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FINANCE ACT, 1984
21 of 1984
11th May, 1984
An Act to give effect to the financial proposals of the Central Government for the financial year 1984-85. BE it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows:
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called The Finance Act, 1984.
(2) Save as otherwise provided in this Act, sections 2-to34-andsection 54-shall be deemed to have come into force on the 1st day of April, 1984.
SECTION 02: INCOME TAX
---(1) Subject to the provisions of sub-sections (2) and (3), for the assessment year commencing on the 1st day of April, 1984, income-tax shall be charged at the rates specified in Part I of the First Schedule and shall be increased. (a) in the cases to which Paragraphs A, B, C and D of that Part apply, by a surcharge for purposes of the Union; and
(b) in the cases to which Paragraph E of that Part applies, by a surcharge, calculated in each case in the manner 'provided therein: Provided that where an assessee being a company, has made during the financial year commencing on the 1st day of April, 1983, any deposit with the Industrial Development Bank of India established under the Industrial Development Bank of India Act. 1964 under the Companies Deposits (Surcharge on Income-tax) Scheme, 1983, then. the surcharge on income-tax payable by the company,---
(a) in a case where the amount of the deposit so made is equal to, or exceeds, one -half of the amount of surcharge on income-tax payable by it, shall be reduced by one - half of the amount of surcharge payable by it: and
(b) in a case where the amount of the deposit so made fails short of one-half of the amount of surcharge on income-tax payable by it, shall be reduced by the amount of the deposit.
(2) In the cases to which Sub-Paragraph I or Sub-Paragraph II of Paragraph A of Part I of the First Schedule applies, where the assessee has in the previous year, any net agricultural income exceeding six hundred rupees, in addition to total income, and the total income exceeds,----
(i) in a case to which they said Sub-Paragraph I applies, fifteen thousand rupees, and
(ii) in a case to which they said Sub-Paragraph II applies, twelve thousand rupees, then.---
(a) the net agricultural income shall be taken into account, in the manner provided in clause (b) (that is to say, as if the net agricultural income were comprised in the total income after, ---
(i) in a case to which they said Sub-Paragraph I applies, the first fifteen thousand rupees, and
(ii) in a case to which they said Sub-Paragraph II applies, the First eight thousand rupees, of the total income but without being liable to tax], only for the purpose of charging income-tax in respect of the total income, and
(b) the income-tax chargeable shall be calculated as follows: --
(i) the total income and the net agricultural income shall be aggregated and the amount of income-tax shall be determined in respect of the aggregate income at the rates specified in Sub -Paragraph I or, as the case may be, Sub-Paragraph II of the said Paragraph A. as if such aggregate income were the total income: Provided that in a case referred to in the said Sub –Paragraph II, for the purpose of determining the amount of income-tax in accordance with this sub-clause, the provisions of clause (ii) of the proviso below Sub-Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply;
(ii) the net agricultural income shall be increased ---
(A) in a case to which they said Sub-paragraph I applies, by a sum of fifteen thousand rupees: and
(B) in a case to which they said Sub-Paragraph II applies, by a sum of eight thousand rupees, and the amount of income-tax shall be determined in respect of the net agricultural income as so increased at the rates specified in Sub - paragraph I or, as the case may be, Sub-paragraph II of the said Paragraph A, as if the net agricultural income as so increased were the total income: : Provided that in a case referred to in the said Sub-Paragraph II. for the purposes of determining the amount of income-tax in accordance with this sub-clause, the provisions of clause (ii) of the proviso below .the said Sub-Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply;
(iii) the amount of income-tax determined in accordance with sub-clause (i) shall be reduced by the amount of income-tax determined in accordance with sub- clause (ii): Provided that in a case referred to in the said. Sub - Paragraph II where the sum so arrived at exceeds sixty percent of the amount by which the total income exceeds twelve thousand rupees, the excess shall be disregarded; .
(iv) The amount of income-tax determined in accordance with sub -clause (iii) shall be increased by, a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax and the sum so arrived at shall be the income-tax in respect of the total income.
(3) In cases to which the provisions of Chapter XII or Chapter XIIA or section 164-orSection 164A-orSection 167A of the Income-tax Act, 1961-(hereinafter referred to as the Income-tax Act) apply, the tax chargeable shall be determined as provided in that Chapter or that section, and with reference to the rates imposed by sub-section (1) or the rates as specified in that Chapter or section, as the case may be.
