FINANCE ACT, 1963
Preamble 1 - FINANCE ACT 1963
THE
FINANCE ACT, 1963
[Act
No. 13 of 1963]
[28th
April 1963]
PREAMBLE
An Act to give effect to the financial
proposals of the Central Government for the financial year 1963- 64
Be it enacted by Parliament in the
Fourteenth Year of the Republic of India as follows :
Section 1 - Short Title and Commencement
(1) This Act may be
called the Finance Act, 1963.
(2) Save as otherwise
provided in this Act, sections 3, 6, 7, 9, 11, 12, 13 and 21 shall be deemed to
have come into force on the 1st day of April, 1963.
Section 2 - Income Tax and Super Tax
(1) Subject to the
provisions of sub sections (2), (3), (4) and (5), for the assessment year
commencing on the 1st day of April, 1963,
(a) income tax shall be charged
at the rates specified in Part I of the First Schedule and,
(i) in the cases to which
Paragraphs A, B, C and E of that Part apply, shall be increased by a surcharge
for purposes of the Union and, except in the cases to which the said Paragraph
E applies, a special surcharge, calculated in either case in the manner
provided therein; and
(ii) in the cases to which
Paragraphs A and C of the aforesaid Part apply, shall further be increased by
an additional surcharge for purposes of the Union (hereinafter referred to as
additional surcharge) calculated in the manner provided in the said Schedule;
?
(b) super tax shall, for
the purposes of section 95 of the Income tax Act, 1961 (43 of 1961)
(hereinafter referred to as the Income tax Act), be charged at the rates specified
in Part II of the First Schedule, and, in the cases to which Paragraphs A, B
and C of that Part apply, shall be increased by a surcharge for purposes of the
Union and a special surcharge, calculated in either case in the manner provided
therein.
(2) In making any
assessment for the assessment year commencing on the 1st day of April, 1963,
(a) where the total
income of an assessee, not being a company, includes any income chargeable
under the head "Salaries", the income tax payable by the assessee on
that part of his total income which consists of such inclusion shall be an
amount bearing to the total amount of income tax payable according to the rates
applicable under the operation of the Finance (No. 2) Act, 1962 (20 of 1962),
on his total income the same proportion as the amount of such inclusion bears
to his total income;
(b) where the total
income of an assessee, not being a company, includes any income chargeable
under the head "Salaries" on which super tax has been or might have
been deducted under the provisions of sub section (1) of section
192 of the Income tax Act, the super tax payable by the assessee on that
portion of his total income which consists of such inclusion shall be an amount
bearing to the total amount of super tax payable according to the rates
applicable under the operation of the Finance (No. 2) Act, 1962 (20 of 1962),
on his total income the same proportion as the amount of such inclusion bears
to his total income.
(3) In making any
assessment for the assessment year commencing on the 1st day of April, 1963,
where the total income of a company, other than the Life Insurance Corporation
of India established under the Life Insurance Corporation Act, 1956 (31 of
1956), includes any profits and gains from life insurance business the super
tax payable by it shall be the aggregate of the tax calculated
(i) ???on the amount of profits and gains from life
insurance business so included at the rate applicable to the Life Insurance
Corporation of India in accordance with Paragraph E of Part II of the First
Schedule; and
(ii) ???on the remaining part of its total income,
at the rate applicable to the company on its total income.
(4) (a) In cases to which
Chapter XII of the Income tax Act applies, the tax chargeable shall be
determined as provided in that Chapter, and with reference to the rates imposed
by sub section (1) or the rates as specified in that Chapter, as the case may
be.
(b) ??In computing under section 209 of
the Income tax Act, the advance tax payable by an assessee, the additional
surcharge shall be included.
(c) ??The amount of Income tax to be deducted at
source under sub section (1) of section 192 of the Income tax Act
from income chargeable under the head "Salaries" shall include an
additional surcharge equal in amount to the additional surcharge which would
have been leviable if the estimated income under that head had been the total
income.
(5) In respect of any
assessment for the assessment year commencing on the 1st day of April, 1963
(i) ???an assessee being an Indian company or any other
company which has made the prescribed arrangements for the declaration and
payment of dividend within India or an assessee (other than a company) whose
total income included any profits and gains derived from the export of any
goods or merchandise out of India, shall be entitled to a deduction, from the
amount of income tax and super tax with which he is chargeable of an amount
equal to the income tax and super tax calculated respectively at one tenth of
the average rate of income tax and at the average rate of super tax on the
amount of such profits and gains included in the total income;
(ii) ??where an assessee of the type referred to in
clause (i) is engaged in the manufacture of any articles in an industry
specified in the First Schedule to the Industries (Development and Regulation)
Act, 1951 (65 of 1951), exports after the 28th day of February, 1963, such
articles out of India, he shall be entitled, in addition to the deduction of
tax referred to in clause (i), to a further deduction from the amount of tax
with which he is chargeable for the assessment year of an amount equal to the
income tax and super tax calculated respectively at the average rate of such
taxes on an amount equal to two per cent. of the sale proceed in respect of
such export;
(iii) ??where an assessee of the type referred to in
clause (i) engaged in the manufacture of any articles in an industry specified
in the said First Schedule self after the 28th day of February, 1963, such
articles to any other person in India who himself export them out of India an
evidence is produced before the Income tax Officer of such articles having been
so exported, the assessee shall be entitled to a deduction from the amount of
income tax and super tax with which he is chargeable for the assessment year of
an amount equal to the income tax and super tax calculated respectively at the
average rate of such taxes on a such equal to two per cent. of the sale
proceeds receivable by him in respect of such articles from the exporter;
(iv) ??the total of the deductions under this sub
section shall in no case exceed the amount of income tax and super tax
otherwise payable by the assessee;
(v) ??nothing contained in clauses (ii) and (iii)
shall apply in relation to fuels, textiles (including those dyed, printed or
otherwise processed), sugar, vegetable oils and vanaspathi, cement and gypsum
products and cigarettes respectively specified in items 2, 23, 25, 28, 35 and
38 of the First Schedule to the Industries (Development and Regulation) Act,
1951 (65 of 1951), and in relation to such other articles in any other industry
specified in that Schedule which may be notified in the Official Gazette by the
Central Government having regard to the progress achieved by the industry or
any other relevant factors;
(vi) ??the amount of any profits and gains derived
from the export of any goods or merchandise out of India in respect of which
deduction of income tax and super tax is admissible under clause (i) shall be
computed in accordance with the rules made by the Central Board of Revenue in
this behalf.
