02 : Notification: 2 Date of Issue: 7/01/2005

NOTIFICATIION NO. 2/2005, DATED 7-1-2005

In exercise of the powers conferred by section 295 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, namely:—

1. (1) These rules may be called the Income-tax (Second Amendment) Rules, 2005.

(2) They shall come into force from the date of their publication in the Official Gazette.

2. In the Income-tax Rules, 1962, in Appendix II, in Form No. 7—

  (i)  in the beginning portion, for the letters and word "G.I.R. No.", the letters "P.A.N." shall be substituted;

 (ii)  in paragraph 2, for the words "Deputy Commissioner", the words "Joint Commissioner" shall be substituted;

(iii)  in paragraph 3, the words "and one-half" shall be omitted;

 (iv)  in paragraph 5, for the words and figures "sections 222 to 229, 231 and 232", the words and figures "sections 222 to 227, 229 and 232" shall be substituted;

  (v)  in paragraph 6, for the words and brackets "Deputy Commissioner (Appeals) of Income-tax/Commissioner of Income/tax (Appeals)" the words and brackets "Commissioner of Income-tax (Appeals)" shall be substituted ;

 (vi)  in paragraph 7, for the words and brackets, "Deputy Commissioner (Appeals) of Income-tax/Deputy Commissioner of Income-tax Commissioner of Income-tax (Appeals)/Chief Commissioner or Commissioner of Income-tax", the words and brackets "Joint Commissioner of Income-tax/Commissioner of Income-tax (Appeals)/Chief Commissioner or Commissioner of Income-tax" shall be substituted.

[F.No.142/13/2004-TPL]