Deduction in respect of profits and gains from business of collecting and processing of bio-degradable waste
5 Deduction in respect of profit 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 5a[ , producing bio-gas,] making pellets or briquettes for fuel or organic manure, there shall be allowed, in computing the total income of the assessee, 5b [a deduction from such profits and gains of an amount equal to the whole of such income, or five lakh rupees, whichever is less]. ]