The ASSAM FINANCE ACT, 1946

--
. , ., ASSAM ACT I OF 1946 
...,, 
' 
Preamble . 
' Short title 
tt and extent. 
Rates of 
Agricul­
tural In­
come-tax. 
THE ASSAM FINANCE ACT, 1946 
[Passed by the Assam Legi!lature) 
LPublished in the Assam Gazette Extraordinary of the lst April 1946) 
An M to .ftx the rates at which Agricultural Income shall be tued 
unthr the Assam Agricultural Income-tu Act, 1939. 
WHEREAS it is expedient to fix the rates at which Agricul­
tural Income shall be taxed under the Assam Agricultural 
Income-tax A~.:t, 1939 ; it is hereby enacted as follows:- ' 
1. (I) This Act may be called ,the Assam Finance Act, 1946. 
(2) It extends to the whole of Assam. 
2. The rates of Agricultural Income-tax for the year 
beginning on the 1st of April 1946, shall for the purpose of A51am Act 
Sections 3 and 6 of the Assam Agricultural Income-tax Act, 1939, IX of 1939, 
be the rates given below : 
A. In the case of every Hindu undivided or joint family­
( a) at the rate applicable under the list of rates contain­
ed in paragraph B below to a sum equal to the share of a brother 
if such share exceeds Rs. 5,000 ; 
(b) at four pies in the rupee, if the share of the brother 
is Rs. 5,000 or less. 
Price 1 anna or 1 d. 
' 
2 
B. In the case of every indiTidual, firm and other associa­
tion of persons (otner than Companies)-
Rate 
I. On the first Rs. 1,500 of total income Nil. 
%. On the next Rs. 3,500 of total income Nine pies in the 
rupee. 
3. On the next Rs. 5,000 of total income One anna and 
three pies · in 
the rupee. 
-l. On the next Rs. 5,000 of total income Two annas in the 
5. On the balance of total income 
c. In the case of every Company­
On the whole total income 
Provided always that-
rupee. 
Two annas and 
six pies in the 
rupee. 
Two annas and 
six pies 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 ineome-tax payable shall in · no case 
exceed half the amount by which the total agtic\Jltural income · 
exceeds Rs. 3,000. 
A.G.P. (Leg.) No.!-750+30-3-6-19". 
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