Reporting of high-value transactions
Upload Date
15/07/2025
The following financial transactions are required to be reported under SFT if the value of the transaction exceeds the threshold limit, and is registered or recorded by the specified person on or after 01-04-2016.
| Nature of Transaction | Value of Transaction | Reporting Person/ Specified Person |
| Cash payment for the purchase of bank drafts or pay orders or banker's cheques. | If the aggregate payment is Rs. 10 lakhs or more in a financial year. | Bank or Co-operative Bank |
| Cash payment for the purchase of pre-paid instruments issued by the RBI | If aggregate payment is Rs. 10 lakhs or more in a financial year | Bank or Co-operative Bank |
| Cash deposits in one or more current accounts of a person | If the aggregate amount is Rs. 50 lakhs or more in a financial year | Bank or Co-operative Bank |
| Cash withdrawals (including through bearer's cheque) from one or more current accounts of a person | If the aggregate amount is Rs. 50 lakhs or more in a financial year | Bank or Co-operative Bank |
|
Cash deposits in one or more accounts (other than a current account and time deposit) of a person |
If the aggregate amount is Rs. 10 lakhs or more in a financial year |
• Bank or Co-operative Bank • Post Master General |
| Receipt of cash payment for the sale, by any person, of goods or services of any nature, not being a transaction whose specific reporting is otherwise required | If the amount is more than Rs. 2 lakhs | Any person who is liable for tax audit under Section 44AB |
| Payment in cash for one or more credit cards issued to that person | If aggregate payment is Rs. 1 lakh or more in a financial year | Bank or Co-operative Bank or any other company or institution issuing credit card |
| Payment in any mode (other than cash) for one or more credit cards issued to that person | If aggregate payment is Rs. 10 lakhs or more in a financial year | Bank or Co-operative Bank or any other company or institution issuing credit card |
|
One or more time deposits (other than a time deposit made through renewal of another time deposit) of a person |
If the aggregate amount is Rs. 10 lakhs or more in a financial year |
• Bank or Co-operative bank • Post Master General • Nidhi Companies • NBFCs |
| Receipt from any person for acquiring bonds or debentures issued by the company or institution (other than the amount received on account of renewal of the bond or debenture issued by that company) | If the aggregate amount is Rs. 10 lakhs or more in a financial year | A company or institution issuing bonds or debentures |
| Receipt from any person for acquiring shares (including share application money) issued by the company | If the aggregate amount is Rs. 10 lakhs or more in a financial year | A company issuing shares |
| Buyback of shares from any person (other than the shares bought in the open market) | If the aggregate amount is Rs. 10 lakhs or more in a financial year | A company listed on a recognized stock exchange purchasing its own securities |
| Receipt from any person for acquiring units of one or more schemes of a Mutual Fund (other than the amount received on account of transfer from one scheme to another scheme of that Mutual Fund) | If the aggregate amount is Rs. 10 lakhs or more in a financial year | A trustee of a Mutual Fund or such other authorized person managing the affairs of a Mutual Fund |
| Purchase or sale by any person of immovable property | If transaction value or valuation by Stamp Valuation Authority is Rs. 30 lakhs or more | Inspector-General or Registrar or
Sub-Registrar under the Registration Act, 1908 |
| Receipt from any person for sale of foreign currency including credit of such currency to a foreign exchange card | If the aggregate amount is Rs. 10 lakhs or more in a financial year | l Authorised Dealer
• Money Changer • Offshore Banking Unit • Any other person authorised to deal in foreign exchange or foreign securities |
|
Expense in foreign currency through a debit or credit card or through the issue of Travellers Cheque or Draft or any other instrument. |
Aggregating to 10 lakh rupees or more in a financial year. |
• Authorised Dealer • Money Changer • Offshore Banking Unit • Any other person authorised to deal in foreign exchange or foreign securities |
While aggregating the amount for determining the thresholds for reporting in respect of any person (except for the sale or purchase of immovable property and cash transactions for the sale of goods or services in excess of Rs. 2 lakhs), the reporting person shall consider the following:
a) Take into account all accounts of the same nature maintained in respect of that person during the financial year.
b) Aggregate all transactions of the same nature as recorded in respect of that person during the financial year.
c) Attribute the entire value of a transaction or aggregated value of all the transactions to all the persons, in a case where the account is maintained or the transaction is recorded in the name of more than one person.
d) Apply the threshold limit separately to cash deposits and cash withdrawals (including through bearer's cheque) in or from one or more current accounts of a person.
How to file SFT?
The Statement of Financial Transaction, in respect of a financial year, shall be furnished electronically under the digital signature of the person responsible for verification of the statement in Form 61A.
Due date to furnish SFT?
The Statement of Financial Transactions shall be furnished on or before 31st May, immediately following the financial year in which the transaction is registered or recorded.