\n
THE FIRST SCHEDULE
\n(See section 2)
\nPART I
\nINCOME-TAX
\nParagraph A
\n(I) In the case of every individual other than the individual referred to in items (II) and (III) of this Paragraph or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, not being a case to which any other Paragraph of this Part applies,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 2,50,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 2,50,000 but does not exceed Rs. 5,00,000 | \n\n | 10 per cent of the amount by which the total income exceeds Rs. 2,50,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | Rs. 25,000 plus 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (4) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,25,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
(II) In the case of every individual, being a resident in India, who is of the age of sixty years or more but less than eighty years at any time during the previous year,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 3,00,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 3,00,000 but does not exceed Rs. 5,00,000 | \n\n | 10 per cent of the amount by which the total income exceeds Rs. 3,00,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | Rs. 20,000 plus 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (4) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,20,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
(III) In the case of every individual, being a resident in India, who is of the age of eighty years or more at any time during the previous year,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 5,00,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,00,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, having a total income exceeding one crore rupees, be increased by a surcharge for the purpose of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of persons mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph B
\nIn the case of every co-operative society,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs.10,000 | \n\n | 10 per cent of the total income; | \n
| (2) | \n\n | where the total income exceeds Rs.10,000 but does not exceed Rs. 20,000 | \n\n | Rs.1,000 plus 20 per cent of the amount by which the total income exceeds Rs.10,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 20,000 | \n\n | Rs. 3,000 plus 30 per cent of the amount by which the total income exceeds Rs. 20,000. | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every co-operative society, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of co-operative society mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph C
\nIn the case of every firm,—
\nRate of income-tax
\n| On the whole of the total income | \n30 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every firm, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of firm mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph D
\nIn the case of every local authority,—
\nRate of income-tax
\n| On the whole of the total income | \n30 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every local authority, having a total income exceeding one crore rupees, be increased by a surcharge for the purpose of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of local authority mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph E
\nIn the case of a company,—
\nRates of income-tax
\n| I. In the case of a domestic company | \n30 per cent of the total income. | \n
| II. In the case of a company other than a domestic company,— | \n||||
| \n | (i) | \non so much of the total income as consists of,— | \n||
| \n | \n | (a) | \nroyalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976; or | \n\n |
| \n | \n | (b) | \nfees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976, | \n\n |
| \n | and where such agreement has, in either case, been approved by the Central Government | \n50 per cent; | \n||
| \n | (ii) | \non the balance, if any, of the total income | \n40 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, be increased by a surcharge for the purposes of the Union calculated,—
\n| (i) | \n\n | in the case of every domestic company,— | \n
| (a) | \n\n | having a total income exceeding one crore rupees, but not exceeding ten crore rupees, at the rate of seven per cent of such income-tax; and | \n
| (b) | \n\n | having a total income exceeding ten crore rupees, at the rate of twelve per cent of such income-tax; | \n
| (ii) | \n\n | in the case of every company other than a domestic company,— | \n
| (a) | \n\n | having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of two per cent of such income-tax; and | \n
| (b) | \n\n | having a total income exceeding ten crore rupees, at the rate of five per cent of such income-tax: | \n
Provided that in the case of every company having a total income exceeding one crore rupees but not exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:
\nProvided further that in the case of every company having a total income exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees.
