The ASSAM FINANCE ACT, 1954

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ASSAM ACT IX OF 1954 
THE ASSAM FINANCE ACT, 1954 
(Passed by the Assembly) 
(Recrived the assent of the Governor on the 3rd April, I 
[Pc~blished in the Assam Gazette, dated th¢ 7th April 1954) 
An 
Act 
to fix the rates at which Agricultural Income shall be taxed under the Assam 
Income-tax Act, 1939 
Prearnble.-WHEREM it is expedient to fix the rates at which 
Income shall be taxed under the Assam Agricultural Income-tax 
(A~sam Act IX of 1939) it is hereby enacted as follows:-
1. Short title and extent.--( 1) This Act may be called the Assam 
Act, 1954. 
(2) It extends to the whole of Assam. 
2. The rates of Agricultural Income-tax for the year beginning on 
April 1954, shall, for the purpose of sections 3 and 6 of the Assam 
-Income-tax Act, 1939 (Assam Act IX of 1939) be the rates given below 
Rates of Agricultural lncome-tax.-A. In the case of every Hindu U 
Joint family-
(a) At the rate applicable under the list of rates contained i 
graph B' below to a sum equal to the share of a br'ot11er 
share exceeds Rs.6,000 ; 
(b) At four pies in the rupee, if the share of the brother is Rs 
less. 
31 
In the case of every individual, firm and other Associatio~ of persons 
than Companies):-·' ' 
"' ·(a) On the first Rs.l,500 of total income 
(b) On the next Rs.3,500 of total income 
(c) On the next Rs.5,000 of total income 
On the next Rs.5,000 of total income 
On the next Rs.35,000 of total income ... 
On the next Rs.50,000 o( total income 
(g) On the balance of total income 
fn the case of every Company:-
. (a) the total income of which does not exceed 
Rs.50,000. 
On the whole of total income 
the total income of which does not exceed 
Rs.1,00,000 . . 
On the whole of total income 
the total income of which exceeds 
Rs.1,00,000. 
Rate 
Nil. 
Nine pies in the rupee. 
One anna and three 
pies in the rupee. 
Two annas and six pies 
· in the rupee. 
Four annas in the 
rupee. 
Five annas m the 
rupee. 
Six annas in the rupee. 
Four ann as ln toe 
rupee. 
Five annas in the 
rupee. 
On the whole of total income Six annas in the · rupee. 
always that-
no agricultural income-tax shall be payable on a total agricultural 
income which does not exceed Rs.3,000 and 
the agricultural income-tax payable shall in no case exceed half the 
amount by which th~ total agricultural income exceeds Rs.3,000. 
ASSAM ACT X OF 1954 
M LEGISLATIVE ASSEMBLY (MEMBERS' EMOLUMENTS) 
ACT, 1954 
(Passed by the Assembly) 
.. :(Received the assent of the Governor on the 5th April, 1954) 
[Published in the Assam Gazette, dated the 7th Aprill954] 
An 
Act 
. to r~-fix the daily allowancP. if members if the Assam Legislative Assembly. 
" 
,. • ., ... J .... ~£.,,-WHEREAs' it is expedient to re-fix the daily allowanc~ of mem· 
the A~sam Legislative Assembly when they are at Shillong on duty ; 
is hereby enacted as follows:- • 
Shprt title, extent andpmunencernent.-(1) This Act may be called 
_.,.,~",----···Legislative Assembly · (Members' Emoluments) Act, 1954. 
}t sliall extend to the whole of Assam. 
~t shall be deemed to have come into torce with effect from l:;t April 

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