The Companies (Surcharge On Income

The Companies (Surcharge On Income - Tax) Act, 1971

[Act No. 62 OF 1971]

[23rd December 1971]

An Act to provide for the levy of a surcharge on income-tax payable in advance by companies during the financial year 1971-72 under the Income-tax Act, 1961.

BE it enacted by Parliament in the Twenty-second Year of the Republic of India as follows:—

2. Definition.

In this Act, unless the context otherwise requires,-

(a) "Income Tax Act " means the Income tax Act , 1961 (43 of 1961).

(b) All words and expressions used in this Act shall have the meanings respectively assigned to them in the Income - Tax Act.

3. Levy of Surcharge on Income Tax payable by companies during 1971-72.

Every company which is liable to pay advance tax under Section 210 or Section 212 of the Income Tax during the financial year commencing on the first day of April 1971 shall in addition to the advance tax so payable pay to a credit of the Central Government on or before 15th day of March 1972.A further sum by way of surcharge on income tax calculated at the rate of two and one-half per cent of the amount specified in the sub-section (2)

2. The amount refer to in sub-section (1) shall be -

(i) In a case where advance tax is required to be paid by an order under sub-section (1) or sub-section (3) of section 2(10) of the Income Tax act the amount specified in such order.

(ii) In a case where advance tax is payable under sub-section (1) or sub-section (2) or sub-section (3) or subsection 3 A of section 212 of the Income Tax Act on the basis of the estimate furnished by the company the amount of advance tax so payable.

3. Any sum required to be paid by the company as surcharge on income -tax under sub-section 1 shall be paid without any notice of demand to the company in that behalf from the income-tax officer.

4. Mode of Recovery.

If the sum required to be paid under sub-section 1 of section 3 is not paid on or before 15th day of March 1972 the company shall be deemed to be an assessee in default and -

(a) The company shall be liable to pay simple interest at 9% per annum from the 16th day of March 1972.

(b) All the provisions of sections 221 to 227 section 229, section 231 and section 232 of Income tax Act and the second and the third schedule to the act and any rules made there under shall so far as may be applied as if the said provisions ware the provisions of this act and referred to surcharge on Income Tax and sums imposed by way of penalty and interest under this Act instead of two income tax and sums imposed by way of penalty and interest under that Act and as if references to sub-section 2 of section 220 were references to clause A of the section.

5. Credit for Surcharge.

Any sum paid by or recovered from a company as surcharge of Income Tax in pursuance of this Act shall be treated as a payment of Tax under the income tax act in respect of the Income of the Period which would be the previous year for the assessment year commencing on the 1st Day of April 1972 and credit therefore shall be given to the company for the purposes of assessment under Section 140 A Section 141A, Section 143 or Section 144 of the Income Tax Act.

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