\nPART II
\nRATES FOR DEDUCTION OF TAX AT SOURCE IN CERTAIN CASES
\nIn every case in which under the provisions of sections 193, 194, 194A, 194B, 194BB, 194D , 194LBA, 194LBB, 194LBC and 195 of the Income-tax Act, tax is to be deducted at the rates in force, deduction shall be made from the income subject to the deduction at the following rates:—
\n| \n | \n | \n | Rate of income-tax | \n|
| 1. In the case of a person other than a company— | \n\n | |||
| \n | (a) | \nwhere the person is resident in India— | \n\n | |
| \n | (i) | \non income by way of interest other than \"Interest on securities\" | \n10 per cent; | \n|
| \n | (ii) | \non income by way of winnings from lotteries,crossword puzzles, card games and other games of any sort | \n30 per cent; | \n|
| \n | (iii) | \non income by way of winnings from horse races | \n30 per cent; | \n|
| \n | (iv) | \non income by way of insurance commission | \n5 per cent; | \n|
| \n | (v) | \non income by way of interest payable on— | \n10 per cent; | \n|
| \n | \n | (A) | \nany debentures or securities for money issued by or on behalf of any local authority or a corporation established by a Central, State or Provincial Act; | \n\n |
| \n | \n | (B) | \nany debentures issued by a company where such debentures are listed on a recognised stock exchange in India in accordance with the Securities Contracts (Regulation) Act, 1956 (42 of 1956) and any rules made thereunder; | \n\n |
| \n | \n | (C) | \nany security of the Central or State Government; | \n\n |
| \n | (vi) | \non any other income | \n10 per cent; | \n|
| \n | (b) | \nwhere the person is not resident in India— | \n\n | |
| \n | (i) | \nin the case of a non-resident Indian— | \n\n | |
| \n | \n | (A) | \non any investment income | \n20 per cent; | \n
| \n | \n | (B) | \non income by way of long-term capital gains referred to in section 115E or sub-clause (iii) of clause (c) of sub-section (1) of section 112 | \n10 per cent; | \n
| \n | \n | (C) | \non income by way of short-term capital gains referred to in section 111A | \n15 per cent; | \n
| \n | \n | (D) | \non other income by way of long-term capital gains [not being long-term capital gains referred to in clauses (33), (36) and (38) of section 10] | \n20 per cent; | \n
| \n | \n | (E) | \non income by way of interest payable by Government or an Indian concern on moneys borrowed or debt incurred by Government or the Indian concern in foreign currency (not being income by way of interest referred to in section 194LB or section 194LC) | \n20 per cent; | \n
| \n | \n | (F) | \non income by way of royalty payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern where such royalty is in consideration for the transfer of all or any rights (including the granting of a licence) in respect of copyright in any book on a subject referred to in the first proviso to sub-section (1A) of section 115A of the Income-tax Act, to the Indian concern, or in respect of any computer software referred to in the second proviso to sub-section (1A) of section 115A of the Income-tax Act, to a person resident in India | \n10 per cent; | \n
| \n | \n | (G) | \non income by way of royalty [not being royalty of the nature referred to in sub-item (b)(i)(F)] payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy | \n10 per cent; | \n
| \n | \n | (H) | \non income by way of fees for technical services payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy | \n10 per cent; | \n
| \n | \n | (I) | \non income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort | \n30 per cent; | \n
| \n | \n | (J) | \non income by way of winnings from horse races | \n30 per cent; | \n
| \n | \n | (K) | \non the whole of the other income | \n30 per cent; | \n
| \n | (ii) | \nin the case of any other person— | \n\n | |
| \n | \n | (A) | \non income by way of interest payable by Government or an Indian concern on moneys borrowed or debt incurred by Government or the Indian concern in foreign currency (not being income by way of interest referred to in section 194LB or section 194LC) | \n20 per cent; | \n
| \n | \n | (B) | \non income by way of royalty payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern where such royalty is in consideration for the transfer of all or any rights (including the granting of a licence) in respect of copyright in any book on a subject referred to in the first proviso to sub-section (1A) of section 115A of the Income-tax Act, to the Indian concern, or in respect of any computer software referred to in the second proviso to sub-section (1A) of section 115A of the Income-tax Act, to a person resident in India | \n10 per cent; | \n