(6) In cases in which tax
has to be deducted under sub section (2) of section 192 and sections
193 to 195 of the Income tax Act at the rates in force, the deduction shall be
made at the rates specified in Part III of the First Schedule.
(7) For the purposes of
this section, and of the rates of tax imposed thereby, and of section 3
(i) ????the expressions "assessment
year", "average rate of income tax", "average rate of super
tax", "partner", "tax" and "total income"
have the meanings respectively assigned to them under clauses (9), (10), (11),
(23), (43) and (45) of section 2 of the Income tax Act;
(ii) ???the expression "earned income" has
the same meaning as in section 2 of the Finance (No. 2) Act, 1962 (20
of 1962).
(8) For the purposes of
Paragraphs A and C of Part I of the First Schedule, the expression
"residual income" means the amount of the total income as reduced by
(a) the amount of the
capital gains, if any, included therein; and
(b) the amount of tax
(exclusive of additional surcharge) which would have been chargeable on such
reduced total income if it had been the total income no part of which had been
exempt from tax and on no portion of which deduction of tax had been admissible
under any provisions of the Income tax Act or this Act.
Section 3 - Additional Surcharge Not to be Taken Into Account For Purposes of Deduction, Etc.
Notwithstanding anything contained in
the provisions of Chapter VII or Chapter VIII A or section 110 of the
Income tax Act or sub section (5) of section 2 of this Act, in
calculating any relief, rebate or deduction in respect of income tax payable on
the total income of an assessee which includes any income on which no income
tax is payable or in respect of which a deduction of income tax is admissible
under any the aforesaid provisions, no account shall be taken of the additional
surcharge.
Section 4 - Amendment of Section 2
In section 2 of the Income
tax Act, for clause (44), the following clause shall be and shall be deemed
always to have been, substituted, namely :
"(44) ?Tax Recovery Officer? means
(i) a Collector or an
additional Collector;
(ii) any such officer
empowered to effect recovery of arrears of land revenue or other public demand
under any law relating to land revenue or other public demand for the time
being in force in the State as may be authorised by the State Government, by
general or special notification in the Official Gazette, to exercise the powers
of a Tax Recovery Officer;
(iii) any Gazetted Officer
of the Central or a State Government who may be authorised by the Central
Government, by general or special notification in the Official Gazette, to
exercise the powers of a Tax Recovery Officer;".
Section 5 - Amendment of Section 13
In section 13 of the Income
tax Act, in clause (b), for the words "trust or charitable
institution", the words "trust for charitable purposes or a
charitable institution" shall be, and shall be deemed always to have been,
substituted.
Section 6 - Amendment of Section 40
In section 40 of the Income
tax Act, in clause (c),
(1) Before the
Explanation, the following sub clause shall be inserted namely :
"(iii) any
expenditure which results directly or indirectly in the provisions of any
remuneration or benefit or amenity to an employee who is a citizen of India to
the extent such expenditure exceeds the amount calculated at the rate of five
thousand rupees per month for any period of his employment after the 28th day
of February, 1963 :
Provided that in computing the
aforesaid expenditure, any payments by way of gratuity or any sums comprised in
the transferred balance of an employee participating in a recognised provident
fund referred to in clause (vii) of sub section (1) of section 17, or the
amount of any compensation referred to in clause (i) or any payment referred to
in clause (ii) of sub section (3) of that section shall not be taken into
account.".
(2) In the Explanation
after the words, brackets and figure "referred to in sub clause (i)",
the words, brackets and figures "or in sub clause (iii)" shall be
inserted.
Section 7 - Amendment of Section 58
In section 58 of the Income
tax Act, in clause (b), after the words, brackets and figure "referred to
in sub clause (i)", the words, brackets and figures "or in sub clause
(iii)" shall be inserted.
Section 8 - Amendment of Section 139
In section 139 of the Income
tax Act,
(1) in sub section (1),
in clause (iii) (b) of the proviso, the words "as finally assessed"
shall be, and shall be deemed always to have been, omitted;
(2) after sub section
(1), the following sub section shall be, shall be deemed always to have been,
inserted, namely :
"(1A) Where a s a result of an
order under section 154 or section 155 or section 250 or section 254 or section
260 or section 262 or section 264, the amount of tax on which interest was payable
under clause (iii) of the proviso to sub section (1) has been reduced, the
interest shall be reduced accordingly, and the excess interest paid, if any,
shall be refunded.";
(3) after sub section
(7), the following sub section shall be inserted, namely :
"(8) Notwithstanding anything
contained in clause (iii) of the proviso to sub section (1), the Income tax
Officer may, in such cases and under such circumstances as may be prescribed,
reduce or waive the interest payable by any person under any provision of this
section.".
Section 9 - Insertion of New Section 141A
After section 141 of the
Income tax Act, the following section shall be inserted, namely :
"141A. Relief to
be given to, and interest to be recovered from, assessees in certain cases. (1)
If any assessee having furnished a return under section 139 before the 1st day
of January of the assessment year, pays before that date the tax determined as
payable by him in pursuance of a provisional assessment made under section 141
or a regular assessment made under section 143 or section 144, or where neither
of such assessments has been made before that date, the tax payable by him on
the basis of such return after taking into consideration the tax paid for the
assessment year under the provisions of Chapter XVII B, or Chapter XVII C, he
shall be entitled to a deduction from the amount of income tax and super tax
with which he is chargeable of an amount equal to one per cent. of the amount
of tax so paid by him before the said date.
