Section 8 in The Assam Agricultural Income-Tax Rules, 1939
8.
In assessing the agricultural income of the assessee any sums received from any Insurance Company pursuant to the powers conferred by Section 8(2)(f)(v) of the Act, there shall be excluded any sums received by way of compensation for loss of capital assets or for non-agricultural income and under that section the only sums to be included in the assessment shall be such compensation (if any) as may have been received from an Insurance Company for loss of agricultural income.
