The ASSAM FINANCE ACT, 1947

ASSAM ACT I OF 1947 
THE ASSAM FINANCE ACT, 1947 
. . 
(rassed by the Assam Legislature) 
[Received the assent _of the Gov~nor on the 27th March 1947] 
[ Published iii the Assam Gazette, &tr~ordinary of the lst April 1947 .] 
An Act to fix the rate f at which agricultural income shall be taxed 
under the Assam A~i"al Income-T~ Act, 1939. 
' - - . . 
Preamble. WHEREAS it is expedient to fix the rates at which agri-
cultural income shall be taxed under the Assam Agricul­
tural Income- Tax ~ct, 1939 ; , it - is hereby enacted as 
follows:-
Short title. l. (1) This Act may be called the Assam· Finance Act, 
Rates of 
agricultural 
income•tax. 
1947. 
(2) It extends to the whole of Assam. 
2. The rates ,of agricultural income-tax for the year 
beginning on the 1st of April 1947, shall for the purpose of 
Sections 3 and ·6 of the Assam Agricultural Income-Tax Act, Assam Act 
1939, be the rates given below:~ IX of 1939. 
A. In the case of every Hindu undivided or joint 
family:- _ 
Price 1 anna or ld. 
. · ~· .. 
\ 
2 
(a) at the rate appli~able 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.5,00 .0 or less. 
B. In the ca'e of every individual, firm and other 
association of persons (other 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 
(d) On the next Rs. 5,000 of total 
income 
(e) On the balance of total income 
C. In the case of every Company:-
Rate 
Nil. 
Nine pies in the 
, rupee . 
One anna and 
three pies in the 
rupee. 
Two annas in the 
rupee . 
Two annas and six 
pies in the rupee. 
On the whole total incom~ Two annas and six 
pies in the rupee . 
Provided always that- . . 
(i) Nu 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.3,0110. 
A. G. P. (Leg.) No. 1-750+25-15-5-1947. 
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