Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Finance Act, 1996 5 of 1996 [March 27,1996] CONTENTS 1. Short title and commencement 2. Income-tax Finance Act, 1996 5 of 1996 [March 27,1996] An Act to continue the existing rates of income-tax for the financial year 1996-97 Be it enacted by Parliament in the Forty-seventh Year of the Republic of India as follows:- 1. Short title and commencement :- (1)This Act may be called the Finance Act, 1996. (2) It shall come into force on the 1st day of April, 1996. 2. Income-tax :- The provisions of S.2 of, and the First Scheduled to, the Finance Act, 1995 shall apply in relation to income-tax for the assessment year or, as the case may be, the financial year commencing on the 1st day of April, 1996, as they apply in relation to income-tax for the assessment year or, as the case may be, the financial year commencing on the 1st day of April, 1995, with the following modifications, namely:- (a) in Section 2 ,- (i) for the figures "1995", wherever they occur, the figures "1996" shall be substituted', (ii) in sub-section (2), for the words "thirty-five thousand rupees"-, wherever they occur, the words "forty thousand rupees" shall be substituted', (iii) in the first proviso to sub-section (3), for the word and figures " section 112 ", the words and figures "Sections 112 and Section 113 of the Income Tax Act, 1961 " shall be substituted', (b) in the First Schedule,- (i) for Part I, the following Part shall be substituted, namely:- Section 2 of the Income tax Act, 1961 , 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) where the total income does not Nil; exceed Rs 40,000 (2) where the total income exceeds 20 per cent of the amount by which the Rs 40,000 but does not exceed total income exceeds Rs 40,000 Rs 60,000 (3) where the total income exceeds Rs Rs 4000 plus 30 per cent of the amount 60,000 but does not exceed Rs by which the total income exceeds Rs 1,20,000 \ \60,000; (4) where the total income exceeds Rs Rs 22,000 plus 40 per cent of the 1,20,000 \ \amount by which the total income exceeds Rs 1,20,000 Sub- Paragraph II In the case of every Hindu undivided family which at any time' during the previous year has at least one member whose total income of the previous year relevant to the assessment year commencing on the 1st day of April, 1996 exceeds Rs 40,000,- Rates of Income Tax (1) where the total income does not \Nil; exceed Rs 18,000 (2) where the total income exceeds Rs \30 per cent of the amount by which the 18,000 but does not exceed Rs \total income exceeds Rs 18,000; 1,00,000 (3) where the total income exceeds Rs \Rs 24,600 plus 40 per cent of the 1,00,000 \amount by which the total income \exceeds Rs 1,00,000. Paragraph B In the case of every co-operative society,- Rates of income Tax (1) where the total income does not \10 per cent of the total income; exceed Rs 10,000 (2) where the total income exceeds Rs \Rs 1000 plus 20 per cent of the amount 10,000 but does not exceed Rs \by which the total income exceeds Rs 20,000 \10,000; (3) Where the total income exceeds Rs \Rs 3000 plus 35 per cent of the amount 20,000 \by which the total income exceeds Rs \20,000 Paragraph C In the case of every firm,- Rate of Income Tax On the whole of the total income \40 per cent Paragraph D In the case of every local authority,- Rate of Income Tax On the whole of the total income \30 per cent Paragraph E In the case of a company,- Rates of Income Tax 1. In the case of a domestic company \40 per cent of the total income;Sections 112 and Section 113 of the Income Tax Act, 1961 shall, in the case of every domestic company having a total income exceeding seventy-five thousand rupees, be increased by a surcharge calculated at the rate of fifteen per cent of such income tax."; (ii) in Part III, sub- paragraph II of Paragraph A, for the figures "1996", the figures "1997" shall be substituted-, (iii) in Part IV, in Rule 8- (A) for sub- rules (1) and (2), the following sub-rules shall be substituted, namely:- "(1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 1996, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one o r more of the previsous years relevant to the assessment years commencing on the 1st day of April, 1988 or the 1st day of April, 1989 or the 1st day of April, 1990 or the 1st day of April, 1991 or the 1st day of April, 1992 or the 1st day of April, 1993 or the Ist day of April, 1994 or the 1 st day of April, 1995, is a loss, then, for the 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 commencing on the 1st day of April, 1988, to the extent, if any, such loss has not been set off against the agricultural income for the previsous year relevant to the assessment year commencing on the 1st day of April, 1989orthe IstdayofApril, 1990orthe IstdayofApril, 1991 or the 1st day of April, 1992 or the 1st day of April, 1993 or the 1st day of April, 1994orthe IstdayofApril, 1995, (ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1989, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the I st day ofApril, 1990 orthe 1st day ofApril, 1991 or the 1st day ofApril. 1992 or the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day of April, 1995, (iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1990, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1991 or the 1 st day of April, 1992 or the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day of April, 1995, (iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1991 to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1992 or the 1 st day of April, 1993orthe 1 st day of April, 1994or the IstdayofApril, 1995, (v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1992, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day of April, 1995, (vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1993, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1994orthe IstdayofApril, 1995, (vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1 st day of April, 1994, to the extent, if any, such loss has not been set off against the argicultural income for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1995, (viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1995, shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 1996. (2) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 1997 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 that previous year, in such other period, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous year relevant to the assessment years commencing on the 1st day of April, 1989 or the 1st day of April, 1990 or the 1st day of April, 1991 or the 1st day of April, 1992 or the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day ofApril, 1995 or the 1st day of April, 1996, is a loss, then, for the purposes of sub-section (8) of Section 2 of this Act,- (i) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1989, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the asssessment year commencing on the 1st day ofApril, 1990 or the 1 st day of April, 1991 orthe 1 st day of April, 1992or the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day of April, 1995 orthe Ist day of April, 1996, (ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1990, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the asssessment year commencing on the 1st day of April, 1991 or the 1 st day of April, 1992 or the 1 st day of Api-il, 1993or the 1st day of April, 1994 or the 1st day of April, 1995 or the 1st day of April, 1996, ,. . (iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1991, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the asssessment year commencing on the 1st day of April, 1992 or the 1st day of April, 1993 or the 1st day of April, 1994 or the 1st day ofApril, 1995 or the 1st day ofApril, 1996, (iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1992, to the extent, if any, such loss has not been set off against agricultural income for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1993 or the 1st day of April, 1994orthelstdayofApril, 1995 or the 1st day of April, 1996, (v) the loss so computed for the previous year relevant to the assessment year commencing on the Istday ofApril, 1993, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the I st day of April, 1994 or the 1st day of April, 1995 or the 1st day of April, 1996, (vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1994, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the I st day of April, 1995 or the 1st day of April, 1996, (vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1995, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day ofApril, 1996, (viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 1996, shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 1997"; (B) f o r sub-rule (4), the following sub-rule shall be substituted, namely:- "(4) Notwithstanding anything contained in this rule, no loss which has not been determined by the Assessing Officer under the provisions of these rules or the rules contained in Part IV of the First Schedule to Finance Act, 1988, or of the First Schedule to Finance Act, 1989 , or of the First Schedule to Finance Act, 1990 , or of the First Schedule to Finance (No. 2) Act, 1991 , or of the First Schedule to Finance Act, 1992 , or of the First Schedule to Finance Act, 1993 , or of the First Schedule to Finance Act, 1994 , or of the First Schedule to Finance Act, 1995 shall be set off under sub-rule (1) or, as the case may be, sub-rule (2).".