Deduction for businesses engaged in collecting and processing of bio-degradable waste
Deduction for businesses engaged in collecting and processing of bio-degradable waste.
145. If the gross total income of an assessee includes any profits and gains derived from the business of collecting and processing or treating of bio- degradable waste for,—
| (a) | generating power; or | |
| (b) | producing bio-fertilizers, bio-pesticides or other biological agents; or | |
| (c) | producing bio-gas; or | |
| (d) | making pellets or briquettes for fuel or organic manure, |
there shall be allowed a deduction equal to the whole amount of such profits and gains for five consecutive tax years, beginning with the tax year in which such business commences.