1688- : Notification: S.O.1688 Date of Issue: 27/6/2001
Notification No.
1688-
Notification Date
27/06/2001
Upload Date
27/06/2001
Notification: S.O.1688
Section(s) Referred: s. 10(23g)
Statute: INCOME TAX
Date of Issue: 27/6/2001
Notification No. S.O. 1688, dated 27th June, 2001.
It is notified for general information that enterprise listed at para. (3) below, has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 2001-2002.
2. The approval is subject to the condition that--
(i) the enterprise will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;
(ii) the Central Government shall withdraw this approval if the enterprise--
(a) ceases to carry on infrastructure facility; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; OR
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.
3. The enterprises approved is installation of Multi-level Car Parking System (Parkomat) within the city of Calcutta by Sim Park Infra (P.) Ltd. under the agreement dated 8-11-99, between Calcutta Municipal Corporation and Simplex Projects Ltd., 12/1B, Lindsay Street, Calcutta-700087. (F.No. 205/43/2000-ITA-II).
Notification No. 189/2001/F.No. 205/43/2000-ITA-II]