Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FINANCE ACT, 1983 11 of 1983 [13th May, 1983] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title and commencement CHAPTER 2 :- RATES OF INCOME-TAX 2. Income-tax CHAPTER 3 :- DIRECT TAXES 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . 26. . 27. . 28. . 29. . 30. . 31. . 32. . 33. . 34. . 35. . 36. . 37. . 38. . 39. . 40. Revival of levy of Wealth-tax in the case of closely-held companies 41. 41 42. Amendment of section 5 43. Amendment of section 4 CHAPTER 4 :- INDIRECT- TAXES 44. Amendment of Act 51 of 1975 45. Auxiliary duties of customs 46. . 47. . 48. . 49. . 50. . 51. . 52. . 53. . 54. Amendment of Act 1 of 1944 55. Special duties of excise 56. Amendment of Act 58 of 1957 57. Amendment of Act 40 of 1978 CHAPTER 5 :- MISCELLANEOUS 58. Amendment to Indian Post Office Act, 1898 SCHEDULE 1 :- RULES FOR COMPUTATION 0F NET AGRICULTURAL INCOME FINANCE ACT, 1983 11 of 1983 [13th May, 1983] An Act to give effect to the financial proposals of the Central Government for the financial year 1983-84. BE it enacted by Parliament in the Thirty-fourth Year of the Republic of India as follows CHAPTER 1 PRELIMINARY 1. Short title and commencement :- (1) This Act may be called The Finance Act, 1983. (2) Save as otherwise provided in this Act, sections 2 to 43 and section 59 shall be deemed to have come into force on the 1st day of April, 1983. CHAPTER 2 RATES OF INCOME-TAX 2. Income-tax :- (1) Subject to the provisions of sub-sections (2) and (3), for the assessment year commencing on the 1st day of April, 1983. income-tax shall be charged at the rates specified in Part I of the First Schedule and shall be increased, ~- (a) in the cases to which Paragraphs A. B, C, and D of that Part apply, by a surcharge for purposes of the Union; and (b) in the cases to which Paragraph E of that Part applies, by a surcharge, calculated in each case in the manner provided therein. (2) In the cases to which Sub-Paragraph I or Sub-Paragraph II of Paragraph A of Part I of the First Schedule applies, where the assessee has, in the previous year, any net agricultural income exceeding six hundred rupees, in addition to total income, and the total income exceeds.- (i) in a case to which the said Sub-Paragraph I applies, fifteen thousand rupees, and (ii) in a case to which the said Sub-Paragraph II applies, twelve thousand rupees, then,- (a) the net agricultural income shall be taken into account, in the manner provided in clause (b) (that is to say, as if the net agricultural income were comprised in the total income after,- (i) in a case to which the said Sub-Paragraph I applies, the first Fifteen thousand rupees, and; (ii) in a case to which the said Sub-Paragraph II applies, the first eight thousand rupees, of the total income but without being liable to tax), only for the purpose of charging income- tax in respect of the total income, and (b) the income-tax chargeable shall be calculated as follows :-- (i) the total income and the net agricultural income shall be aggregated and the amount of income-tax shall be determined in respect of the aggregate income at the rates specified in Sub-Paragraph I or, as the case may be, Sub-Paragraph II of the said Paragraph A, as if such aggregate income were the total income. Provided that in a case referred to in the said Sub-Paragraph II, for the purpose of determining the amount of income-tax in accordance with this sub-clause, the provisions of clause (ii) of the proviso below Sub-Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply; (ii) the net agricultural income-shall be increased.- (A) in a case to which the said Sub-Paragraph I applies, by a, sum of Fifteen .thousand rupees, and (B) in a case to which the said Sub-Paragraph II applies, by a sum of eight thousand rupees. and the amount of income-tax shall be determined in respect of the net agricultural income as so increased at the rates specified in Sub-Paragraph I or. as the case may be Sub-Paragraph II of the said Paragraph A. as if the net agricultural income as so increased were the total income: Provided that in a case referred to in the said Sub-Paragraph II, for the purposes of determining the amount of income-tax in accordance with this sub-clause, the provisions of clause (ii) of the proviso below the said Sub-Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply: (iii) the amount of income-tax determined in accordance with sub-clause (i) shall be reduced by the amount of income-tax determined in accordance with sub-clause (ii); Provided that in a case referred to in the said Sub- Paragraph II, where the sum so arrived at exceeds sixty per cent of the amount by which the total income exceeds twelve thousand rupees, the excess shall be disregarded: (iv) the amount of income-tax determined in accordance with sub-clause (iii) shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per cent of such income-tax and the sum so arrived at shall be the income-tax in respect of the total income. (3) in cases to which the provisions of Chapter 12 or section 164 or section 164A or Section 167A of the Income tax Act, 1961 (hereinafter referred to as the Income tax Act) apply the tax chargeable shall be determined as provided in that Chapter or that section and with reference to the rates imposed by sub-section (1) or the rates as specified in that Chapter or section, as the case may be. (4) In cases in which tax has to be deducted under Sections 193, Section 194 of the Income Tax Act, 1961 , Section 194A of the Income Tax Act, 1961 , Section 194B of the Income Tax Act, 1961 , Section 194BB of the Income Tax Act, 1961 , Section 194D of the Income Tax Act, 1961 and Section 195 of the Income Tax Act, 1961 at the rates in force, the deduction shall be made at the rates specified in Part II of the First Schedule. (5) Subject to the provisions of sub-section (6), in cases in which income-tax has to be calculated under the first proviso to the sub-section (5) of Section 132 of the Income tax Act, 1961 or charged under sub-section (4) of Section 172 or sub-section (2) of section 174 or Section 175 or sub-section (2) of Section 176 of the said Act or deducted under Section 192 of the said Act from income chargeable under the head "Salaries" or deducted under sub-section (9) of Section 80E of the said Act from any payment referred to in the said sub-section (9) or in which the "advance tax" payable under Chapter XVII-C of the said Act has to be computed at the rate or rates in force, such income-tax or. as the case may be. "advance tax" shall be so calculated, charged, deducted or computed at the rate or rates specified in Part III of the First Schedule: Provided that in cases to which the provisions of Chapter 12 or Chapter 12A or Section 164 or Section 164A or Section 167A of the Income tax Act, 1961 apply, "advance tax" shall be computed with reference to the rates imposed by this sub-section or the rates as specified in that Chapter or section, as the case may be: Provided further that an assessee, being a company, may, in lieu of payment of one-half of the amount of surcharge on income-tax at the rate specified in Paragraph E of Part III of the First Schedule make a deposit under the scheme framed under sub-section (7) before the last installment of "advance tax" is due in its case, and where it does so the Surcharge on income-tax payable by it shall be reduced- (i) in a case where the amount of the deposit so made is equal to. or exceeds, one-half of the amount of surcharge on income-tax payable by it, by one-half of the amount of surcharge payable by it: and (ii) in a case where the amount of the deposit so made falls short of one-half of the amount of surcharge on income-tax payable