Deduction in respect of profit and gains from business of collecting and processing of bio-degradable waste
37 [Deduction in respect of profits and gains from business of collecting and processing of bio-degradable waste.
80JJA. Where 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 generating power 38 [or producing bio-fertilizers, bio-pesticides or other biological agents or for producing bio-gas or] making pellets or briquettes for fuel or organic manure, there shall be allowed, in computing the total income of the assessee, 39 [a deduction of an amount equal to the whole of such profits and gains for a period of five consecutive assessment years beginning with the assessment year relevant to the previous year in which such business commence]. ]