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State of Assam - Section
Section 6 in The Assam Agricultural Income-Tax Rules, 1939
6.
An allowance under Clauses (h) and (n) of Section 7 in respect of capital assets purchased or constructed after 1st April, 1937 and under sub-Clause (iv)(a) of Clause (f) of sub-Section (2) of Section 8 in respect of any asset whenever purchased or constructed shall be allowed at the rates prescribed by the Central Government and in respect of any of the assets for which no rates have been thus prescribed then depreciation shall be allowed in accordance with the following statement:Statement of rates of depreciation for capital asset in respect of which rates have not been prescribed under the Income-tax Act, 1961 (43 of 1961)| Class of machinery, implements, plants and other capitalassets | Percentage on written down value or prime cost | Remarks | |
| 1. | Fencing of substantial material | 5 | |
| 2. | Pucca Wells | 2 ½ | |
| 3. | Tube Wells | 6 ¼ | |
| 4. | Bullock-drawn wooden or leather implement and other small handimplements | 25 | |
| 5. | Bullock-drawn iron implements | 10 | |
| 6. | Tractors and oil engines and their implements | 12 ½ | |
| 7. | Weighing Machines | 5 | |
| 8. | Power pumping Machines | 12 ½ | |
| 9. | Country cart | 15 | |
| 10. | Factory made cart of iron material with rubber tyred wheels(Dunlop cart) | 10 | |
| 11. | General (machines, implements, plants and other assets) notprovided for above specifically | 5 |