by it, by the amount of the deposit. (6) In the cases to which Sub-Paragraph I or Sub-Paragraph II of Paragraph A of Part III of the First Schedule applies, where the assessee has, in the previous year or, if by virtue of any provision of the Income-tax Act. income-tax is to be charged in respect of the income of a period other than the previous year, in such other period any net agricultural income exceeding six hundred rupees, in addition to total income and the total income exceeds,- - - (i) in a case to which the said Sub-Paragraph I applies, fifteen thousand rupees, and (ii) in a case to which the said Sub-Paragraph II applies, twelve thousand 'rupees, then. in calculating income-tax under the first proviso to sub-section (5) of Section 132 of the Income tax Act, 1961 or in charging Income-tax under sub-section (2) of Section 174 or Section 175 or sub-section (2) of Section 176 of the said Act or in computing the "advance tax" payable under Chapter XVII-C of the said Act, at the rate or rates in force,- - - (a) the net agricultural income shall be taken into account, in the manner provided in Clause (b) (that is to say, as if the net agricultural income were comprised in the total income after, - (i) in a case to which the said Sub-Paragraph I applies, the first fifteen thousand rupees, and (ii) in a case to which the said Sub-Paragraph II applies, the first eight thousand rupees, of the total income but without being liable to tax, only for the purpose of calculating, charging or computing such income-tax or, as the case may be. "advance tax" in respect of the total income; and (b) such income-tax or, as the case may be, "advance tax" shall be so calculated, charged or computed as follows:- (i) the total income and the net agricultural income shall be aggregated and the amount of income-tax or "advance tax" shall be determined in respect of the aggregate income at the rates specified in Sub-Paragraph I or, as the case may be, Sub-Paragraph II of the said Paragraph A, as if such aggregate income were the total income: Provided that in a case referred to in the said Sub-Paragraph II. for the purposes of determining the amount of income-tax or "advance tax" in accordance with this sub-clause, the provisions of clause (ii) of the proviso below the said Sub- Paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply; (ii) the net agricultural income shall be increased,- (A) in a case to which the said Sub-Paragraph I applies, by a sum of fifteen thousand rupees; and (B) in a case to which the said Sub-Paragraph II applies, by a sum of eight thousand rupees, and the amount of income-tax or "advance tax" shall be determined in respect of the net agricultural income as so increased at the rates specified in the said Sub-Paragraph I or. as the case may be. the said Sub-Paragraph II. as if the net agricultural income as so increased were the total income: Provided that ill a case referred to in the said Sub- Paragraph II, for the purposes of determining the amount of income-tax or "advance tax" in accordance with this sub-clause, the provisions of Clause (ii) of the proviso below the said Sub- paragraph II and the provisions relating to surcharge on income-tax in the said Sub-Paragraph II shall not apply; (iii)thc amount of income-tax or "advance tax" determined in accordance with sub-clauses (i) shall be reduced by the amount of income-tax or. as the case may be, "advance tax" determined in accordance with sub-clause (ii). Provided that in a case referred to in the said Sub-Paragraph II where the sum so arrived at exceeds sixty per cent, of the amount by which the total income exceeds twelve thousand rupees, the excess shall be disregarded; (iv) the amount of income-tax or "advance tax" determined in accordance with sub-clause (iii) shall be increased by a surcharge for purposes of the Union, calculated at the rate of twelve and one-half per cent. of such income-tax or. as the case may be, "advance tax" and the sum so arrived at shall be the income-tax or. as the case may be, "advance tax" in respect of the total income. (7) Where an assessee. being a company, makes, during the financial year commencing on the 1st day of April, 1983. any deposit with the Industrial Development Bank of India established under Industrial Development Bank of India Act, 1964 under any such scheme as the Central Government may by notification in the Official Gazette. frame in this behalf, then the surcharge on income-tax payable by the company for the assessment year commencing on the 1st day of April 1984 shall be reduced:- (i) in a case where the amount or the deposit so made is equal to or exceeds, one-half of the amount of surcharge on income-tax payable by it by one half of the amount of surcharge payable by it, and (ii) in a case where the amount of the deposit so made falls short of one-half of the amount of surcharge on income-tax payable by it. by the amount of the deposit. (8) For the purposes of this section and the First Schedule.- - (a) "company in which the public arc substantially interested" means a company which is such a company as is referred to in Section 108 of the Income tax Act, 1961 ; (b) "domestic company" means an Indian Company, or any other company which, in respect of its income liable to income-tax under the Income-tax Act for the assessment year commencing on the 1st day of April, 1983, has made the prescribed arrangements for the declaration and payment within India of the dividends (including dividends on preference shares) payable out of such income in accordance with the provisions of S. 194 of that Act, (c) "Industrial company" means a company which is mainly engaged in the business of generation or distribution of electricity or any other form of power or in the construction of ships or in the manufacture or processing of goods or in mining. Explanation. - For the purposes of this clause, a company shall be deemed to be mainly engaged in the business of generation or distribution of electricity or any other form of power or in the construction of ships or in the manufacture or processing of goods or in mining, if the income attributable to anyone or more of the aforesaid activities included in its total income of the previous year (as computed before making any deduction under Chapter VIA of the Income-tax Act) is not less than fifty-one per cent. of such total income; Provided that this clause, shall not apply for the purposes of Paragraph E of Part III of the First Schedule, and for the purposes of that Paragraph, the expression "industrial company", shall have the meaning assigned to it in the Explanation at the end of that Paragraph , (d) "insurance commission" means any remuneration or reward, whether by way of commission or otherwise, for soliciting or procuring insurance business (including business relating to the continuance, renewal or renewal of policies of insurance); (e) "net agricultural income", in relation to a person means the total amount of agricultural income, from whatever source derived, of that person computed in accordance with the rules contained in Part IV of the First Schedule; (f) "tax-free security" means any security of the Central Government issued or declared to be income-tax free, or any security of a Slate Government issued income-tax free, the income-tax whereon is payable by the State Government; (g) all other words and expressions used in this section or in the First Schedule but not defined in this sub-section and defined in the Income-tax Act shall have the meanings respectively assigned to them in that Act. CHAPTER 3 DIRECT TAXES 3. . :- Amended the following sections of the Income-tax Act, which are being incorporated in the principal Act and hence not printed here at. Sections affected are 2; 9; II; 13; 24; 32;32A; 35; 35B; 35C; 35CC; 35CC-A; 37; 43B; (ins.); 44D; 54E; 80C; 80GG; 80GG-A; 80HH-C: (ins.); 801; 80JJ: 80JJ-A; (omitted) 80L; 80MM (omitted) 80P; 80R; CHAP VIB (containing S.80VVA-ins) 89A (omitted) 109; 115A; CHAPTER XII A (containing Ss. 115C to 1151-ins.) 164; 280ZA; and section 39 made consequential amendments in sections II, 80A; 80G, 80P; 4. . :- 5. . :- 6. . :- 7. . :- 8. . :- 9. . :- 10. . :- 11. . :- 12. . :- 13. . :- 14. . :- 15. . :- 16. . :- 17. . :- 18. . :- 19. . :- 20. . :- 21. . :- 22. . :- 23. . :- 24. . :- 25. . :- 26. . :- 27. . :- 28. . :- 29. . :- 30. . :- 31. . :- 32. . :- 33. . :- 34. . :- 35. . :- 36. . :- 37. . :- 38. . :- 39. . :- 40. Revival of levy of Wealth-tax in the case of closely-held companies :- Note this section has been omitted by Finance Act 18 to 1992 S. 117 (1-4-1993)]. 