The Assam Taxation (Procedure for Rounding Off) Act, 1971

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ASSAM ACT XVIII OF 1971 
THE ASSAM TAX/~TIO;-.l (PROCEDURE FOR ROUNlJlNJ ,JFl·;; 
ACT, 1971 
(As passed by the A&sembly) 
(Received the assent of the Governor on the 28th June, 1971) 
[Published in the Assam Gazette Extraordinary, dated the 2nd July, 1971 I 
An 
Act 
to provide for the sunplification of the procedure of calculation of taxes, penalties, 
interest, refunds, rebates, etc., under certain laws of the State of Assam 
Pre .. mble. Whereas it is expedient that the amount of tax, 
penalty, fee or ether dues payable under certain 
taxation laws of the Stat e of Assam and the amount 
of refund, rebate, set-off or draw-back under the 
said laws calculated in accordanc e with lhe provision 
of the said laws is rounded c..IT tu tht: nearest rupee; 
It is herebyJ enacted in the Twenty-second Year 
of the Republic of India as follows: --
Sh . 1 l.(l} This Act may be called rhe Assam Taxation 
e~~tot t~tn~ (Procedure for Rounding off) Act, 1971. 
commence· 
ment. (2) It extends to the whole of the State of Assam. 
l3) It shall come into force at once. 
Procedure 2.(1) Notwithstanding any thin g contained in ;iny 
for roundingof the taxation laws me ·1tioned in the Schedule to 
off. this Act, where the amount of tax, penalty, interest, 
fee or ether dues payable by a i:;crson or the 
amount of refund; rebate, set-off or draw ·back due 
to a person on any single occasion and arrived at in 
accordance with any pro vision cf such law is not a 
multiple of a rupe e, the said amount shall be rounded 
off to the nearest multiple of a rupee and the amount 
arived at after such rounding off shall be deemed 
to be the amount due from or, as the case may be, 
due to sueh person in accordance with such provision 
and <:ll the provision :; of mch L:·..v shall apply 
accordingly. 
Explanation 1:-\Vhere the ai.~ount to be rounded 
off is exactly half of a rupee, the amount shall be 
rounded off to a rupee . 

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