The Assam Finance Act, 1979

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The Assam Gazette 
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EXTRAORDINARY 
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PUBLISHED BY AUTHORITY 
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" ~ 99 flr<t i_~ . Jf~"T~H. 3 ~f~cr, 1979, 13 '5''5, 1901 -t'l 
No. 99 Dispur, Tuesday, 3rd April, 1979, 13th Cbaitra, 
1901 (S. E.) 
GOVERNMENT OF ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT 
NOTIFICATION 
The 2nd April 1979 
No.LGL.43/79 /13.-The following Act of the Assam 
Legislative Assembly which received the assent of the 
Governor is hereby published for general information. 
690 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 3, 1979 
ASSAM ACT IV OF 1979 
(Received the assent of the Governor on 31st March, 1979) 
THE ASSAM FINANCE ACT, 1979 
·..,:~~;: ;;;.~-, 
Ii>.~ ,J...,. 
An 
Act 
to fix the rates of Assam Agricultural Income Tax and 
the Assam Purchase Tax for the financial year 1979-80. 
Preamble. Whereas it is expedient to fix the Assam Acts 
h . A A . l l IX of 1939 
Short title, 
extent and 
commen ce­
ment, 
rates at w ich the ssam gncu tura and XIX 
Income Tax and the Assam Purchase of 1967. 
Tax shall be levied and charged under 
the Assam Agricultural Income Tax Act, 
1939 and the Assam Purchase Tax Act, 
1967 for the financial year 1979-80. 
It is hereby enacted in the 
Thirtieth Year of the Republic of 
India as follows :-
1. (1) This Act may be called the 
Assam Finance Act, 1979. 
(2) It extends to the whole of 
the State of Assam. 
(3) It shall come into force on 
the 1st day of April, 1979. 
ARat~s of 2. The rates of Agricultura l Income 
gncultural T f th b . . h Income Tax. ax Or e year egmmng On t _e 1st 
day of April, 1979 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 undivide d or joint family, firm 
and other association of persons (other 
than companies)-
/ 
THE ASSAM GEZETTE, EXTRAORDINARY, APRIL 3, 1979 691 
Rates 
(a) Op the first Rs. I ,000 
of the total income. Nil 
(b) On the next Rs.5,000 Ten paise m 
of the total income. the rupee. 
( c) On the next Rs.5,000 
of the total income. 
Fifteen paise in 
the rupee· 
(d) On the next Rs·I0,000 Thirty paise in 
of the total income. the rupee· 
(e) On the next Rs.25,000 Forty-five pai-
of the total income. se in the ru­
pee. 
(f) On the next Rs.50,000 
of the total income. 
Sixty paise m 
the rupee. 
(g) On the next Rs.1,00,000 Seventy paise 
of the total mcome. in the rupee· 
(h) On the balance of the 
total mcome. 
Seventy-five 
paise in the 
rupee· 
B· In the case of every company-
(a) Th e total income of 
which does not exceed 
Rs.1,00,000 on tne 
whole of tot al income· 
(b) The total rncome 
of which exceeds 
Rs.I,0 !!,000 but does 
not exceed Rs.2,00,000 
on the whole of total 
rncome· 
Sixty paise in 
thf" nipee. 
Seventy paise 
in the rup ee· 
/ 
692 THE ASSAM GAZETTE . EXTRAORDINARY, APRIL ? , 1979 
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( c) The total income of which 
exceeds Rs.2,00,000, 
on the whole of total 
mcome. 
Seventy mfive 
paise in the 
rupee . 
Provided 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. 10,000; 
(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. 10,000 in 
cases where the total agricultural 
income does not exceed Rs. 
12,000; and 
(iii) in respect of paragraph B, the 
Agricultural Income Tax payable 
shall not exceed the difference 
between the total Agricultural 
Income and the following 
limits:- · 
(a) rupees forty thousand increased 
bv one per cent of the excess of 
the total agricultural income 
over Rs. 1,00,000 in the case of 
every company the total agricul­
tural income of which exceeds 
Rs. 1,00,000 but does not exceed 
Rs. 2,00,000; 
(b) rupees sixty 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 
agricultural income of which 
exceeds Rs. 2,00,000 . . _; 
THE ASSAM GAZETTE, F..XTRAORDINARY, APRIL S, 1979 693 
Rates of 
Assam 
Purc:hase 
Tu. 
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3. The rates at which the tax shall A~f~ jct 
be levied and collected on the purchase 1967. 
of the items of the Scheduie under the 
Assam Purchase Tax Act, 1967, shall be 
as follows : -
in respect of i tern 1 ... 
in respect of i terns 2 ... 
and 3 
in respect of item 4 ... 
I ' J . 
Four paise per 
rupee value of 
the price at 
which the tax­
able goo ds 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 tax­
able goods are 
purchased. 
U. TAHBILDAR, 
Secretary to the Govt. of Assam, 
Legislativ e Dep artment. 
GAUHATI-Printed and published by the Supdt. i/c., Assam Govt, Printing Press 
(Bit-Gazette) No, 197-850-2.50+ 75-3-4-1979. 

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