41. 41 :- Ss . (Amendments to Wealth-tax Act incorporated in that Act. hence not given,] 42. Amendment of section 5 :- (Amendments incorporated in the Principal Act]. 43. Amendment of section 4 :- In S.4 of the Interest-tax Act, 1974 the following proviso shall be inserted at the end, namely:- "Provided that the rate at which interest-tax shall be charged in respect of any chargeable interest accruing or arising after the 31st day of March, 1983 shall be three and a half per cent. of such chargeable interest" CHAPTER 4 INDIRECT- TAXES 44. Amendment of Act 51 of 1975 :- Amendments incorporated in the Customs Tariff Act, 1975] 45. Auxiliary duties of customs :- (1) In the case of goods mentioned in the First Schedule to the Customs Tariff Act, or in that Schedule as amended from-time to time. there shall believed and collected as an auxiliary duty of customs an amount equal to fifty percent. of the value of the goods as determined in accordance with the provisions of Section 14 of the Customs Act, 1962 (hereinafter referred to as the Customs Act). (2) Sub-section (1) shall cease to have effect after the 31st day of March. 1984, except as respects things done or omitted to be done before such cesser; and Section 6 of the General Clauses Act, 1897 . shall apply upon such cesser as if the said sub-section had been repealed by a Central Act. (3) The auxiliary duties of customs referred to in sub-section (1) shall be in addition to any duties of customs chargeable on such goods under the Customs Act, or any other law for the time being in force. (4) The provisions of the Customs Act, and the rules and regulations made thereunder, including those relating to refunds and exemptions from duties, shall, as far as may be, apply in relation to the levy and collection of the auxiliary duties of customs leviable under this section in respect of any goods as they apply in relation to the levy and collection of the duties of customs on such goods under that Act or those rules and regulations, as the case may be. 46. . :- Amendments incorporated in Customs Act, 1962 ]. 47. . :- 48. . :- 49. . :- 50. . :- 51. . :- 52. . :- 53. . :- 54. Amendment of Act 1 of 1944 :- Amendments incorporated in the Principal Act] 55. Special duties of excise :- (1) In the case of goods chargeable with a duty of excise under the Central Excises Act as amended from time to time, read with any notification for the time being in force issued by the Central Government in relation to the duty so chargeable, (not being a notification providing for any exemption for giving credit with respect to, or reduction of duty of excise under the said Act on such goods equal to, any duty of excise under the said Act. or the additional duty under Section 3 of the Customs Tariff Act, 1975 , already paid on the raw material or component parts used in the production or manufacture of such goods), there shall be levied and collected a special duty of excise equal to ten per cent. of the amount so chargeable on such goods. (2) Sub-section (1) shall cease to have effect after the 31st day of March, 1984 except as respects things done or omitted to be done before such cesser; and Section 6 of the General Clauses Act, 1897 , shall apply upon such cesser as if the said sub-section had then been repealed by a Central Act. (3) The special duties of excise referred to in sub-section (l) shall be in .addition to any duties of excise chargeable on such goods under Central Excises Act. or any other law for the time being in force. (4) The provisions of the Central Excises Act and the rules made thereunder, including those relating to refunds and exemptions from duties, shall, as far as may be. apply in relation to the levy and collection of the special duties of excise leviable under this section in respect of any goods as they apply in relation to the levy and collection of the duties of excise on such goods under that Act or those rules, as the case may be. 56. Amendment of Act 58 of 1957 :- ~ [Amendments incorporated in the Principal Act] 57. Amendment of Act 40 of 1978 :- Amendments incorporated in the Principal Act] CHAPTER 5 MISCELLANEOUS 58. Amendment to Indian Post Office Act, 1898 :- Incorporated in that Act, hence not given]. SCHEDULE 1 RULES FOR COMPUTATION 0F NET AGRICULTURAL INCOME (See section 2) \ \ \ \ \PART 1 \ \ \INCOME-TAX AND SURCHARGE ON INCOME-TAX \ \ \ \ \Paragraph A \ \ \ \ \(Sub-Paragraph) 1 III the individual or Hindu undivided family or unregistered firm or other association of persons or body of individuals, whether incorporated or n artificial juridical person referred to in sub-clause (vii) of clause (31) of S.2 of the Income tax Act, 1961, not being a case to which Sub- this Paragraph or any other Paragraph of this Part applies. _______________________________________________________________________________________________________________ income-tax _______________________________________________________________________________________________________________ the total income does not exceed Nil; Rs. 15,000 (2) where the total income exceeds Rs. 15,000 \ 30 per cent of the amount by which the but does not exceed Rs. 25.000 exceeds Rs. 15,000; (3) where the total income exceeds Rs. 25,000 \ Rs. 3.000 plus 34 per cent. of the a which but does not exceed Rs.30.000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 30,000 \ Rs. 4.700 cent. of the amount by which but does not exceed Rs. 50.000 the total income exceeds Rupees 30.000; (5) where the total income exceed Rs. 12,700 plus 50 per cent of the amount by which but does not exceed Rs. 60,000 the total income exceeds Rupees 50,000; (6) where t income exceeds Rs. 60,000 Rs. 17,700 plus 52.5 per cent. of the amount by which but does not exceed Rs. 70,000 the total income excee 60,000; (7) where the total income exceeds Rs. 70,000 \ Rs. 22,950 plus 55 per cent. of the amount by which but does not exceed Rs. 85 income exceeds Rupees 70,000', (8) where the total income exceeds Rs. 85,000 Rs. 31,200 plus 57.5 per cent. of the amount by which bu exceed Rs. 1,00,000 the total income exceeds Rupees 85,000; (9) where the total income exceeds Rs. 1,00.000 Rs. 39,825 plus 60 per ce amount by which the total income exceeds Rupees 1,00,000. _______________________________________________________________________________________________________________ \Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall b a surcharge for purposes of the Union calculated at the rate of ten per cent. of such income-tax. \ \ \ \ \ \Sub-Paragraph II In the case of undivided family which at any time during the previous year has at least one member whose total income of the previous year relevant to assessment year commencing on the 1st day of April, 1983 exceeds Rs. 15,000,- - - _______________________________________________________________________________________________________________ income-tax _______________________________________________________________________________________________________________ the total income does not exceed Nil. Rs. 8,000 (2) where the total income exceeds Rs. 8,000 22 per cent. of the amount by which the tot does not exceed Rs. 15.000 exceeds Rs. 8.000; (3) where the total income exceeds Rs. 15,000 Rs. 1.540 plus 27 per cent. of the amount does not exceed Rs. 20,000 the total income exceeds Rupees 15,000;.'Z (4) where the total income exceeds Rs. 20,000 Rs. 2,890 plus 35 the amount by which but does not exceed Rs. 25,000 the total income exceeds Rupees 20,000; (5) where the total income exceeds Rs. 25 4,640 plus 40 per cent. of the amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25,000; (6) where the to exceeds Rs. 30,000 Rs. 6,640 plus 50 per cent. of the amount by which but -does not exceed Rs. 50.000 the total Income exceeds Rupees where the total income exceeds Rs. 50,000 Rs. 16.640 plus 60 per cent. of the amount by which the total income exceeds Rupees 50,000. _______________________________________________________________________________________________________________ that for this purposes of the Sub-Paragraph.--- (i) no income-lax shall he payable on a total income not exceeding Rs. 12,000: (ii) where income exceeds Rs. 12,000 but does not exceed Rs. 17,610. the income-tax payable thereon shall not exceed forty per cent. of the amoun total income exceeds Rs. 12,000. \ \ \ \ \ \Surcharge on income-tax The amount of income-tax computed in accordance with the precedin of this Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at the rate of ten per cent. of such income-ta \Paragraph II \In the case of every co-operative society, - _______________________________________________________________________________________________________________ \Rates of income-tax _______________________________________________________________________________________________________________ the total income does not exceeds 15 per cent. of the total income: Rs. 10,000 (2) where the total income exceeds Rs. 10.000 Rs. 1,500 p cent. of the amount by which but does not exceed Rs. 20.000 the tolal income exceeds Rupees 10,000; (3) where the total income exceed Rs. 4,000 plus 40 .per cent. of the amount by which the total income exceeds Rs. 20,000. _______________________________________________________________________________________________________________ \Surcharge on income-tax The amount of income-tax computed in accordance with the: preceding provisions of this paragraph shall be in surcharge for purposes of the Union calculated at the rate of ten per cent. of such income-tax. \ \ \ \ \ \ \Paragraph C \ \ \ \ \ \ \Sub-Para case of every registered firm, not being a case to which Sub-Paragraph II of this Paragraph applies,--- _______________________________________________________________________________________________________________ income-tax _______________________________________________________________________________________________________________ the total income does not exceed Nil: Rs. 10,000. (2) where the total income exceeds Rs. 10,000 5 per cent. of the amount by which the t but does not exceed Rs. 25,000 exceeds Rs. 10,000; (3) where the total income exceeds Rs. 25,000 Rs. 750 plus 7 per cent. of the amoun but does not exceed Rs. 50,000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 50.000 Rs. 2,500 plus 1 the amount by which but does not .exceed Rs. 1,00,000 the total income exceeds Rupees 50,000; (5) where the total income exceeds Rs. 10,000 plus 24 per cent. of the amount by which the total income exceeds Rupees 1.00.000. _______________________________________________________________________________________________________________ \Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall b a surcharge for purposes of the Union calculated at the fate of ten per cent. of such Income-tax. \ \ \ \ \Sub-Paragraph II In the case of e firm whose total income includes income derived from a profession carried on by, it and the income so included is not less than fifty-one such total income--- _______________________________________________________________________________________________________________ income-tax _______________________________________________________________________________________________________________ the total -income does not exceed Nil; Rs.10000 (2) where the total income exceeds Rs. 10,000 4 per cent. of the amount by which the to does not exceed Rs. 25000 exceeds Rs. 10.000; (3) where the total exceeds Rs. 25,000 Rs. 600 plus 7 per cent. of the amount by which b exceed Rs. 50,000 the total income exceeds Rupees 25,000; (4) where the total income exceeds Rs. 50,000 Rs. 2,350 plus 13 per cent. of by which but does not exceed Rs. 1,00,000 the total income exceeds Rupees 50,000; (5) where the total income exceeds Rs. 1,00,000 Rs 22 per cent. of the amount by which the total income exceeds Rupees 1,00,000. _______________________________________________________________________________________________________________ \Surcharge on Income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall b a surcharge for purposes of the Union calculated: at the rate of ten per cent. of such income-tax. . Explanation.--- For the purposes of thi "registered firm" includes an unregistered firm assessed as a registered firm under clause (b) of S.183 of the Income tax Act, 1961. \ \ \ \ In the case of every local authority, - \ \ \ \ \ Rate of income-tax On the whole of the total income 50 per cent. Surcharge on income-tax income-tax computed at the rate hereinbefore specified shall he increased by a surcharge for purposes of the Union calculated at the rate cent. of such income-tax. \ \ \ \ \ \Paragraph E In the case of a company,--- _______________________________________________________________________________________________________________ \Rates of Income-tax _______________________________________________________________________________________________________________ case of a domestic company,--- (1) where the company is a company in which the public are substantially interested,-- (i) in a case wher income does 45 per cent. of the total income; not exceed Rs. 1,00,000 (ii) in a case where the total income exceeds Rs. 1.00,000 55 per c total income; (2) where the company is not a company in which the public are substantially interested,--- (i) in the case of an industrial c where the total income does not 55 per cent of the total income; exceed Rs. 2,00,000 (b) where the total income exceeds 60 per cent. of income; Rs. 2,00,000 (ii) in any other case 65 per cent. of the total income; _______________________________________________________________________________________________________________ that --- (ii) the income-tax payable by a domestic (i) the income-tax payable by a domestic company, not being a company in which the p company, being a company in which the public are substantially interested, which is an industrial are substantially interested, the total inc company and the total income of which exceeds Which exceeds Rs. 1,00.000. shall not exceed the Rs. 2,00,000, shall not exceed the aggr aggregate of- (a) the income-lax which would have been (a) the income-tax which would have been payable by the company if its total in by the company if its total income had been Rs. 1,00,000 (the income Of had been Rs. 2.00,000 (the income of Rs. 2,00,000 Rs. 1,00,000 purposes being computed for purpose being computed as if such as if such income included income from various income included income sources in sources in the same proportion as the total the same proportion as the total income of the income of the company); and compa eight per cent. of the amount by which (b) eighty per cent. of the amount by which its total income exceeds Rupees 1,00.000; its total inc Rupees 2,00,000. II. In the case of a company other, than a domestic company.