(2) ??If any assessee does not furnish a return
under section 139 before the 1st day of January of the assessment year and no
regular assessment under section 144 is made before the said date, he shall, in
addition to the amount of income tax and super tax with which he is chargeable,
be liable to pay an amount calculated at two per cent. per annum from the said
1st day of January to
(i) in the case where no
return is furnished, the date on which a regular assessment is made under
section 144;
(ii) in the case where a
return is filed after the said 1st day of January, the date on which a
provisional assessment under section 141 or a regular assessment under section
143 or section 144, whichever is earlier, is made;
the calculation in the case referred to
in clause (i) being made with reference to the tax payable on regular
assessment under section 144 and in the case referred to in clause (ii) being
made with reference to the tax payable on the basis of the return, and in
either case after taking into consideration the tax already paid under the
provisions of Chapter XVII B or Chapter XVII C.
(3) ??If any assessee having furnished a return
under section 139 before the 1st day of January of the assessment year does not
pay before that date the tax payable on the basis of such return after taking
into consideration the tax already paid for the assessment year under the
provisions of Chapter XVII B or Chapter XVII C and no provisional assessment
under section 141 or regular assessment under section 143 or section 144 is
made before the said date, he shall, in addition to the amount of income tax
and super tax with which he is chargeable, be liable to pay an amount
calculated at two per cent. per annum from the said 1st day of January to the
date on which a provisional assessment under section 141 or a regular
assessment under section 143 or section 144, whichever is earlier, is made, the
calculation being made with reference to the tax payable on the basis of the
return after taking into consideration the tax already paid under the
provisions of the aforesaid Chapters.
(4) ???Any sum paid by an assessee in accordance
with the provisions of sub section (1) otherwise than in pursuance of a
provisional assessment made under section 141 or a regular assessment under
section 143 or section 144, shall be treated as a payment of tax in respect of
the relevant assessment year, and credit therefor shall be given to the
assessee in the regular assessment.".
Section 10 - Amendment of Section 146
In section 146 of the Income
tax Act, for the words and figures "in accordance with the provisions of
section 143 or 144" the words and figures "in accordance with the
provisions of section 143 or section 144" shall be substituted.
Section 11 - Amendment of Section 209
In section 209 of the Income
tax Act, after clause (c) and before the Explanation, the following clause
shall be inserted, namely :
"(d) in cases where the Income tax
Officer makes an amended order referred to in sub section (3) of section 210 on
the basis of a provisional assessment, the total income on the basis of which
the relevant provisional assessment had been made shall be substituted for the
total income referred to in clause (a).".
Section 12 - Amendment of Section 210
In section 210 of the Income
tax Act, for sub section (3), the following sub section shall be substituted,
namely :
"(3) If, after the making of an
order by the Income tax Officer under this section and before the 15th day of
February of the financial year, a regular assessment or a provisional
assessment under section 141 of the assessee (or of the registered firm of
which he is a partner) is made in respect of a previous year later than that
referred to in the order of the Income tax Officer, the Income tax Officer may
make an amended order requiring the assessee to pay in one instalment on the
specified date, or in equal instalments on the specified dates, if more than
one falling after the date of the amended order, the advance tax computed on
the basis of the total income determined for the purposes of the regular assessment
or the provisional assessment aforesaid as reduced by the amount, if any, paid
in accordance with the original order.".
Section 13 - Amendment of Section 215
In section 215 of the Income
tax Act, for sub section (2), the following sub section shall be substituted,
namely :
"(2) ?Where before the date of completion of a
regular assessment, a provisional assessment is made under section 141 or tax
is paid by the assessee otherwise than in pursuance of such a provisional
assessment
(i) interest shall be
calculated in accordance with the foregoing provision up to the date on which
the tax is paid either as provisionally assessed or otherwise and
(ii) thereafter interest
shall be calculated at the rate aforesaid on the amount by which the tax as so
paid (in so far as it relates to income subject to advance tax) falls short of
the said seventy five per cent.".
Section 14 - Amendment of Section 220
In section 220 of the Income
tax Act, to sub section (2), the following proviso shall be, and shall be
deemed always to have been, added, namely :
"Provided that, where a result of
an order under section 154, or section 155, or section 250, or section 254, or
section 260, or section 262, or section 264, the amount on which interest was
payable under this section had been reduced, the interest shall be reduced
accordingly and the excess interest paid, if any, shall be refunded."
Section 15 - Amendment of Section 223
In section 223 of the Income
tax Act, in sub section (2), the words "in a district" shall be, and
shall be deemed always to have been, omitted.
Section 16 - Amendment of Section 233
In section 233 of the Income
tax Act, for the words and figures "assessment made under section 143 or
144", the words and figures "assessment made under section 143 or
section 144" shall be substituted.
Section 17 - Amendment of Section 271
In section 271 of the Income
tax Act, in sub section (1), in clause (a), the word "his", occurring
before the words "total income" shall be omitted.
Section 18 - Amendment of Section 291
In section 291 of the Income
tax Act, in sub section (1), after the words "the evasion of payment of
tax on income", the words "it is necessary or expedient so to
do" shall be inserted.
Section 19 - Amendment of Section 297
In section 297 of the Income
tax Act, in sub section (2), in clause (e), before the words, figures and
letter "section 23A, of the repealed Act", the words, brackets and
letters "subject to the provisions of clause (g) and clause (j) of this
sub section" shall be, and shall be deemed always to have been, inserted.
Section 20 - Amendment of the Second Schedule
In the Second Schedule to the Income
tax Act,
(1) in Part I, after rule
19, the following rule shall be, and shall be deemed always to have been,
inserted, namely :
"19A. Entrustment of certain functions
by Collector or additional Collector. A Tax Recovery Officer, being a Collector
or an additional Collector, may, subject to the approval of the State
Government, entrust any of his functions as Tax Recovery Officer to any other
officer lower than him in rank who is empowered to effect recovery of arrears
of land revenue or other public demand under any law relating to land revenue
or other public demand for the time being in force in the State and such
officer shall, in relation to functions so entrusted to him, be deemed to be a
Tax Recovery Officer.";
(2) in rule 86, for sub
rule (1), the following sub rule shall be, and shall be deemed always to have
been, substituted, namely :
"(1) ?An appeal from any original order passed by
the Tax Recovery Officer under this Schedule, not being an order which is
conclusive, shall lie
(a) in the case of a Tax
Recovery Officer, being a Collector or an additional Collector or an officer
referred to in sub clause (iii) of clause (44) of section 2, to the revenue
authority to which appeals ordinarily lie against the orders of a Collector
under the law relating to land revenue of the State concerned; and
(b) in any other case, to
the revenue authority to which an appeal or an application for revision would
ordinarily lie, if the order passed by him were the order under the law
relating to land revenue or other public demand for the time being in force in
the State concerned."