(4) In cases in which tax has to be deducted under sections 193-.194-,194A-,194B-,194BB -,194D-and195 of the income-tax Act-at the rates in force, the deduction shall be made at the rates specified in Part II of the First Schedule.
(5) Subject to the provisions of sub-section (6), in cases in which income-tax has to be calculated under the first proviso to sub -section (5) of section 132 of the Income-tax Act-or charged under sub-section (4) of section 172-or sub-section (2) of section 174-orsection 175-or sub-section (2) of Sec. 176-of the said Act or deducted under section 192-of the said Act from income chargeable under the head "Salaries" or deducted under sub-section (9) of section 80E-of the said Act from any payment referred to in the said sub-section (9) or in which the "advance tax" payable under- Chapter XVII-C of the said Act has to be computed at the rate or rates in force, such income-tax or, as the case may be, "advance tax" shall be so calculated, charged, deducted or computed at the rate or rates specified in Part III of the First Schedule : Provided that in cases to which the provisions of Chapter XII or Chapter XIIA or sub-section (1A) of section 161-orsection 164-orsection 164A-orsection 167A of the Income-tax Act-apply, "advance tax" shall be computed with reference to the rates imposed by this sub-section or the rates as specified in that Chapter or section, as the case may be: Provided further that an assessee, being a company, may, in lieu of payment of the amount of surcharge on income-tax at the rate specified in Paragraph E of Part III of the First Schedule, make a deposit under the scheme framed under sub-section (7) before the last installment of "advance tax" is due in its case, and where it does so, the surcharge on income-tax payable by the company,---
(i) in a case where the amount of the deposit so made is equal to or exceeds the amount of surcharge on income-tax payable by it, shall be nil; and
(ii) in a case where the amount of the deposit so made falls short of the amount of surcharge on income-tax payable by it, shall be reduced by the amount of the deposit.
(6) In the cases to which Sub-Paragraph I or Sub-Paragraph II of Paragraph A of Part III of the First Schedule applies, where the assessee has, in the previous year or. if by virtue of any provision of the Income-tax Act, income tax is to be charged in respect of the income of a period other than the previous year, in such other period, any net agricultural income, exceeding six hundred rupees, in addition to total income and the total income exceeds,---
(i) in a case to which the said Sub-Paragraph I applies, fifteen thousand rupees, and
(ii) in a case to which the said Sub-Paragraph II applies, twelve thousand rupees; then, in calculating income tax under the first proviso to sub-section (5) of section 132 of the Income-tax Act-or in charging income-tax under sub-section (2) of section 174-orsection 175-or sub-section (2) of section 176-of the said Act or in computing the "advance tax" payable under Chapter XVII-C of the said Act, at the rate or rates in force, ---
(a) the net agricultural income shall be taken into account in the manner provided in clause (b), that is to say, as if the net agricultural income were comprised in the total income after, ---
(i) in a case to which the said Sub-Paragraph I applies, the first fifteen thousand rupees, and (ii) in a case to which the said Sub -Paragraph II applies, the first eight thousand rupees, of the total income but without being liable to lax], only for the purpose of calculating, charging or computing such income-tax or, as the case may be, "advance
tax" in respect of the total income; and (b) such income-tax or, as the case may be, "advance tax" shall be so calculated, charged or computed as follows : ---
(i) the total income and the net agricultural income shall be aggregated and, the amount of income-tax or "advance tax" shall be determined in respect of the aggregate income at the rates specified in Sub-Paragraph I or, as the case may be, Sub- Paragraph II of the said Paragraph A, as if such aggregate income were the total income: Provided that, in a case referred to in the said Sub-Paragraph II, for the purposes of determining the amount of income-tax or "advance tax" in accordance with this sub-clause, the provisions of clause (ii) of the proviso below the said Sub-Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply;
(ii) the net agricultural income shall be increased,---
(A) in a case to which the said Sub-paragraph I applies, by a sum of fifteen thousand rupees; and
(B) in a case to which the said Sub-paragraph II applies, by a sum of eight thousand rupees, and the amount of income-tax or "advance tax" shall be determined in respect of the net agricultural income as so increased at the rates specified in the said Sub-paragraph I or, as the case may be, the said Sub-Paragraph II, as if the net agricultural income as so increased were the total income; Provided that in a case referred to in the said Sub-Paragraph II, for the purpose of determining the amount of income-tax or "advance “tax" in accordance with this sub-clause, the provisions of clause (ii) of the proviso below the said Sub - Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-paragraph II shall not apply;
(iii) the amount of income-tax or "advance tax" determined in accordance with sub- clause (i) shall be reduced by the amount of income-tax or, as the case if may be, "advance tax" determined in accordance with sub -clause (ii): Provided that in a case referred to in the said Sub -Paragraph II, where the sum so arrived at exceeds sixty percent of the amount by which the total income exceeds twelve thousand rupees, the excess shall be disregarded;' -
(iv) the amount of income-tax or "advance tax" determined, in accordance with sub- clause (iii) shall be increased by a surcharge for purposes' of the Union calculated at the rate of twelve and a half percent of such income-tax or, as the case may be, "advance tax'' and the -sum so arrived at shall be the income-tax or, as the case may be, "advance tax" in respect of the total income.
