AL ~IGTT नन्नव - १७७४/०७१ Registered No. 768/97 THE ASSAM GAZETTE | ऊजांधावण EXTRAORDINARY ATE TSRS दावा शरकॉगिंऊ PUBLISHED BY THE AUTHORITY तल 55 प्लिशिव , qo=ifeas, 12 @Fa1dt, 2009, 23 WK, 1930 (*1F) No. 55 Dispur, Thursday, 12th February, 2009, 23rd Magha, 1930 (S.E.) GOVERNMENT OF ASSAM ORDERS BY THE GOVERNOR LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH NOTIFICATION The 12th February, 2009 No.LGL.22/2002/124:-- The following Act of the Assam Legislative Assembly which received the assent of the Governor is hereby published for general information. ASSAM ACT NO. VIII OF 2009 (Received the assent of Governor on 9th February 2009) THE ASSAM AGRICULTURAL INCOME TAX (AMENDMENT) ACT, 2009
308 THE ASSAM GAZETTE, EXTRAORDINARY, FEBRUARY 12, 2009 EXTRAORDINARY, FEBRUARY 12, 2009 AN ACT further to amend the Assam Agricultural Income Tax Act, 1939. Preamble. ‘Whereas it is expedient further to amend the Assam Agricultural Assam Income Tax Act, 1939, hereinafter referred to as the principal Act, in the Act 9139X manner hereinafter appearing; g B, It is hereby enacted in the Sixtieth Year of Republic of India as follows:- Short title, extent 1.(1) This Act may be called the Assam Agricultural Income Tax ang tomiente- (Amendment) Act, 2009. ment. (2) It shall have the like extent as the principal Act. (3) It shall come into force on the first day of April, 2009. Insertion of 2. In the principle Act, after section 8A, a new section 8B shall be new section 8B. “Determination of agricultural income in relation to book profit of the assessee for the purpose of levy of agricultural income tax. inserted, namely:— 8B. Notwithstanding anything contained in any other provision of this Act, in case of an assessee, being a company, which derives income from cultivation, manufacture and sale of tea, if the agricultural income tax payable under this Act on the sixty percent portion of agricultural income computed as per provisions of the Income Tax Act, 1961 is less than ten percent of the sixty percent of the book profit computed in the manner as referred to in section 115 JB of the Income Tax Act, 1961, sixty percent of such book profit shall be deemed to be the agricultural income for the purpose of levy of agricultural income tax under this Act of such assessee and the assessee shall be liable to pay agricultural income tax at the rate of ten percent of such agricultural income.” MOHD. A. HAQUE, Central Act 43 of 1961, Central Act 43 of 1961. Secretary to the Government of Assam, Legislative Department, Dispur. GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate of Ptg. and Sty., Assam Guwahati-21 (Ex-Gazette) No. 109-500+600-12--20009. ] .