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Union of India - Section

Section 11Q in Income Tax Rules, 1962

11Q. Computation of deemed tonnage.

(1)For the purpose of the Explanation to sub-section (4) of section 115VG, deemed tonnage in respect of an arrangement of purchase of slots and slot charter shall be computed (illustrative formula given in Note 3 appearing after the corresponding Form No. 66) on the following basis :
2.5TEU = 1 Net Tonnage (1 NT)where TEU is Twenty foot Equivalent Unit (Container of this size)
(2)Computation of deemed tonnage (illustrative formula given in Note 4 appearing after the corresponding Form No. 66) in respect of an arrangement of sharing of break-bulk vessel shall be made on the following basis :
(i)in case where cargo is restricted by volume :