(1) This Act may be called the Finance Act, 1961.

(2) Save as otherwise provided in this Act, Sections 3 to 10 inclusive shall be deemed to have come into force on the first day of April, 1961.

(1) Subject to the provisions of sub-sections (2), (3) and (4), for the year beginning on the 1st day of April, 1961,

(a) income-tax shall be charged at the rates specified in Part I of the First Schedule, and, in the cases to which Paragraphs A, B and C of that Part apply, shall be increased by a surcharge for purposes of the Union and a special surcharge, calculated in either case in the manner provided therein; and

(b) super-tax shall, for the purposes of Section 55 of the Indian Income-tax Act, 1922 (11 of 1922) (hereinafter referred to as the Income-tax Act), be charged at the rates specified in Part II of the First Schedule, and, in the cases to which Paragraphs A, B and C of that Part apply, shall be increased by a surcharge for purposes of the Union and a special surcharge, calculated in either case in the manner provided therein.

(2) In making any assessment for the year ending on the 31st day of March, 1962,

(a) where the total income of an assessee, not being a company, includes any income chargeable under the head Salaries , the income-tax payable by the assessee on that part of his total income which consists of such inclusion shall be an amount bearing to the total amount of income-tax payable according to the rates applicable under the operation of the Finance Act, 1960 (13 of 1960), on his total income the same proportion as the amount of such inclusion bears to his total income;

(b) where the total income of an assessee, not being a company, includes any income chargeable under the head Salaries on which super-tax has been or might have been deducted under the provisions of sub-section (2) of Section 18 of the Income-tax Act, the super-tax payable by the assessee on that portion of his total income which consists of such inclusion shall be an amount bearing to the total amount of super-tax payable according to the rates applicable under the operation of the Finance Act, 1960 (13 of 1960), on his total income the same proportion as the amount of such inclusion bears to his total income.

(3) In making any assessment for the year ending on the 31st day of March, 1962, where the total income of a company, other than the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (31 of 1956), includes any profits and gains from life insurance business, the super-tax payable by it shall be the aggregate of the tax calculated

(i) on the amount of profits and gains from life insurance business so included, at the rate applicable to the Life Insurance Corporation of India in accordance with Paragraph E of Part II of the First Schedule; and

(ii) on the remaining part of its total income, at the rate applicable to the company on its total income.

(4) In cases to which Section 17 of the Income-tax Act applies the tax chargeable shall be determined as provided in that section, and with reference to the rates imposed by sub-section (1).

(5) In cases in which tax has to be deducted under Section 18 of the Income-tax Act at the prescribed rates, the deduction shall be made at the rates specified in Part III of the First Schedule.

(6) For the purposes of this section, and of the rates of tax imposed thereby, the expression total income means total income as determined for the purposes of income-tax or super-tax, as the case may be, in accordance with the provisions of the Income-tax Act, and the expression earned income has the meaning assigned to it in clause (6-AA) of Section 2 of that Act.

In Section 4 of the Income-tax Act, in sub-section (3),

(i) after clause (ii), the following clause shall be inserted, namely:

(ii-a) Any income of an association or institution established in India having as its object the control, supervision, regulation or encouragement in India of the games of cricket, hockey, football, tennis or such other games or sports as the Central Government may specify in this behalf from time to time by notification in the Official Gazette:

Provided that

(i) the association or institution applies its income, or accumulates it for application, solely to the objects for which it is established;

(ii) no part of the income of the association or institution is distributed in any manner to its members except as grants to any association or institution affiliated to it; and

(iii) the association or institution is, for the time being, approved for the purpose of this clause by the Central Government by general or special order. ;

(ii) in clause (xiv-a), for the second proviso, the following provisos shall be substituted, namely:

Provided further that in the case of a person referred to in this clause whose contract of service was approved by the Central Government before the commencement of this service, this clause shall have effect as if for the words during the financial year in which he arrived in India and the financial year next following , the words during the thirty-six months commencing from the date of his arrival in India had been substituted and as if the proviso immediately preceding had been omitted:

