The Assam Finance Act, 1978

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1 ~ 69 ~~. "Im~~. l ~f~ar 1978, 11 1>''5, 1900 ~ · -: 
No. 69. Disµur Satarday, Jst April . 1'76, 11th Claaitr'a, 
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GOVERNMENT OF ASSAM 
,.. - '\ - . . 
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ORDERS BY THE GOVERNO~- _ .. 
,_ - LEGISLATIVE DEPARTMENT 
_ -- _ _ NOTIFICATION 
The 1st April 1978 
' ' 
' No. LGL. 46/78/18.-The following Act of the Assam Legislative 
Assembly which .rrceh: ed -the assent of the Governor is hereby ,published 
for g-eneral informat ion:-
, 
408 rllE ASSAM GAZETTE_ , EXTRAORDINARY, APRIL 1, 1978 
ASSAM ACT No. III OF 1978 
(Recei•ed tbe assent ef the Governor on the lst April, 1978) 
THE ASSAM FINANCE AC:T, 1978 
An 
Act 
to fix the rates of Assam Agricultural 
Income Tax and the Assam Purchase Tax 
for the financial year 1978-79. 
Preamble. WheTeas it is expedient to fix thet:X:.1 ~3t9 
rates at which the Assam Agriculturaland xix or 
Income Tax and the Assam Purchase Tax 1967• 
shall be levied and charged under the 
Short title, 
extent and 
commeace­
ment. 
Assam Agricultural Income Tax Act, 1939 
and the Assam Purchase Tax Act, 1967 
for the financial year 1978-79. 
It is hereby enacted in the Twenty­
ninth Year of the Republic of India as 
follows:- · 
1. (1) This Act may be called the 
Assam Finance Act, 1978. 
(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, 1978. 
R~te1 of 2. The rates of Agricultural Income 
Agricultural T f h b . . h 1 Income Tax. ax or t e year eg1nmng on t e st 
• day of April, 1978 shall, for the purposes 
of sections 3 and 6 of the Assam Agricul­
tural 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 Rs. 1,000 of Nil 
total income. 
(b) on the next Rs. 2,500 of Five paise in the rupee. 
total income. 
_!_IJt_ ASSAM GAZETTE, EXTRA~RDINARY, APR IL 1, L 978 4e9 
(c) on the next Rs. 2,500 of 
total income. 
(d) on the next Rs . 2 ,500 of 
total income. 
(e) on the next Rs. 2,500 of 
total income. 
(f) on the next Rs. 2,500 of 
total income . 
(g) on the next Rs. 5,000 of 
total incom e. 
(h) on the next Rs. 30,000 of 
total income. 
(i) on the next Rs. 50,000 of 
total income. 
(j) on the next Rs. 1,00,000 of 
total income. 
(k) on the balance of total 
income. 
Ra tes 
Nine paise m the r upee. 
Fourtee n paise in the rup ee. 
Seventeen paise i n t he rup ee. 
Twenty-one ·pais e in the rupee. 
Twenty-nine paise in the rupe e. 
Thir ty·nin e paise in the rup ee. 
Fifty-two paise in the rupee. 
Sixty-five paise m the rupe e. 
Seventy paise in the rupee. 
B. In the case of every compa ny-
(a) The tot al income of which 
does not exceed Rs.1,00,000, 
on the whole of total 
income. 
(b) The total incom e of which 
exceeds R s. l,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. 
Fifty-two paise in t he rupee. 
Sixty-five paise in the r up ee. 
Seventy paise in the rupee. 
PTovided that for the purposes of this 
section-
(i) no Agricultural Income-Tax shall 
be payable on a total Agricultural 
Income which does not exceed 
Rs. 8,000; 
" 
410 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 1, 1978 
(ii) .in respect of paragraph A, the 
Agricultural Income Tax payable 
shall not exceed half the amount 
by which the total Agricultural 
Income exceeds Rs. 8,000 ; and 
(iii) in respect of paTagraph B, the 
Agricultural Income Tax payable 
shall not exceed the difference 
between the total Agricultural 
Income and the following limits:-
(a) rupees foTtY-eight thousand in­
creased 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 seventy thousand increas­
ed 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 
agricultural income of which 
exceeds Rs. 2,00.000. -
Rates of 3. The rates at which the tax shall AMam Act 
Assam Pur- . h XIX of 1967. 
chase Tax. be levied and collected on the pure ase 
of the items of· the Schedule undeT the 
Assam Purchase Tax _,Act, 1967, shall be 
as follows:-
in respect of item 1. Four paise per rupee value of the 
price at which the taxable goods 
are purchased. 
in respect of items 2 and 3. 
in respect of item 4; 
Three paise per rupee value of the 
price at which the taxable goods 
are purchased. 
Two paise per rupee value of the 
price at which the taxable goods 
are purchase~. · 
U, TAHBILOAR, 
Sccre.tary to the Government of Assam, 
I.egislative Department. 
- ·-G auh;ii=hi~ted and Published bv the Supdt. i/c., Assam Govt. Printing Pres, , 
(Ex. Gazette) No.137-J,690+250-1-4-1978. 
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