--- (i) on so much of the total income as consists of- (a) r received from an Indian concern in pursuance of an agreement made by it with the Indian concern after the 31st day of March, 1961 but b day of April, 1976, or (b) fees for rendering technical services received from an Indian concern in pursuance of agreement made by it with concern alter the 29th day of February, 1964 but before the 1st day of April, 1976, and when; such agreement has, in 50 per cent.: either approved by the Central Government (ii) on-the balance, if any, of the total income 50 per cent. ________________________________________________________________________________________ \ \ \ \ \ \Surcharge on incom amount of income-tax computed in accordance with the preceding provisions of this Paragraph shall be increased by a surcharge calculate of two and a half per cent of such income-tax.PART 2 \ \ \Rates for deduction of tax at source in certain cases \In every case in which und provisions of sections 193, S.194 of the Income Tax Act, 1961, S.194A of the Income Tax Act, 1961, S.194B of the Income Tax Act, 1961 the Income Tax Act, 1961, S.194D of the Income Tax Act, 1961 and S.195 of the Income Tax Act, 1961, tax is to be deducted at the rates deduction shall be made from the income \subject to deduction at the following rates :-- _______________________________________________________________________________________________________________ tax ______________________________________________________ \ \ \ \ \ \ \ \ \Rate of Rate of \ \ \ \ \ \ \ \ income-tax surcharge _______________________________________________________________________________________________________________ case of a person other than a company -' ' (a) where the person is resident in India- (i) on income by way of interest other 10 per cent Ni on securities" (ii) on income by way of winnings 30 per cent. 3.75 per cent.; from lotteries and crossword puzzles (iii) on income by way 30 per cent. 3.75 per cent.; from horse races (iv) on income by way of insurance 10 per cent. Nil; commission (v) on income by way of in on- (A) Any security, other than a tax- 10 per cent. Nil; free security, of the Central or a State Government; (B) any debentures or other s money issued by or on behalf of any local authority or a corporation established by a Central, State or Provincial Act; (C) any debentures company where such debentures are listed in a recognised stock exchange in India in accordance with the Securities Contracts (Regulation and any rules made thereunder. (vi) on any other income (excluding 20 per cent. 2.5 per cent.; interest payable on a tax-free security) (b person is not resident in India- (i) in the case of a non-resident Indian-- (A) on investment income and 20 per cent. 2.5 per cent.; long-te gains (B) on income by way of interest 1,875 per cent payable on a tax-free security (C) on the whole of the other income income-tax at 3 and surcharge at 3.75 per cent. of the amount of the income, or income-tax and surcharge on income-tax in respect of the income at the r prescribed in Sub-Paragraph-l of Paragraph A of Part III of this Schedule, if such income had been the total income, whichever is higher; of any other person,--- (A) on the whole of income income-tax at 30 per cent. and surcharge at (excluding interest payable -on a 3.75 pe amount of the income, ax-free security) or income-tax, and surcharge on income-tax in respect of the income at the rates prescribed in Su of Paragraph A of Part III of this Schedule, if such income had been the total income, whichever is higher; (B) on income by way of intere \18.75 per cent.; payable on a tax-flee security 2. In the case of a company- (a) where the company is a domestic company - (i) on incom interest other 20 per cent. 1 per cent.; than "Interest on securities" (ii) on any other income (excluding 21.5 per cent... 1.075 per cent.; i payable on a tax-free security) (b) where the company is not a domestic company--- (i) on income by way of dividends 25 per cent. Nil; domestic company (ii) on income by way of interest pay- 25 per cent able by Government or an Indian concern on moneys borrowed or d by Government or the Indian concern in foreign currency (iii) on income by way of royally payable 40 per cent. Nil; Government or by an concern in pursuance of an agreement made by it with the Government or the Indian \concern after the 31st day of March, \1976, where s in consideration for the transfer of all or any \rights (including the granting of a licence) \in respect of copyright in any book on \a subjec the proviso to sub- \section (I A) of Section USA of the \Income-tax Act, to the Indian concern \(iv) on income by way of royalty [not bei the nature referred to in sub- \item (b) (iii)] payable by Government \or an Indian concern in pursuance of \an agreement made by it with \Government or Indian concern and which \has been approved by the Central \Government,--- (A) where the agreement is made 50 per c cent. after the 31st day of March, 1961 but before the 1st day of April, 1976 (B) where the agreement is made after the 31st day of March so much of the amount of 20 per cent. Nil: such income as consists of' lump sum consideration for the transfer outside India of, or the im information outside India in respect of any data, documentation, drawing or specification relating to any patent, invention, model, design. formula or process, or trade mark or similar property (2) on the balance, if any, of such 40 per cent. Nil. income (v) on income by way of technical services payable by Government or an Indian concern in pursuance of an agreement made by it with Government or the Indian c which has been approved by the Central Government--- (A) where the agreement is \ 50 per cent. 2.5 percent made after the 29th day of 1964 but before the 1st day of April. 1976 (B) where the agreement is 40 per cent. Nil; made after the 31st day of March. 1976 (vi) on inc of interest 44 per cent. 2.2 per cent.; payable on a tax-free security (vii) on any other income 70 per cent. 3.5 per cent. Explanation.- For of this Part, "investment income", "Long term capital gains" and "non- resident Indian" shall have the meanings assigned to them in Chap directed to be -inserted' in the Income-tax Act by section 36 of this Act. \ \ \ \ \ \PART 3 _______________________________________________________________________________________________________________ Rates for calculating or charging income-tax in \deducted under' sub-section (9) of Section 80E of certain cases deducting income-tax fro said Act from any payment referred to in the chargeable under the head "Salaries" or any payment \ \said said-section (9) or in which the referred to in sub-section (9) of Section 80E and \payable under Chapter XVII-C of the said Act has to computing "advance tax", he comp rate or fates in force such income- in cases in which income-tax has to be calculated \tax or, as the case may be. "advance tax:" (not bein first proviso to sub-s. (5) of S. 132 of \"advance tax" in respect of any income chargeable the Income-tax Act or charged under sub-sectio under Chapter XII or Chapter XII -A, or Section of Section 172 or sub-section (2) of section 174 or \164 or Section 164A or Section 167A Income- section 175 or sub-section (2) of Section 176 of the \tax. Act at the rates as specified in that Chapter or said Act or deducted und 192 of the said Act \ \section), shall be so calculated, charged, deducted or from income chargeable under the head "Salaries" or \ \comp following rate or rates,: _______________________________________________________________________________________________________________ Paragraph A Sub-Paragraph I In the case of every individual or Hindu undivided family or unregistered firm or other association of person individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Act, not being a case: to which Sub- Paragraph II of this Paragraph or any other Paragraph of this Part applies, --- Rates of income-tax (1 total income does. not exceed Nil; Rs. 15,000 (2) where the total income exceeds Rs. 15,000 25 per cent. of the amount by which the tota does not exceed Rs. 20,000 exceeds Rs.; 15,000; (3) where the total income exceeds Rs. 20,000 Rs. 1,250 plus 30 per cent of the amoun does not exceed Rs. 25.000 the total income exceeds Rupees 20,000; (4) where the total income exceeds Rs. 25,000 Rs. 2,750 plus 35 pe amount by which but does not exceed Rs. 30,000 the total income exceeds Rupees 25.000; (5) where the total income exceeds Rs. 30,000 plus 40 per cent. of the amount by which but does not exceed Rs. 50,000 the total income exceeds Rupees 30.000; (6) where the total inc Rs. 50,000 Rs. 12,500 plus 50 per cent. of the amount by which but does not exceed Rs. 60,000 the total income exceeds Rupees 50,000 total income exceeds Rs. 60,000 Rs. 1,7,500 plus 52.5 per cent. of the amount by but does not exceed Rs. 70,000 the total income' excee 60,000; (8) where the total income exceeds Rs. 70,000 Rs. 22,750 plus 55 per cent. of the amount by which but does not exceed Rs. 85,0 income exceeds Rupees 70.000; (9) where the total income exceeds Rs. 85.000 Rs. 31,000 plus 57.5 per cent. of the amount by which bu exceed Rs. 1,00,000 the total income exceeds Rupees 85,000; (10) Where the total income exceeds Rs. 1,00,000 Rs. 39,625 plus 60 perc amount by which the total income exceeds Rupees 1,00.000. \ \ \ \ \ \ \ \ \ \ \Surcharge on Income-tax The amount of Income-tax compu accordance with the preceding provisions of this Sub-Paragraph shall be increased by a surcharge for purposes of the Union calculated at twelve and a half per cent. of such income-tax. Sub-Paragraph II In the case of every Hindu undivided family which at any' time during th year has at least one member whose total income of the previous year relevant to the assessment year commencing on the 1st day of Apr exceeds Rs. 15;000.--- Rates of income-tax (1) where the total income does not exceed Nil: Rs. 8.000/- (2) where the total income excee 22 per cent. of the amount by which the total income but does not exceed Rs. 15.000/- exceeds Rs. 8,000/-; (3) where the total income e 15.000/- Rs. 1.540/- plus 27 per cent. of the amount by which but does not exceed Rs. 20.000/- the total income exceeds Rupees 15.000 the total income exceeds Rs. 20.000/- Rs. 2.890/- plus 35 per cent. of the amount by which but does not exceed Rs. 25.000/- the total in Rupees 20.000/-; (5) where the total income exceeds Rs. 25.000/- Rs. 4.640/- plus 40 per cent. of the amount by which but does not exc 30.000/- the total income exceeds Rupees 25,000/-: (6) where the total income exceeds Rs. 30,000/- Rs. 6.640/- plus 50 per cent. of the which but does not exceed Rs. 50.000/- the total income exceeds Rupees 30.000/-; (7) where the total income exceeds Rs. 50.000/- Rs. 60 per cent. of the amount by which \ \ \ \ \ \ \ \ \the total income exceeds Rupees 50.000/-. Provided that for the purposes of this Sub-P (i) no income-tax shall be payable on a total income not exceeding Rs. 12.000/-; (ii) where the total income exceeds Rs. 12.000/- but do Rs. 17,610/-. the income-tax payable there-on shall not exceed forty per cent. of the amount by which the total income exceeds Rs. 12.00 \Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall b a surcharge for purposes of the Union calculated at the rate of twelve and a half per cent. of such income-tax. \ \ \ \ \ \Paragraph B In the co-operative society,--- Rates of income-tax (1) where the total income does not exceed 15 per cent. of the total income. Rs. 10,000/- (2 total income exceeds Rs. 10.000/- Rs. l,500/- plus 25 per cent. of the amount by which but does not exceed Rs. 20.000/- the total income Rupees 10,000/-; (3) where the total income exceeds Rs. 20.000/- Rs. 4.000/- plus 40 per cent. of the amount hy which the total income Rupees 20.000/-. Surcharge on income-tax The amount of income-tax computed in accordance with the preceding provisions of this Parag increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half per cent of such income-tax. \ \ \ \ \ \Parag \Sub-Paragraph I In the case of every registered firm, not being a case to which Sub-Paragraph. II of this Paragraph applies.--- Rates of i where the total income does not exceed Nil; Rs. 10,000/- (2) where the total income exceeds Rs. 10,000/- 5 per cent of the amount by w income but does not exceed Rs. 25.000/- exceeds Rs. 10,000/-; (3) where the total income exceeds Rs. 25.000/- Rs. 750/- plus 7 per cen amount by which but does not exceed Rs. 50.000/- the total income exceeds Rupees 25,000/-: (4) where the total income exceeds Rs. 50 2.500/- plus 15 per cent. of the amount by which but does not exceed Rs. l,00,000/- the total income exceeds Rupees 50,000/-; (5) wher income exceeds Rs. 1.00,000/- Rs. 10,000/- plus 24 per cent. of the amount by which the total income exceeds Rupees l,00,000/-. Surcha income-tax The amount of income-tax computed in accordance with the preceding provisions of this Sub-Paragraph shall be increased by for purposes of the Union calculated at the-rate of twelve and a half per cent. of such income-lax. Sub-Paragraph II In the case of every re whose total income includes income derived from a profession carried on by it and the income so included is not less than fifty one per ce total income,--- Rates of income-tax (1) where the total income does not exceed Nil; Rs. 10,000/- (2) where the total income exceeds Rs per cent. of the amount by which the total income but does not exceed Rs. 25.000/- exceeds Rs. 10.000/-; (3) where the total income exc 25,000/- Rs. 600/- plus 7 per cent. of the amount by which but does not exceed Rs. 50,000/- the total income exceeds Rupees 25,000/-: total income exceeds Rs. 50,000/- Rs. 2.350/- plus 13 per cent. of the amount by which but does not exceed Rs. 1.00.000/- the total inco Rupees 50,000/-; (5) where the total income exceeds Rs. 1.00.000/- Rs. 8,850/- plus 22 per cent. of the amount by which the total incom Rupees l,00,000/-. Surcharge on income-tax The amount of income-lax computed in accordance with the preceding provisions of this Sub shall be increased by a surcharge for purposes of the Union calculated at the rate of twelve and a half per cent. of such income-tax. Expla purposes of this Paragraph "registered firm" includes an unregistered firm assessed as a registered firm under Clause (b) of S.183 of the I Act, 1961. Paragraph D In the case of every local authority. --- Rates of income-tax On the whole of the total income 5o per cent. Surchar tax The amount of income-tax computed in accordance with the preceding provisions of this Paragraph shall he increased by a surcharge f the Union calculated at the rate of twelve and a half per cent. of such income-tax. Paragraph E In the case of a company, --- Rates of inco the case of a domestic Company.- (1) where the company is a company in which 55 per cent. of the total income; the public are substant interested."