Provided also that where a person referred to in the proviso immediately preceding continues to remain in employment in India after the expiry of the thirty-six months commencing from the date of his arrival in India, the employer may, notwithstanding anything contained in Section 200 of the Companies Act, 1956 (1 of 1956), pay to the Central Government the tax on the income of such person chargeable under the head Salaries for a period not exceeding twenty-four months following the expiry of the said thirty-six months and if the tax is so paid it shall not be included in his total income of the said period.';

(iii) in clause (xvi), after the words International Bank for Reconstruction and Development, , the words or under a loan agreement between the Central Government and the Development Loan Fund of the Unites States of America, shall be inserted and after the words under a loan agreement with the said Bank , the words or Fund, as the case may be, shall be inserted.

In Section 7 of the Income-tax Act, in the proviso to Explanation 2, after the words a Central, State or Provincial Act , the words, letters and figures or any payment of retiring gratuity received after the 1st day of June, 1953, under the New Pension Code applicable to the members of the Defence Services shall be inserted and shall be deemed always to have been inserted.

In Section 9 of the Income-tax Act, in sub-section (2), after the third proviso, the following proviso and Explanation shall be inserted, namely:

Provided further that in respect of a building the erection of which is begun and completed after the 1st day of April, 1961, the annual value for a period of three years from the date of such completion shall be reduced by a sum equal to the aggregate of

(a) in respect of any residential unit (comprised in the building) whose annual value does not exceed six hundred rupees, the amount thereof; and

(b) in respect of any residential unit (comprised in the building) whose annual value exceeds six hundred rupees, an amount of six hundred rupees,

so, however, that the income in respect of any residential unit shall in no case be a loss.

Explanation. Where a residential unit is in the occupation of the owner for the purposes of his own residence, and the annual value thereof is computed in accordance with the first proviso, such computation shall be made as if the fourth proviso had been omitted. .

In Section 10 of the Income-tax Act, in sub-section (2),

(i) in clause (vi), after the words in the case of machinery or plant, to twenty per cent. of the cost thereof to the assessee:

and before the proviso, the following paragraph shall be inserted, namely:

and where the buildings have been newly erected after the 31st day of March, 1961, such buildings being used solely for the purpose of residence of persons employed in the business and drawing remuneration not exceeding two hundred rupees per mensem or such buildings being used solely or mainly for the welfare of such persons as hospitals, creches, schools, canteens, libraries, recreational centres, shelters, rest rooms and lunch rooms, a sum (which shall not be deductible in determining the written down value for the purposes of this clause) equal to twenty per cent. of the actual cost of the building to the assessee in respect of the previous year of erection of the building: ;

(ii) in clause (vi-b),

(1) for sub-clause (i) and sub-clause (ii), the following sub-clauses shall be substituted, namely:

(i) in the case of a ship acquired after the 31st day of December, 1957, forty per cent. and in the case of a ship acquired before the 1st day of January, 1958, twenty-five per cent. of the actual cost of the ship to the assessee; and

(ii) in the case of machinery or plant installed before the 1st day of April, 1961, twenty-five per cent. and in the case of machinery or plant installed after the 31st day of March, 1961, twenty per cent. of the actual cost of the machinery or plant to the assessee. ;

(2) in the first proviso, after the words any person other than the Government , the words or for any consideration not connected with any amalgamation or succession referred to in clause (vi-c) shall be inserted;

(iii) after clause (vi-b), the following clause shall be inserted, namely:

(vi-c)(i) where in a scheme of amalgamation, a company (hereinafter in this sub-clause referred to as the predecessor) sells or otherwise transfers to the company formed in pursuance of the predecessor's amalgamation with that company (hereinafter in this sub-clause referred to as the successor) any ship, machinery or plant in respect of which development rebate has been allowed to the predecessor under clause (vi-b),

(1) the successor shall continue to fulfil the conditions mentioned in the first proviso to clause (vi-b) in respect of the reserves created by the predecessor and in respect of the period within which such ship, machinery or plant shall not be sold or otherwise transferred and in default of any of these conditions, the provisions of sub-section (11) of Section 35 shall apply to the successor as it would have applied to the predecessor had it committed the default;

