Dear Sir

As you are aware, in terms of para 8.1 of circular No. 3 / 2005 dated June 3, 2005 issued by the Ministry of Finance, Government of India (available at website http//www.taxman.com), banks are required to file a Return every month under the Banking Cash Transaction Tax (BCTT). However, the Government of India has observed that some of the banks have been defaulting in filing the above monthly Return.

2. In view of the above, we advise you to ensure filing of the Returns under BCTT every month. In case, your bank has no collection under BCTT, you may file a ' NIL' Return.

Yours faithfully