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[Cites 0, Cited by 0] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(3) in The Income Tax Act, 2025

(3)For the purposes of sub-section (2), the daily tonnage income of a qualifying ship having tonnage referred to in column B of the Table below shall be the amount specified in the corresponding entry in column C thereof.Table
Sl. No.Qualifying ship having net tonnageAmount of daily tonnage income
ABC
1.Up to 1000.₹70 for each 100 tons.
2.Exceeding 1000 but not more than 10000.₹ 700 plus ₹ 53 for each 100 tons exceeding 1000 tons.
3.Exceeding 10000 but not more than 25000.₹ 5470 plus ₹ 42 for each 100 tons exceeding 10000 tons.
4.Exceeding 25000.₹ 11770 plus ₹ 29 for each 100 tons exceeding 25000 tons.