ASSAM ACT IV OF 1952
THE ASSAM FINANCE ACT, 1952
(Passed by the Assembly)
{ Received the assent of t h e Governor on the lltlr Aprill952)
[Published in the Assam Ga;:,eUe, dated the 23rd April 1952]
An
Act to fix the rates at which Agricultural Income shall be taxed undet the Assam Agricultural l nco'!!e-tax Act, 1939
Preamble. Whereas it is expedient to fix the rates at which Agricultural Income shall be taxed under the Assam Agri cultural Income-tax Act, 1939, it is hereby euacted ·a"l follow3 :-
Short title l. (I) This Act may be called the Assam Finance and extent.• Act, 1952
(2) It extends to the whole of '\ssam. Rates r 2. The rates of Agricultural Income-tax for the year A Agricultu~~l beginning on the 1st April 1952, shall, for the purpose of Is;{m l:ncorne-tax. sections 3 and 6 of the Assam Agricultural Income-tax Act, 1939.
1939, be the rates given below:- A. In the case of every Hindu undivided or joint
family :- (a) At the rate applicable under the list af rates
contained in paragraph B below to a sum equal to the share of a brother if such share exceeds Rs.6,000 ;
(b) At four pies in the rupee, if the share of the brother is Rs.6,000 or less.
B. In th r case of every individual, firm and other Association of persons (other than Companies) :-
Rate (a) On the first Rs.l,500 of total Nil.
1ncome. (b) On the next Rs.3,500 of total
mcome. (c) On the next Rs.5,000 of total
income.
(d) On the next Rs.5,000 of total income.
(e) On the balance of total income ...
C. ln the case of every Company: On the whole of total income
Provided alwavs that-
Nine pies in the rupee.
One anna three pies m the rupee.
Two annas and six pies in the rupee.
Four annas in the rupee.
Four annas in the rupee.
(i) no agricultural income-tax shall be payable 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.
[ Price 1 anna or 1 d. ] A. G. P. (Leg.) No. 21}52--1500-1·6·1952,
Act of