Section 22 - Amendment of Act 27 of 1957
In section 5 of the Wealth
tax Act, 1957,
(1) in sub section (1)
(a) clause (xv) shall be
omitted;
(b) in clause (xvi), for
the words "twelve year national plan savings certificates held by the
assessee", the words "twelve year national plan savings certificates,
ten year defence deposit certificates and twelve year national defence certificates
held by the assessee, to the extent to which the amount of such certificates or
deposits do not exceed in each case the maximum amount permitted to be invested
or deposited therein" shall be substituted;
(2) to sub section (3),
the following proviso shall be added, namely :
"Provided that for the purpose of
making any assessment for the financial year commencing on the 1st day of
April, 1963, the provisions of clause (b) shall not apply to ten year defence
deposit certificates and twelve year national defence certificates held by the
assessee on the relevant valuation date."
Schedule I - FIRST SCHEDULE
THE
FIRST SCHEDULE
(See
section 2)
Part
I
Income-tax
and surcharges on income-tax
Paragraph
A
(i) In the case of every
individual who is married and every Hindu undivided family whose total income
does not exceed Rs. 20,000 in either case--
Rates
of Income-tax
|
Where the individual has no child
wholly or mainly dependent on him or where the Hindu undivided family has no
minor coparcener.
|
Where the individual has one child
wholly or mainly dependent on him or where the Hindu undivided family has one
minor coparcener.
|
Where the individual has more than
one child wholly or mainly dependent on him or where the Hindu undivided
family has more than one minor coparcener.
|
|
|
Rs.
|
Rs.
|
Rs.
|
|
(1) On the first
|
3,000 of total income
|
3,300 of total income
|
3,600 of total income
|
Nil
|
|
(2) On the next
|
2,000
|
"
|
1,700
|
,,
|
1,400
|
"
|
3%
|
|
(3) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
7%
|
|
(4) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
10%
|
|
(5) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
12%
|
|
(6) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
15%
|
|
(7) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
20%
|
|
(8) On the next
|
2,500
|
"
|
2,500
|
"
|
2,500
|
"
|
23%
|
(ii) ???In the case of every individual who is not
married and every individual or Hindu undivided family whose total income in
either case exceeds Rs. 20,000 and in the case of every unregistered firm or
other 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:--
|
|
|
Rs.
|
|
|
|
(1)
|
On the first . . . . .
|
1,000 of total income
|
Nil
|
|
(2)
|
On the next . . . . .
|
4,000
|
,,
|
3%
|
|
(3)
|
On the next . . . . .
|
2,500
|
,,
|
7%
|
|
(4)
|
On the next . . . . .
|
2,500
|
,,
|
10%
|
|
(5)
|
On the next . . . . .
|
2,500
|
,,
|
12%
|
|
(6)
|
On the next . . . . .
|
2,500
|
,,
|
15%
|
|
(7)
|
On the next . . . . .
|
2,500
|
,,
|
20%
|
|
(8)
|
On the next . . . . .
|
2,500
|
,,
|
23%
|
|
(9)
|
On the balance of total income . . .
. .
|
|
,,
|
25%
|
Provided that for the purposes of this
Paragraph--
(i) no income-tax shall
be payable on a total income which does not exceed the limit specified below;
(ii) the income-tax
payable shall in no case exceed half the amount by which the total income
exceeds the said limit;
(iii) the income-tax
payable by an individual who is married or a Hindu undivided family whose total
income exceeds in either case Rs. 20,000 shall not exceed the aggregate of?
(a) the income-tax which
would have been payable if the total income had been Rs. 20,000;
(b) half the amount by
which the total income exceeds Rs. 20,000;
The limit aforesaid shall be--
(i) ???Rs. 6,000 in the case of every Hindu
undivided family which as at the end of the previous year satisfies either of
the following conditions, namely:--
(a) that it has at least
two members entitled to claim partition who are not less than eighteen years of
age; or
(b) that it has at least
two members entitled to claim partition who are not lineally descended one from
the other and who are not lineally descended from any other living member of
the family;
(ii) ???Rs. 3,000 in every other case.
Surcharges on income-tax
The amount of income-tax computed at
the rates hereinbefore specified shall be increased by the aggregate of the
surcharges calculated as under:--
(a) a surcharge for
purposes of the Union equal to the sum of?
(i) two and a half per
cent, of the amount of income-tax calculated at the average rate of income-tax
on the income under the head "Salaries" included in the total income;
(ii) five per cent, of the
amount of income-tax calculated at the average rate of income-tax on the total
income as reduced by the income under the head "Salaries" included
therein; and
(iii) where the earned
income included, in the total income exceeds Rs. 1,00,000, ten per cent, of the
difference between the amount of income-tax which would have been payable on
the whole of the earned income included in the total income if such earned
income had been the total-income and the amount of income-tax payable on a
total income of Rs. 1,00,000;
(b) a special surcharge
at fifteen per cent, of the difference between the amount of income-tax on the
total income and the amount of income-tax on the whole of the earned income, if
any, included in the total income if such earned income had been the total
income:
Provided that the surcharge for
purposes of the Union and the special surcharge, both together, shall not
exceed half the amount by which the total income as reduced by the amount of
income-tax payable by the assessee exceeds the limit specified below:--
The limit aforesaid shall be--
(i) ???Rs. 6,000 in the case of every Hindu
undivided family which as at the end of the previous year satisfies either of
the following conditions, namely:-
(a) that it has at least
two members entitled to claim partition who are not less than eighteen years of
age; or
(b) that it has at least
two members entitled to claim partition who are not lineally descended one from
the other and who are not lineally descended from any other living member of
the family;
(ii) ???Rs. 3,000 in every other case;
(c) an additional
surcharge for purposes of the Union calculated on the amount of the residual
income at the following rates, namely:--
|
(i) On the first Rs. 6,000 of the
residual income . . . .