(2) the balance of development rebate, if any, still outstanding to the predecessor in respect of such ship, machinery or plant shall be allowed to the successor in accordance with Explanations I and II of clause (vi-b), so, however, that the total period for which the balance of development rebate shall be carried forward in the assessments of the predecessor and the successor shall not exceed the period of eight years specified in Explanation I to clause (vi-b) and the successor shall be treated as the assessee in respect of such ship, machinery or plant for the purposes of clause (vi-b) and this sub-clause;

Explanation. For the purposes of this sub-clause, amalgamation means the merger of two companies (each of which is hereinafter in this Explanation referred to as the amalgamating company) to form one company (hereinafter in this Explanation referred to as the amalgamated company) in such a manner that

(a) all the property of the amalgamating companies immediately before the amalgamation becomes the property of the amalgamated company by virtue of the amalgamation;

(b) all the liabilities of the amalgamating companies immediately before the amalgamation become the liabilities of the amalgamated company by virtue of the amalgamation; and

(c) all the shareholders of the amalgamating companies immediately before the amalgamation become shareholders of the amalgamated company by virtue of the amalgamation,

otherwise than as a result of the acquisition of property of one company by another company pursuant to the purchase of such property by the other company or as a result of the distribution of such property to the other company after the winding up of the company;

(ii) where a firm is succeeded to by a private company, as defined in the Companies Act, 1956 (1 of 1956), in the business carried on by it as a result of which the firm sells or otherwise transfers to the private company any ship, machinery or plant, the provisions of sub-clause (i) of this clause shall, so far as may be, apply to the firm and the company.

Explanation. The provisions of this sub-clause shall apply only where

(a) all the property of the firm immediately before the succession becomes the property of the company;

(b) all the liabilities of the firm immediately before the succession become the liabilities of the company; and

(c) all the partners of the firm immediately before the succession become shareholders of the company; ;

(iv) after clause (xiv), the following clause shall be inserted, namely:

(xiv-a) in respect of any special reserve created by a financial corporation which is engaged in providing long term finance for industrial development in India, an amount not exceeding ten per cent. of the total income carried to such reserve account:

Provided that the corporation is for the time being approved by the Central Government for the purposes of this clause:

Provided further that where the aggregate of the amounts carried to such reserve account from time to time exceeds the paid-up share capital (excluding the amounts capitalised from reserves) of the corporation no allowance under this clause shall be made in respect of such excess; ;

(v) in clause (xv), the following proviso shall be inserted, namely:

Provided that in the case of a company, no expenditure in the nature of entertainment expenditure shall be allowed which exceeds the aggregate amount computed as hereunder

In Section 15-C of the Income-tax Act,

(a) in sub-section (1), after the word undertaking wherever it occurs, the words or hotel shall be inserted;

(b) after sub-section (2), the following sub-section shall be inserted, namely:

(2-A) This section applies to any hotel which

(a) starts functioning on or after the first day of April, 1961 and is not formed by the splitting up, or the reconstruction of, business already in existence or by the transfer to a new business of building, machinery or plant previously used in any other business;

(b) is owned and run by a company registered in the taxable territories with a paid-up capital of not less than five hundred thousand rupees;

(c) is run in premises which are owned by the company;

(d) has such number and types of guest rooms and provides such amenities as may be prescribed, having regard to the population and the tourist importance of the place in which the hotel is located; and

(e) is for the time being approved for the purposes of this sub-section by the Central Government. ;

(c) in sub-sections (3) and (5), after the words industrial undertaking , the words or a hotel shall be inserted;

(d) in sub-section (4),

(i) after the words industrial undertaking , the words or a hotel shall be inserted;

(ii) the following Explanation shall be inserted, namely:

Explanation. The amount of dividend in respect of which the tax is not payable under this sub-section shall be computed in accordance with such rules as may be made in this behalf by the Central Board of Revenue. ;

(e) in sub-section (6), for the words shall apply , the words shall, in relation to an industrial undertaking, apply shall be substituted;

(f) after sub-section (6), the following sub-section shall be inserted namely:

(7) The provisions of this section shall, in relation to a hotel, apply to the assessment for the financial year next following the previous year in which the hotel starts functioning and for the four assessments immediately succeeding. .

