ASSAM ACT I OF 1948.
THE ASSAM FINANCE ACT, 1948.
(Passed by the Assembly)
[Received the assent of the Governor on the 29th March, 1948 ] [Published in the Assam Ga<;ett1, Extraordinary of the 31st March, 19,8.] An
.Act to fix the rates at which Agricultural Income shall be taxed under the Assam Agricultural Income-tax Act, 1939.
P1eamble. 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 enacted as
follows:-
Short title 1. (1) This Act may be called the Assam Finance Act; and extent. 1948.
(2) It extends to the whole of Assam. Rates of 2. The rates of Agricultural Income-tax for the year Agricultural beginning on the 1st of April 1948, shall for the purpose of Income-tax. Sections 3 and 6 of the Assam Agricultural Income-tax Act, Assam Act 1939, be the rates given below:- IX of 1939.
A. In the case of every Hindu undivided or joint
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 brother if such share exceeds Rs.S,OOO ;
(b) at four pies in the rupee, if the share of the brother is Rs.S,OOO or less.
Price 1 anna or 1 d.
1
2
B. In the case of every individual, firm and other association of persons (other than Companies)- Rate
(a) On the first .Rs.l,500 of total income (b ) On the next Rs.3,500 of total income (c ) On the next Rs.5,0()0 of total income (d} On the next Rs. 5,000 of total income.
(e) On the balance of total income C. In the case of every Company- On the whole total income Nil.
Nine pies in ·
the rupee.
One anna and
three pies in
the rupee.
Two annas in
the rupee.
Two annas
and six pies
in the
rupee.
1 wo annas
and six pies
in the
rupee.
Provided always that-
(ii No agricultural income·tax total agricultural income which does shall be payable on a
not _ exceed Rs.3 ,000,
and
_ ________ _____ ___ _ ___.:l!ifi)L_!!the agricultural income·tax payable shall in no case exceed half the amount by wh1ch the total agricultural
income exceeds Rs.3,000.
A.G.P . (Leg.) No. l /48-775-18 S-i9t8.