[31st October, 2005] An
Ordinance further to amend the Income-tax Act, 1961 and the Finance Act, 2005. Whereas
Parliament is not in session and the President is satisfied that circumstances exist
which render it necessary for him to take immediate action; Now
therefore, in exercise of the powers conferred by clause (1) of Article 123 of
the Constitution, the President is pleased to promulgate the following
Ordinance:- CHAPTER I PRELIMINARY (1)
This Ordinance may be
called the Taxation Laws (Amendment) Ordinance, 2005. (2)
It shall come into
force at once. CHAPTER II AMENDMENTS TO THE INCOME-TAX ACT, 1961 In
Section 10 of the Income-tax Act, 1961 (43 of 1961) (hereafter in this Chapter
referred to as the Income-tax Act), with effect from the 1st day of April,
2006,- (a)
in clause (6BB), for
the words, figures and letters ?or entered into after the 30th day of
September, 2005 and approved by the Central Government in this behalf?, the
words figures and letters ?or entered into after the 31st day of March, 2006
and approved by the Central Government in this behalf? shall be substituted; (b)
in clause (15A), in
the proviso, for the words, figures and letters ?the 1st day of October, 2005?,
the words, figures and letters ?the 1st day of April, 2006? shall be
substituted; (c)
after clause (38),
the following clauses shall be inserted, namely:- ?(39) any specified income arising, from any
international sporting event held in India, to the person or persons notified
by the Central Government in the Official Gazette, if such international
sporting event- (a)
is approved by the
international body regulating the international sport relating to such event; (b)
has participation by
more than two countries; (c)
is notified by the
Central Government in the Official Gazette for the purpose of this clause. Explanation.-
For the purpose of this clause, ?the specified income? means the income, of the
nature and to extent, arising from the international sporting event, which the
Central Government may notify in this behalf; (40) any income of any subsidiary company by way of grant
or otherwise received from an Indian company, being its holding company engaged
in this business of generation, transmission or distribution of power if such
receipt is for settlement of dues in connection with reconstruction or revival
of an existing business of power generation: Provided
that the provisions of this clause shall apply if reconstruction or revival of
any existing business of power generation is by way of transfer of such
business to the Indian company notified under sub-clause (a) of clause (v) of
sub-section (4) of Section 80-IA; (41) any income arising from transfer of a special asset,
being an asset of an undertaking engaged in the business of generation,
transmission or distribution of power where such transfer is effected on or
before the 31st day of March, 2006 to the Indian company notified under
sub-clause (a) of clause (v) of sub-section (4) of Section 80-IA;? IA
of the Income-tax Act, in sub-section (4), after clause (iv), the following
clause shall be inserted with effect from the 1st day of April, 2006, namely:- ?(v) an undertaking owned by an Indian company and set up
for reconstruction or revival of a power generating plant, if- (a)
such Indian company
is formed before the 30th day of November, 2005 with majority equity
participation by public sector companies for the purpose of enforcing the
security interest of the lenders to the company owning the power generating
plant and such Indian company is notified before the 31st day of December, 2005
by the Central Government for the purposes of this clause; (b)
such undertaking
begins to generate or transmit or distribute power before the 31st day of
March, 2007.?. In
Section 115W of the Income-tax Act, in clause (a), with effect from the 1st day
of April, 2006,- (a)
for sub-clause (iii),
the following sub-clause shall be substituted, namely:- ?(iii) an association of persons or a body of
individuals, whether incorporated or not;?; (b)
after sub-clause (v),
the following proviso shall be inserted, namely:- ?Provided
that any person eligible for exemption under clause (23C) of Section 10 or
registered under Section 12AA or a political party registered under Section 29A
of the Representation of the People Act, 1951 (43 of 1951.) shall not be deem
to be an employer for the purposes of this Chapter;?. CHAPTER III AMENDMENTS TO THE FINANCE ACT, 2005 In
Chapter VII of the Finance Act, 2005 (18 of 2005.) (hereafter in this Chapter
referred to as the Finance Act), in Section 94, with effect from the 1st day of
June, 2005,- (a)
after clause (3), the
following clause shall be inserted and shall be deemed to have been inserted,
namely:- ?(3A) ?banking company? means a company to which the
Banking Regulation Act, 1949 (10 of 1949.) applies and includes any bank
referred to in Section 51 of that Act;?; (b)
after clause (4), the
following clause shall be inserted and shall be deemed to have been inserted,
namely:- (4A) ?co-operative bank? shall have the meaning assigned
to it in Part V of the Banking Regulation Act, 1949 (10 of 1949.);?. In
Chapter VII of the Finance Act, after Section 112, the following section shall
be inserted and shall be deemed to have been inserted with effect from the 1st
day of June, 2005, namely:- ?112-A.
This Chapter not to apply in certain cases.-The provisions of this Chapter
shall not apply to, or in relation to, the taxable banking transactions entered
into on or after the 1st day of June, 2005,- (a)
between a scheduled
bank and a banking company or a co-operative bank; or (b)
between a scheduled
bank and another scheduled bank.?.Taxation Laws
(Amendment) Ordinance, 2005[1]
[Act 4 of 2005]???????