Section 5 in The Agreement Between The Government Of India And The Government Of Afghanistan Through Exchange Of Letters For The Avoidance Of Double Taxation Of Income Of Enterprises Operating Aircraft
5. It is understood that:
a. The term "Indian tax" means the income-tax and surtax imposed under the tax laws of India.b. The term "Afghanistan tax" means the income tax and the business transactions tax imposed by the Income Tax Law of Afghanistan.c. The terms "Indian tax" and "Afghanistan tax" shall also include any identical or substantially similar taxes which are imposed hereafter by India or Afghanistan respectively in addition to or in place of the existing taxes.d. The term "airlines of India" or "airlines of Afghanistan" means---i. airlines designated by the Government of India or the Government of Afghanistan, as the case may be, in pursuance of the Agreement dated 26th January, 1952 (as amended or revised from time to time) between the two Government relating to air services; orii. airlines which are authorised by the Government of India or the Government of Afghanistan, as the case may be, by a general or special arrangement of between the two Governments to operate chartered flights between or beyond their territories.e. The term "internal traffic" shall mean traffic which originates and terminates within India or within Afghanistan, as the case may be.f. The term "operation of aircraft" means a business of transportation by air of persons, livestock, goods or mail carried on by the owners or lessors or charterers of aircraft, including the sale of tickets for such transportation on behalf of other enterprises and any other activity directly connected with such transportation.I have the honour also to propose that this letter and Your Excellency's letter of reply confirming the foregoing understandings shall be regarded as constituting an agreement between the two Governments for the avoidance of double, taxation of income of enterprises operating aircraft which shall enter into force on the date of Your Excellency's reply and shall remain in force indefinitely, unless either of the Governments gives notice to the other Government of its intention to terminate this Agreement on or before the thirtieth day of June in any calendar year after the year 1980. In the event of such a notice, this agreement shall cease to be effective:a. in India, in respect of income assessable for the assessment year commencing on the 1st day of April in the second calendar year following the calendar year in which the notice is given and the subsequent assessment years, andb. in Afghanistan, in respect of income assessable for the taxable year commencing on the 1st day of Hamal corresponding to the 21st day of March, in the second calendar year following the calendar year in which the notice, is given and the subsequent taxable years.I avail myself of this opportunity to renew to Your Excellency the assurances of my highest consideration.(Sd.)K. R. P. Singh,Ambassador of India in Afghanistan,Kabul-Afghanistan.H.E. Mr. Sultan Mahmood Ghazi,President,Civil Aviation and Tourism Authority,Kabul-Afghanistan.September 14, 1975.PresidentCivil Aviation And Tourism AuthorityExcellency,I have the honour to acknowledge the receipt of Your Excellency's letter of today's date which reads as follows:"I have the honour to refer to the Agreement date the 26th January, 1952 between the Government of India and the Government of Afghanistan relating to air services and to the discussions between the, representatives of our two Governments on the reciprocal exemption of the airlines of India and Afghanistan from payment of income-tax and to confirm on behalf of the Government of India the following understandings reached between our two Governments:
