The Assam Finance Act, 1976

Registered No.-A-1z:· 
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The Assam Gazette 
EXTRAORDINARY . 
PUBLIRHED BY AUTHOIUTY 
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'f~ 43, fwt-t~~. 11t~t~, 31 ~ts ', 1976, 11 1'''5, I 898 llf<l'" 
No. 43, Dispur, Wedne~day, 31st March, 1976, 11th Chaltra 
1898 (St E.).. ' - ' 
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GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERN OR 
LAW DEPARTMENT 
NOTIFICATION 
The 27th March 1976 
r· 
No.LJL.39/76/~.-Tbe following Act of the Assam Leaislative 
Assembly w~ich received the assent of the Governor is~ hcteby published , 
for general mformation. 
\. 
248 · THE ASSAM GAZB!TB, EXTRAORDINARY, MAR. 31, 1976 
'· ....,_ __ -- ASSAM ACT V OF 1976 
i b (Received the assent of the Governor of Assam 
. · .. ... ,. 
\ 
.~\. 
j.- -..-. 
on 26th l\1arch 1976) 
THE ASSAM FINANCE ACT, 1976 . 
An 
Act 
to fix the rates of Assam Agricultural Income-tax 
and the Assam Purchase-tax for the finan­
cial year 1976-77. 
Preamble. Whereas it is expedient to fix the rates at 
which the Assam Agricultural Income-tax and 
the Assam Purchase-tax shall be levied and 
charged under the Assam Agricultural Income-
tax Act, 1939 and the Assam Purchase Tax Assam Acts 
Act, 1967 for the financial year 1976-77; IX of 1939 
and XIX of 
1967. 
It is hereby enacted in the Twenty-seventh 
year of the Republic of India as follows:-
Short title, 
extent and 
commence­
ment. 
· Rates of 
Agricultural 
Income-tax. 
1. (1) This Act may be called the Assam 
Finance Act, 1976. 
(2) It extends to the whole of the State 
of Assam. 
f3) It shall be deemed to have come 
into force on the first day of April, 
1976. 
2· The rates of Agricultural Income-tax 
for the year beginning on the 1st April, 1976 
shall, for the purposes of sections 3 and 6 of 
the Assam Agricultural Income-tax Act, 1939, 
be the rates given below:--· 
A. In the case of every individual, Hindu 
undivided or joint family, firm and other 
association of persons (other than companies).-
Rates. 
(a) on the first 
-. · · fotal income . 
(b) on the next 
Rs. 1,000 of Nil. 
Rs. 2,500 of Five paise in the rupee, 
total income. 
"'· 
THE ASSAM GAZETTE, EXTRAORDINARY, MAR• 31, 1976 249 
Rates. 
(c) on the next: Rs. 2,500 of Nine paise in the rupee. 
total income. 
(d) on the next Rs. 2,500 of Fourteen paise in the rupee. 
total income. 
(e) on the next Rs. 2,500 of Seventeen paise in the rupee. 
total income. 
(f) on the next Rs. 2,500 of Twenty-one paise in the rupee. 
total income. 
(g) on the next Rs. 5,000 of Twenty-nine paise in the rupee. 
total income. 
(h) on the next Rs. 30,000 d Thirty-nine paise in the rupee. 
total income. 
(i) on the next Rs. 50,000 of Forty-seven paise in the rupee. 
total income. 
(j) on the next Rs. 1,00,000 of Fifty-nine paise in the rupee. 
total income. 
(k) on the balance of total in- Sixty-two paise in the rupee. 
come· 
B. In the case of every Company, 
(a) the total income of which Forty-seven paise in the rupee. 
does not exceed Rs. 1,00,000, 
on the whole of total in-
come. 
(b) the total incorp.e of which Fifty-nine paise in the rupee. 
exceeds Rs. 1,00,000 but 
does not exceed Rs. 2,00,000, 
on the whole of total in-
come. 
(c) the total income of which Sixty-two paise in the rupee. 
exceeds Rs. 2,00,000, on the 
whole of total income. 
Provided always that::-- · 
(i) no Agricultural Income-tax shall be 
payable on a total agricultural income 
which does not exceed Rs. 5,000; 
(ii) in reo:pect of paragraph A, the Agri­
cultural Income-tax paya ble shall not 
exceed half the amount by which the 
total agricultural income exceeds 
Rs· 5,000 ; and 
2~ TH~ ~SSAM GAZErrE, EXTRAORDINARY, MAR. 31, 1976 
Rates of 
Assam Pur­
chase Tax. 
(iii) in respect of paragraph B, the Agri­
cultural Income-tax payable shall not 
exceed the difference between the total 
agricultural income and the following 
limits:-.... 
(a) rupees fifty-three thousand increased by 
one percent of the excess of the total 
agricultural income over Rs· 1,00,000 in 
the case of every company the total 
agricultural income of which exceeds 
Rs· 1,00,000 but does not exceed 
Rs. 2,00,000 ; 
(b) rupees eighty-two thousand increased by 
two and half per cent of the excess of 
the total agricultural income over 
Rs. 2,00,000 in the case of every company 
the total agricultural income of which 
exceeds Rs. 2,00 ,000. 
3. The rates at which the tax shall be 
levied and collected on the purchase of the 
items of the schedule under the Assam Pur­
chase Tax Act, 1967 shall be as follows:- Assam Ac I 
XIX of 
1967. 
in respecJ of items 1, 2 and 3. Three paise per rupee value of the price at which · the 
taxable goods are purchased. 
in respect of item 4. Two paise per rupee value of 
the price · at which the taxable 
goods are purchased. 
U. TAHBILDAR, 
Secretary to the Government of Assam, 
Law Department. 
Oauhati.-Printed and published by the Supdt., i/c., Printing Press, 
Directorate of Ptg. & Sty., Govt. of A3sam (Ex·Gazette) 
No. 85-1,580+ 1,500-31 ·3-1976. 

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