| \n | \n | (C) | \non income by way of royalty [not being royalty of the nature referred to in sub-item (b)(ii)(B)] payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy | \n10 per cent; | \n
| \n | \n | (D) | \non income by way of fees for technical services payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy | \n10 per cent; | \n
| \n | \n | (E) | \non income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort | \n30 per cent; | \n
| \n | \n | (F) | \non income by way of winnings from horse races | \n30 per cent; | \n
| \n | \n | (G) | \non income by way of short-term capital gains referred to in section 111A | \n15 per cent; | \n
| \n | \n | (H) | \non income by way of long-term capital gains referred to in sub-clause (iii) of clause (c) of sub-section (1) of section 112 | \n10 per cent; | \n
| \n | \n | (I) | \non income by way of other long-term capital gains [not being long- term capital gains referred to in clauses (33), (36) and (38) of section 10] | \n20 per cent; | \n
| \n | \n | (J) | \non the whole of the other income | \n30 per cent | \n
| 2. In the case of a company— | \n||||
| \n | (a) | \nwhere the company is a domestic company— | \n\n | |
| \n | (i) | \non income by way of interest other than \"Interest on securities\" | \n10 per cent; | \n|
| \n | (ii) | \non income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort | \n30 per cent; | \n|
| \n | (iii) | \non income by way of winnings from horse races | \n30 per cent; | \n|
| \n | (iv) | \non any other income | \n10 per cent; | \n|
| \n | (b) | \nwhere the company is not a domestic company— | \n||
| \n | (i) | \non income by way of winnings from lotteries, crossword puzzles, card games and other games of any sort | \n30 per cent; | \n|
| \n | (ii) | \non income by way of winnings from horse races | \n30 per cent; | \n|
| \n | (iii) | \non income by way of interest payable by Government or an Indian concern on moneys borrowed or debt incurred by Government or the Indian concern in foreign currency (not being income by way of interest referred to in section 194LB or section 194LC) | \n20 per cent; | \n|
| \n | (iv) | \non income by way of royalty payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1976 where such royalty is in consideration for the transfer of all or any rights (including the granting of a licence) in respect of copyright in any book on a subject referred to in the first proviso to sub-section (1A) of section 115A of the Income-tax Act, to the Indian concern, or in respect of any computer software referred to in the second proviso to sub-section (1A) of section 115A of the Income-tax Act, to a person resident in India | \n10 per cent; | \n|
| \n | (v) | \non income by way of royalty [not being royalty of the nature referred to in sub-item (b)(iv)] payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy— | \n||
| \n | \n | (A) | \nwhere the agreement is made after the 31st day of March, 1961 but before the 1st day of April, 1976 | \n50 per cent; | \n
| \n | \n | (B) | \nwhere the agreement is made after the 31st day of March, 1976 | \n\n |
| \n | (vi) | \non income by way of fees for technical services payable by Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern and where such agreement is with an Indian concern, the agreement is approved by the Central Government or where it relates to a matter included in the industrial policy, for the time being in force, of the Government of India, the agreement is in accordance with that policy— | \n||
| \n | \n | (A) | \nwhere the agreement is made after the 29th day of February, 1964 but before the 1st day of April, 1976 | \n50 per cent; | \n
| \n | \n | (B) | \nwhere the agreement is made after the 31st day of March, 1976 | \n10 per cent; | \n
| \n | (vii) | \non income by way of short-term capital gains referred to in section 111A | \n15 per cent; | \n|
| \n | (viii) | \non income by way of long-term capital gains referred to in sub-clause (iii) of clause (c) of sub-section (1) of section 112 | \n10 per cent; | \n|
| \n | (ix) | \non income by way of other long-term capital gains [not being long-term capital gains referred to in clauses (33), (36) and (38) of section 10] | \n20 per cent; | \n|
| \n | (x) | \non any other income | \n40 per cent | \n
Explanation.—For the purpose of item 1(b)(i) of this Part, \"investment income\" and \"non-resident Indian\" shall have the meanings assigned to them in Chapter XII-A of the Income-tax Act.
