76 : Notification: 76 Date of Issue : 2/4/2003

Notification: 76 Date of Issue : 2/4/2003

Notification No : 76

Section(s) Referred : s. 35CCB

Date of Issue : 2/4/2003

Notification No. 76 of 2003, dt. 2nd April, 2003

It is notified for general information that the Institution/Association mentioned below and its programme given hereunder have been approved by the Secretary, Ministry of Environment and Forests, Government of India, New Delhi, being the prescribed authority under rule 6AAC of the Income-tax Rules, 1962, for the purposes of section 35CCB of the Income-tax Act, 1961.

Name of the Institution/Association,

M/s Vanarai

Vijaynagar, Pune-411030

Programme

Conservation of natural resources.

Both the approvals accorded by the prescribed authority namely: (i) to the Institution/Association under sub-section (2) of section 35CCB, and (ii) to the programmes under sub-section (1) of section 35CCB are valid for the period from 1st April, 2001 to 31st March, 2002 with the following conditions:

(i) M/s Vanarai, Vijaynagar, Pune, shall maintain a separate account of the donations received by it for its conservation activities mentioned above.

(ii) M/s Vanarai, Vijaynagar, shall furnish progress report of work done on their conservation programmes to the prescribed authority for the Financial Year 2001-2002.

(iii) The society shall submit to the prescribed authority annual audited accounts report for the year 2001-2002 showing total income and liabilities and a copy of these documents be sent to the concerned Commissioner of Income-tax.

(iv) M/s Vanarai must also submit to the prescribed authority the progress report as well as audited accounts report for the period 2001-2002 at the earliest; and

(v) The approval is subject to the continued satisfaction of the prescribed authority and may be withdrawn with retrospective effect, if considered necessary.

[F.No. 203/27/2000/ITA-II]