In Section 23-A of the Income-tax Act, in sub-section (1),

(a) in clause (ii), the word or shall be added at the end; and

(b) after clause (ii), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 1960, namely:

(iii) that at least 75 per cent. of the share capital of the company is throughout the previous year beneficially held by an institution or fund established in the taxable territories for a charitable purpose the income whereof is exempt under clause (i) of sub-section (3) of Section 4; .

In Section 35 of the Income-tax Act, in sub-section (11),

(a) in clause (i), after the words other than the Government , the words or for any consideration not connected with any amalgamation or succession referred to in clause (vi-c) of sub-section (2) of Section 10 , shall be inserted;

(b) the following Explanation shall be inserted, namely:

Explanation. For the purposes of this sub-section, a successor referred to in sub-clause (i) or sub-clause (ii) of clause (vi-c) of sub-section (2) of Section 10 shall be deemed to be the assessee even in respect of an allowance by way of development rebate made to the predecessor, and any tax resulting from the recomputation of the total income for any previous year of the predecessor shall be payable by the successor. .

In Section 56-A of the Income-tax Act, in clause (i) of sub-section (1), after item (20), the following item shall be inserted, namely:

(21) Refractories; .

The Indian Tariff Act, 1934 (hereinafter referred to as the Tariff Act), shall be amended in the manner specified in the Second Schedule.

In the Indian Tariff (Amendment) Act, 1949, in Sections 4 and 5, for the figures 1961 , the figures 1962 shall be substituted.

In the First Schedule to the Central Excises and Salt Act, 1944,

(a) in Item No. 2, for the entry in the third column, the entry Fifty-five rupees per quintal shall be substituted;

(b) in Item No. 4,

(c) in Item No. 7, for the entry in the third column, the entry Ninety-five rupees and fifty-five naye paise per kilolitre at fifteen degrees of Centigrade thermometer shall be substituted;

(d) in Item No. 9, for the entry in the third column, the entry Sixteen per cent. ad valorem plus ninety-two rupees and ten naye paise per metric tonne shall be substituted;

(e) in Item No. 13, for the entry in the third column, the entry Twenty rupees per quintal shall be substituted;

(f) in Item No. 14, for the entries in the third column against each of the sub-items specified below, the following entries as are set out in the corresponding column against that sub-item shall be substituted, namely:

(g) after Item No. 14, the following Items shall be inserted, namely:

(h) after Item No. 15, under the heading Chemicals, the following Items shall be inserted, namely:

(i) in Item No. 17, for the entries in the third column against sub-items (1), (2), (4), (5), (6), (7), (8), (9) and (10), the entries Fifty naye paise per kilogram , One rupee per kilogram , Thirty-five naye paise per kilogram , Fifteen naye paise per kilogram , Thirty-five naye paise per kilogram , Thirty-five naye paise per kilogram , Thirty-five naye paise per kilogram , Fifty naye paise per kilogram and Fifty naye paise per kilogram shall, respectively, be substituted;

(j) after Item No. 18, the following Items shall be inserted, namely:

(k) after Item No. 23, the following Items shall be inserted, namely:

(l) after Item No. 26, the following Items shall be inserted, namely:

(m) in Item No. 27, after sub-item (b), the following sub-item shall be inserted, namely:

(n) after Item No. 29, the following Item shall be inserted, namely:

(o) after Item No. 33, the following Item shall be inserted, namely:

(p) in Item No. 38, for the entry in the third column, the entry Sixty-five naye paise for every 1,000 matches or fraction thereof shall be substituted;

(q) after Item No. 39, the following Item shall be inserted, namely:

In the Central Sales Tax Act, 1956, in Section 14,

(i) in Item (ii-a), for the figures 12 , the figures 19 shall be substituted;

(ii) in item (vii), for the figures and letter 12-A , the figures 22 shall be substituted;

(iii) in item (viii), for the figure 8 , the figure 1 shall be substituted;

(iv) in item (ix), for the figure 9 , the figure 4 shall be substituted;

(v) in item (x), for the figures and letter 12-B , the figures 21 shall be substituted;

(vi) after item (x), the following item shall be inserted and shall be deemed to have been inserted with effect from the 1st day of March, 1961, namely:

(xi) silk fabrics, as defined in Item 20 of the First Schedule to the Central Excises and Salt Act, 1944. .

