RBI/2012-13/542
RPCD.CO.RRB.BC.No. 78/03.05.33/2012-13

June 24, 2013

All Regional Rural Banks

Dear Sir/Madam,

Acknowledgement by RRBs at the time of submission of Form 15-G / 15-H

As you are aware RRBs are not required to deduct TDS from depositors who submit declaration in Form 15-G/15-H under Income Tax Rules, 1962. However, it has been brought to our notice that despite submission of Form 15-G/15-H by customers, RRBs are deducting tax at source, at times, causing inconvenience to customers resulting in a number of complaints. Such instances arise because either the forms are misplaced or a track is not kept of forms received in the branches.

2. The matter has been examined. With a view to protect interest of the depositors and for rendering better customer service, RRBs are advised to give an acknowledgment at the time of receipt of Form 15-G/15-H. This will help in building a system of accountability and customers will not be put to inconvenience due to any omission on part of the banks.

Yours faithfully,

(A. Udgata)
Principal Chief General Manager