A ANGE T १७७/ ०१ Registered No.768/97 Y बाज शय सस्पेवघ ने THE ASSAM GAZETTE BN EXTRAORDINARY Y करऊुडव दावा शकाशिजऊ PUBLISHED BY AUTHORITY | 4 मिससू व, मप्रनवाव, 12 छोनूदावी, 1999, 22 शूडु, 1920 (लक) No.4 Dispur, Tuesay, 12th January, 1999, 22nd Pausa, 1920 (S.E) GOVERNMENT OFF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCH NOTIFICATION The 12th January, 1999 No. LGL.86/98/27.--The following Act of the Assam Legislative Assembly which reccived the assent of the Governor is hercby published for general information.
12 THE ASSAM GAZETTE. EXTRAORDINARY, JAN, 12, 1999 ASSAM ACT NO. IV OF 1999 (Received the Assent of the Governor on 8th January, 1999) THE ASSAM AGRICULTURAL INCOME TAX (AMENDMENT) ACT, 1998 AN ACT to amend the Assam Agricultural Income Tax Act, 1939. Preamble. Whereas it is expedient further to amend the Assam Assam Agricultural Income Tax Act, 1939, ActIX hereinafter referred to as the principal Act, in the ©f manner hereinafter appearing ; e It is hereby enacted in the Forty-ninth Year of the Republic of India as follows :- Short 1.(1) This Act may be called the Assam Agricultural title, Income Tax (Amendment) Act, 1998. extent and commence- (2) It shall have the like extent as the principal Act. ment. (3) It shall be deemed to have come into force on the Thirty-first day of March, 1997. Substitution 2. In the principal Act, for the existing Schedule, the of the following Schedule I shall be and shall be deemed to have Schedule. been substituted on «nd from 31st March, 1997 and till the 31st March, 1998 and thereafter for the Schedule I so substituted, the following new Schedule shall be deemed to have been substituted on and from Ist day of April, 1998, namely :- "SCHEDULE -1 [See Section :! (00), 3 घाव 6] A. In the case of cvery company - (a) The total income of which does n t Fifty two paise in the exceed Rs. 1,00,000.00 on the v-hole Rupee. of total income. (9) The total income of which exceecs Sixty paise in the Rs. 1,00,000.00 on the whole Rupee. of total income.
THE ASSAM GAZETTE., EXTRAORDINARY. JAN.12. 1999. 13 ASSAM GAZETTE EXTRAORDINARY, JAN. 12, 1 13 B. In the case of persons other than companies - (a) On the first Rs. 1000 of the Nil total income. (b) On the next Rs. 5000 of the Fifteen paise in the total income. Rupee. (0) On the next Rs. 5000 of the Thirty paise in the total income. Rupee. (d) On the next Rs. 10,000 of the Thirty paise in the total income. Rupee. (e) On the next Rs. 25,000 of the Forty five paise in total income. the Rupee. (F) On the balance of the Sixty paise in the total income. Rupee. Provided that - (i) No agricultural income Tax shall be payable on total agricultural income which does not exceed Rs. 12,000 in case of assessees other than companies ; (i1) In respect of paragraph A, the residual income shall not fall short of the following limit, and in any case where the residual income falls short of the said limit, the agricultural income tax payable shall be so reduced as to have a residual not falling short of such limit. (व) Rupees forty-eight thousand increased by one percent of the excees of the total agricultural income which exceeds Rs. 1,00,000. EXPLANATION :- In the clause "residual income” in relation to any company means the total agricultural income reduced by the agricultural income tax payable in respect thercof. (i11) In respect of paragraph B, the agricultural income tax payable shall not exceed one half the amount by which the total agricultural income cxceeds Rs, 12,000 in cases where the total agricultural income does not exceed Rs. 17,000"
Repeal and saving. 14 _THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 12, 1999 "SCHEDULE [See Sections 2(oa), 3 and 6] A. In the case of every company - (a) The total income of which does not exceed Forty paise in the Rs. 1,00,000.00 (one lakh) on the whole Rupee. of total income. . - (b) The total income of which exceeds Forty-five paise in Rs. 1,00,000.00 (one lakh) on the whole the Rupee. of total income. ' B. In the case of persons other than companies - (a) On the first thirty thousand rupees of total Nil agricultural income. (b) On the next twenty thousand rupees of total Twenty paise in agricultural income. the Rupee. (c) On the next fifty thousand rupees of the total Forty paise in the agricultural income. Rupee. (d) On the balance of the total Forty-five paise in agricultural income. the Rupee. 3. (1) The Assam Agricultural Income Tax (Amendment) Assam Ordinance, 1998 is hereby repealed. Ordinance No. ही of (2) Notwithstanding such repeal, anything done or 1988 any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act. . M. K. DEKA, Secretary to the Govt. of Assam, Legislative Department. GUWAHATI- Prinicd & published by the Dy, Director (P&S), Dircciorate of Ple.and published by the Dy. Director (P&S), Dircctorate of Pig. and Sty., Assam, Guwahati-21 (Ex-Gazcttc) No. 7-500-600-12-1-99, B