OLTAS - Uploading of challan data pertaining to previous period (June 1, 2004 to March 31, 2005) - ਆਰਬੀਆਈ - Reserve Bank of India
OLTAS - Uploading of challan data pertaining to previous period (June 1, 2004 to March 31, 2005)
RBI/2004-05/455
DGBA.GAD.No.H 5723 /42.01.037/2004-05
May 5, 2005
The Chairman and Managing Director/ Managing Director
State Bank of India and its Associates/
All Public Sector Banks/ HDFC Bank Ltd./ICICI Bank Ltd./UTI Bank Ltd./
IDBI Ltd./Jammu & Kashmir Bank Ltd.
Dear Sir,
OLTAS – Uploading of challan data pertaining to previous period (June 1, 2004 to March 31, 2005)
In the meeting of Nodal Officers convened by Directorate of Income Tax (Systems), Central Board of Direct Taxes (CBDT) in New Delhi on December 13, 2004, it was decided that every bank should identify the challans which remained to be uploaded to Tax Information Network (TIN) under OLTAS. It is presumed that the ‘Nodal Officer’ nominated by you had already initiated action in this regard. It has now been decided that banks should once again carry out such an exercise to ensure that no challan accepted during the period from June 1, 2004 to March 31, 2005 remained to be uploaded to TIN. To enable your Nodal Branches to do so now, the Principal Chief Controller of Accounts, CBDT has issued instructions to all Zonal Accounting Offices (ZAOs) to make available the physical challan copies to banks’ Nodal Branches vide Office Memorandum No. 101/2004-05/Pr.CCA/OLTAS/83-1431 dated April 27, 2005. Similarly, NSDL has also provided facility in TIN to view and upload previous period challan data. Your Nodal Branches may, therefore, identify and upload all such challans which have not been uploaded to TIN during the period June 1, 2004 to March 31, 2005. While doing so, care may be taken to ensure that the ‘Realization Date’/‘Nodal Branch Scroll Date’ should be equal or less than March 31, 2005.
2. This exercise may please be completed by May 28, 2005. On completion of the work by all Nodal Branches of your bank, a certificate to this effect may be sent to Shri S.S. Khan, Director of Income Tax (Systems), Directorate of Income Tax (Systems), E-2, ARA Centre, Jhandewalan Extension, New Delhi – 110 055, positively by May 31, 2005, under advice to us.
3. Since fund settlement on such non-uploaded challans must have already taken place, care may please be exercised to eliminate double counting.
Please arrange accordingly.
Yours faithfully,
Sd/-
(Girish Kallianpur)
Dy. General Manager
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