In the Additional Duties of Excise (Goods of Special Importance) Act, 1957,

(a) in clause (c) of Section 2,

(i) after the words cotton fabrics , the words silk fabrics shall be inserted;

(ii) after the figures 19 , the figures 20 , shall be inserted;

(b) in sub-section (1) of Section 3, after the words cotton fabrics, , the words silk fabrics, shall be inserted;

(c) in the First Schedule,

(1) in Item No. 4,

(i) under I. Unmanufactured tobacco , for sub-item (1), the following sub-item shall be substituted, namely:

(ii) under II. Manufactured tobacco

(A) for sub-item (1), the following sub-item shall be substituted, namely:

(B) in sub-item (2), for sub-items (2)(i) and (2)(ii), the following shall be substituted, namely:

(C) the sub-items (2)(iii), (2)(iv), 2(v), (2)(vi), (2)(vii), (2)(viii) and (2)(ix) shall, respectively, be renumbered as sub-items (2)(ii), (2)(iii), (2)(iv), (2)(v), (2)(vi), (2)(vii) and (2)(viii);

(2) after Item No. 19, the following Item shall be inserted, namely:

(d) in the Second Schedule, in Part III,

(i) in clause (a) of paragraph 5, after the words cotton fabrics, , the words silk fabrics, shall be inserted; and

(ii) in the proviso to paragraph 6, after the words cotton fabrics , the words silk fabrics shall be inserted.

In Schedule I to the Indian Stamp Act, 1899, in entry 47,

(a) in sub-entry A(1)(i), in the first column, the words fifteen naye paise or shall be omitted; and

(b) in sub-entry E, in the second column, the following proviso shall be inserted, namely:

Provided that if the total amount of duty payable is not a multiple of five naye paise, the total amount shall be rounded off to the next higher multiple of five naye paise. .

For the year beginning on the first day of April, 1961, no duty under the Central Excises and Salt Act, 1944 (1 of 1944) or the Tariff Act shall be levied in respect of salt manufactured in, or imported into, India.

(See Section 2)

Part I

(i) In the case of every individual who is married and every Hindu undivided family whose total income does not exceed Rs. 20,000 in either case

(ii) In the case of every individual who is not married and every individual or Hindu undivided family whose total income in either case exceeds Rs. 20,000 and in the case of every unregistered firm or other association of persons, not being a case to which any other Paragraph of this Part applies:

Provided that for the purposes of this Paragraph

(i) no income-tax shall be payable on a total income which does not exceed the limit specified below;

(ii) the income-tax payable shall in no case exceed half the amount by which the total income exceeds the said limit;

(iii) the income-tax payable by an individual who is married or a Hindu undivided family whose total income exceeds in either case Rs. 20,000 shall not exceed the aggregate of

(a) the income-tax which would have been payable if the total income had been Rs. 20,000;

(b) half the amount by which the total income exceeds Rs. 20,000;

The limit aforesaid shall be

(i) Rs. 6,000 in the case of every Hindu undivided family which as at the end of the previous year satisfies either of the following conditions, namely:

(a) that it has at least two members entitled to claim partition who are not less than eighteen years of age; or

(b) that it has at least two members entitled to claim partition who are not lineally descended one from the other and who are not lineally descended from any other living member of the family;

(ii) Rs. 3,000 in every other case.

