Scheme for Collection of Dues of ( i ) Central Board of Direct Taxes ( ii ) Central Board of Excise and Customs ( iii) Departmentalised Ministries Account - Reporting and Accounting of March Transactions - Special Arrangements - Financial Year 2005-2006

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এই তারিখে প্রকাশিত ফেব্রুয়ারী 14, 2006

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Scheme for Collection of Dues of ( i ) Central Board of Direct Taxes ( ii ) Central Board of Excise and Customs ( iii) Departmentalised Ministries Account - Reporting and Accounting of March Transactions - Special Arrangements - Financial Year 2005-2006

RBI/2005-2006/300
DGBA.GAD.No.H.11835 /42.01.001/2005-06

February 14, 2006

The Chief Executive Officers
All Agency Banks (As per list enclosed)

Dear Sir

Scheme for Collection of Dues of ( i ) Central Board of Direct Taxes ( ii ) Central Board of Excise and Customs ( iii) Departmentalised Ministries Account - Reporting and Accounting of March Transactions - Special Arrangements - Financial Year 2005-2006

Please refer to Circular DGBA.GAD.No.H-4785/42.01.001/2004-05 dated March 5, 2005 advising the procedure to be followed for reporting and accounting of collection of Direct Taxes (CBDT ) and Indirect Taxes (CBEC ) and transactions of Departmentalised Ministries at the Receiving /Nodal / Focal Point branches of your bank.

2. It has been decided in consultation with Government of India that the date of closure of Residual Transactions for the month of March 2006 be fixed as April 15, 2006 (Saturday).

3. In view of the ensuing closing of Government Accounts for the financial year 2005-06, you may please reiterate the instructions to your branches regarding introduction of special messenger arrangements at your receiving branches (situated locally) from the second fortnight of March 2006. Receiving branches not situated locally should also adopt special arrangements such as courier service etc. from the second fortnight of March 2006 for passing on challans/scrolls etc. to the Nodal/Focal Point branches so that all payments and collections made on behalf of Government towards the end of March are accounted for in the same financial year. The branches may also be instructed to take all necessary steps to ensure that the arrears, if any, are cleared before 15 March 2006.

4. As regards reporting of March 2006 transactions by Nodal/Focal Point branches in April, the branches may be advised to follow the procedure as outlined in the Annexure. To sum up, the Nodal/Focal Point branches will be required to prepare separate sets of scrolls, one pertaining to March Residual Transactions and another for April transactions during the first 15 days of April 2006. The Nodal/Focal Point branches should also ensure that the accounts for all transactions (revenues/tax collections/payments) are effected at the receiving branches upto 31st March 2006 in the accounts for the current financial year itself and are not mixed up with the transactions of April 2006. Also, while reporting transactions upto 15th April 2006, the transactions of April 2006 should not be mixed up with ' Residual March transactions. '

5. The procedure now followed for reporting and accounting of transactions of Non-Civil Ministries viz. Defence, Posts, Railways and Telecommunications (which was revised with effect from 1st October 1993), is similar to the procedure for reporting and accounting of transactions of Departmentalised Ministries. The special arrangements for reporting March transactions by receiving branches to Nodal/Focal Point branches and the procedure for reporting March 2006 transactions in April 2006 by Nodal/Focal Point branches as indicated in paragraphs 3 and 4 above are also applicable to the reporting of transactions of Non-Civil Ministries. The branches of your bank handling the Non-Civil Ministries transactions, if any, may, therefore, be advised to follow the above procedure.

6. We shall be glad if you will please issue necessary instructions in the matter to your branches concerned immediately.

Yours sincerely
(M.T. Varghese)
General Manager

ANNEXURE

(Enclosure to DGBA Circular No.RBI/2006/300 dated February 14, 2006

Reporting of March Transactions

Beginning from 1st April 2006, the Nodal/Focal Point branches will segregate on a daily basis all scrolls/challans pertaining to March 2006 received from the receiving branches concerned and prepare separate main scrolls for :

a. scrolls for transactions of March 2006 or earlier period (i.e. effected during the previous financial year 2005-06) and

b. scrolls pertaining to current transactions (i.e. those effected from 1st April 2006 onwards ).

2. The main scrolls for March 2006 transactions prepared from April 1, to April 15, 2006 are to be distinctly marked as March Residual - 1, March Residual - 2 and so on upto 15th April 2006. In other words, serial number should be allotted in consecutive order for each main scroll of March 2006 transactions sent from 1st April to 15th April 2006. These scrolls alongwith the copies of daily summary of Receipts and Payments prepared separately for March 2006 transactions will be forwarded to the Departmental Officials concerned ( i.e. Zonal Accounts Officers/Pay and Accounts Officers and Designated Officers) in the usual way. The Nodal/Focal Point branches will also be required to report the above transactions to the Link Cell through separate Daily Memos. These advices must be sent by telegrams/FAX to enable the Link Cell of each bank at Nagpur, to make daily settlement with Reserve Bank of India, Central Accounts Section (CAS) Nagpur. On receipt of advices (Memo/Telegrams/FAX) from the Nodal/Focal Point branches, the Link Cell should segregate the advices for the March Residual transactions and forward them separately to Reserve Bank of India, CAS, Nagpur for being processed on the computer. This procedure should continue upto and inclusive of April 15, 2006 only. All transactions reported thereafter by the receiving branches will be reported and accounted for in the usual manner in the accounts of the month of report irrespective of the date of transaction. Following the special arrangements for March 2006 transactions, it is necessary for the Nodal/Focal Point branches to prepare two sets of DMS to be submitted to Zonal Accounts Officers/Pay and Accounts Officers for March 2006 transactions - one for transactions upto March 31, 2006 and another for March Residual Transactions adjusted by Nodal/Focal Point branches with Reserve Bank of India, Central Accounts Section, Nagpur, during April 1, to April 15, 2006. Since the Nodal/Focal Point branch will also be reporting the April 2006 transactions pertaining to year 2006-2007 in addition to March Residual transactions, monthly statement for April transactions should be compiled and furnished to Zonal Accounts Officers/Pay and Accounts Officers in the usual way. In order to distinguish the April 2006 (year 2006 - 2007) and March Residual Transactions, the statement pertaining to March Residual Transactions should be clearly marked as ' March Residual Account ' :

Note : As advised in our circular GA.NB.No.376/42.01.001/95-96 dated May 22, 1996 all the cheques/amounts realized on or before 31st March 2006 should be treated as transactions relating to the current financial year as 'March 2006 or March Residual Transactions', the reporting of which may take place during the month of April (upto April 15, 2006). But if any cheque is tendered on or before 31st March 2006 and realized on or after 1st April 2006, it will be treated as transaction for the next financial year as 'April transactions'. Accordingly, the banks will prepare separate scrolls for March 2006 and April 2006 (year 2006 - 2007) transactions.