Submission of Annual Information Return relating to issue of Bonds for ₹ 5 lakh or more under Section 285 BA of Income Tax Act, 1961 - Change thereof - RBI - Reserve Bank of India
Submission of Annual Information Return relating to issue of Bonds for ₹ 5 lakh or more under Section 285 BA of Income Tax Act, 1961 - Change thereof
RBI/2016-17/309 May 25, 2017 The Chairman/ Managing Director Dear Sir/Madam Submission of Annual Information Return relating to issue of Bonds for ₹ 5 lakh or more under Section 285 BA of Income Tax Act, 1961-Change thereof Please refer to letter DGBA.CDD.13.01.299/H – 739 – 768/2005-06 dated August 5, 2005 on the captioned subject. 2. You have been authorized to issue Savings Bonds Notified by the Government of India on behalf of Reserve Bank of India. In this connection, you may be aware that the offices accepting deposits under these schemes are required to furnish Annual Information Return as contemplated in Section 285 BA of the Income Tax Act, 1961read with Rule 114E of the Income Tax Rules, 1962 to the concerned Income Tax Authorities before the due date i.e., August 31 of the year if the aggregate of the amount received from a person is ₹ 5 lakh or more in a year. In terms of Section 2 (31) of the Income Tax Act, 1961, a person has been defined to include (i) an individual, (ii) a Hindu undivided family, (iii) a company, (iv) a firm, (v) an association of person or a body of individuals, whether incorporated or not, (vi) a local authority, and (vii) every artificial juridical person, not falling with any of the preceding sub-clauses. 3. In this connection, we advise that Income Tax Department has brought about the undermentioned changes in the AIR (copy enclosed)
4. In view of the above, please submit the Statement of Financial Transaction to the Tax Authorities in respect of your bank/corporation as per the revised statement and procedure. Yours faithfully, (Shyni Sunil) Encls: as above |