\nSurcharge on income-tax
\nThe amount of income-tax deducted in accordance with the provisions of—
\n| (i) | \n\n | item 1 of this Part, shall be increased by a surcharge, for purposes of the Union— | \n
| (a) | \n\n | in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income- tax Act, being a non-resident, calculated at the rate of fifteen per cent of such tax; and | \n
| (b) | \n\n | in the case of every co-operative society or firm, being a non-resident, calculated at the rate of twelve per cent, | \n
| \n | \n | where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees; | \n
| (ii) | \n\n | Item 2 of this Part shall be increased by a surcharge, for purposes of the Union, in the case of every company other than a domestic company, calculated,— | \n
| (a) | \n\n | at the rate of two per cent of such income-tax where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed ten crore rupees; and | \n
| (b) | \n\n | at the rate of five per cent of such income-tax where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds ten crore rupees. | \n
PART III
\nRATES FOR CHARGING INCOME-TAX IN CERTAIN CASES, DEDUCTING INCOME-TAX FROM INCOME CHARGEABLE UNDER THE HEAD \"SALARIES\" AND COMPUTING \"ADVANCE TAX\"
\nIn cases in which income-tax has to be charged under sub-section (4) of section 172 of the Income-tax Act or sub-section (2) of section 174 or section 174A or section 175 or sub-section (2) of section 176 of the said Act or deducted from, or paid on, from income chargeable under the head \"Salaries\" under section 192 of the said Act or in which the \"advance tax\" payable under Chapter XVII-C of the said Act has to be computed at the rate or rates in force, such income-tax or, as the case may be, \"advance tax\" [not being \"advance tax\" in respect of any income chargeable to tax under Chapter XII or Chapter XII-A or income chargeable to tax under section 115JB or section 115JC or Chapter XII-FA or Chapter XII-FB or sub-section (1A) of section 161 or section 164 or section 164A or section 167B of the Income-tax Act at the rates as specified in that Chapter or section or surcharge, wherever applicable, on such \"advance tax\" in respect of any income chargeable to tax under section 115A or section 115AB or section 115AC or section 115ACA or section 115AD or section 115B or section 115BA or section 115BB or section 115BBA or section 115BBC or section 115BBD or section 115BBDA or section 115BBE or section 115BBF or section 115E or section 115JB or section 115JC] shall be charged, deducted or computed at the following rate or rates:—
\nParagraph A
\n(i) In the case of every individual other than the individual referred to in items (II) and (III) of this Paragraph or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, not being a case to which any other Paragraph of this Part applies,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 2,50,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 2,50,000 but does not exceed Rs. 5,00,000 | \n\n | 10 per cent of the amount by which the total income exceeds Rs. 2,50,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | Rs. 25,000 plus 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (4) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,25,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
(ii) In the case of every individual, being a resident in India, who is of the age of sixty years or more but less than eighty years at any time during the previous year,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 3,00,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 3,00,000 but does not exceed Rs. 5,00,000 | \n\n | 10 per cent of the amount by which the total income exceeds Rs. 3,00,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | Rs. 20,000 plus 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (4) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,20,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
(iii) In the case of every individual, being a resident in India, who is of the age of eighty years or more at any time during the previous year,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 5,00,000 | \n\n | Nil; | \n
| (2) | \n\n | where the total income exceeds Rs. 5,00,000 but does not exceed Rs. 10,00,000 | \n\n | 20 per cent of the amount by which the total income exceeds Rs. 5,00,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 10,00,000 | \n\n | Rs. 1,00,000 plus 30 per cent of the amount by which the total income exceeds Rs. 10,00,000. | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of fifteen per cent of such income-tax:
\nProvided that in the case of persons mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph B
\nIn the case of every co-operative society,—
\nRates of income-tax
\n| (1) | \n\n | where the total income does not exceed Rs. 10,000 | \n\n | 10 per cent of the total income; | \n
| (2) | \n\n | where the total income exceeds Rs. 10,000 but does not exceed Rs. 20,000 | \n\n | Rs. 1,000 plus 20 per cent of the amount by which the total income exceeds Rs. 10,000; | \n
| (3) | \n\n | where the total income exceeds Rs. 20,000 | \n\n | Rs. 3,000 plus 30 per cent of the amount by which the total income exceeds Rs. 20,000. | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every co-operative society, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of every co-operative society mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph C
\nIn the case of every firm,—
\nRate of income-tax
\n| On the whole of the total income | \n30 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every firm, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of every firm mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph D
\nIn the case of every local authority,—
\nRate of income-tax
\n| On the whole of the total income | \n30 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, in the case of every local authority, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent of such income-tax:
\nProvided that in the case of every local authority mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.