|
4%
|
|
(ii) On the next Rs. 9,000 of the
residual income . . .
|
6%
|
|
(iii) On the next Rs. 12,000 of the
residual income . . . .
|
8%
|
|
(iv) On the next Rs. 15,000 of the
residual income . . . .
|
9%
|
|
(v) On the balance of the residual
income . . .
|
10%
|
Provided that--
(i) ???no additional surcharge shall be levied
where the residual income does not exceed the limit specified below;
[]
The limit aforesaid shall be--
(i) ???Rs. 6,000 in the case of every Hindu
undivided family which as at the end of the previous year satisfies either of
the following conditions, namely:--
(a) that it has at least
two members entitled to claim partition who are not less than eighteen years of
age;
or
(b) that it has at least
two members entitled to claim partition who are not lineally descended one from
the other and who are not lineally descended from any other living member of
the family;
(ii) ???Rs. 3,600 in the case of every individual
who has more than one child wholly or mainly dependent on him or in the case of
every Hindu undivided family having more than one minor coparcener;
(iii) ??Rs. 3,300 in the case of every individual who
has one child wholly or mainly dependent on him or in the case of every Hindu
undivided family having one minor coparcener;
(iv) ??Rs. 3,000 in every other case.
Explanation. -- For the purposes of
this Paragraph, in the case of "every Hindu undivided family governed by
the Mitakshara law, a son shall be deemed to be entitled to claim partition of
the coparcenary property against his father or grandfather notwithstanding any
custom to the contrary.
Paragraph
B
|
In the case of every local
authority,--
|
|
|
Rate of income-tax
|
|
|
On the whole of the total income
|
. . 30%
|
Surcharge
on income-tax
The amount of income-tax computed at
the rate hereinbefore specified shall be increased by a surcharge for purposes
of the Union of five per cent, of the amount of income-tax.
Paragraph
C
In every case in which under the
provisions of the Income-tax Act, income-tax is to be charged at the maximum
rate,--
Rate
of income-tax
|
On the whole of the total income
|
.. 25%
|
Surcharges
on income-tax
The amount of income-tax computed at
the rate hereinbefore specified shall be increased by the aggregate of the surcharges
calculated as under:--
(a) a surcharge for
purposes of the Union of five per cent, of the amount of income-tax;
(b) a special surcharge
of fifteen per cent, of the amount of income-tax; and
(c) an additional
surcharge for purposes of the Union calculated on the
amount of the
residual income at the rates as specified in Paragraph A of this Part.
Paragraph
D
In the case of every company,--
Rate
of income-tax
|
On the whole of the total
income
|
.. 25%
|
Paragraph
E
In the case of every registered firm,--
Rates
of income-tax
|
|
Where the firm has four or less
partners
|
Where the firm has five or more
partners
|
|
|
as on the last day of the previous
year
|
|
(1) On the first Rs. 25,000 of total
income
|
Nil
|
Nil
|
|
(2) On the next Rs. 15,000 of total income
|
5%
|
7%
|
|
(3) On the next Rs. 20,000 of total
income
|
6%
|
8%
|
|
(4) On the next Rs. 40,000 of total
income
|
7%
|
9%
|
|
(5) On the next Rs. 50,000 of total
income
|
8%
|
10%
|
|
(6) On the balance of total income
|
10%
|
12%
|
Surcharge
on income-tax
The amount of income-tax computed at
the rates hereinbefore specified shall be increased by a surcharge for purposes
of the Union equal to the sum of--
(i) twenty per cent, of
the amount of income-tax payable by the firm on its income from any business
carried on by it calculated at the rate of income-tax applicable to it's total
income; and
(ii) ten per cent, of the
amount of income-tax payable by it on its income from all sources other than
from any business carried on by it calculated at the rate of income-tax
applicable to its total income.
Part
II
Super-tax
and surcharges on super-tax
Paragraph
A
In the case of every
individual, Hindu undivided family, unregistered firm or other 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,--
Rates
of super-tax
|
(1) On the first Rs. 20,000 of total
income . . . . .
|
Nil
|
|
(2) On the next Rs. 5,000 of total
income . . . . . . .
|
8%
|
|
(3) On the next Rs. 5,000 of total
income .....
|
18%
|
|
(4) On the next Rs. 10,000 of total
income ....
|
22%
|
|
(5) On the next Rs. 10,000 of total
income . . . .
|
32%
|
|
(6) On the next Rs. 10,000 of total
income ....
|
40%
|
|
(7) On the next Rs. 10,000 of total
income . . . .
|
45'%
|
|
(8) On the balance of total income .
. . . .
|
47-5%
|
The amount of super-tax computed at the
rates hereinbefore specified shall be increased by the aggregate of the surcharges
calculated as under:--
(a) A surcharge for
purposes of the Union equal to the sum of?
(i) two and a half per
cent, of the amount of super-tax calculated at the average rate of super-tax on
the income under the head "Salaries" included in the total income;
?
(ii) five per cent, of the
amount of super-tax calculated at the average rate of super-tax on the total
income as reduced by the income under the head "Salaries" included
therein; and
(iii) where the earned
income included in the total income exceeds Rs. 1,00,000, ten per cent, of the
difference between the amount of super-tax which would have been payable on the
whole of the earned income included in the total income, if such earned income
had been the total income and the amount of super-tax payable on a total income
of Rs. 1,00,000;
(b) A special surcharge
at fifteen per cent, of the difference between the amount of super-tax on the
total income and the amount of super-tax on the whole of the earned income, if
any, included in the total income, if such earned income had been the total
income.
Paragraph
B
In the case of every local authority,--
Rate
of super-tax
|
On the whole of the total income
|
.. 16%
|
Surcharge
on super-tax
The amount of super-tax computed at the
rate hereinbefore specified shall be increased by a surcharge for purposes of
the Union of 121/2 per cent, of the amount of
super-tax.
