RBI/2004/300
DGBA.GAD.NO.H-2532-65/42.01.034/2004-05

December 14, 2004

The Chief Executive Officer
All Agency Banks (As per list)

Dear Sir,

Compulsory Quoting of Permanent Account Number (PAN)/Tax Deduction Account Number (TAN) on Challans from 1/1/2005

With a view to ensuring correct and prompt credit to taxpayers, Central Board of Direct Taxes (CBDT), Government of India have decided to implement the provisions for mandatory quoting of PAN/TAN on Challans from January 1, 2005. Accordingly, no payment of taxes will be accepted by bank branches unless the PAN of the tax payers is quoted on Challans ITNS 280 & 282 or TAN of the deductor on Challan ITNS 281, as the case may be. We enclose a copy of Press Note issued by Income Tax Department in this regard for your information. You are requested to take immediate steps to advise all your authorised branches collecting CBDT dues about the above requirements. The branches may also be advised to display a notice prominently stating that ‘Quoting of PAN/TAN on Challans compulsory from 1/1/2005’ in the branches and not accept challans without PAN/TAN from that date. The procedure for obtaining PAN/TAN is available in the website of Income Tax Department (http://www.incometaxindia.gov.in or http://www.tin-nsdl.com). The branches may be advised to guide the assessees to obtain PAN/TAN before depositing the tax. The facility of downloading the challan form No. 280 & 281 with pre-printed PAN/TAN No may also be given wide publicity through your designated branches.

2. Please acknowledge receipt.

Yours faithfully,

Sd/-
(M.T.Varghese)
General Manager