The ASSAM FINANCE ACT, 1941

. 61 
. ASSAM ACT IX OF 1941 * 
THE ASSAM FINANCE ACT, 1941 
(Pu blished in the Assam Ga;:.etfe of the 13th August 1941.) 
An Act to fix the rates at which agricultural income shalt be taxed 
under the Assam Agricultural Income-tax Act, 1939 
WHERBAS it is expedien t to fix the rates at which agri ­
eultural income shall be taxed under the Assam Agricul ­
tural I ncome-tax Act, 1939 ; it is hereby enac 'ted as 
follows:-
!. (1) This Act may be calJed the Assam Finance Aet, 
1941. 
(2) It extends to the whole of Assam. 
2. The rates of agr icultural income -tax for the yea 
t beginning on the 1st of Apr il, 1941, shall for the purpose o 
ax. sections 3 and 6 of the Assam Agricultural Income-tax Act, 
1939, be the rates given below:- · 
A .-In the case of every Hindu undiv ided or Joint 
Family -
( a) at the rate applicable under the list of rates 
contained in paragraph B below to a ~urn 
equal to the share of a brother if such share 
ex ~eeds Rs.S,OOO; 
(b) at four pies in the rupee, if the share of a brother 
is Rs 5,000 or less. 
B.-In the case of every individual, firm and other 
association of persons (othe r than Companies)-
1. On the first Rs.I,SOO of 
total income. 
2. On the next Rs.3,500 of 
total income. • 
3. On the next Rs.5,000 of 
total income. 
4. On the next Rs.5,000 of 
total income. 
Rate. 
Nil. 
Nine pies in the rupee. 
One anna and three pies in 
the rupee. 
Two annas in the rupee. 
5. On the balance of total Two a'nnas and six. pies in 
income. the rupee . 
C .-In the case of every Company-
On the whole total income Two annas and 
the rupee. 
six pies in 
Provided always that­
(i) No agric ultural income-tax sball be payable on a 
total agricultural income which does not exceed 
Rs.S,OOO, and 
(ii) the agricultu ral income-tax payable shall in no 
case exceed half the amou nt by which the total 
agricultura l income exceeds Rs. 3,000. 
*For Objects and Reasons see Assam Ga{.etle page I dat,cd Uth 
February., 1941, Part V. 
Assam Act 
l.IC of 1939. 

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