The ASSAM FINANCE ACT, 1939

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-----­ASSAM ACT X OF 1939 c:::----
THE ASSAM FINANCE ACT, 1939 
[Passed by the Assam Legislature] 
[Received the assent of the Governor on the 18th 
August 1939.] 
[Published in the Assam Gazelle of 23rd August 
l939.] 
An Act to fi:< !Itt rates at which agricultural incor11e 
sliall be taxed under the Assam Agricultural Income­
fax Act, 1939, and to fix the rates at wltidt the 
sales of articles of luxury shall b ~ taxed utzder the 
Assam Sales Tax A~l, 1939, 
WHEREAS it is expedient to fix the rates at 
which agricultural income shall be taxed under 
the Assam Agricultural Income-tax Act, 1939, 
and to fix the rates at which the sales of articles 
of luxury shall be ta.xed under the Assam Sales 
Tax Act, 1939 ; It is hereby enacted as 
follows:-
Short title 1. (1) This Act may be ca1led the Assa m 
and extent. Finance A~t. 1939. 
(2) It extends to the whole of Assam. 
RateF of 2. The rates of agricultural income-tax for the 
Agricultural year beginning on the 1st of April, 1939, shall 
lncome-tax. for the purpose of sections 3 and 6 of the Assam 
Agricultural Income-ta x Act, 1939, be the rates 
given below :-
A.-In the case of every Hindu undivided or 
Jo!nt Family -
(a) at the rate applicable under the list of 
rates contained in paragraph B below 
to a sum equal to the share of a bro­
ther if such share exceeds- Rs.S,OOO ; 
(b) at four pies in the rupee, if the share of a 
brother is Rs.S,OOO or less. 
B.-In the case of every individual, firm and' 
other association of persons (other than · Com­
panies) -
Rate 
1. On the first Rs.l,SOO of total income. . Nil. 
2. On the next Rs.3,500 of total income .. Nine pies in 
the rupee. 
3. On the next R1.S,ooo of total income .. One anna and 
three pies m 
the rupee. 
4. On tl1e next Rs.S,OOO of total income .. Two anna.9 in 
the 1upee. 
5. On the balance of total income Two ann as and 
:Rriu : Indian annas 3, 
six pies in 
the rupee. 
Ptice : English 3</..,. 
tO 
2 
C'.-In the case of every Company -
On the whole of total income 
Provided always that­
Two ann.'ls and 
six ptes in 
the rupee. 
(i) no agricultural income-tax shall be pay­
able on a total agricultural income 
which does not exceed Rs.3, 000, and 
(ii) the agricultural income-tax payable shall 
in no case exceed half the amount by 
which the total agricultural income 
exceeds Rs.3,000. 
Rates or 3. The tax levied under section 3 l ) of the 
Sale Tax· Assam Sales 1 ax Act, 1939, shall be a tax of !'i 
per centum on the retail sale of each of the 
following articles:-
Motor Cars. 
Motor Cycles.. 
Radio or Wireless Sets.. 
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