(ii)on the balance, if any, of the 55 per cent. total income Surcharge on income- tax The amount of income- tax computed in accordance with the provisions of this Paragraph or sections 112 and 113 of the Income- tax Act shall, in the case of every domestic company having a total income exceeding seventy- five thousand rupees, be increased by a surcharge calculated at the rate of fifteen per cent. of such income- tax.";