The amount of income-tax computed at the rates hereinbefore specified shall be increased by the aggregate of the surcharges calculated as under:

(a) A surcharge for purposes of the Union equal to the sum of

(i) five per cent. of the amount of income-tax; and

(ii) where the earned income included in the total income exceeds Rs. 1,00,000, ten per cent. of the difference between the amount of income-tax which would have been payable on the whole of the earned income included in the total income if such earned income had been the total income and the amount of income-tax payable on a total income of Rs. 1,00,000;

(b) A special surcharge at fifteen per cent. of the difference between the amount of income-tax on the total income and the amount of income-tax on the whole of the earned income, if any, included in the total income if such earned income had been the total income:

Provided that

(i) no surcharge for purposes of the Union shall be payable where the total income does not exceed the limit specified below;

(ii) no special surcharge shall be payable in the case of an assessee whose total income does not include any income from dividend on ordinary shares if his total income does not exceed the limit specified below, and where the total income includes any dividends on ordinary shares, such limit shall be increased by Rs. 1,500 or the amount of the said dividends, whichever is less:

Provided further that

(a) where the total income includes any dividends on ordinary shares, the surcharge for purposes of the Union and the special surcharge shall not in each case exceed half the amount by which the total income exceeds the respective limits applicable in either case;

(b) the surcharge for purposes of the Union and the special surcharge, both together, shall not exceed half the amount by which the total income exceeds the limit specified below;

The limit aforesaid shall be

(i) Rs. 15,000 in the case of every Hindu undivided family which satisfies as at the end of the previous year either of the following conditions, namely:

(a) that it has at least two members entitled to claim partition who are not less than eighteen years of age; or

(b) that it has at least two members entitled to claim partition who are not lineally descended one from the other and who are not lineally descended from any other living member of the family;

(ii) Rs. 7,500 in every other case.

Explanation. For the purposes of this Paragraph, in the case of every Hindu undivided family governed by the Mitakshara law, a son shall be deemed to be entitled to claim partition of the coparcenary property against his father, or grand-father notwithstanding any custom to the contrary.

In the case of every local authority,

On the whole of the total income. . 30%

The amount of income-tax computed at the rate hereinbefore specified shall be increased by a surcharge for purposes of the Union of 5 per cent. of the amount of income-tax.

In every case in which under the provisions of the Income-tax Act, income-tax is to be charged at the maximum rate,

On the whole of the total income. . 25%

The amount of income-tax computed at the rate hereinbefore specified shall be increased by the aggregate of the surcharges calculated as under:

(a) a surcharge for purposes of the Union of five per cent. of the amount of income-tax; and

(b) a special surcharge of fifteen per cent. of the amount of income-tax.

In the case of every company,

(1) On the whole of the total income. . .20%

In the case of every registered firm,

Part II

In the case of every individual, Hindu undivided family, unregistered firm and other association of persons, not being a case to which any other Paragraph of this Part applies,

The amount of super-tax computed at the rates hereinbefore specified shall be increased by the aggregate of the surcharges calculated as under:

(a) A surcharge for purposes of the Union equal to the sum of

(i) five per cent. of the amount of super-tax; and

(ii) where the earned income included in the total income exceeds Rs. 1,00,000, ten per cent. of the difference between the amount of super-tax which would have been payable on the whole of the earned income included in the total income, if such earned income had been the total income and the amount of super-tax payable on a total income of Rs. 1,00,000;

(b) A special surcharge at fifteen per cent. of the difference between the amount of super-tax on the total income and the amount of super-tax on the whole of the earned income, if any, included in the total income, if such earned income had been the total income.

In the case of every local authority,

On the whole of the total income16%

The amount of super-tax computed at the rates hereinbefore specified shall be increased by a surcharge for purposes of the Union of 12 per cent. of the amount of super-tax.

In the case of every association of persons being a co-operative society as defined in clause (5-B) of Section 2 of the Income-tax Act,

(1) On the first Rs. 25,000 of total income. . . .Nil

(2) On the balance of total income. . . .16%

The amount of super-tax computed at the rates hereinbefore specified shall be increased by a surcharge for purposes of the Union of 12 per cent. of the amount of super-tax.