- (2) where the company is not a company in which the public are substantially interested--- (I) in the case of an industrial co cent. of the total income; (ii) in any other case 65 per cent. of the total income; II. In the case of a company other than a domestic comp so much of the total income as consists of --- (a) royalties received from Government or an Indian concern in pursuance of an agreement with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976, or (b) fees for renderi services received from Government or an Indian concern in pursuance of an agreement .made by it with the Government or the Indian con 29th day of February, 1964 but before the 1st day of April, 1976, and where such agreement has. in either 50 per cent., case, been appro Central Government. (ii) on the balance, if any. of the total income 70 per cent. Surcharge on income-tax The amount of income-tax comp accordance with the preceding provisions of this Paragraph shall be increased by a surcharge calculated at the rate of five per cent. of suc Explanation.-- For the purposes of this Paragraph, "industrial company" means a company which is mainly engaged in the business of gen distribution of electricity or any other form of power or carriage, by road or inland waterways. of passengers or goods or in the constructi in the execution of projects or in the manufacture or processing of goods or in mining. Note.--- For the purposes of this Explanation.--- ( shall be deemed to be mainly engaged in the business of generation or distribution of electricity or any other form of power or carriage by inland waterways, of passengers or goods or in the construction of ships or in the execution of projects or in the manufacture or processin in mining, if the income attributable to any one or more of the aforesaid activities included in its total income of the previous year (as com making any deduction under Chap, VIA of the Income-tax Act) is not less than fifty-one per cent. of such total income; (ii) "project" mean the construction of a building, road. dam. bridge or other structure or assembly or installation of any machinery or plant. PART 4 [See sec Rule 1. -- Agricultural income of the nature referred to in sub-clause (a) of clause ( 1 ) of section, 2 of the Income-tax Act shall be compu income chargeable to income-tax under that Act under the head "Income-tax Act other sources" and the provisions of section 57 to 59 of t so far as may be, apply accordingly : Provided that sub-section (2) of section 50 shall apply subject to the modification that the reference 40A therein shall be construed as not including a reference to sub-sections (3) and (4) of section 40A. Rule 2. - Agricultural income of the referred to in sub-clause (b) or sub-clause (c) of clause (1) of S.2 of the Income tax Act, 1961 [other than income derived from any build as a dwelling house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-claus computed as if it were income chargeable to income-tax under that Act under the head "Profits and gains of business or profession" and th of sections 30, 31, 32, 34, 36, 37, 38, 40, 40A [other than sub-sections (3) and (4) thereof], 41, 43. and 43A of the Income- tax Act shal may be. apply accordingly. Rule 3. --- Agricultural income of the nature referred to in sub-clause (c) of clause (1) of S.2 of the Income ta being income derived from any building required as a dwelling house by the receiver of the rent or revenue or the cultivator or the receive kind referred to in the said sub-cl. (c) shall be computed as if it were income chargeable to income-tax under that Act under the head "Inc house property" and the provisions of sections 23 to 27 of that Act shall, so far as may be, apply accordingly: Provided that sub-section ( section 23 shall apply subject to the modifications that the references to "total income" therein shall be construed as references to net agr income and that the words, figures and letter "and before making any deduction under Chapter VIA" shall be omitted. Rule 4. --- Notwiths anything contained in any other provisions of these rules, in a case where the assessee derives income from sale of tea grown and manufa in India. such income shall be computed in accordance with R.10 of the Income-tax Rules, 1962, ,and. sixty per cent, of such income shal as the agricultural income of the assessee. Rule 5. - Where the assessee is a partner of a registered firm or an unregistered firm assessed registered firm under clause (b) of S.183 of the Income tax Act, 1961, which in the previous year has any agricultural income, or is a part unregistered firm which has not been assessed as a registered firm under clause (b) of the said section 183 and which in the previous yea no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum amount not chargeable to tax in th unregistered firm but has any agricultural income, then. the agricultural income or loss of the firm shall be computed in accordance with t his share in the agricultural income or loss of the firm shall be computed in the manner laid down in sub-section (1). sub-section (2) and (3) of S.67 of the Income tax Act, 1961 and the share so computed shall be regarded as the agricultural income or loss of the assessee. R Where the assessee is a member of an association of persons or a body of individuals (other than a Hindu undivided family, a company or in the previous year has either no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum am changeable to tax in the case of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a f any agricultural income. then, the agricultural income or loss of the association or body shall be computed in accordance with these rules of the assessee in the agricultural income .or loss so computed shall be regarded as the agricultural income or loss of the assessee. Rule the result of the computation for the previous year in respect of any source of agricultural income is a loss. such loss shall be set off agai of the assessee. if any, for that previous year from any other source of agricultural income : Provided that where the assessee is a partner unregistered firm which has not been assessed as a registered firm under clause (b) of section 183 of the Income-tax Act or is a member association of persons or a body of individuals and the share of the assessee in the agricultural income of the firm, association or body. a be. is a loss. such loss shall not be set off against any income of the assessee from any other source of agricultural income. Rule 8. --- An payable by the assessee on account of any tax levied by the State Government on the agricultural income shall be deducted in computing agricultural income. Rule 9. - (1) Where the assessee has in the previous year relevant to the assessment year commencing on the 1st day 1983. any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the relevant to the assessment years commencing on the 1st day of April. 1975 or the 1st day of April. 1976 or the 1st day of April. 1977 or t April, 1978, or the 1st day of April. 1979 or the 1st day of April. 1980 or the 1st day of April, 1981 or the 1st day of April. 1982 is a loss. purposes of sub-section (2) of section 2 of this Act, --- (i) the loss so computed for the previous year relevant to the assessment year com the 1st day of April. 1975, to the extent. if. any. such loss has not been set off against the agricultural income for the previous year releva assessment year commencing on the 1st day of April, 1976 or the 1st day of April. 1977 or the 1st day of April. 1978. or the 1st day of Ap the 1st day of April. 1980 or the 1st day of April. 1981 or the 1st day of April. 1982, (ii) the loss so computed for the previous year releva assessment year commencing on the 1st day of April. 1976. to the extent. if any. such loss has not been set off against the agricultural in previous year relevant to the assessment year commencing on the 1st day of April, 1977 or the 1st day of April, 1978. or the 1st day of A the 1st day of April, 1980 or the 1st day of April, 198I or the 1st day of April, 1982, (iii) the loss so computed for the previous year releva assessment year commencing on the 1st day of April. 