RBI /2005-06/85
DGBA. GAD. No. H- 414 /42.01.001/ 2005-06 July 30, 2005 The Chairman/Chairman and Managing Director All Agency Banks including
Jammu and Kashmir Bank Ltd. Dear Sir, Obligation of Schedule Banks to furnish information on Banking Cash Transaction Tax (BCTT)- We forward herewith a copy of letter F. No. Addl. DIT (inv.) (HQ) /BCTT/2005-06 dated July 27, 2005 received from the Directorate General of Income Tax (investigation), Delhi on the captioned subject, the contents of which are self explanatory. 2. As per Rule No. 5 of the Government Notifications No. 156/2005, dated May 30, 2005 you are required to furnish a statement of number of taxable banking transactions entered into and Banking Cash Transaction Tax collected during the month on or before the expiry of the month immediately following the relevant month on a computer media. 3. The monthly statement for the month of June 2005 is required to be furnished by July 31, 2005. you may, therefore, furnish the information in the manner and media as prescribed in the Rules at the address mentioned below immediately : Directorate General of Income Tax (investigation)
E-2, ARA Centre, 3rd Floor, Jhandelwalan Extension
New Delhi 110 055 4. You may download the above Notification and forms from the website www.taxmann.com. Yours faithfully, (M.T. Varghese)
General Manager |