Privacy Policy
Aaykar Setu App is an official mobile application of the Income Tax Department, Ministry of Finance, Government of India. The App provides convenient access to tax-related information, services, and resources sourced directly from official government systems.
This Privacy Policy explains how the App handles user information and describes your rights and responsibilities.
Some features within the App display information, forms, and services that originate from official Government of India platforms. These online services are provided by their respective government authorities.
• Any information you enter while accessing these government service pages is processed directly by official government systems.
• The App does not collect, store, or modify the information entered on those platforms.
• The App acts as a secure interface to facilitate access to official government services.
You are encouraged to review the respective government department’s Privacy Policies and Terms governing those services.
The App may request access to your device’s location to offer location-based information to nearby offices. You may deny this permission at any time. Certain features may not function optimally if location access is denied.
The App may send push notifications for important tax-related updates, announcements by the Income Tax Department, alerts, reminders, and service-related messages. You may disable notifications through your device settings.
• The App obtains consent for location access and push notifications.
• Users may withdraw consent at any time via device settings or in-app controls.
• Core functionality will not be denied if optional permissions are refused.
The App operates without login and does not collect personal identification information.
The App processes personal data for the performance of functions of the State under applicable law (e.g., administration of the Income-tax Act) in line with Section 7(c) of the DPDP Act.
• App usage statistics
• Crash reports
• Notification tokens
Diagnostic and analytics data is processed in anonymised or de-identified form where feasible and retained only for the minimum period required.
In the event of a personal data breach, notifications will be issued to the Data Protection Board of India and affected users in compliance with Section 8(6) of the DPDP Act.
• The App may provide access to official government websites hosted outside the App.
• The App does not control infrastructure or data processing of those platforms.
• Any data shared on external platforms is governed by their respective policies.
• The Income Tax Department is not responsible for content accuracy or changes on those platforms.
• The App does not intercept, store, or transmit personal data entered on external platforms.
Users have the right to request information, correction of inaccurate data, file grievances, and nominate another individual to exercise rights in case of death or incapacity.
As the App does not store personal data, some rights may not apply. Data submitted to linked government platforms is governed by their respective policies.
You may contact support or email webmanager@incometax.gov.in to exercise your rights.
Certain data is required to be retained under the Income-tax Act, 1961, and exemptions under the DPDPA apply in such cases.
• The App does not sell, rent, or trade user data.
• The App does not share personal data with third parties.
• Technical data is used only for operational improvement.
• Secure communication protocols
• Restricted access controls
• Continuous monitoring for security and performance
Users are advised to exercise caution when submitting information on external government platforms.
The Income Tax Department may update this Privacy Policy as required. Continued use of the App constitutes acceptance of the revised Policy.
Users may raise grievances using the contact details below:
Email: webmanager@incometax.gov.in
Phone: 0120-2770483, 0120-2770438
Address: Aaykar Bhawan, Sector–3, Vaishali, Ghaziabad, U.P. – 201010