Section 8 in The Taxation Laws (Amendment) Act, 2006
8. Amendment of section 40.-
In section 40 of the Income- tax Act, in clause (a), in sub- clause (ia), with effect from the 1st day of April, 2006 ,-(a)after the words" commission or brokerage,", the words" rent, royalty," shall be inserted;(b)in the Explanation, after clause (iv), the following clauses shall be inserted at the end, namely:-(v)" rent" shall have the same meaning as in clause (i) to the Explanation to section 194-I; (vi)" royalty" shall have the same meaning as in Explanation 2 to clause (vi) of sub- section (1) of section 9;
