Section 30 in The Assam Agricultural Income-Tax Rules, 1939
30.
The Challan referred to in the Notice of Demand in rule 15 or any other rule, shall be in Form No. VIII.Form No. (I)[See Rule 2(4)]Application for exemption certificate by organisation, institution or trust engaged in activities prescribed under rule (2) of the Assam Agricultural Income Tax Rules, 1939To,The Commissioner of Taxes,Assam,I ..... on behalf of ....... (name of the organisation/institution or trust hereby apply for an exemption certificate under rule 2(4) for the purpose of claiming deduction under Section 7(m)/8(2)(g) of the Assam Agricultural Income Tax Act, 1939. The following particulars are furnished herewith.
