(1)Irrespective of anything contained in section 87, if the assessee has––(a)capital gains arising from the transfer of a capital asset, being machinery or plant or building or land or any rights in building or land used for the business of an industrial undertaking situated in an urban area, effected in the course of or in consequence of shifting of such industrial undertaking (original asset) to any Special Economic Zone in any urban or any other area; and(b)has within one year before or three years after the date of such transfer,—(i)purchased machinery or plant for the business of the industrial undertaking in such Special Economic Zone;(ii)acquired building or land or constructed building for his business in such Special Economic Zone;(iii)shifted the original asset and transferred the establishment of such undertaking to such Special Economic Zone; and(iv)incurred expenses on such other purposes specified by a scheme notified by the Central Government in this behalf, then, instead of capital gain being charged to income-tax as income of the tax year in which the transfer took place, it shall be dealt with as follows:—(A)if the cost and expenses incurred in on all or any of the purposes mentioned sub-clauses (i) to (iv) referred to as "new asset",––(I)is less than the capital gains, the difference shall be charged under section 67 as the income of the tax year; or(II)is equal to or more than the capital gains, no capital gain shall be charged under section 67;(B)for computing any capital gain arising from transfer of the new asset within three years of its being purchased, acquired, constructed or transferred, the cost shall be nil in case of sub-clause (A)(II), or shall be reduced by the amount of the capital gain in case of sub-clause (A)(I).
