The ASSAM FINANCE ACT, 1945

ASSAM ACT I OF 1945 
*THE ASSAM FINANCE ACT, 1945 
(Published in the Assam Gazette, Extraordinary, of the 29th 
March . 1945} 
An Act to fix the rates at which Agricultural income shall be taxed 
under the Assam Agricultural i ncome-tax Act, 1939 
W uEREII.s it is expedient to fix the rates at which Agri­
cultural income shall be tax ed under the Assam Agricultura l 
I ncome-tax Act 1939, it is hereby enacted as follows :-
1. (1) Thi.s Act may be called the Assam Finance Act, 
1945. 
l2) It extends to the whole of Assam . 
2. The rates of agricultural incom e· tax for the yea r 
beginn ing on the 1st of April, 1945, sha ll, for the purpose of 
sections 3 and 6 of the Assam Agricultural Income -tax Act, Assam Act 
l 939, be the rates given below : I X of 1939, 
A. Tn the case of every Hindu undivided or J oint 
Family-
(a) at the rate applicable under the list of rates con tai n­
ed in paragraph B below to a sum equal to the sha re of a 
brother if such share excc:cds Rs.5,000 , 
(b) at four pies in the rupee, if the share of the b rother 
is Rs.S ,000 or less. . 
B. In the case of every individual, firm and other 
association of persons (other than Compan ies) -
1. On the first Rs. 1,500 of 
total income. 
2. On the next Rs.3,500 of 
total income. 
3. On the nex t Rs. 5, 000 of 
total income. 
Rate 
Nil. 
Nine pies in 
t he rupee. 
O ne artna and 
three pies in 
the rupee . 
- -----·--- -- ----·-- ------ - -
1. Substituted by the A. Q ., 1950 for "Provincia l" . 
*For Objects and Reasons see Asram Gazette page 1, part V, dated 
the 24th January 1945, 
86 
4 . On the next Rs . 5,000 of 
total income. 
5 On the balance of total in­
come. 
C. In the case of every Company ­
On the \~hole tot al income 
Two annas in 
the ru pee. 
Two annas and 
six pies m 
the rupee. 
Two annas and 
six pies in the 
rupe e. 
Provided always lhat-
(i) No agricultural income -tax shall be payable ou a 
total agricultural income which docs not exceed Rs .3,000, 
and 
(ii) ·the agricultural income·tax payable shall in no case 
exceed half the amount by which the tota l agricultural in­
come exceeds R s.3,000. 

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