1977, to the extent, if any, such loss has not been set off against the agricultural in previous year relevant .to the assessment year commencing on the 1st day of April, 1978. or the 1st day of April, 1979 or the 1st day of A the 1st day of April, 1981 or the 1st day of April. 1982, (iv) the loss so computed for the previous year relevant to the assessment year co the 1st day of April, 1978, to the extent, if any, such loss has not been set off against the agricultural income for the previous year releva assessment year commencing on the 1st day of April, 1979 or the 1st day of April, 1980 or the 1st day of April. 1981 or the 1st day of Ap the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April. 1979, to the extent, if an has not been set off against the agricultural income for the .previous year relevant to the assessment year commencing on the 1st day of A the 1st day of April. 1981 or the 1st day of April, 1982.. (vi) the loss so computed for the previous year relevant to the assessment year c the 1st day of April. 1980, to the extent, if any. such loss has not been set off against the agricultural income for the previous year releva assessment year commencing on the 1st day off April, 1981 or the 1st day of April 1982. (vii) the loss so computed for the previous year assessment year commencing on the 1st day of April. 1981. to the extent, if any. such loss has not been set off against the agricultural in previous year relevant to the assessment year commencing on the 1st day of April, 1982, and (viii)the loss so computed for the previous y to the assessment year commencing on the 1st day of April. 1982. \shall be set off against the agricultural income of the assessee for the relevant to the \assessment year commencing on the 1st day of April, 1983. (2) Where the assessee has, in the previous year relevant to t assessment year commencing on the \1st day of April, 1984. or if by virtue of any provision of the Income-tax Act, income-tax is to be ch respect of the income of a period other than that previous year, in inch other period, any agricultural \income and the net result of the com the agricultural income of the assessee for anyone or \more of the previous years relevant to the assessment years commencing on the 1s 1976 \or the 1st day of April, 1977 or the 1st day of April, 1978 or the 1st day of April, 1979 or the 1st \day of April, 1980 or the 1st day or the 1st, day of April, 1982 or the, 1st day of April, \l983 is a loss, then, for the purposes of sub-section (6) of section 2 of this-Act.--- so computed for the previous year relevant to the assessment year commencing on the \1st day of April. 1976; to the extent, if any such l been set off against the agricultural \income for the previous year relevant to the assessment year commencing on the 1st day of April, \1 day of April, 1978 or the 1st day of April, 1979 or the 1st day of April, 1980 \or the 1st day of April, 1981 or the 1st day of April, 1982 or April, 1983, (ii) the loss so computed for the previous year relevant to the assessment year commencing on the \1st day of April. 1977. to any, such loss has not been set off against the agricultural \income for the previous year relevant to the assessment year commencing on April, \1978 or the 1st day of April, 1979 or the 1st day of April, 1980, or the 1st day of April, 1981 \or the 1st day of April, 1982 or the 1 April, 1983. (iii) the loss so computed for the previous year relevant to the assessment year commencing on the \1st day of April, 1978, t any, such loss has not been set off against the agricultural \income for the previous year relevant to the assessment year commencing on April, \1979 or the 1st day of April, 1980, or the 1st day of April, 1981 or the 1st day of April, 1982 \or the 1st day of April, 1983, (iv) th computed for the previous year relevant to the assessment year commencing on the \1st day of April, 1979, to the ex-tent, if any, such lo been set off against the agricultural \income for the previous year relevant to the assessment year commencing on the 1st day of April, \1 1st day of April, 1981 or the 1st day of April, 1982 or the 1st day of April, 1983, (v) the loss so computed for the previous year relevant t assessment year commencing on the \1st day of April, 1980, to the extent, if any, such loss has not been set off against the agricultural \ assessee for the previous year relevant to the assessment year commencing on the \1st day of April. 1981 or the 1st day of April, 1982 or April, 1983, (vi) \the loss so computed for the previous year relevant to the assessment year commencing on the \1st day of April, 1981, if any, such loss has not been set off against the agricultural \income for the previous year relevant to the assessment year commencing o of April, \1982 or the 1st day of April. 1983. (vii) the loss so computed for the previous year relevant to the assessment year commencing day of April, 1981, to the extent, if any, such loss has not been set off against the agricultural \income for the previous year relevant to th year commencing on the 1st day of April, \1983, (viii)the loss so computed for the previous year relevant to the assessment year commen 1st day of April, 1983. \shall be set off against the agricultural income of the assessee for the previous year relevant to the \assessment y commencing on the 1st day of April. 1984, or the period aforesaid. (3) Where a change has occurred in the constitution of a firm, nothing (1) or sub-rule (2) shall entitle the firm to set off so much of the loss proportionate to the share of a retired or deceased \partner comput manner laid down in sub-section (1), sub-section (2) and sub-section (3) of S.67 of the Income tax Act, 1961 as exceeds his share of pro the previous year in the firm, or \entitle any partner to the benefit of any portion of the said loss (computed in the manner aforesaid) whi apportionable to him. (4) Where any person deriving any agricultural income from any source has been succeeded in such \capacity by an otherwise than by inheritance, nothing in sub-rule (1) or sub-rule (2) shall \entitle any person, other than the person incurring the loss. t off under sub-rule (1) or, as \the case may be, sub-rule (2). (5) Notwithstanding anything contained in this rule. no loss which has not be determined by the \Income-tax Officer under the provisions of these rules, or the rules contained in Part IV of the First Schedule \to Finan or of the First Schedule to Finance Act. 1976 or the First Schedule to Finance (NO.2) Act, 1977. or of the Schedule to Finance Act, 1978 o Schedule to, Finance Act, 1979 or of the First Schedule to Finance (No. 2) Act, 1980 or of the First Schedule \to Finance Act, 1981. or of t Schedule to Finance Act, 1982 shall be set off under, sub- \rule (1) or, as the case may be, sub-rule (2). Rule 10, --- Where the net resul computation made in accordance. with these rules is a loss, the loss so computed shall be ignored and the net agricultural income shall he be nil. Rule 11. --- the provisions of the Income-tax Act relating to procedure for assessment; (including-the provisions of section 288A r rounding off of income) shall, with the necessary modification apply in relation to the computation ,of the net agricultural .income of the a they apply :in relation to the assessment of the total income. Rule 12.--- For the purposes of computing the net agricultural income of the Income- tax Officer shall have the same powers as be has under the Income-tax Act for the purposes of assessment of the total income.