(7) Where an assessee, being a company, makes, during the financial year commencing on the 1st day of April. 1984, any deposit with the Industrial Development-Bank of India established under the Industrial Development Bank of India Act, 1964 under any such scheme as the Central Government may, by notification in the Official Gazette, frame in .this behalf, then the surcharge on income-tax payable by the company for the assessment year commencing on the 1st day' of April, 1985,---
(i) in a case where the amount of the deposit so made is equal to or exceeds the amount of surcharge on income-tax payable by it, shall, be nil; and
(ii) in a case where the amount of the deposit so made falls short of the amount of surcharge on income-tax payable by it, shall be reduced by the amount of the deposit.
(8) For the purposes of this section and the First Schedule. (a) "company in which the public are substantially interested" means a company which is such a company as is referred to in Section 108 of the Income-tax Act-;
(b) "domestic company" means as Indian company, or any other company which, in respect of its income liable to income-tax under the Income-tax Act for the assessment year commencing on the 1st day of April, 1984, has made the prescribed arrangements for the declaration and payment within India of the dividends (including dividends on preference shares) payable out of such income in accordance with the provisions
of section 194-of that Act;
(c) "industrial company" means a company which is mainly engaged in the business of generation or distribution of electricity or any other form of power or in the carriage, by road or inland waterways, of passengers or goods or in the construction of ships or in the execution of projects or in the manufacture or processing of goods or in mining.
SECTION 03: 3-33
Of this Act amended the following sections of the Income-tax Act which are being incorporated in the Principal Act, hence not printed here at; Sections affected are; 10, II, 33B, 35, 35C, 36, 40, 40A. 44AB (ins.) 80CC, 80D. 80E, 80L. 80M. 80N, 800, 80U, 161, 164, 193, 194. 252, 269G, 269F, 269P, 269SS (ins.), 269T, 271B (ins.) 276DD (ins.) 281A, and S. 3 made consequential amendments in S. 246 and Ninth Schedule.
SECTION 34:
[Amendments Incorporated in Principal Act. Hence not printed]
SECTION 35: AMENDMENT OF ACT 51 OF 1975
- The Customs Tariff Act. 1975 (hereinafter referred to as the Customs Tariff Act), shall be amended in the manner specified in the Second Schedule.
SECTION 36: AUXILIARY DUTIES OF CUSTOMS
(1) In the case of goods mentioned in the First Schedule to the Customs Tariff Act. or in that Schedule as amended from time to time there shall be levied and collected as an auxiliary duly of customs an amount equal to fifty percent of the value of the goods as determined in accordance with the provisions of section 14 of the Customs Act, 1962-(hereinafter referred to as the Customs Act).
(2) Sub section (1) shall cease to have effect after the 31st day of March, 1985, except as respects things done or omitted to be done before such cesser and section 6 of the General Clauses Act, 1897- shall apply upon such cesser as if the said sub-section had then been repealed by a Central Act.
(3) The auxiliary duties of customs referred to in sub-section (1) shall be in addition to any duties of customs chargeable on such goods under the Customs Act, or any other law for the time being in force.
(4) The provisions of the Customs Act, and the rules and regulations made there under, including those relating to refunds and exemptions from duties, shall, as far as may be, apply in relation to the levy and collection of the auxiliary duties of customs leviable under this section in respect of any goods as they apply in relation to the levy and collection of the duties of customs on such goods under that Act or those rules and regulations, as the case may be
SECTION 37: 37-43
Amendments incorporated in Customs Act. 1962.
SECTION 44: 44-50
Amendments incorporated in Central Excises and Salt Act. 1944
SECTION 51:
Amendment of First Schedule. (Incorporated in Principal Act].
