New Major Head for Securities Transaction Tax- Clarification - ربی - Reserve Bank of India
New Major Head for Securities Transaction Tax- Clarification
RBI/2005-06/185
DGBA. GAD. No. H- 4141/42.01.001/ 2005-06
October 20, 2005
The Chairman/Chairman and Managing Director
All Agency Banks including
Jammu and Kashmir Bank Ltd.
Dear Sir,
New Major Head for Securities Transaction Tax- Clarification
We invite your attention to our circular DGBA.GAD.No.H-297/42.01.001/2005-06 dated July 18, 2005 advising you about the new major and minor heads for Securities Transaction Tax. In this connection, further clarification regarding minor heads quoted in the letter is given below for your information.
2. It has since been clarified by CBDT that the minor heads mentioned in our above circular are for use of Government Accounting Authorities only. Agency Banks have to load the challan data on the basis of codes provided in the challan form (ITNS – 282) printed by Income Tax Department. In other words, for Securities Transaction Tax, the minor codes for self assessment tax is ‘300’ and ‘400’ for tax on regular assessment.
3. Please advise your branches accordingly.
Yours faithfully,
(Sd/-)
(M.T.Varghese)
General Manager