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Communications exclusively by electronic mode vide e-Verification Scheme, 2021, notified by CBDT

CBDT

CBDT

The Central Board of Direct Taxes has notified the e-Verification Scheme, 2021 vide notification dated December 13, 2021, for collection of information of assessee by the assessing officer.

 

Key highlights of the scheme are:

    1. calling for information under section 133 of the Act;
    2. collecting certain information under section 133B of the Act;
    1. exercise of power to inspect registers of companies under section 134 of the Act
    2. exercise of power of Assessing Officer under section 135 of the Act
    1. the Director General of Income-tax (Intelligence and Criminal Investigation);
    2. the Commissioner of Income-tax in charge of the Centralised Processing Centre for processing of returns;
    3. the Commissioner of Income-tax in charge of the Centralised Processing Centre (TDS) for processing of statement of tax deducted at source;
    4. any other authority, body or person.
    1. Commissioner of Income-tax (e-Verification) or the Prescribed Authority, as the case may be, by affixing its digital signature;
    2. person or his authorised representative, by affixing his digital signature if he is required under the rules to furnish his return of income under digital signature, and in any other case, by
    3. communicating through his registered e-mail address.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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