SECTION 52: SPECIAL DUTIES OF EXCISE
(1) In the case of goods chargeable with a duty of excise under the Central Excises Act as amended from time to time read with any notification for the time being in force issued by the Central Government in relation to the duty so chargeable (not being a notification providing for any exemption. for giving credit with respect to, or reduction of duty of excise under the said Act on such goods equal to, any duty of excise under said Act or the additional duty under section 3 of the Customs Tariff Act, already paid on the raw material or component pan used in the production or manufacture of such goods), there shall be levied and collected a special duty of excise equal to ten percent of the amount so chargeable on such goods.
(2) Sub-section (1) shall cease to have effect after the 31st day of March, 1985 except as respects things done or omitted to be done before such cesser, andsection 6 of the General Clauses Act, 1897, (10 of 1897)-shall apply upon such cesser as if the said sub-section had then been repeated by a Central Act.
(3) The special duties of excise referred to in sub-section (1) shall be in addition to any duties of excise chargeable on such goods under the Central Excises Act or any other law for the time being in force.
(4) The provisions of the Central Excises Act and the rules made there under including those relating to refunds and exemptions from duties, shall as far as may be, apply in relation to the levy and collection of the special duties of excise leviable under this section in respect of any goods as they apply in relation to the levy and collection of the duties of excise on such goods under that Act or those rules, as the case may be.
SECTION 53: 53
Amendment of Act 58 of --- [Incorporated in the Principal Act].
SECTION 54: AMENDMENT OF ACT 52 OF 1963
-- [Incorporated in the Principal Act]
SECTION 55: AMENDMENT OF ACT 45 OF 1968
- [Act has been repeated by Gold Control (Repeal) Act (18 of 1990) S. 2 (6-6-1990)].
SCHEDULE 01: 1
(See section 2-). PART IINCOME-TAX AND SURCHARGE ON INCOME-TAX Paragraph A Sub-Paragraph I In the case every individual or Hindu undivided family or unregistered firm or other association of persons or body of individuals, whether incorporated or not or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act-, not being a case to which Sub- Paragraph II of this Paragraph or any other paragraph of this part applies. Rates of income-tax (1) where the total income does not exceed Nil; Rs. 15,000 (2) where the total income exceeds Rs. 15,000 25 percent of the amount by which the total income but does not exceed Rs. 20.000 exceeds Rs. 15,000; (3) where the total income exceeds Rs. 20,000 Rs. 1,250 plus 30 percent of the amount by which but does not exceed Rs. 25,000 the total income exceeds Rupees 20,000', (4) where the total income exceeds Rs. 25,000 Rs. 2,750 plus 35 percent of the amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25.000; (5) where the total income exceeds Rs, 30.000 Rs. 4,500 plus 40 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 30,000; (6) where the total income exceeds Rs. 50,000 Rs. 12,500 plus 50 percent of the amount by which but does not exceed Rs. 60,000 the total income exceeds Rupees 50,000; (7) where the total income exceeds Rs. 60,000 Rs. 17,500 plus 52.5 percent of the amount by which but does not exceed Rs. 70,000 the total income exceeds Rupees 60,000; (8) where the total income exceeds Rs. 70,000 Rs, 22,750 plus 55 percent of the amount by which but does not exceed Rs. 85,000 the total income exceeds Rupees 70,000; (9) Where the total income exceeds Rs. 85,000 Rs. 31,000 plus 57.5 percent of the amount by which but does not exceed Rs. 1,00.000 the total income exceeds Rupees 85,000 (10)where the total income exceeds Rs. 1,00,000 Rs. 39,625 plus 60 percent of the amount by which the total income exceeds Rupees 1,00,00. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Sub-Paragraph II In the case of every Hindu undivided family which at any time during the previous year has at least one member whose total income of the previous year relevant to the assessment year commencing on the 1st day of April, 1984 exceeds Rs. 15.000.--- Rates of income--tax (1) where the total income does not exceed Nil; ' Rs. 8,000 (2) where the total income exceeds Rs. 8,000 22 percent of the amount by which the total income but does not exceed Rs. 15.000 exceeds Rs. 8,000; (3) where the total income exceeds Rs. 15,000 Rs. 1,540 plus 27 percent of the amount by which but does not exceed Rs. 20,000 the total income exceeds Rupees 15,000; (4) where the total income exceeds Rs. 20.000 Rs. 2,890 plus 35 percent of the amount by which but does not exceed Rs. 25,000 the total income exceeds Rupees 20,000; (5) where the total income exceeds Rs. 25.000 Rs. 4,640 plus 40 percent of the amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25,000; (6) where the total income exceeds Rs. 30,000 Rs. 6,640 plus 50 percent, of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 30.000: (7) where the total income exceeds Rs. 50,000 Rs. 16,640 plus 60 percent of the amount by which the total income exceeds Rupees 5.0,000. Provided that for the purposes of the Sub-Paragraph," --- (i) no income-tax shall be payable on a total income not exceeding Rs. 12.000: (ii) where the total income exceeds Rs. 12,000 but does not exceed Rs. 17,610. the income-tax payable thereon shall not exceed forty percent of the amount by which the total income exceeds Rs. 12,000. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Paragraph B In the case of every co-operative society, - Rates of income-tax (1) where the total income does not exceeds 15 percent of the total income; Rs, 10,000 (2) where the total income exceeds Rs. 10,000 Rs. 1,500 plus 25 percent of the amount by which but does not exceed Rs. 20.000 the total income exceeds Rupees 10,000, (3) where the total income exceeds Rs. 20.000 Rs. 4.000 plus 40 percent of the amount by which the total income exceeds Rupees 20,000. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. ' Paragraph C Sub-Paragraph I In the case of every registered firm, not being a case to which Sub-Paragraph II of this Paragraph applies,--- Rates of income-tax (1) where the total income does not exceed Nil; Rs. 10,000 (2) where the lolal income exceeds Rs.. 10.000 5 percent of the amount by which the total income but docs not exceed Rs. 25,000 exceeds Rs. 10,000; (3) where the total income exceeds Rs. 25,000 Rs. 750 plus 7 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 50,000 Rs. 2,500 plus 15 percent of the amount by which but does not exceed Rs. 1,00.000 the total income exceeds Rupees 50.000; (5) where the total income exceeds Rs. 1,00,000 Rs. 10,000 plus 24 percent of the amount by which the total income exceeds Rupees 1,00,000. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Sub-Paragraph II In the case of every registered firm whose total income includes income derived from a profession carried on by it and the income so included is not less than fifty-one percent of such total income,--- Rates of income-tax (1) where the total income does not exceed Nil. Rs. 10,000 (2) where the total income exceeds Rs. 10.000 4 percent of the amount by which the total income but does not exceed Rs. 25.000 exceeds Rs. 10.000. (3) where the total income exceeds Rs. 25.000 Rs. 600 plus 7 percent of the amount by which but does not exceed Rs. 50.000 the total income exceeds Rupees 25.000: (4) where the total income exceeds Rs. 50,000 Rs. 2.350 plus 13 percent of the amount by which but does not exceed Rs. 1.00.000 the total income exceeds Rupees 50.000-. (5) where the total income exceeds Rs. 1.00.000 Rs. 8,850 plus 22 percent of the amount by which the total income exceeds Rupees 1,00,000. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of thin Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Explanation for the purposes of this Paragraph, "registered firm" includes an unregistered firm assessed as a registered firm under clause (b) of section 183 of the Income-tax Act-. Paragraph D In the case of every local authority. - Rate of income-tax on the whole of the total income 50 percent Surcharge on income-tax The amount of income-tax computed at the rate hereinbefore specified shall he increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Paragraph E In the case of a company, ------ Rates of income-tax (1) where the company is a company 55 percent of the total income; in which the public are substantially interested,- (2) where the company is not a company in which the public are substantially interested- (i) in the case of an industrial company 60 percent of the total income; (ii) in any other case 65 percent of the total income. II. In the case of a company other than a domestic company,- (i) on so much of the total income as consists of --- (a) royalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976, or (b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976, and where such agreement has, 50 percent; in either case, been approved by the Central Government (ii) on the balance, if any of the 70 percent total income. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Paragraph shall be increased by a surcharge calculated at the rate of five percent of such income-tax. PART II Rates of deduction of tax at source in certain cases In every case in which under the provisions of sections 193-.194tax is to the deducted at the rates in force, deduction shall be made from the income subject to deduction at the following rates :--- ______________________________________________________________________________________ Income-tax ______________________________________________________________________________________ Rate of' Itate of income-tax surcharge ______________________________________________________________________________________ 1. In the case of a person other than a company ---in India--- (i) on income by way of interest 10 percent Nil: other than "Interest on securities" (ii) on income by way of winnings 30 percent 3.75 percent: from lotteries and crossword puzzles (ii) on income by way of winnings 30 percent 3.75 percent: from horse races (iv) on income by way