Report No. 12
297. Tax on accumulated balance.-
(1) Where the accumulated balance due to an employee participating in a recognised provident fund is included in his total income owing to the provisions of section 296 [58G (2)] not being applicable, the Income-tax Officer shall calculate the total of the various sums of income-tax and super-tax which would have been payable by the employee in respect of his total income for each of the years concerned if the fund had not been a recognised provident fund, and the amount by which such total exceeds the total of all sums paid by or on behalf of such employee by way of tax for such years shall be payable by the employee in addition to any other income-tax and super-tax for which he may be liable for the previous year in which the accumulated balance due to him becomes payable.
[Section 58G(3)]
(2) Where the accumulated balance due to an employee participating in a recognised provident fund which is not included in his total income under the provisions of section 296 [58G (2)] becomes payable, an amount equal to the aggregate of the amounts of super-tax on annual accretions that would have been payable under section 58E of the Indian Income-tax Act, 1922 (11 of 1922), for any assessment year upto and including the assessment year 1932-1933, if the Indian Income-tax (Second Amendment) Act, 1933 (18 of 1933), had come into force on the 15th March, 1930, shall be payable by the employee in addition to any other tax payable by him for the previous year in which such balance becomes payable.
[Section 58G(1), latter part]
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