In the case of every company, other than the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (31 of 1956),

(1) On the whole of the total income. . . .55%

Provided that

(i) a rebate at the rate of 45 per cent. on so much of the total income as consists of dividends from a subsidiary Indian company formed and registered before the 1st day of April, 1961; at the rate of 40 per cent. on so much of the total income as consists of dividends from any other Indian company formed and registered on or after the 1st day of April, 1959; and at the rate of 35 per cent. on the balance of the total income shall be allowed in the case of any company which

(a) in respect of its profits liable to tax under the Income-tax Act for the year ending on the 31st day of March, 1962, has made the prescribed arrangements for the declaration and payment within India of the dividends payable out of such profits in accordance with the provisions of sub-section (3-D) of Section 18 of that Act; and

(b) is such a company as is referred to in sub-section (9) of Section 23-A of the Income-tax Act with a total income not exceeding Rs. 25,000;

(ii) a rebate at the rate of 45 per cent. on so much of the total income as consists of dividends from a subsidiary Indian company formed and registered before the 1st day of April, 1961; at the rate of 35 per cent. on so much of the total income as consists of dividends from any other Indian company formed and registered on or after the 1st day of April, 1959; and at the rate of 30 per cent. on the balance of the total income shall be allowed in the case of any 1[* * *] company which satisfies condition (a) but not condition (b) of the preceding clause;

(iii) a rebate at the rate of 45 per cent. on so much of the total income as consists of dividends from a subsidiary Indian company formed and registered before the 1st day of April, 1961; at the rate of 35 per cent. on so much of the total income as consists of dividends from any other Indian company formed and regsitered on or after the 1st day of April, 1959; at the rate of 25 per cent. on so much of the total income as consists of royalties received from an Indian concern in pursuance of an agreement made by it with the Indian concern on or after the 1st day of April, 1961 and which has been approved by the Central Government in this behalf; and at the rate of 12 per cent. on the balance of the total income shall be allowed in the case of any company not entitled to a rebate under either of the preceding clauses:

Provided further that

(i) the amount of the rebate under clause (i) or clause (ii) of the preceding proviso shall be reduced by the sum, if any, equal to the amount or the aggregate of the amounts, as the case may be, computed as hereunder:

(ii) where the sum arrived at in accordance with clause (i) of this proviso exceeds the amount of the rebate arrived at in accordance with clause (i) or clause (ii), as the case may be, of the preceding proviso, only so much of the amounts of reduction mentioned in sub-clauses (a) and (b) of clause (i) of this proviso as is sufficient, in that order, to reduce the rebate to nil shall be deemed to have been taken into account for the purpose:

Provided further that the super-tax payable by a company, the total income of which exceeds rupees twenty-five thousand, shall not exceed the aggregate of

(a) the super-tax which would have been payable by the company if its total income had been rupees twenty-five thousand; and

(b) half the amount by which its total income exceeds rupees twenty-five thousand.

Explanation. For the purposes of this Paragraph, where any portion of the profits and gains of a company is not included in its total income by reason of such portion being agricultural income, the amount representing the face value of any bonus shares and the amount of any bonus issued to its shareholders shall each be deemed to be such proportion thereof as the average of the total income of the company in the five previous years in which the company has been in receipt of taxable income immediately preceding the relevant previous year bears to the average of tis total profits and gains (excluding capital receitps) for the preceding five years aforesaid, reduced by such allowances as may be admissible under the Income-tax Act which have not been taken into account by the company in its profit and loss accounts for the preceding five years aforesaid.

In the case of the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (31 of 1956),

On the whole of its profits and gains from life insurance business22.5%

Part III

In every case in which under the provisions of Section 18 of the income-tax Act, tax is to be deducted at the prescribed rates, deduction shall be made from the income subject to deduction at the following rates:

(See Section 11)

Part I

In the First Schedule to the Tariff Act,

(i) in Item No. 8(2), for the entries in the fourth and sixth columns, the entries 50 per cent. ad valorem and 40 per cent. ad valorem , respectively, shall be substituted;

(ii) in Item No. 9(3), for the entries in the fourth and sixth columns, the entries 100 per cent. ad valorem and 92 per cent. ad valorem , respectively, shall be substituted;

(iii) in Item No. 9(5), for the entries in the fourth and sixth columns, the entries Rs. 3.07 per kilogram and Rs. 3.00 per kilogram , respectively, shall be substituted;

(iv) in Item No. 12(4), in the third column, the word Revenue shall be inserted, and for the entry in the fourth column, the entry 50 per cent. ad valorem shall be substituted;