of insurance 10 percent Nil: commission (v) on income by way of interest payable on --- 10 percent Nil; (A) any security, other than a . tax-free security, of the Central or a State Government; (B) any debentures or other securities for money issued by or on' behalf of any local authority or a corporation established by a Central, State or Provincial Act; (C) any debentures issued .by a company where such debentures are listed on a recognized stock exchange in India in accordance with tile Securities Contracts (Regulation) Act, 1956, and any rules made there under. (vi) on any other income (excluding 20 percent 2.5 percent; interest payable on a tax-free security) (b) where the person is not resident in India . (i) in the case of non-resident Indian- (A) on investment income and long 20 percent 2.5 percent; term capital gains (B) on income by way of interest 15 percent 1.875 percent; payable on a tax-free security (C) on the whole of the other Income-tax at 30 percent and surcharge at 3.75 income percent of the amount of the income, or Income-tax and surcharge on income-tax in respect of the income at the rates prescribed in Sub- Paragraph I of Paragraph A of Part III of this Schedule, if such income had been the total income, whichever is higher; (ii) in the case of any other person, --- (A) on the whole of the income Income-tax at 30 percent and surcharge at 3.75 (excluding interest payment on percent of the amount of the income, a tax free security) or Income-lax and surcharge on income-tax in respect of the income at the rates prescribed in Sub- Paragraph I of Paragraph A of Part II of this Schedule, if such income had been the total income, whichever is higher; (B) on income by way of interest 15 percent 1.875 percent; payable on a tax-free security 2. In the case of a company--- (a) where the company is a domestic company --- (i) on income by way of interest 20 percent 1 percent; other than "Interest on securities" (ii) on any other income (excluding 21.5 percent -1.075 percent; ; interest payable on a tax-free security) (b) where the company is not a domestic company --- (i) on income by way of dividends 25 percent Nil; payable by any domestic company (ii) on income by way of interest 25 percent Nil; payable by Government or an Indian concern on moneys borrowed or debt incurred by Government or the Indian concern in foreign currency (iii) on income by way of royalty payable 40 percent Nil; by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1976, where such royalty is in consideration for the transfer of all or any rights (including the granting of a license) in -respect of copyright in any book on a subject referred to in the proviso to sub-section (1A) of section 115Aofthe Income-tax Act, to the Indian concern. (iv) on income by way of royalty [not being royalty of the nature referred to in sub-item (b) (iii)] payable by Government or an Indian concern in pursuance of an agreement shit made by it with the Government or the Indian concern and which has been approved by the Central Government,- (A) where the agreement is made after 50 percent 2.5 percent; the 31st day of March, 1961 but before the 1st day of April, 1976 (B) where the agreement is made after the 31st day of March, 1976- (1) on so much of the amount of 20 percent Nil; such income as consists of lump sum consideration for the transfer outside India of, or the imparting of information outside India in respect of any data, documentation, drawing or specification relating to any patent, invention model, design, secret, formula or process, or trade mark or similar property (2) on the balance, if any, of 40 percent Nil; such income (v) on income by way of fees for technical services payable by Government or an Indian concern in pursuance of an agreement made by it with the Government of the Indian concern and which has been approved by the Central Government- (A) where the agreement is made 50 percent 2.5 percent; after the 29th day of February, 1964 but before the 1st day of April, 1976 (B) where the agreement is made 40 percent Nil; after the 31st day of March. 1976 (vi) on income by way of interest payable 44 percent 2.2 percent; on a tax-free security (vii) on any other income 70 percent 3.5 percent Explanation. --- For the purposes of this Part, resident Indian" shall have the meanings assigned "investment income" "long-term capital gains" and "non-to them in Chapter XII-A of the Income-tax Act. PART III Rates for calculating or charging income-tax in certain or deducted under .sub-section (9) of section 80E-cases, deducting income-tax from income chargeable said Act from any payment referred to in under the head "Salaries" or any payment referred to the said sub-section (9) or in which the "advance in sub-section (9) of section 80E-and computing "advance tax" payable under Chapter XVII-C of the said Act tax", has to be computed, at the rate or rates in force, In cases in which income-tax has to he calculated such income-tax or, as the case may be, "advance under the first proviso to sub-section (5) of section tax" (not being "advance tax" in respect of any income 132 of