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Centralised Processing of Equalisation Levy Statement Scheme, 2023- (Ministry of Finance ) (07 Feb 2023)

MANU/CBDT/0003/2023

Direct Taxation

In exercise of the powers conferred by sub-section (2) of section 168 of Finance Act, 2016 (28 of 2016), the Central Board of Direct Taxes hereby makes the following scheme for processing of statement furnished under section 167 of the Act, namely:-

1. Short title and commencement.--

(1) This Scheme may be called the Centralised Processing of Equalisation Levy Statement Scheme, 2023.

(2) It shall come into force on the date of its publication in the Official Gazette.

2. Definitions.--

In this scheme, unless the context otherwise requires,

(a) "Act" means the Finance Act, 2016 ( 28 of 2016);

(b) "authorised representative" shall have the same meaning as assigned to it in sub-section (2) of section 288 of the Income-tax Act, 1961 (43 of 1961);

(c) "Centre" means the Centralised Processing Centre as referred in clause (c) of paragraph 2 of the Centralised Processing of Returns Scheme, 2011;

(d) "Commissioner" means the Commissioner of Income-tax, Centralised Processing Centre as referred in clause (d) of paragraph 2 of the Centralised Processing of Returns Scheme, 2011;

(e) "designated portal" means the web portal designated as such by the Principal Director General of Income tax (Systems) or Director General of Income-tax (Systems), as the case may be;

(f) "Director General" means the Principal Director General of Income-tax (Systems) or the Director General of Income-tax (Systems), as the case may be;

(g) "rules" means Equalisation levy Rules, 2016;

(h) "e-mail" means a message or information created or transmitted or received on a computer, computer system, computer resource or communication device including attachments in text, image, audio, video and any other electronic record, which may be transmitted with the message;

(i) "Equalisation Levy Statement" means the statement furnished under section 167 of the Act;

(j) "registered electronic account" of the assessee or e-commerce operator means the electronic filing account registered by the assessee or e-commerce operator in designated portal;

(k) words and expressions used herein but not defined and defined under Chapter VIII of the Act shall have the meaning respectively assigned to them under that Chapter.

3. Scope of the Scheme.--

This Scheme shall be applicable in respect of processing of the Equalisation Levy Statements.

4. Furnishing of Equalisation Levy Statement.--

(1) Every assessee or e-commerce operator shall furnish the Equalisation Levy Statement under sub-section (1) of section 167 of the Act within the time stipulated under sub-rule

(2) of rule 5 of the rules.

(2) An assessee or e-commerce operator may furnish an Equalisation Levy Statement or a revised Equalisation Levy Statement, as the case may be, under sub-section (2) of section 167 of the Act at any time before the expiry of two years from the end of the financial year in which the specified services was provided or e-commerce supply or services was made or provided or facilitated.

(3) An assessee or e-commerce operator may furnish a Equalisation Levy Statement in response to notice sent by the Assessing Officer under sub-section (3) of section 167 of the Act in accordance with rule 6 of the rules.

Tags : CENTRALISED PROCESSING   EQUALISATION   SCHEME   2023  

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