Section 6 in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
6. Order by Income- tax Officer for compulsory deposit in certain cases.
(1)If, in relation to an assessment year referred to in sub- section (1) of section 3, the correct income of a person falling under clause (c) of sub- section (3) of section 4 exceeds fifteen thousand rupees and such person has failed to make the compulsory deposit for that assessment year, the Income- tax Officer shall, by order in writing, direct that such person shall make the compulsory deposit with reference to his correct income.(2)For the purposes of this section," correct income" of a person, in relation to an assessment year, means-(i)in a case where the person has furnished the return of income under section 139 of the Income- tax Act, the total income[ exclusive of capital gains and income referred to in sub- clause fix) of clause (24) of section 2 and in clause (c) of section 115C] of the Income- tax Act] returned by him, as increased by the net agricultural income, if any, returned by him:(ii)in a case where the person has failed to furnish the return of income under section 139 of the Income- tax Act and assessment is made under section 144 of that Act, the total income[ exclusive of capital gains and income referred to in sub- clause (ix) of clause (24) of section 2 and in clause (c) of section 115C] of the Income- tax Act] determined on assessment, as increased by the net agricultural income, if any, determined on assessment.Explanation.- In this sub- section," net agricultural income" has the meaning assigned to it in the Explanation to sub- section (3) of section 4.