\nParagraph E
\nIn the case of a company,—
\nRates of income-tax
\nI. In the case of a domestic company,—
\n| \n | (i) | \nwhere its total turnover or the gross receipt in the previous year 2014-15 does not exceed five crore rupees; | \n\n | 29 per cent of the total income; | \n
| \n | (ii) | \nother than that referred to in item (i) | \n\n | 30 per cent of the total income; | \n
II. In the case of a company other than a domestic company—
\n| \n | (i) | \non so much of the total income as consists of,— | \n||
| \n | \n | (a) | \nroyalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976; or | \n\n |
| \n | \n | (b) | \nfees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976, | \n\n |
| \n | \n | and where such agreement has, in either case, been approved by the Central Government | \n50 per cent; | \n|
| \n | (ii) | \non the balance, if any, of the total income | \n40 per cent | \n
Surcharge on income-tax
\nThe amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of section 111A or section 112 of the Income-tax Act, shall, be increased by a surcharge for the purposes of the Union calculated,—
\n| (i) | \n\n | in the case of every domestic company,— | \n
| (a) | \n\n | having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of seven per cent of such income-tax; and | \n
| (b) | \n\n | having a total income exceeding ten crore rupees, at the rate of twelve per cent of such income-tax; | \n
| (ii) | \n\n | in the case of every company other than a domestic company,— | \n
| (a) | \n\n | having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of two per cent of such income-tax; and | \n
| (b) | \n\n | having a total income exceeding ten crore rupees, at the rate of five per cent of such income-tax: | \n
| \n | \n | Provided that in the case of every company having a total income exceeding one crore rupees but not exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees: | \n
| \n | \n | Provided further that in the case of every company having a total income exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees. | \n
PART IV
\n[See section 2(13)(c)]
\nRULES FOR COMPUTATION OF NET AGRICULTURAL INCOME
\nRule 1.—Agricultural income of the nature referred to in sub-clause (a) of clause (1A) of section 2 of the Income-tax Act shall be computed as if it were income chargeable to income-tax under that Act under the head \"Income from other sources\" and the provisions of sections 57 to 59 of that Act shall, so far as may be, apply accordingly:
\nProvided that sub-section (2) of section 58 shall apply subject to the modification that the reference to section 40A therein shall be construed as not including a reference to sub-sections (3) and (4) of section 40A.
\nRule 2.—Agricultural income of the nature referred to in sub-clause (b) or sub-clause (c) of clause (1A) of section 2 of the Income-tax Act [other than income derived from any building required as a dwelling-house by the receiver of the rent or revenue of the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c)] shall be computed as if it were income chargeable to income-tax under that Act under the head \"Profits and gains of business or profession\" and the provisions of sections 30, 31, 32, 36, 37, 38, 40, 40A [other than sub-sections (3) and (4) thereof], 41, 43, 43A, 43B and 43C of the Income-tax Act shall, so far as may be, apply accordingly.
\nRule 3.—Agricultural income of the nature referred to in sub-clause (c) of clause (1A) of section 2 of the Income-tax Act, being income derived from any building required as a dwelling-house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c) shall be computed as if it were income chargeable to income-tax under that Act under the head \"Income from house property\" and the provisions of sections 23 to 27 of that Act shall, so far as may be, apply accordingly.
\nRule 4.—Notwithstanding anything contained in any other provisions of these rules, in a case—
\n| (a) | \n\n | where the assessee derives income from sale of tea grown and manufactured by him in India, such income shall be computed in accordance with rule 8 of the Income-tax Rules, 1962, and sixty per cent of such income shall be regarded as the agricultural income of the assessee; | \n
| (b) | \n\n | where the assessee derives income from sale of centrifuged latex or cenex or latex based crepes (such as pale latex crepe) or brown crepes (such as estate brown crepe, re-milled crepe, smoked blanket crepe or flat bark crepe) or technically specified block rubbers manufactured or processed by him from rubber plants grown by him in India, such income shall be computed in accordance with rule 7A of the Income-tax Rules, 1962, and sixty-five per cent of such income shall be regarded as the agricultural income of the assessee; | \n
| (c) | \n\n | where the assessee derives income from sale of coffee grown and manufactured by him in India, such income shall be computed in accordance with rule 7B of the Income-tax Rules, 1962, and sixty per cent or seventy-five per cent, as the case may be, of such income shall be regarded as the agricultural income of the assessee. | \n
Rule 5.—Where the assessee is a member of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) which in the previous year has either no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum amount not chargeable to tax in the case of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) but has any agricultural income then, the agricultural income or loss of the association or body shall be computed in accordance with these rules and the share of the assessee in the agricultural income or loss so computed shall be regarded as the agricultural income or loss of the assessee.