the Income-tax Act or charged under sub-section chargeable to tax under Chapter XII or Chapter XIIA- (4) of section 172-or sub-section (2) of section 174-or sub-section (1A) of section 161-orsection 164-orsection 175-or sub-section (2) of section 176-orSection 164A-orSection 167A-the said Act or deducted under section 192 of the said tax Act at the rates as specified in that Chapter or Act form income chargeable under the head "Salaries" section), shall be so calculated, charged, deducted or computed at the following rate or rates: Paragraph A Sub-Paragraph II n the case of every individual or Hindu undivided in sub-clause (vii) of Cl. (31) of section 2 of the family or unregistered firm or other association of Income-tax Act, not being a case to which Sub-Paragraph persons or body of individuals, whether incorporated II of this paragraph or any other Paragraph of this or not, or every artificial juridical person referred to part applies, - Rates of income-tax (1) where the total income does not exceed Nil; Rs. 15,000 (2) where the total income exceeds Rs. 15,000 20 percent, of the amount by which the total income but does not exceed Rs. 20,000 exceeds Rs. 15,000; (3) where the total income exceeds Rs. 20,000 Rs. 1,000 plus 25 percent of the amount by which but does not exceed Rs. 25,000 the total income exceeds Rupees 20.000: (4) where the total income exceeds Rs. 25,000 Rs. 2,250 plus 30 percent of the amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25,000; (5) where the total income exceeds Rs. 30,000 Rs. 3,750 plus 35 percent of the amount by which but does not exceed Rs. 40,000 the total income exceeds Rupees 30,000; (6) where the total income exceeds Rs. 40,000 Rs. 7,250 plus 40 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 40,000; (7) where the total income exceeds Rs. 50,000 Rs. 11,250 plus 45 percent of the amount by which but does not exceed Rs. 70,000 the total income exceeds Rupees 50.000. (8) where the total income exceeds Rs. 70,000 Rs. 20,250 plus 50 percent of the amount by which but does not exceed Rs. 1,00,000 the total income exceeds Rupees 70,000; (9) where the total income exceeds Rs. 1,00,000 Rs. 35,250 plus 55 percent, of the amount by which the total income exceeds Rupees 1,00,000. Surcharge on Income-tax The amount of income-tax computed in purposes of the Union calculated at the rate accordance with the preceding provisions of this of twelve and a half percent of such income- sub-paragraph shall be increased by a surcharge for tax. Sub-Paragraph II In the case of every Hindu undivided family year relevant to the assessment-year commencing which at any time during the previous year has at on the 1st day of April, 1985 exceeds Rs. least one member whose total income of the previous 15,000.--- Rates of income-tax (1) where the total income does not exceed Nil; Rs. 8,000 (2) where the total income exceeds Rs. 8,000 22 percent, of the amount by which the total income but does not exceed Rs. 15,000 exceeds Rs. 8,000; (3) where the total income exceeds Rs. 15,000 Rs. 1,540 plus 27 percent of the amount by which . but does not exceed Rs. 20,000 the total income exceeds Rupees 15,000; (4) where the total income exceeds Rs. 20,000 Rs. 2,890 plus 35 percent of the amount by which but does not exceed Rs. 25,000 the total income exceeds Rupees 20.000; (5) where the total income exceeds Rs. 25,000 Rs. 4,640 plus 40 percent of the amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25,000; (6) where the total income exceeds Rs. 30,000 Rs. 6,640 plus 50 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 30,000; (7) where the total income exceeds Rs. 50,000 Rs. 16,640 plus 60 percent of the amount by which the total income exceeds Rupees 50,000. Provided that for the purposes of this sub- (ii) where the total income exceeds Rs. 12,000 paragraph,--- but does not exceed Rs. 17,610, the income- (i) no income-tax shall be payable on a total tax payable thereon shall not exceed forty income not exceeding Rs. 12,000; percent .of the amount by which the total income exceeds Rs. 12,000. Surcharge on Income-tax The amount of income-tax computed in Paragraph shall be increased by a surcharge for accordance with the preceding provisions of these Sub-purposes of the Union calculated at the rate of twelve and a half percent of such income-tax. Paragraph B In the case of every co-operative society,--- Rates of income-tax (1) where the total income does not exceed 15 percent of the total income. Rs. 10,000 (2) where the total income exceeds Rs. 10,000 Rs. 1,500 plus 25 percent of the amount by which but does not exceed Rs. 20,000 the total income exceeds Rs. 10.000; (3) where the total income exceeds Rs. 20,000 Rs. 4,000 plus 40 percent. of the amount by which the total income exceeds Rupees 20,000. Surcharge on income-tax The amount of income-tax computed in for purposes of the Union calculated at the rate accordance with the preceding provisions of this of twelve and a half percent of such Income- Paragraph shall be increased by a surcharge tax. Paragraph C Sub-Paragraph I In the case of every registered firm, not being a case