Charge of income-tax
Chapter II
Basis of Charge
Charge of income-tax.
27 4. (1) Where any Central Act enacts the income-tax shall be charged for any assessment year at any rate or rates, income-tax at that rate or those rates shall be charged for that year in accordance with, and 28[subject to the provisions (including provisions for the levy of additional income-tax) of, this Act] in respect of the total income of the previous year 29[* * *] of every person :
Provided that where by virtue of any provision of this Act income-tax is to be charged in respect of the income of a period other than the previous year income-tax shall be charged accordingly.
(2) In respect of income chargeable under sub-section (1), income-tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act.