Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Professions, Trades, Callings And Employments Taxation (Amendment) Act, 1954 08 of 1954 [07 April 1954] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 5 of Assam Act VI of 1947 3. Amendment of Section 5A of Assam Act VI of 1947 4. Amendment of the Schedule to Assam Act VI of 1947 Assam Professions, Trades, Callings And Employments Taxation (Amendment) Act, 1954 08 of 1954 [07 April 1954] PREAMBLE An Act further to amend the Assam Professions, Trades, Callings and Employments Taxation Act, 1947 Whereas it is expedient further to amend the Assam Professions, Trades, Callings and Employments Taxation Act, 1947 (Assam Act VI of 1947) hereinafter called the principal Act, for the purposes hereinafter appearing, It is hereby enacted as follows: -- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Professions, Trades, Callings and Employments Taxation (Amendment) Act, 1954. (2) It extends to the whole of Assam. (3) It shall come into force with effect from 1st April, 1954. 2. Amendment of Section 5 of Assam Act VI of 1947 :- In the proviso to Section 5 of the principal Act for the word fifty" the words "Two hundred and fifty" shall be substituted. 3. Amendment of Section 5A of Assam Act VI of 1947 :- The full stop at the and of Section 5A of the principal Act shall be deleted and the following shall be inserted thereafter--and to a Go- operative Society registered or deemed to have been registered under the Assam Co-operative Societies Act, 1949 (Assam Act I of 1950)". 4. Amendment of the Schedule to Assam Act VI of 1947 :- F o r the existing Schedule annexed to the principal Act, the following Schedule shall be substituted: -- "THE SCHEDULE (See Section 4) RATES OF TAX A. In he case of every person other than a Hindu undivided or joint family: -- Where the total gross annual income Amount of tax 1. Does not exceed Rs. 3,500 ... ... Rs. Nil. 2. Exceeds Rs. 3,500 but does not exceed Rs. 5,000 ... .... 24 3. Exceeds Rs. 5,000 but does not exceed Rs. 10,000 ... ... 36 4. Exceeds Rs. 10,000 but not exceed Rs. 15,000 ... ... 50 5. Exceeds Rs. 15,000 but does not exceed Rs. 20,000 ,... ... 70 6. Exceeds Rs. 20,000 but does not exceed Rs. 25,000 ... ... 100 7. Exceeds Rs. 25,000 but does not exceed Rs. 30,000 ... ... 150 8. Exceeds Rs. 30,000 but does not exceed Rs. 35,000 ... ... 200 9. Exceeds Rs. 35,000 ... ... ... ... ... 250 B. in the case of every Hindu undivided or joint family: -- Where the total gross annual income Amount of tax 1. Does not exceed Rs. 5,000 ... ... ... ... Rs. Nil. 2. Exceeds Rs. 5,000 but does not exceed Rs. 10,000 ... ... 36 3. Exceeds Rs. 10,000 but does not exceed Rs. 15,000 ... ... 50 4. Exceeds Rs. 15,000 but does not exceed Rs. 20,000 ... ... 70 5. Exceeds Rs. 20,000 but does not exceed Rs. 25,000 ... ... 100 6. Exceeds Rs. 25,000 but does not exceed Rs. 30,000 ... ... 150 7. Exceeds Rs. 30,000 but does not exceed Rs. 35,000 ... ... 200 8. Exceeds Rs. 35,000 ... ... ... ... ... 250".