Income Tax Department

Ministry of Finance, Government of India

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Rule Number 48

Other electronic modes of payment

Rule Number

48

Upload Date

08/01/2026

Other electronic modes of payment.

48. For the purposes of Schedule VIII [Table: Sl. No. 1. D(d)], section 66(32), section 146(5)(a)(ii)(B), sections 185, 186 and 188, the other electronic modes of payment shall be the following:—

(a) Credit card;
(b) Debit card;
(c) Net banking;
(d) IMPS (Immediate Payment Service);
(e) UPI (Unified Payment Interface);
(f) RTGS (Real Time Gross Settlement);
(g) NEFT (National Electronic Funds Transfer);
(h) BHIM (Bharat Interface for Money) Aadhaar Pay; and
(i) Tier-III: Full KYC Central Bank Digital Currency wallets, P-CBDC, Wholesale/Cross-border CBDC.

Footnotes