RBI/2014-15/521
DGBA.GAD.No.4407/42.01.029/2014-15

March 27, 2015

The Chairman/Chief Executive Officer
All Agency Banks

Dear Sir / Madam,

Scheme for Collection of Dues of (i) Central Board of Direct Taxes (ii) Central Board of Excise and Customs (iii) Departmentalised Ministries Account – Furnishing of Statement of Residual transactions - Financial Year 2014-15

Please refer to Circular DGBA.GAD.No.H - 4285/42.01.029/2014-15 dated March 25, 2015, 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 for the Financial Year 2014-15.

2. In view of the bank holidays from April 1 to 5, 2015 in various centres, the reporting of the actual position of revenue collection for the financial year 2014-15 may get delayed. In order to ensure prompt reporting of the tax collection figures for the year ending March 2015, the following procedure may be adopted. In the normal course, the settlement figures with Reserve Bank of India, Central Accounts Section (CAS) are captured in the daily reporting of agency banks to them while the pipeline residual transactions are reported till April 15, 2015.

In addition to the above, agency banks are advised to provide the residual figures separately for MIS purpose as per format given in the Annex on a daily basis for April 1, 2 and 3, 2015 to email. For this purpose agency banks may arrange to keep such branches, Focal Point Branches, Link Cells and other administrative offices open as may be required.

3. It is also imperative that agency banks report their March 2015 collections including residual transactions to NSDL and CBDT/CBEC promptly without any delay.

Yours faithfully

(K. Ganesha)
Deputy General Manager

Encl : one

Annex

(Statement to be furnished on April 1, 2015, April 2, 2015 and April 3, 2015)

Reporting of March Residual Transactions – March 2015

Name of the Bank:

Position as on: