Form 3CEAC

Relevant Statute

• Section 286 of the Income-tax Act, 1961
• Rule 10DB of the Income-tax Rules, 1962

Legal Provision

• Form 3CEAC is to be furnished by every constituent entity resident in India that is part of an international group whose parent company is not resident in India, as per section 286(1).
• The resident constituent entity must notify the designated Joint Director whether it is the alternate reporting entity or provide details of the parent or alternate reporting entity and their country of residence.

Applicable For:

• Any Indian constituent entityof an international group whose parent entity is not a resident in India

Effective From:

• Form 3CEAC was introduced by the IT (Twenty-fourth Amdt.) Rules, 2017, w.e.f. 31-10-2017.

Pre-requisite While Filing the Form

• Not applicable

Due Date

• The Form must be furnished at least 2 months before the due date for filing the CbCR (Form No. 3CEAD), i.e., within 10 months from the end of the reporting accounting year.

How to file it

• Form 3CEAC is to be filed online at https://www.incometax.gov.in/iec/foportal/