Report No. 12
C-Advance payment of tax.
215. Advance tax and income subject to advance tax.-
Tax shall be payable in advance in accordance with the provisions of sections 216 to 228 [All other sections embodying any part of section 18A] in the case of income in respect of which provision is not made under sections 201 to 204 [sections embodying section 18(2), 18 (2A), 18(2B), 18(3), 18(3A), 18(3B) and 18(3C)] for deduction of income-tax at the time of payment and which is not chargeable under the head "Capital gains".
[Section 18A(1)(a), main para., earlier half part, read with section 18A(2)]
(2) Such income is hereinafter, in this Chapter referred to as "income subject to advance tax", and such tax is hereinafter in this Chapter referred to as "advance tax".
(3) The provisions of this section shall, in relation to any dividend which is to be increased under the provisions of section 59 [section 16(2), main para., part regarding increase of dividends], apply only for the purposes of super-tax.
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