165 : Notification: 165 Date of Issue: 20/06/2005

I.T. (SIXTEENTH AMDT.) RULES, 2005

Income-tax (Sixteenth Amendment) Rules, 2005 - Amendments in Form No. 2E of Appendix II to the Income-tax Rules, 1962

NOTIFICATION NO. 165/2005 [F. NO. 142/43/2004-TPL], DATED 20-6-2005

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, 1962, namely:—

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

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

2. In the Income-tax Rules, 1962, in Appendix II,—

  (i)  in Form No. 2E,—

 (a)  in item 18, after sub-item (c), the following sub-item shall be inserted, namely :—

	"(d) Section 88D	815		";
	(b) for items 22 to 32, the following items shall be substituted, namely:—

"22.  Add : Education cess

834

23.  Total tax payable (20+21+22)

835

24.  Relief u/s 89

837

25.  Balance tax payable (23-24)

841

26.  Tax deducted at source (a) Salaries

868

(b) Others

872

27.  Total of 26 above

873

Name of the Bank Branch

BSR Code of Bank Branch (7 Digit)

Date of deposit (DDMMYY)

Serial No. of challan

Amount       (Rs.)

 

	Date of installment	Upto 15/9	16/9 to 15/12	16/12 to 15/03	16/03 to 31/03	Total
		858	859	860	861	862
	Amount

 29.  Tax paid during the previous year

	(27+28)	892
	30. Interest payable			Amount

 

(a) Section 234A

842

 

(b) Section 234B

843

 

(c) Section 234C

844

 

(d) Total interest (a+b+c)

846

 31.  Less  self-assessment tax paid

Name of the Bank Branch

BSR Code of Bank Branch (7 Digit)

Date of deposit (DDMMYY)

Serial No. of challan

Amount       (Rs.)

 

Total self-assessment tax paid

888

32. Tax payable/refundable

(25–29+30-31)

891

".

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