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Assam act 010 of 1939 : The ASSAM FINANCE ACT, 1939

X/ hot ------ ASSAM ACT X OF 1939 c:::----

THE ASSAM FINANCE ACT, 1939

[Passed by the Assam Legislature] [Received the assent of the Governor on the 18th August 1939.]

[Published in the Assam Gazelle of 23rd August l939.]

An Act to fi:< !Itt rates at which agricultural incor11e

sliall be taxed under the Assam Agricultural Income- fax Act, 1939, and to fix the rates at wltidt the sales of articles of luxury shall b~ taxed utzder the Assam Sales Tax A~l, 1939,

WHEREAS it is expedient to fix the rates at which agricultural income shall be taxed under the Assam Agricultural Income-tax Act, 1939, and to fix the rates at which the sales of articles of luxury shall be ta.xed under the Assam Sales Tax Act, 1939 ; It is hereby enacted as follows:-

Short title 1. (1) This Act may be ca1led the Assam and extent. Finance A~t. 1939.

(2) It extends to the whole of Assam. RateF of 2. The rates of agricultural income-tax for the Agricultural year beginning on the 1st of April, 1939, shall lncome-tax. for the purpose of sections 3 and 6 of the Assam Agricultural Income-tax Act, 1939, be the rates given below :-

A.-In the case of every Hindu undivided or Jo!nt Family-

(a) at the rate applicable under the list of rates contained in paragraph B below to a sum equal to the share of a bro- ther if such share exceeds- Rs.S,OOO ;

(b) at four pies in the rupee, if the share of a brother is Rs.S,OOO or less.

B.-In the case of every individual, firm and' o ther association of persons (other than· Com- panies)-

Rate

1. On the first Rs.l,SOO of total income. . Nil.

2. On the next Rs.3,500 of total income .. Nine pies in the rupee.

3. On the next R1.S,ooo of total income .. One anna and three pies m

the rupee.

4. On tl1e next Rs.S,OOO of total income .. Two anna.9 in the 1upee.

5. On the balance of total income Two ann as and :Rriu : Indian annas 3,

six pies in

the rupee.

Ptice : English 3

tO

1

2

C'.-In the case of every Company- On the whole of total income Provided always that-

Two ann.'ls and

six ptes in

the rupee.

(i) no agricultural income-tax shall be pay- able on a total agricultural income which does not exceed Rs.3, 000, and

(ii) the agricultural income-tax payable shall in no case exceed half the amount by which the total agricultural income exceeds Rs.3,000.

Rates or 3. The tax levied under section 3 l ) of the Sale Tax· Assam Sales 1 ax Act, 1939, shall be a tax of !'i per centum on the retail sale of each of the following articles:-

Motor Cars.

Motor Cycles..

Radio or Wireless Sets..