| [Act 7 of 1917]1 | [7th March, 1917] |
An Act further to amend the Indian Income-tax Act, 1886
Whereas it is expedient further to amend the Indian Income-tax Act, 2 of 1886; It is hereby enacted as follows:-
1 Received the assent of the Governor-General on 7th March, 1917.
1. Short title.-This Act may be called the Indian Income-tax (Amendment) Act, 1917.
2. Insertion of new Section 14-A in Act 2 of 1886.-After Section 14 of the Indian Income-tax Act, 1886 (hereinafter called the said Act), the following section shall be inserted, namely:-
"14-A. Notices to persons with incomes of not less than one thousand rupees.-(1) In the case of any person whose income is, in the Collector's opinion, not less than one thousand rupees, the Collector may cause a notice to be served upon him requiring him to furnish within such period as may be specified in the notice a return in the prescribed form setting forth (along with such other particulars as may be provided for in the notice) the income accruing to such person during the year ending on the day on which his accounts have been last made up or, if his accounts have not been made up within the year ending on the 31st day of March in the year immediately preceding that for which the assessment is to be made, then the income accruing to him during the year ending on the said 31st day of March.
(2) A person making a return required by sub-section (1) shall add at the foot thereof a declaration that the income shown in the return is truly estimated on each of the sources therein mentioned, that it has actually accrued within the period therein stated, and that the person making the return has no other source of income."
3. New Section 18, substituted in Act 2 of 1886.-For Section 18 of the said Act the following section shall be substituted, namely:-
"18. Power to modify ordinary Procedure.-The Collector may include in a list under Section 16, any person who is liable to be served with a notice under Section 17 instead of or in addition to serving him with such a notice and may serve a notice under Section 17 on any person liable to be included in a list under Section 16 instead of or in addition to including him in such a list."
4. Amendment of Section 25 of Act 2 of 1886.-In Section 25(1) of the said Act after the words "under Part IV may," the following shall be inserted, namely:-
"unless he has knowingly and wilfully faild to comply with the requirements of any notice served upon him under Section 14-A."
5. Amendment of Section 34 of Act 2 of 1886.-After clause (c) of sub-section (1) of Section 34 of the said Act, the following shall be inserted, namely:-
"(d) to furnish within the specified period a return required of him under Section 14-A."
6. Amendment of Section 35 of Act 2 of 1886.-In Section 35 of the said Act, for the words and figures "mentioned in Section 18, sub-section (2)" the words and figures "required under Section 14-A, sub-section (2)" shall be substituted.
7. Amendment of Section 50-A of Act 2 of 1886.-In Section 50-A of the said Act the letters and figures "18(1)(a), (b), (c)" are hereby repealed.