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State of Assam - Section

Section 29 in The Assam Agricultural Income-Tax Rules, 1939

29.

(i)The instalment of advance tax payable by an assessee shall be paid as under:
Instalment Percentage of tax to be paid Last date on which the tax be paid
1st Instalment 20% of total tax payable 30th June of the Financial year
2nd Instalment 20% of total tax payable 30th September of the Financial year
3rd Instalment 30% of total tax payable 15th December of the Financial year
4th Instalment Balance 25% of the total tax payable 5th March of the Financial year
The instalment of tax payable as aforesaid shall be paid by an assessee liable to pay advance tax as provided under Section 35 or 35A by Challan into the Designated Bank or by Bank Draft or Cheque drawn on any Bank situated within Guwahati with Agricultural Income Tax Officer, Assam as the payee.
(ii)An assessee whoever furnishes an estimate under the provisions of Section 35(A)(1) and 35A(3) shall furnish the same in Form No. (III) and under Section 35A(2) in Form No. (IV).
As soon as the estimate or a revised estimate is furnished, the assessee shall pay the appropriate percentage of taxes as prescribed less already paid, if any, in the remaining instalment or instalments.
(iii)An Agricultural Income-tax Officer while making an order under sub-section (5) of Section 35A shall issue a notice of demand and enclose a copy of the order therewith as an enclosure in Form No. (V).
(a)Notice of Demand : Notwithstanding anything contained in Rule 15 of the Assam Agricultural Income-tax Rules, 1939, the notice of demand under Section 23 of the Assam Agricultural Income-tax Act, 1939, to be served upon an assessee in pursuance of an order under sub-section (5) of Section 35A shall be in Form No. (VI).
The notice of Demand and the copy of the order in pursuance of an order under sub-section (6) of Section 35A shall be in the same form as prescribed therein marked 'revised' on the top right hand comer.
(b)The intimation required to be furnished by an assessee in case the total Agricultural Income and Advance Tax required to be paid in pursuance of an order under sub-section (5)/(6) of Section 35A is more or less than the same in his opinion, shall be furnished in Form No. (VII) under sub-section (7) of Section 35A.