Paragraph
C
In the case of every association of
persons being a co-operative society as defined in clause (19) of section
2 of the Income-tax Act,--
Rates
of super-tax
|
(1) On the first Rs. 25,000 of total
income ..
|
Nil
|
|
(2) On the balance of total income ..
|
16%
|
Surcharge
on super-tax
The amount of super-tax computed at the
rates hereinbefore specified shall be increased by a surcharge for purposes of
the Union of 121/2 per cent, of the amount of super-tax.
Paragraph
D
In the case of every company, other
than the Life Insurance Corporation of India established under the Life
Insurance Corporation Act, 1956(31 of 1956),--
Rates
of Super-tax
|
On the whole of the total income
|
.. 55%:
|
Provided that--
(i) a rebate at the rate
of 50 per cent, on so much of the total income as consists of dividends from
any Indian company; and at the rate of 35 per cent, on the balance of the total
income shall be allowed in the case of any company which?
(a) in respect of its
profits liable to tax under the Income-tax Act for the assessment year
commencing on the 1st day of April, 1963, has made the prescribed arrangements
for the declaration and payment within India of the dividends payable out of
such profits in accordance with the provisions of section 194 of that
Act; and
(b) is such a company as
is referred to in section 108 of the Income-tax Act with a total
income not exceeding Rs. 25,000;
(ii) a rebate at the rate
of 50 per cent, on so much of the total income as consists of dividends from a
subsidiary Indian company formed and registered before the 1st day of April,
1961; at the rate of 45 per cent, on so much of the total income as consists of
dividends from any other Indian company; and at the rate of 30 per cent, on the
balance of the total income shall be allowed in the case of any company which
satisfies condition (a) but not condition (b) of the preceding clause;
(iii) a rebate at the rate
of 50 per cent, on so much of the total income as consists of dividends from a
subsidiary Indian company formed and registered before the 1st day of April,
1961; at the rate of 30 per cent, on so much of the total income as consists of
dividends from an Indian company, not being a subsidiary company, formed and
registered before the 1st day of April, 1959; at the rate of 45 per cent, on so
much of the total income as consists of dividends from any other Indian company
formed and registered on or after the 1st day of April, 1959; at the rate
of 30 per cent, on so much of the total income as consists of royalties
received from an Indian concern in pursuance of an agreement, made by it with
the Indian concern on or after the 1st day of April, 1961 and which has been
approved by the Central Government; and at the rate of 17 per cent, on the
balance of the total income shall be allowed in the case of any company not
entitled to a rebate under either of the preceding clauses:
Provided further that--
|
(i) the amount of the rebate under
clause (i) or clause (ii) of the preceding proviso shall be reduced by the
sum, if any, equal to the amount or the aggregate of the amounts, as the case
may be, computed as hereunder:--
(a) on the aggregate of the sums
computed in the manner provided in clause (i) of the second proviso to
Paragraph D of Part II of the First Schedule to the Finance (No. 2) Act,
1962(20 of 1962) as reduced by the amount, if any, which is deemed to have
been taken into account, in accordance with clause (ii) of the said proviso,
for the purpose of reducing the rebate mentioned in clause (i) of the said
proviso to nil; and
|
at the rate of 100%
|
|
(b) on the amount representing the
face value of any bonus shares or the amount of any bonus issued to its
shareholders during the previous year with a view to increasing the paid-up
capital.
|
at the rate of 121/2%
|
(iv) where the sum arrived
at in accordance with clause (i) of this proviso exceeds the amount of the
rebate arrived at in accordance with clause (i) or clause (ii), as the case may
be, of the preceding proviso, only so much of the amounts of reduction
mentioned in sub-clauses (a) and (b) of clause (i) of this proviso as is
sufficient, in that order, to reduce the rebate, to nil shall be deemed to have
been taken into account for the purpose:
Provided further that the super-tax
payable by a company, the total income of which exceeds rupees twenty-five
thousand, shall not exceed the aggregate of--
(a) the super-tax which
would have been payable by the company if its total income had been rupees
twenty-five thousand;
and
(b) half the amount by
which its total income exceeds rupees twenty-five thousand.
Explanation I. -- For the purposes of
this Paragraph, where any portion of the profits and gains of a company is not
included in its total income by reason of such portion being agricultural
income, the amount representing the face value of any bonus shares and the
amount of any bonus issued to its shareholders shall each be deemed to be such
proportion thereof as the average of the total income of the company in
the five previous years in which the company has been in receipt of taxable
income immediately preceding the relevant previous year bears to the average of
its total profits and gains (excluding capital receipts) for the preceding five
years aforesaid, reduced by such allowances as may be admissible under the
Income-tax Act which have not been taken into account by the company in its
profit and loss accounts for the preceding five years aforesaid.
Explanation II. -- For the purposes of
this Paragraph and Part III of the Schedule, a company shall be deemed to be a
subsidiary of another company if that other company holds more than half in
nominal value of the equity share capital of the first mentioned company.
Paragraph
E
In the case of the Life Insurance
Corporation of India established under the Life Insurance Corporation Act,
1956(31 of 1956),--
Rate
of super-tax
|
On the whole of its profits and gains
from life insurance business
|
22.5%
|
Part
III
Rates
for deduction of tax at source in certain cases
In every case in
which under the provisions of sub-section (2) of section 192 and
sections 193 to 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 deduction at the
following rates:--
|
|
Income-tax
|
Super tax
|
|
Rate of income-tax
|
Rates of surcharges
|
Rate of super-tax
|
Rates of surcharges
|
|
Surcharge for purposes of the Union
|
Special surcharge
|
|
|
|
1. In the case of a person, other
than a company--
|
|
|
|
|
|
|
(a) in every case, on the whole
incomes (excluding interest payable on any security of the Central Government
issued or declared to be income-tax free, and interest payable on any
security of a State Government issued income-tax free, the income-tax whereon
is payable by the State Government), and
|
25%
|
1.25%
|
3.75%
|
|
|
|
|
Income-tax
|
Super tax
|
|
Rate of income-tax
|
Rates of surcharges
|
Rate of super-tax
|
Rates of surcharges
|
|
Surcharge for purposes of the Union
|
Special surcharge
|
|
|
|
(b) in addition, where the person is
non-resident in India, on the whole income.
