Report No. 12

216. Condition of liability to pay advance tax.-

Advance tax shall be payable in the financial year-

(a) where the total income of the assessee referred to in section 217(a)(i) [18A (1) (a), main para., earlier half, part, as embodied in the draft section relating to "computation of advance tax"] exceeded the maximum amount not chargeable to income-tax in his case by two thousand five hundred rupees, or

(b) where it is payable by virtue of the provisions of section 220(3) [section 18A(3)].

[New] section .18A(1)(a), main para., earlier half, part]