\nRule 6.—Where the result of the computation for the previous year in respect of any source of agricultural income is a loss, such loss shall be set off against the income of the assessee, if any, for that previous year from any other source of agricultural income:
\nProvided that where the assessee is a member of an association of persons or a body of individuals and the share of the assessee in the agricultural income of the association or body, as the case may be, is a loss, such loss shall not be set off against any income of the assessee from any other source of agricultural income.
\nRule 7.—Any sum payable by the assessee on account of any tax levied by the State Government on the agricultural income shall be deducted in computing the agricultural income.
\nRule 8.—(1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2016, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 2008 or the 1st day of April, 2009 or the 1st day of April, 2010 or the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, is a loss, then, for the purposes of sub-section (2) of section 2 of this Act,—
\n| (i) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2008, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2009 or the 1st day of April, 2010 or the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (ii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2009, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2010 or the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (iii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2010, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (iv) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2011, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (v) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2012, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (vi) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2013, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2014 or the 1st day of April, 2015, | \n
| (vii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2014, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2015, | \n
| (viii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2015, | \n
shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 2016.
\n(2) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2017, or, if by virtue of any provision of the Income-tax Act, income-tax is to be charged in respect of the income of a period other than the previous year, in such other period, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 2009 or the 1st day of April, 2010 or the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, is a loss, then, for the purposes of sub-section (10) of section 2 of this Act,—
\n| (i) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2009, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2010 or the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (ii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2010, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (iii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2011, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (iv) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2012, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (v) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2013, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (vi) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2014, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2015 or the 1st day of April, 2016, | \n
| (vii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2015, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2016, | \n
| (viii) | \n\n | the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2016, | \n
shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 2017.
\n(3) Where any person deriving any agricultural income from any source has been succeeded in such capacity by another person, otherwise than by inheritance, nothing in sub-rule (1) or sub-rule (2) shall entitle any person, other than the person incurring the loss, to have it set off under sub-rule (1) or, as the case may be, sub-rule (2).
\n(4) Notwithstanding anything contained in this rule, no loss which has not been determined by the Assessing Officer under the provisions of these rules or the rules contained in the First Schedule to the Finance Act, 2008 (18 of 2008) or of the First Schedule to the Finance (No. 2) Act, 2009 (33 of 2009) or of the First Schedule to the Finance Act, 2010 (14 of 2010) or of the First Schedule to the Finance Act, 2011 (8 of 2011) or of the First Schedule to the Finance Act, 2012 (23 of 2012) or of the First Schedule to the Finance Act, 2013 (17 of 2013) or of the First Schedule to the Finance (No. 2) Act, 2014 (25 of 2014) or of the First Schedule to the Finance Act, 2015 (20 of 2015) shall be set off under sub-rule (1) or, as the case may be, sub-rule (2).
\nRule 9.—Where the net result of the computation made in accordance with these rules is a loss, the loss so computed shall be ignored and the net agricultural income shall be deemed to be nil.
\nRule 10.—The provisions of the Income-tax Act relating to procedure for assessment (including the provisions of section 288A relating to rounding off of income) shall, with the necessary modifications, apply in relation to the computation of the net agricultural income of the assessee as they apply in relation to the assessment of the total income.
\nRule 11.—For the purposes of computing the net agricultural income of the assessee, the Assessing Officer shall have the same powers as he has under the Income-tax Act for the purposes of assessment of the total income.
\n| ** | \n** | \n** | \n