|
|
Super-tax and surcharges on super-tax
in accordance with the provisions of clause (6) of sub-section (i)
of section 113 of the Income-tax Act.
|
|
|
|
|
|
|
|
Rate of income-tax
|
Rate of super tax
|
|
2. In the case of a company-
|
|
|
|
(a) in every case--
(i) on the whole income (excluding
interest payable on any security of the Central Government issued or declared
to be income-tax free and interest payable on any security of a State
Government issued income-tax free, the income-tax whereon is payable by the
State Government); and . . . . . . . . .
|
25%
|
|
|
(ii) on the whole income (excluding
dividends payable by an Indian company referred to in clause (iv) of
sub-section (1) of section 99 of the Income-tax Act); and
|
|
5%
|
|
(b) in addition, where the company is
neither an Indian company nor a company which has made the prescribed
arrangements for the declaration and payment of dividends within India,---
|
|
|
|
(i) on the income from dividends
(excluding dividends payable by an Indian company referred to in clause (iv)
of sub-section (1) of section 99 of the Income-tax Act)--
|
|
|
|
(1) on dividends payable by any of
its subsidiary Indian companies formed and registered before the 1st day of
April, 1961 ...
|
|
Nil
|
|
(2) on dividends payable by an Indian
company, not being a subsidiary company, formed and registered before the 1st
day of April, 1959 . . . . . .
|
|
20%
|
|
(3) on dividends payable by any other
Indian company formed and registered on or after the 1st day of April, 1959 .
. . . . ....
|
|
5%
|
|
(ii) on the income from royalties
payable by an Indian concern in pursuance of an agreement which is made by it
with the Indian concern on or after the 1st day of April, 1961 and which has
been approved by the Central Government
|
|
20%
|
|
(iii) on any other income . . . .
|
|
33%
|
Schedule II - SECOND SCHEDULE
THE
SECOND SCHEDULE
[See
section 22(2)]
In the First Schedule to the Tariff
Act,--
(i) in Item No. 24, for
the entry in the fourth column, the entry "Rs. 60.00 per kilogram"
shall be substituted;
(ii) in Item No. 24(3),
for the entry in the fourth column and the entry in the sixth column, the entry
"Rs. 50.00 per kilogram" shall be
substituted;
????????????????????????????????????????????????
(iii) in Item No. 28A, for
the entry in the second column, the following entry shall be substituted,
namely:--
"Patent or proprietary medicines
not containing alcohol, opium,. Indian hemp or other narcotic drugs or other
narcotics other than those medicines which are exclusively Ayurvedic, Unani,
Sidha or Homoeopathic.
Explanation. -- 'Patent or proprietary
medicines' means any drug or medicinal preparation, in whatever form, for use
in the internal or external treatment; of, or for the prevention of ailments
in, human beings or animals, which bears either on itself or on its container
or both, a name which is not specified in a monograph in a Pharmacopoeia,
Formulary or other publications notified in this behalf by the Central
Government in the Official Gazette, or which is a brand name, that is, a name
or a registered trade mark under the Trade and Merchandise Marks Act, 1958 (43
of 1958), or any other mark such as a symbol, monogram, label, signature or
invented words or any writing which is used in relation to that medicine for
the purpose of indicating or so as to indicate a connection in the course of
trade between the medicine and some person having the right either as
proprietor or otherwise to use the name or mark with or without any indication
of the identity of that person.";
(iv) in Item No. 29, for
the entry in the fourth column, the entry "Rs. 12.00 per 100 linear
metres" shall be substituted;
?
(v) in Items Nos. 30, 73,
73(1), 77 and 77(5), for the entries against each of them in the fourth and
fifth columns, the entries "60 per cent, ad valorem" and "50 per
cent, ad valorem" shall, respectively, be substituted;
?
(vi) in Item No. 30(1),
for the entries in the fourth column against sub-items (a), (b) (i) and (b)
(ii), the entry "50 per cent, ad valorem" shall be substituted;
(vii) in Item No. 39, for
the entry in the fourth column, the entry "20 per cent, ad valorem"
shall be substituted;
(viii) in Items Nos. 63(1),
63(20A) and 63(35), for the entry against each of them in the fourth column,
the entry "30 per cent. ad valorem" shall be substituted;
(ix) in Item No. 63(2),--
(1) for the entry in the
fourth column against sub-item (a) (i), the following entry shall be
substituted, namely:--
"Rs. 22.00 per tonne or 10 per
cent, ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(2) for the entry in the
fourth column against sub-item (a) (ii), the following entry shall be
substituted, namely:--
"Rs. 64.00 per tonne plus 5 per
cent, ad valorem";
(3) for the entry in the
fourth column against sub-item (b), the following entry shall be substituted,
namely:--
"Rs. 60.00 per tonne plus 5 per
cent, ad valorem";
(x) in Item No. 63(3),--
(1) for the entry in the
fourth column against sub-item (i), the following entry shall be substituted,
namely:--
"Rs. 31.00 per tonne or 10 per
cent; ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(2) for the entry in the fourth
column against sub-item (ii), the following entry shall be substituted,
namely:--
"Rs. 60.00 per tonne or 20 per
cent, ad valorem whichever is higher, plus 5 per cent, ad valorem";
(xi) in Item No. 63(9),
for the entry in the fourth column, the following entry shall be substituted
namely:--
"Rs. 60.00 per tonne plus 10 per
cent, ad valorem";
(xii) in Item No. 63(10),--
(1) for the entry in the
fourth column against sub-item (i), the entry "Rs. 80.00 per tonne plus 5
per cent, ad, valorem" shall be substituted;
(2) for the entry in the
fourth column against sub-item (ii), the entry "Rs. 100.00 per tonne plus
5 per cent. ad valorem" shall be substituted;
(xiii) in Item No. 63(12),
in the entry in the second column, for the words "Iron or steel bolts and
nuts", the words "Iron or steel bolts and nuts, not otherwise
specified," shall be substituted;
