The Assam Taxation Laws (Amendment) Act, 1998

Registered No.-768/97 
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THE ASSAM GAZETTE 
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EXTRAORDINARY 
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PUBLISHED BY AUTHORITY 
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No.111 Dispur, Friday, 5th June, 1998, 15th· Jyaistha, 1920 (S.E.) 
GOVERNMENT OF ASSAM 
ORDERS BY 1HE GOVERNOR 
LEGISLATIVE DEPARTMENT:: LEGISLATIVE BRANCH 
NOTIFiCATION 
The 4th June, 1998 
No.LGL.45/93/130.--The following Act of the Legislative Assembly 
which received the assent of the Governor is hereby published for 
general information. 
(' 
904 Tiffi ASSAM GAZETIE. EXTRAORDINARY. JUNE 5. 1998 
ASSAM ACT No. VI of 1998 
(Received the Assent of the Governor on 30th May, 1998) 
TIIE ASSAM TAXATION LAWS (AMENDMENI) ACT, 1998. 
Preamble. 
Short title, 
and 
AN 
ACT 
further to amend the Assam Taxation (On 
Specified Lands) Act, 1990 and the Assam 
Agricultural Income Tax Act, 1939. 
Whereas it is expedient further to amend the 
Assam Taxation (On Specified Lands) Act, 1990 and 
the Assam Agricultural Income Tax Act, 1939, in the 
manner herein-after appearing ; · 
Assam 
Act-XII 
of 1990 
and Assam 
ActIXof 
It is hereby enacted in the Forty-ninth Year of 1939 · 
the Republic of India as follows :-
1.(1) This Act may be called the Assam Taxation 
Laws (Amendment) Act, 1998. 
commencement. 
Amendment 
of Section-5. 
(2) It shall be deemed to have · come- into force on 
the 1st day of April, 1998. 
CHAPTER - I 
Amendment to the Assam Taxation (On 
Specified Lands) Act, 1990. · ,. ' 
2. In the Assam Taxation (On Specified Lands) Act, · 
1990, in section 5, -
(i) in clause (c), for the word "thiny" occuring at Assam 
the beginning, the word "thirty two" shaJl be Act-XII 
substituted ; of 1990. 
(ii) in clause (d), for the words "twenty seven", 
occuring before the word "paise" at the end, the 
words "twenty nine" shall be substituted. 
CHAPTER-II 
Amendments to the Assam Agricultural Income 
Tax Act, 1939. 
THE ASSAM GAZETIE. EXTRAORDINARY. JUNE 5. 1998 905 
Amendment 3. In the Assam Agricultural Income Tax Act, 1939, Assam 
of section 8. (herein-after referred to as the principal Act) in Act-IX 
section 8, after sub-section (4), the following new of 1939. 
sub-section as sub~section (5) shall be inserted, 
namely:-
"(5) In determining the net agricultural income, a 
deduction at the rate of 50 (fifty) paise for every 
kilogram of tea exported through Inland Container 
Depot (ICD), Amingaon shall be allowed to the 
assessee from his agricultural income : 
Provided that this deduction shall be 
effective on and from 1st April, 1998 for a period 
of two years only. 
Provided further that the State Government 
may, by notification in the Official Gazette, extend 
the period of deduction for further periods, not 
exceeding one year at a time, subject to such 
conditions and restrictions as may be specified in 
the said notification." 
Amendment 4. In the principal Act, in section 16, in sub-section 
of section 16. (2), for the punctuation mark " . ", occuring at the 
end, punctuation mark " : ." shall be substituated 
and thereafter the following proviso shall be 
inserted, namely : 
"Provided that if any assessee fails to file his 
return of loss of profits or gains for any year in 
time in accordance with the provisions of 
sub-section (1) of section 19, his claim for 
carry-forward and set off of such loss against any 
future income as per provisions of sub-section (1) 
or ·sub-section (2) of this section shall not be 
entertained." 
Amendment 5. In the principal Act, in section 52, for the figures 
of section 52. "1993-94", occuring between the words "year" 
and "shall", the figures "1994-95" shall be 
substituted. 
M.K.DEKA, 
Secretary to the Govt. of Assam, 
Legislative Department. 
GUW AHATI-Printed and published by the Dy. Director (P. & S.) Directorate of Ptg. & 
Sty., Assam, Guwahati-21 (Ex-Gazette) No. 175-450-600-9-6-98. 

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