91 : Notification: 91 Date of Issue: 08/12/2009

Notification: 91 Date of Issue: 08/12/2009

Section 10(39) of the Income-tax Act, 1961 – Exemptions – Notified persons, notified sporting events and Specified income

Notification No.91 / 2009, dated 8-12-2009

In exercise of the powers conferred by clause (39) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies, -

(a) the Organising Committee Commonwealth Games, 2010 Delhi, India as the person;

(b) the following income as specified income arising to Organising Committee Commonwealth Games, 2010 Delhi, India from the organising Commonwealth Games, 2010 Delhi, India:-

(i) income arising from the receipt from International Broadcasting – rupees one hundred eighty two crore (seventy per cent. of rupees two hundred sixty crore);

(ii) income arising from the receipt from domestic broadcasting - rupees sixty six crore (sixty per cent. of rupees one hundred ten crore);

(iii) income arising from the receipt of sponsorship – rupees nine hundred sixty crore;

(iv) income arising from the receipt of ticketing – rupees hundred crore;

income arising from receipt of licensed merchandise – rupees fifty crore;
income from Donations of rupees hundred crore,

for the purposes of the said clause.

[F.No.200/09/2009-ITA.I]