignable, during the finacial year 1970-71 to the State of Assam in pursuance of Cl. (b) of sub- section (2) of Sec. 3 of the Estate Duly (Distribution) Act, 1962 (IX of 1962), shall be construed, as from the 2nd day of April, 1970, as payable to the State of Assam and the autonomous State of Meghalaya in the ratio of 2.59 to. 17. 8. 8 :- For the removal of doubt it is hereby declared that the provisions of this Order are liable to modification if it is considered necessary to do so in the light of further data, if any, furnished by the Governments of Assam and Meghalaya before the 31st day of March, 1971.