Section 7(1) in The Bengal Agricultural Income-Tax Act, 1944
(1)the cost incurred by the assessee in the previous year:-(i)in cultivating such land or raising livestock thereon;(ii)in performing any process contemplated in item (ii) of sub-clause (b) of clause (1) of section 2 for rendering the produce of such land fit to be taken to market;(iii)in transporting such produce or livestock to market; and(iv)in maintaining agricultural implements and machinery in good repair and in providing for the upkeep of cattle for the purpose of such cultivation, process, or transport :Provided that in the case of an agricultural income derived from land possessed by an individual or a Hindu undivided family and cultivated by such individual or by the members of such family with or without the aid of servants or hired labourers or of both, the allowance admissible under this clause shall, instead of such cost, be a sum equal to fifty per centum of the market value of the produce raised from such land;