(xiv) in Item No. 63(14A),
for the figures "50" and "40" in the fourth and fifth
columns, the figures "55" and "45" shall, respectively, be
substituted;
(xv) in Item No. 63(17), for
the words and figure "plus 5 per cent, ad valorem" in the entry
against each of the sub-items (i) and (ii) in the fourth, column, the words and
figures "plus 10 per cent ad valorem" shall be substituted;
(xvi) in Item No. 63(18),
for the figures "20" and "40" in the fourth column against
sub-items (a) and (b), the figures "25" and "45" shall,
respectively, be substituted;
(xvii) in Item No. 63(19),--
(1) for the entry in the
fourth column against sub-item (a) (i), the following entry shall be
substituted, namely:--
"Rs. 15.00 per tonne or 10 per
cent, ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(2) for the entry in the
fourth column against sub-item (a)(ii), the following entry shall be
substituted, namely:--
"Rs. 40.00 per tonne plus 5 per
cent, ad valorem";
(3) for the entry in the
fourth column against sub-item (b), the following entry shall be substituted,
namely:--
"Rs. 60.00 per tonne plus 5 per
cent, ad valorem";
(xviii) in Item No. 63(20),--
(1) for the entry in the
fourth column against sub-item (a)(1)(i), the following entry shall be
substituted, namely:--
"Rs. 29.00 per tonne or 10 per
cent, ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(2) for the entry in the
fourth column against sub-item (a)(1)(ii), the following entry shall be
substituted, namely:--
"Rs. 50.00 per tonne plus 5 per
cent, ad valorem";
(3) for the entry in the
fourth column against sub-item (a)(2)(i), the following entry shall be
substituted, namely:--
"Rs. 30.00 per tonne or 10 per
cent, ad valorem whichever is higher, plus 5 per cent, ad valorem";
(4) for the entry in the
fourth column against sub-item (a)(2)(ii), the following entry shall be
substituted, namely:--
"Rs. 60.00 per tonne plus 5 per
cent, ad valorem",
(5) for the entry in the
fourth column against sub-item (b)(1)(i), the following entry shall be
substituted, namely:--
"Rs. 32.00 per
tonne or 10 per cent, ad valorem, whichever is higher, plus 5 per cent, ad
valorem";
(6) for the entry in the
fourth column against sub-item (b)(1)(ii), the following entry shall be substituted,
namely:--
"Rs. 55.00 per tonne plus 5 per
cent, ad valorem";
(7) for the entry in the
fourth column against sub-item (b)(2)(i), the following entry shall be
substituted, namely:--
"Rs. 32.00 per tonne or 10 per
cent, ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(8) for the entry in the
fourth column against sub-item (b)(2)(ii), the following entry shall be
substituted, namely:--
"Rs. 64.00 per tonne plus 5 per
cent, ad valorem";
(xix) in Item No. 63(21)
A,--
?
(1) for the entry in the
fourth column against sub-item (a) (i), the following entry shall be
substituted, namely:--
"Rs. 10.00 per tonne of 15 per
cent, ad valorem, whichever is higher";
(2) for the entry in the
fourth column against sub-item (a) (ii), the following entry shall be
substituted, namely:--
"Rs. 10.00 per tonne or 25 per
cent, ad valorem, whichever is higher";
(3) for the entry in the
fourth column against sub-item (b) (i), the following entry shall be
substituted, namely:--
"Rs. 31.00 per tonne or 10 per
cent, ad valorem, whichever is higher";
(4) for the entry in the
fourth column against sub-item (b) (ii), the following entry shall be
substituted, namely:--
"Rs. 60.00 per tonne plus 5 per
cent, ad valorem";
(xx) in Item No. 63(24),
for the figures "55" and "45" in the fourth and fifth
columns, the figures "60" and "50" shall, respectively, be
substituted;
?
(xxi) in Item No. 63(25),--
(1) for the entry in the
fourth column against sub-item (i), the following entry shall be substituted,
namely:--
"30 per cent, ad valorem.";
(2) for the entry in the
fourth column against sub-item (ii), the following entry shall be substituted,
namely:--
"30 per cent, ad valorem, plus Rs.
35.00 per tonne";
(xxii) in Item No. 63(28),
for the figures "55" in the fourth column, the figures "60"
shall be substituted;
?
(xxiii) in Item No. 63(31),--
(1) for the entry in the
fourth column against sub-item (a), the following entry shall be substituted,
namely:--
"Rs. 29.00 per tonne or 10 per
cent, ad valorem, whichever is higher, plus 5 per cent, ad valorem";
(2) For the entry in the fourth
Column against sub-item (b), the following entry shall be substituted,
namely:--
"Rs. 50.00, per tonne plus 5 per
cent, ad valorem";
(xxiv) in Item No. 63(32),--
(1) for the entry in the
fourth column against sub-item (a), the following entry shall be substituted,
namely:--
"Rs. 5000 per tonne plus 5 per
cent, ad valorem";
(2) for the entry in the
fourth column against sub-item (b), the following entry shall be substituted,
namely:--
"Rs. 84.00 per tonne plus 5 per
cent, ad valorem";
(xxv)in Item No. 71,--
(1) for the entry in the
fourth column against sub-item (a), the following entry shall be substituted,
namely:--
"60 per cent, ad valorem";
(2) for the entry in the
fourth column against sub-item (b), the following entry shall be substituted,
namely:--
"100 per cent, ad valorem".
(xxvi) in Items Nos. 72,
72(1), 72(2) and 72(3), for the entry against each of them in the fourth
column, the entry "20 per cent, ad valorem" shall be substituted;
(xxvii) in Item No. 75, for
the figures "35" in the fourth column, the figures "50"
shall be substituted;
(xxviii) in Items Nos. 75(11)
and 75(12), for the figures "25" against each of them in the fourth
column, the figures "50" shall be substituted; and
(xxix) in Item No. 87, for
the figures "50" in the fourth column, the figures "60"
shall be substituted.
Statement of Objects
and Reasons - FINANCE ACT, 1963
STATEMENT
OF OBJECTS AND REASONS
The object of this Bill is to give
effect to the financial proposals of the Central Government for the financial
year 1963-64 and to provide for certain connected matters. The Notes on Clauses
explain the various provisions contained in the Bill.
Substituted
by Act 5 of 1964, section 54 (Retrospectively).