217 : Circular No. 217, dated 31-03-1977

 Instructions for deduction of tax at source from winnings from lottery or crossword puzzle during financial year 1977-78 at the rates specified in Part II of First Schedule to Finance (No. 2) Bill, 1977

1. I am directed to invite a reference to this Department’s Circular No. 198 [F. No. 275/61/76-ITJ], dated 25-6-1976 on the subject of deduction of income-tax from lottery and crossword puzzle prizes during the financial year 1976-77. The Finance Bill, 1977, as introduced in the Parliament, prescribes the same rates for deduction of tax from lottery and crossword puzzle prizes during the financial year 1977-78 as were in force during the financial year 1976-77. Hence, until further instructions, tax at source from payments of income by way of lottery and crossword puzzle prizes may be deducted at the same rates as are given in Part II of the First Schedule to the Finance Act, 1976.

2. These instructions may please be brought to the notice of all concerned under the control of the State Government. In cases of doubt, the Income-tax Officer concerned may be consulted.

Circular : No. 217 [F. No. 275/19/77-IT (B)], dated 31-3-1977.