to which Sub-paragraph. II of this paragraph applies,--- Rates of income-tax (1) where the total income does not exceed Nil; Rs. 10,000 (2) where the total income exceeds Rs. 10,000 5 percent of the amount, by which the total income but does not exceed Rs. 25,000 exceeds Rs. 10,000; (3) where the total income exceeds Rs. 25,000 Rs. 750 plus 7 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 50,000 Rs. 2,500 plus 15 percent of the amount by which but does not exceed Rs. 1,00,000 the total income exceeds Rupees 50,000; (5) where the total income exceeds Rs. 1,00,000 Rs. 10,000 plus 24 percent of the amount by which the total income exceeds Rupees 1,00,000. Surcharge on income-tax The amount of income-tax computed in for purposes of the Union calculated at the accordance with the preceding provisions of this rate of twelve and a half percent of such income- Sub-Paragraph shall be increased by a surcharge tax. Sub-Paragraph II In the case of every registered firm whose total carried on by it and the income so included is not less income includes income derived from a profession than fifty one percent of such total income,- Rates of income-tax (1) where the total income does not Nil; exceed Rs. 10,000 (2) where the total income exceeds Rs. 10,000 4 percent of the amount by which the total income but does not exceed Rs. 25,000 total income exceeds Rs. 10,000 (3) where the total income exceeds Rs. 25,000 Rs. 600 plus 7 percent of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 50,000 Rs. 2,350 plus 13 percent of the amount by which but does not exceed Rs. 1,00,000 the total income exceeds Rupees 50,000; (5) where the total income exceeds Rs. 1,00,000 Rs. 8,850 plus 22 percent of the amount by< such of cent. per five rate the at this provisions preceding with accordance calculated surcharge a by increased be shall paragraph in computed income-tax amount The Income-tax on Surcharge cent, 70 income total any, if balance, (ii) Government. Central approved been case, either cent.; 50 has, agreement where and 1976, April, day 1st before but 1964 February, 29th after concern Indian or ment Govern- it made an pursuance Government from received services technical rendering for fees (b) 1961 March, 31st conceal royalties (a) - consists as much so (i) company,-- domestic than other company case In II. income; 65 any 60 industrial interested,- substantially are public which not is (2) cent 55 (1) company,? I. Rates company,- E Paragraph income-tax visions half twelve proat Union purposes whole On Income authority,--- local every D Act. 183 Section Clause under firm registered assessed unregistered includes firm registered Sub-Paragraph -For Explanation 1, 00,000. Rupees exceeds>PART IV [See section 2 (8) (e)-] RULES FOR COMPUTATION OF NET AGRICULTURAL INCOME
RULE 01:
- Agricultural income of the nature referred to in sub-clause (a) of clause (1) of section 2 of the Income-tax Act shall be computed as if it were income chargeable to income-tax under that Act under the head "Income from other sources" and the provisions of sections 57 to 59 of that Act shall, so far as may be, apply accordingly : Provided that sub-section (2) of section 58 shall apply subject to the modification that the reference to section 40A therein shall be construed as not including a reference to subsections (3) and (4) of section 40A.
RULE 02:
- Agricultural income of the nature referred to in sub-clause (b) or sub-clause (c) of clause (1) of section 2 of the Income-tax Act [other than income derived from any building required as a dwelling house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c)] 'shall be computed as if it .were income chargeable to income-tax under that Act under the head "Profits and gains of business or profession" and the provisions of sections 30-,31-,32-,34-,36-37-38-,40A-(other than sub- sections (3) and (4) thereof), 41, 43, and 43A of the Income- tax Act shall, so far as may be, apply accordingly.
RULE 03:
-- Agricultural income of the nature referred to in sub-clause (c) of clause (1) of section 2 of the Income- tax Act- being income derived from any building required as a dwelling house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-cl, (c) shall be computed as if it were income chargeable to income-tax under that Act under the head "Income from house property" and the provisions of sections 23-to27-of that Act shall, so far may he, apply accordingly: Provided that sub-section (2) of the said section 23-shall apply subject to the modifications that the references to "total income" therein shall be construed as references to net agricultural income and that the words, figures and letters "and before making any deduction under Chapter VIA" shall be omitted.
RULE 04:
-Notwithstanding anything contained in any other provision of these rules, in a case where the assessee derives income from sale of tea grown and manufactured by him in India, such income shall be computed in accordance with Rule 8 of the income-tax Rules, 1962, and sixty percent of such income shall be regarded as the agricultural income of the assessee.
86540
103860
630
114
59824