(v) in Item No. 22(3), for the entries in the fourth column against sub-items (a) and (b), the entries Rs. 23:50 per litre and Rs. 14.70 per litre , respectively, shall be substituted;

(vi) in Item No. 22(4),

(1) for the entry in the fourth column against sub-item (a), the entry Rs. 44.00 per litre of the strength of London proof or 170 per cent. ad valorem, whichever is higher shall be substituted;

(2) for the entry in the fourth column against sub-item (b)(i), the entry Rs. 58.70 per litre or 170 per cent. ad valorem, whichever is higher, plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at different rates, the highest duty shall be substituted;

(3) for the entry in the fourth column against sub-item (b)(ii), the entry Rs. 44.00 per litre of the strength of London proof or 170 per cent. ad valorem, whichever is higher, plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at different rates, the highest duty shall be substituted;

(vii) in Items Nos. 22(5)(b)(i) and 22(5)(b)(ii), in each of the entries in the fourth, fifth and sixth columns, the words , plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at different rates, the highest duty shall be added at the end;

(viii) in Item No. 24(3), for the entries in the fourth and sixth columns, the entry Rs. 33.00 per kilogram shall be substituted;

(ix) in Item No. 28-A, in each of the entries in the fourth, fifth and sixth columns, the words , plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at different rates, the highest duty shall be added at the end;

(x) in Items Nos. 28(3) and 39, for the entry against each of them in the fourth column, the entry 10 per cent. ad valorem shall be substituted;

(xi) in Items Nos. 28(4), 28(14), 28(30), 28(34), 30(1), 30(13), 30(15), 30(16), 47(3), 47(4), 47(5), 47(6), 48(3), 48(7), 48(8), 48(9) and 70(1), in the entry or entries against each of them in the fourth column, the words , plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at different rates, the highest duty shall be added at the end;

(xii) in Items Nos. 28(8) and 66(b), for the entry against each of them in the fourth column, the entry 50 per cent. ad valorem, plus the excise duty for the time being leviable on like articles if produced or manufactured in India, and were such duty is leviable at different rates, the highest duty shall be substituted;

(xiii) in Item No. 30, for the figures 40 and 30 in the fourth and fifth columns, the figures 50 and 40 , respectively, shall be substituted;

(xiv) in Items Nos. 31, 31(2), 31(3), 45(b), 45(c) and 71(b), for the entry against each of them in the fourth column, the entry 75 per cent. ad valorem shall be substituted;

(xv) in Item No. 31(1), for the entries in the fourth and sixth columns, the entries 75 per cent. ad valorem and 65 per cent. ad valorem , respectively, shall be substituted;

(xvi) in Items Nos. 39(1), 39(2), 39(3), 40, 63(28) and 87, for the entry against each of them in the fourth column, the entry 50 per cent. ad valorem shall be substituted;

(xvii) in Item No. 44, for the figures 40 in the fourth column, the figures 50 shall be substituted;

(xviii) in Items Nos. 45(a), 53, 80 and 81, for the entry against each of them in the fourth column, the entry 100 per cent. ad valorem shall be substituted;

(xix) in Items Nos. 72, 72(1), 72(2) and 72(3), for the entry against each of them in the fourth column, the entry 15 per cent. ad valorem shall be substituted;

(xx) in Items Nos. 73, 73(1) and 77, for the entries against each of them in the fourth and fifth columns, the entries 50 per cent. ad valorem and 40 per cent. ad valorem , respectively, shall be substituted;

(xxi) in Items Nos. 73(21), 73(22) and 75(19), for the entry against each of them in the fourth column, the following entry shall be substituted, namely:

The excise duty for the time being leviable on like articles if produced or manufactured in India, and where such duty is leviable at differnet rates, the highest duty; and the duty so leviable shall be in addition to the duty which would have been levied if this entry had not been inserted. ;

(xxii) in Items Nos. 74(2) and 74(3), for the entry against each of them in the fourth column, the entry 25 per cent. ad valorem shall be substituted; and

(xxiii) in Item No. 75(1), for the figures 75 in the fourth column, the figures 100 shall be substituted.

1. The word Indian omitted by Act 20 of 1962, Section 14 (retrospectively).