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Procedure for exercise of option under sub-section (1) of Section 245M and intimation thereof by furnishing and upload of Form No. 34BB under sub-Rule (1) of Rule 44DA of Income-Tax Rules, 1962- (Ministry of Finance ) (24 May 2021)

MANU/CBDT/0075/2021

Direct Taxation

In exercise of the powers conferred by the Department of Revenue, Ministry of Finance, under sub-rule (3) and sub-rule (4) of Rule 44DA of the Income-tax Rules, 1962 ('the Rules'), the Director General of Income Tax (Systems) hereby specify the following procedures:

2. Furnishing and upload of Form No. 34BB to exercise option under sub-section (1) of section 245M-2 step procedure:

Step 1: Provide basic details for assessees intending to exercise option under sub-section (1) of section 245M

i. The assessee who wish to exercise option for withdrawal application filed u/s. 245C and such application is pending, shall first provide the basic details in following format on the form placed at www.nic.in:

https://nicforms.mp.nic.in/nicforms_designer/nic_form_selector.php?form_id=enRhYmxlNjA2ZDMyN2RiNTg0ZTIwMiEwNDA3MzE=(short URL: https://tinyurl.com/form34bb). The details of the link has also been made available on E-Filing portal of the Department: www.incometaxindiaefiling.gov.in (also on: www.incometax.gov.in with effect from 7th June 2021)

PAN

Name of the assessee

AY

Date of filing application u/s. 245C

Application No.

Bench of Settlement Commission

PCIT (in the format PCIT-xx, Place)

Email id

ii. In case there are more than one assessment year for which the application for settlement u/s. 245C is made, the assessee shall provide only the 1st year under AY column in above table. In case of block assessment, the assessment year to be provided shall be the 1st year of the block.

iii. The details shall be provided by 15-June-2021.

iv. Based on these details, a system generated letter shall be generated through ITBA System to the assessee on his e-filing account requiring the assessee to upload signed printout of Form No. 34BB. The assessee should be a registered user on the E-filing Portal of the Department to proceed further.

Step 2: Upload of signed copy of Form No. 34BB on E-filing Portal of the Department:

i. The assessee, to whom intimation to upload Form No. 348B is generated, shall upload scanned printout of form No. 34BB, duly verified as per sub-rule (2) of Rule 44DA of the Rules, online on the e-Filing portal of the Department: www.incometax.gov.in.

ii. The assessee is required to login into the e-Filing portal: www.incometax.gov.tn using their valid credentials.

iii. A link for upload of Form No. 34BB has been provided under e-Filing portal: www.incometax.gov.in → Login using User name and password → Select e-proceedings Tab → Select 'Furnishing of Form 34BB' → upload scanned printout of the Form.

iv. The scanned printout of the Form should be in pdf format with a scan clarity of 300 DPI.

v. The form can be submitted by clicking on "Submit" button.

vi. The assessee shall upload signed printout of the Form within the date specified under sub-section (1) of section 245M. The date of upload of signed printout of the Form shall be the date on which such application is withdrawn.

3. Viewing submitted Forms

The submitted Form would be available for view and download by going to www.incometax.gov.in → Login using User name and password → Select e-proceedings Tab → 'Furnishing of Form 34BB' -> Select 'View submission'

4. Submission to the Assessing Officer.-

Online submission of Form No. 34BB in the 2 step manner prescribed herein would be treated as submission to the Assessing Officer as per sub-section (1) of section 245M of the Act.

5. Instructions/FAQs to provide details of pending application and upload signed printout of the form are available on the e-Filing Portal.

Tags : FORM   INCOME TAX  

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