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Broadcasters to not pay TDS on acquiring broadcasting rights- (Ministry of Finance ) (29 Feb 2016)

MANU/DTCR/0005/2016

Direct Taxation

The Central Board of Direct Taxes clarified that broadcasters acquiring only telecasting or broadcasting rights do not partake in a contract for 'carrying out any work'. If payment is made for production of content under a 'work contract' or for 'professional or technical services' the same will be liable to TDS under Section 194C or 194J of the Income Tax Act, 1961.

Also clarified is that no TDS is attracted on payments made by television channels or newspapers to advertising agencies for booking or procuring advertisements.

Relevant : Enlarged scope of IT deduction MANU/DTCR/0017/1995

Tags : TDS BROADCAST ACQUISITION PRODUCTION

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