Liability to tax of occasional shipping
[CHAPTER V-A
SPECIAL PROVISIONS RELATING TO CERTAIN CLASSES OF SHIPPING
44A. Liability to tax of occasional shipping.—The provisions of this Chapter shall, notwithstanding anything contained in the other provisions of this Act, apply for the purpose of the levy and recovery of tax in the case of any person who resides out of [the taxable territories] and carries on business in [the taxable territories] in any year as the owner or charterer of a ship (such person hereinafter in this Chapter being referred to as the principal), unless the Income-tax Officer is satisfied that there is an agent of such principal from whom the tax will be recoverable in the following year under the other provisions of this Act.
Inserted by s. 3, Indian I.T. (Further Amendment) Act, 1923.
Substituted for "British India" by Adaptation of Laws Order, 1950.
[As amended up to date]