Section 10 in The Bengal Agricultural Income-Tax Act, 1944
10. Exemptions from assessment of Tax. -
Agricultural income-tax shall not, subject to the provisions of section 17, be payable on that part of the total agricultural income of a person which is-(a)[ any agricultural income which he receives as his share of agricultural income of a firm or association of persons, which has paid the tax in respect of the said agricultural income] [Clause (a) was substituted by W.B. Act 28 of 1957.];(b)any sum which he receives as a member of a Hindu undivided family, the agricultural income of which has already been taxed;(c)any sum paid by such person-(i)to effect an insurance on the life of such person or on the life of a wife or husband or minor child of such person or in respect of a contract for a deferred annuity on the life of such person or on the life of a wife or husband or minor child of such person;(ii)where the assessee is a Hindu undivided family, to effect an insurance on the life of any male member of such family or of the wife or a minor child of any such member :Provided that the aggregate of any sums exempted from assessment to agricultural income-tax under this clause shall not exceed one-sixth of the total agricultural income of the assessee.
