Section 26A in The Bengal Agricultural Income-Tax Act, 1944
26A. [ Advance tax. - [Firstly, section 26A inserted by W.B. Act 6 of 1975. substituted by W.B. Act 16 of 1994. Thereafter, the present section substituted by W.B. Act 16 of 1994.]
(1)Notwithstanding anything contained in this Act, every assessee shall pay to the credit of the State Government agricultural income-tax in advance during any financial year in such number of equal instalments, not exceeding four, and by such dates, as may be prescribed in respect of his total agricultural income which would be chargeable to agricultural income-tax for the assessment year immediately following that financial year, and such tax shall be called advance tax].(2)Subject to the provisions of subjection (1) of section 26B, advance tax payable by an assessee under sub-section (1) shall be calculated on his total agricultural income of the latest previous year in respect of which he has been assessed or his total agricultural income received in the previous year immediately preceding the financial year for which advance tax is payable, whichever is higher:Provided that if the assessee is a partner of a firm and the assessment of the firm has been completed for a previous year later than that for which the last assessment of the assessee has been completed, his share in the profits from the agricultural income of the firm shall, for the purpose of this sub-section, be included in his total agricultural income [on the basis] [Words inserted by W.B. Act 29 of 1994. w.e.f. 11.4.94.] of the latest assessment of the firm.
