AWy थे के 3 1. | o TH} ASSAM GAZETTE $' , ‘ जाशायन दा. ०) 2 BXTRAGRDINARY: o ge e N v © .} TUBLISHED BY AUTHORIFY * qe 74 Maya, wymma, 8 एम, 1990, 18 xme, 1912 (na) No.74 Dispar, Thnesday, 8th May, 1390, i8th Vaisakha, 1912 (S, F.) ‘ GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH o . NoFmCATION . The 7th May 1990 +No-LG:29/89/69-— The following Act of the Assam Legislative Assembly “which® received ‘the assent of the Governor is hereby published for general information
488 THE ASSAM GAZETTE, EXTRAORDINARY, M AY 8, 1950 ASSAM ACT No. VII OF 1990 (Received the assent of the Governor on 5th May, 1990) THE ASSAM AGRICULTURAL INCOME-TAX (AMENDMENT) ACT, 1990 An' Act further to amend the Assam Agricultural Income-tax Act, 1939. Preamble Whereas it is expedient further to amend the Assam Agricyltural Ip-ncome-tax Act, 1939 (Assam "7 Act IX of 1939), hereinafter referred to as the principal Act, in the manner hereinafter appearing ; It is hereby enacted in the Forty-first Year of the Republic of India as follows:— ' Short title - ], (1) This Act may be called the Assam Agricul- e “२१ tural Income-tax (Amendment) Act, 1990. ment. S (2) It shall have the like extent as the prin- cipal Act. (3) It shall be deemed to have come into force on the 27th day of December, 1989. oAfsmec“hdedmu"l“c' 2. In the principal Act, for the existing Sche- to Awam dule, the following Schedule shall be and shall be Act 1X of deemed to have been substituted with effect from 1939. the 1st day of April, 1989 and till the 3lIst day. “of ‘March, 1991, namely:— “SCHEDULE [ See Section 2 (0a), 3 and 6 ] A. In the case of every company— . Rates (a) The total income of which Fifty-two paise does not cxceed . Rs- 1,00,000 - in:the rupee; on the -whole of the total - incame _. s 10
3 ) ही THE ASSAM GAZETTE;'EXTRAORDINARY, 'MAY ‘8,1990: 489 (b) The total income of which exceeds Rs. 1,00,000 but dces ~ not exceed Rs. 2,00,000, on the whole of the total income “(¢) The total income of which - exceeds Rs. 2,00,000 but does ‘not exceed Rs. 500,000 on the whole of the total income (d) The total income of which -exceeds Rs..5,00,000 on the ~whole of the total income B. In the case of persons other than companjes— \ {a) On the first Rs. 1,000 of the total income (b) On the next Rs. 5,000 of the - total income - (e} On thenext Rs. 5,000. of the total income (d) On the next Rs. 10,000 of the total income (e} On- the next Rs. 25,000 of the total income (f) On the next Rs. 54,000 of ~ the total income (g) On the next Rs. 1,00000 of the total income inecome S eventy-one paise in the rupee ; Seventy-sev e n paise ‘in the Eighty- three paise in the rupee ; Nil Ten paise in the rupee ; Fifteen : paise in- the ruper Thirty paise in the rupee ; - Forty-five paise in the rupee ; - Sixty paise in the rupee ; Seventy-seven paise in the rupee ; : ~ (h) On the balance of the total ... Eighty-three paise im the rupee.
490 ' THE ASSAM GAZETTE. EXTRAORDINARY, ‘MAY 8,:1990 - Provided that— ' (1) no agrickvulturaylr income-tax 2081] be payable on a total agricultural income which does not exceed Rs. 12,000; b R S 2... (10 im respect of partagraph A, the residual income shall not fall short of the following limits and in any case where the residual income falls short of the said limits, agricultural income tax payable shall be 30 reduced as to leave a residual income not fall- ing short of such limits— ’ ~ (a) rupces forty-eight thousand increased by one per cent of the excess of the total agricultural income over Rs. 1,00,000 in the case of every com- pany the total agricultural income of which exceeds Rs. 1,00,000 but does not exceed Rs. 2,00,000; (b) rupees fifty-eight ‘thousand increased by two and a half per cent of the excess of the total agri- cultural income over Rs. 2,00,000 in the case of every ccmpany the total ~agricultural income of which exceeds Rs. 2,00,000 but doss not exceed Rs.5,00,000; - : (c) rupees one lakh and fifteen thousand in- .. creased by five per cent of the excess of the total . agricultural income over Rs.5,00,000 in the case of every company _the total agricultural income of which exceeds Rs.5,00,000 ; -+ Explanation—In this clause, “residual income”, in relation to any company, means its total agri- -+ ‘cultural income reduced by the agricultural income - tax payable in respect thereof; (iii). in respect of paragraph B, the ' agricultural “incor, e-tax payable shall ‘not exceed' one half the amount by which the total agricultural income --exceeds Rs. 12,000 'in = cases: where ~ the total ‘agricultural income does notexceed Rs. 17,0007, Offixamwflsif‘mr 3. (1) In respect of the assessment year commen- Complignce, cing on the st day of April, 1989 the last date for S gurnishing of the return under Section 19 of the principal Act along with the treasury receipt showing
THE ASSAM GAZETTE, EXTRAORDINARY , MAY 8, 1990 491 payment of tax due on the basis of such return and computed in accordance with the Schedule, as substituted by Section 2 of this Act, shall in the case of every person, Wwhose total agricul- tural income for the relevant previous year exceeded rupees one lakh, be deemed to have been extended till the 31st day of January, 1990 and accordingly the provisions of the principal Act shall apply mutatis mutandis to such return as if such return were & return under Section 19 of the principal Act. (2) Every person who has submitted return under Section 19 of the principal Act in respect of the assessment year ccmmencing on the 251. day of April, 1989 before the commencement of this Act, and paid tax on the basis of such return shall be deemed to have been liable to pay the extra agricultural inccme tax due, if any, from him 1n accordance with the Schedule as amended by Section 9 of this Act on or befcre the 31st day of January, 1990 and accordingly the provisions of the principal Act shall apply mutatis mutandis to such extra tax as if such extra tax were tax due under the principal Act. A K. LASKAR, Secretary to the Govt. of Assam, Legislative Department. GUWAHATI—Psinted and published by the Dy. Directer (P), Directorate of Ptg. and e AR e P 8ty., Assam, Guwabati—=21 (Ex-Gazette) No. 147--1,110—500—5:5-1950.