Form 3CEB

Relevant Statute

• Section 92E of the Income-tax Act, 1961
• Rule 10E of the Income-tax Rules, 1962

Legal Provision

• Every assessee who has entered into international transactions or specified domestic transactions must obtain a report from a Chartered Accountant in Form 3CEB .
• The accountant has to give his opinion whether “proper information and documents as are prescribed” have been kept by the assessee in respect of the international transactions or specified domestic transactions entered into by him.

Applicable for:

• All assessees (including corporates and non-corporates) who have:
  • Entered into international transactions as per section 92B; or
  • Undertaken specified domestic transactions as per section 92BA

Effective From

Pre-requisite while filing the form

• The notes appended to the e-Form should be read carefully and properly complied with.

Due Date

• One month prior to the due date for filing the return of income under section 139(1).

How to file it

Consequences of Non-Filing