Indian Income Tax (Amendment) Act, 18691
| [Act No. 23 of 1869] | [26th November, 1869] |
| [Repealed by Act 16 of 1870, S. 2 & Sch. III, w.r.e.f. 1-4-1870] | [26th November, 1869] |
Passed by the Governor General of India in Council.
An Act to enhance the duties leviable wider the Indian Income Tax Act.
1 Received the assent of the Governor General on the 26th November 1869.
1. Commencement and continuance of Act.- This Act shall come into operation on the first day of December 1869, and shall continue in force to the thirty-first day of March 1870.
2. Enhancement of duty on salaries.- Section six of the Indian Income Tax Act shall, in respect of salaries, pensions and annuities payable on or after the first day of December 1869, be construed as if, for the words "one per centum," the words "two and a half per centum" were substituted.
Whenever the additional duty leviable under the former part of this section in December 1869 is not deducted at the time of payment in that month from the pay, annuity or pension chargeable therewith, such additional duty shall be deducted from the pay, annuity or pension aforesaid at the time of payment in January 1870.
3. Proviso as to duty-on aggregate amount of salaries for the half year commencing 1st October 1869.- Nothing in the last preceding section shall authorise the deduction of duty exceeding two per centum on the aggregate amount of any salaries, annuities or pensions chargeable under Part II of the said Act in the six months commencing on the first day of October 1869.
4. Enhancement of duty paid by Companies.- In addition to the sum of one per centum payable or paid under section ten of the said Act, the Treasurer, Secretary or principal Agent or Manager in India of every Company therein referred to shall, on the first day of December 1869, pay to Government one-half per centum on the moiety or the whole (as the case may be) of the nett profits of such Company chargeable under the same section.
Every such payment shall be deemed to be a payment required by the said section ten.
5. Enhancement of duty on income.- In addition to the duty leviable or levied on income and profits under Part IV of the said Act, there shall be levied one moiety of the duty imposed by the said Part on such income or profits, and such moiety shall be payable on the first day of December 1869, and shall be deemed to be duty leviable under the said Part IV.
6. Service of supplementary notice.- When a notice has been already served under section sixteen of the said Act on a person chargeable with additional duty under the last preceding section, a supplementary notice shall be served upon him; and the provisions as to notices and receipts, contained in the said Act shall, mmtatis mutandis, apply respectively to such supplementary notices and to receipts granted for payments in pursuance thereof.
7. Bar of petitions in respect of additional duty.- No person shall be entitled, in respect only of the additional duty with which he is assessed under this Act, to apply by petition under section nineteen of the Indian Income Tax Act.
8. This Act to be read with Act IX of 1869.- This Act shall he read with and taken as part of the Indian Income Tax Act.