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[Section 61]
[Entire Act]
Union of India - Subsection
Section 61(2) in The Income Tax Act, 2025
| Sl No. | Specified business | Specified assessee | Profits and gains of business or profession |
| A | B | C | D |
| 1. | Business of operation of ships, other than cruise ships referred to in Serial number 2. | Non- resident. | 7.5% of (A+B),where, ––A = sum on account of carriage of passengers, livestock, mail or goods shipped at any port in India, whether paid or payable, in or outside India, to the assessee or any other person on his behalf (including demurrage, handling or other similar charges);B = sum on account of carriage of passengers, livestock, mail or goods shipped at any port outside India, whether received or deemed to be received in India, by the assessee or any other person on his behalf (including demurrage, handling or other similar charges). |
| 2. | Business of operation of cruise ships (subject to the conditions as may be prescribed). | Non-resident. | 20% of (A+B),where, ––A = sum on account of carriage of passengers, paid or payable to the assessee or any other person on his behalf;B = sum on account of carriage of passengers to be received or deemed received by the assessee or any other person on his behalf. |
| 3. | Business of operation of aircraft. | Non-resident. | 5% of (A+B),where, ––A = sum on account of carriage of passengers, livestock, mail or goods from any place in India, paid or payable (in or outside India) to the assessee or any other person on his behalf;B = sum on account of carriage of passengers, livestock, mail or goods from any place outside India, to be received or deemed received in India, by the assessee or any other person on his behalf. |
| 4. | Business of civil construction or erection or testing or commissioning, of plant or machinery, in connection with a turnkey power project, approved by the Central Government. | Foreign company. | 10% of the amount towards such civil construction, erection, testing, or commissioning, paid or payable, to the assessee or to any other person on his behalf, whether in or outside India. |
| 5. | Business of providing services or facilities (including supply of plant and machinery on hire) for prospecting, extraction or production of mineral oils. | Non- resident. | 10% of (A+B),where, ––A = sum on account of business of providing services and facilities in connection with, or supply of plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of mineral oils in India, paid or payable (in or outside India), to the assessee or any other person on his behalf;B = sum on account of business of providing services and facilities in connection with, or supply of plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of mineral oils outside India, received or deemed to be received in India, by the assessee or any other person on his behalf. |
| 6. | Business of providing services or technology in India, for the purposes of setting up an electronics manufacturing facility or in connection with manufacturing or producing electronic goods, article or thing in India to a resident company. | Non- resident. | 25% of (A+B),where, ––A = the amount paid or payable to the non-resident assessee or to any person on his behalf on account of providing services or technology;B = the amount received or deemed to be received by the non-resident assessee or on behalf of non-resident assessee on account of providing services or technology. |