Section 4(2)(b) in The Maharashtra Agricultural Income-Tax Rules, 1962

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Agricultural Income-Tax Rules, 1962

(b)where such produce is not ordinarily sold in the market in the manner referred to in sub-clause (a), the aggregate of -

(i)the expenses of cultivation;

(ii)the land revenue or rent paid for the area in which it was grown; and

(iii)such amount as the Agricultural Income-tax Officer finds, having regard to all the circumstances in each case, to represent a reasonable rate of profit on the sale of produce in question as agricultural produce.

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Agricultural Income-Tax Rules, 1962