Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation  ||  Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls  ||  Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years  ||  SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid  ||  Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify  ||  Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited  ||  Bom. HC: Can’t Open Reassessment Based on Reasons from Other Departments or Commission Report  ||  Del. HC: Proper Officer Empowered to Grant Upto 3 Adjournments if Sufficient Cause Shown  ||  Order to Terminate Pregnancy of Minor Rape Survivor, Recalled by Supreme Court  ||  Licenses of 14 Patanjali and Divya Pharmacy Products Suspended by Uttarakhand Licensing Authority    

Central Government notifies 'Pune Metropolitan Region Development Authority', an Authority for receiving specified income arising to that Authority- (Ministry of Finance ) (10 May 2023)

MANU/CBDT/0027/2023

Direct Taxation

In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for the purposes of the said clause, 'Pune Metropolitan Region Development Authority' (PAN AAALP1603L), an Authority constituted by the state government of Maharashtra, in respect of the following specified income arising to that Authority, namely:

(a) grants received from the State Government, the Union Government or any other authority or agency.

(b) income such as fees, user charges or fines received in the capacity of Local Town Planning Authority.

(c) income such as land lease - rental received from monetization of Government Lands;

(d) stamp duty grant;

(e) other miscellaneous income such as penalty charges, sale of tender forms, RTI fees, registration charges from contractors, penalty levied on contractors for defective work; and

(f) interest earned on (a) to (e) above.

2. This notification shall be effective subject to Pune Metropolitan Region Development Authority:-

(a) shall not engage in any commercial activity;

(b) activities and the nature of the specified income shall remain unchanged throughout the financial years; and

(c) shall file return of income in accordance with the provision of clause (g) of sub-section (4C) of section 139 of the Income-tax Act, 1961.

3. This notification shall be deemed to have been applied for the financial years 2017-2018, 2018-2019, 2019- 2020, 2020-2021 and 2021-2022.

Tags : NOTIFICATION   AUTHORITY   INCOME  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved