The Assam Finance Act, 1977

il\ 48 
No. 48 
Registered No. A-12 
l 
The Assam Gazette 
~}fl6~ct ' 
EXTRAORDINARY 
91~-<ri\'!'W'f 1Wfi ~~ 
PUBLISHED BY AUTHORITY 
f~9f.:q, ~~~~1A', 31 ~tlf, 1977, 10 15'\!i, 1899 "t<!i 
Dispur, Thursday, 31st March. 1977, lOtli Chaitra, 
1899 (~. E.), 
G6VERNMENT OF ASSAM 
ASSAM LEGISLATIVE ASSEMBLY SECRETARIAT 
NOTIFICATION 
The 31st March 1977 
No.LJL~39/77/3 . -The following Act of the Assam Legislative 
Assembly which received the assent of the Governor is hereby publi­
shed for general information. 
250 THE ASSAM GAZETTE. EXTRAORDINARY, MARCH 31, 1977 
ASSAM ACT II OF 1977 
(Received the assent of the Governor on 30th March 1977~ 
THE ASSAM FINANCE ACT, 1977. 
AN 
ACT 
to fix the rates of Assam Agricultural Income Tax and the Assam 
Purchase Tax for the financial year 1977-78i 
Preambl e. Wherea s it is expedient to fix the rates at which Assam Act s 
the Assam Agricultural Income Tax a nd the Assam 1 ~0 ~\~9 
Purchase Tax ~h all be levied and charged under ofn 1967. 
the Assam Agricultur al Inc ome Tax Act, 1939 and 
the Assam Purchase Tax Act , 1967 for the financial 
year 1977-78. 
It is hereby enacted in the Twenty-eighth Year 
of the Republic of India as follows : -
Short title, 1. ( 1) This Act may be called the Assam 
exten t and Finance Act , 1977. 
comm ence-
ment. 
(2) It extends to the whole of the State of 
Assam. 
, (3) It shall be deemed to have come into 
force on the 1st day of April, 1977. 
Rat es of 2. The rates of Agricultural Income Tax for 
tgricul t¥-ra1 the y ear beginning on the 1st day of April , 1977 
ncom~ ax. shall , for the purpo ses of sections 3 and 6 of the 
Assam Agricultural Income Tax Act , 1939, be the 
rate s given below : -
A. In the case sf every individu al, Hindu 
undivided or joint family, firm and other associa­
tion of persons (other than companies)-
(a) on the first Rs. 1,000 of total 
incom e. 
Rates; 
Nil. 
(b) on the next Rs. 2,500 of total . Five paise in the . rupee : 
income. 
(c) on th e next Rs. 2,500 of tot al 
incom e. 
' (d) on the next Rs. 2,500 of total 
income. 
Nine pa1se m the rupee. 
Fourteen paise in the rupee . 
• 
• 
"" 
THE ASSAM GAZETTE~ EXTRAORDINARY, MARCH 31, 1977 25J 
Rates. 
(e) on the next Rs. 2,500 of total 
income. 
Seventeen paise in the rupee. 
(f) on the next Rs. 2,500 of total 
income. 
Twenty-one paisein the rupee. 
(g) on the next Rs. 5,000 of total 
income. 
(h) on the next Rs. 30,000 of total 
income. 
Twenty-nine 
rupee. 
Thirty-nine 
rupee. 
paise in the 
paise IU the 
,. ' on the next Rs 50,000 of total I 11 
income. 
Fifty-two paise in .the rupee. 
(j) on the next RCJ. 1,00,0.00 of total . Sixty-five paisc in the rupee. 
income. 
(k) on the balance of total income. Seventy paise in the- rupee. 
B. In the case of every company-
(a) The total income of which does Fifty-two paise in the rupee. 
not exceed Rs. 1,00,000, on the 
whole of total income, 
(b) The total income of which exceeds 
Rs. 1,00,000 but does not 
exceed Rs: 2,00,000, on the 
whole of total income. 
(c) The total income of which exceeds 
Rs. 2,00,000, on the whole of 
total income. 
Provided always that :-
Sixty-five paise in the rupee. 
Seventy paise in the rupee. 
(i) no Agricultural Income-Tax shall be 
payable on a total Agricultural Income 
which does not exceed Rs. 8,000; 
(\i) in respect of paragraph A, the Agricultu­
. ral Income Tax payable · shall not exceed 
half the amount by which the total 
Agricultural Income exceeds Rs.8000; and 
(iii) in respect of paragraph B, the Agricultu­
ral Income Tax payable shall not exceed 
the difference between the total Agricul­
tural Income and the following limits :-
---- ·' 
252 I.HE A5-SAM GAZETTE, EXTRAORO'INARY ', MARC'H 3'(, 1'971 
(a) rupees for ty-eight thousand increased by one 
percent of the excess of the total agricul­
tural income rover Rs. 1,00,000 in the case 
of every company I the total agricultural 
income of which exceeds Rs. 1,00,000 but 
does not · exce ~ d Rs.,2,00,QOO; 
(b) rupee s seventy thousand increased by two 
and half percent of the excess of the total 
agricultural income over Rs. 2,00,000 in the 
case of every company the total agricul­
tural income of which exceeds Rs.2 ,00,000, 
Rates of 3. The rates at which the tax shall be levied Assam At t 
Assam Pur- and collected on the purchase of the items of the XIX of chase Tax. S h 1967. chedule under t e Assam Purchase Tax Act, 1967, 
shall be as follows : ..:.... 
in respect of item. 1. 
in respect of items 2 and 3. 
in respect of item 4. 
Four paise per rupee value of the 
price at which the taxable goods 
are purchased. 
Three paise per rupee value of the 
price at which the tax.able goods 
are purchased. 
Two paise per rupee value of the 
price at which the taxable goods 
are purchased. 
U . TAHBILDAR, 
Secretary to the Government of Assam, 
Legislative Department . 
GAUHATI-Printed and published by the Supdt. i/c, Assam Govt . Printing 
Press, (Ex.Gazette) No, 95-J,625+100-31-3-77. 

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