The ASSAM FINANCE ACT, 1952

ASSAM ACT IV OF 1952 
THE ASSAM FINANCE ACT, 1952 
(Passed by the Assembly) 
{ Received the assent of t h e Governor on the lltlr 
Aprill952) 
[Published in the Assam Ga;:,eUe, dated the 23rd April 1952] 
An 
Act to fix the rates at which Agricultural Income shall be taxed 
undet the Assam Agricultural l nco'!!e-tax Act, 1939 
Preamble. Whereas it is expedient to fix the rates at which 
Agricultural Income shall be taxed under the Assam Agri­
cultural Incom e-tax Act, 1939, it is hereby euacted ·a"l 
follow3 :-
Short title l. (I) This Act may be called the Assam Finance 
and extent.• Act, 1952 
(2) It extends to the whole of '\ssam. 
Rates r 2. The rates of Agricultural Income-tax for the year A 
Ag ricultu~~l beginning on the 1st April 1952, shall, for the purpose of Is;{m 
l:ncorne-tax. sections 3 and 6 of the Assam Agricultural Income -tax Act, 1939. 
1939, be the rates given below:-
A. In the case of every Hindu undivided or joint 
fam ily :-
(a) At the rate applicable under the list af rates 
contained in para graph B below to a sum equal to the share 
of a brother if such share exceeds Rs.6,000 ; 
(b) At four pies in the rupee, if the share of 
th e brother is Rs.6,000 or less. 
B. In th r case of every individual, firm and other 
Association of persons (other than Companies) :-
Rate 
(a) On the first Rs.l,500 of total Nil. 
1ncome. 
(b) On the next Rs.3,500 of total 
mcome. 
(c) On the next Rs.5,000 of total 
income. 
(d) On the next Rs.5,000 of total 
incom e. 
(e) On the balance of total income ... 
C. ln the case of every Company:­
On the whole of total income 
Provided alwavs that-
Nine pies in the 
rupee. 
One anna three 
pies m the 
rupee. 
Two annas and 
six pies in 
the rupee. 
Four annas in 
the rupee. 
Four annas in 
the rupee. 
(i) no agricultural income-tax shall be payable 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 . 
[ Price 1 anna or 1 d. ] 
A. G. P. (Leg.) No. 21}52--1500-1·6·1952, 
Act 
of 

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