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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Agricultural Income-Tax Rules, 1962

(1)The allowance under clause (6) of section 8 in respect of depreciation of any irrigation or protective work or other capital asset shall be made in accordance with the following statement of rates :-Statement of Rates of Depreciation
Serial No. Classification of Irrigation or Protective Workor other Capital Asset Rate (percentage on written down value)
(1) (2) (3)
1 Pucca Buildings 2 ½
2 Kutcha Buildings 7 ½
3 Kutcha and Pucca Buildings 5
4 Temporary Structures 15
5 Pucca Wells 1
6 Fencing of Substantial Material 5
7 Tanks 2 ½
8 Irrigation Channel Pucca 5
9 Irrigation Channel Kutcha 10
10 Kutcha Irrigation Wells 20
11 Pucca Irrigation Wells 2
12 Bullock drawn Iron Implements 5
13 Bullock drawn Wooden or Leather Implements and other SmallHand Implements 20
14 Weighing Machine 5
15 Tractors and Oil Engines and their Implements 10
16 Power Pumping Machinery 10
17 Factory-made Cart of Iron Material with Rubber-Tyred Wheels(Dunlop Cart) 5
18 Country Cart 15
19 Steam Engine 5
20 Workshop Tools 10
21 General (Machinery, Implements, Plants and other Assets) notprovided for in any of Items 1 to 20 above specifically 5