Schedule PTI – Pass Through Income Details from Business Trust or Investment Fund as per Section 115U, 115UA and 115UB

‘Schedule PTI’ in the Income Tax Return (ITR) form is applicable to assessees who have received pass-through income from business trusts or investment funds as governed under Section 115UA, 115UB, or 115 of the Income-tax Act, 1961. This schedule captures the details of income distributed to the assessee by such entities and helps determine its taxability.

The assessee must provide the name and PAN of the business trust or investment fund and specify under which provision (Section 115U / 115UA / 115UB) the investment entity is covered. The income distributed is classified under the appropriate head of income, such as:

• Income from House Property

• Capital Gains: Short-term (under Section 111A or others) and Long-term (under Section 112A or others)

• Income from Other Sources: Including Dividend and Other income

• Exempt Income: Claimed under Section 10(23FBB) or any other specified clause

For each head, the assessee must report the current year’s income, share of current year loss, net income/loss after adjustment, and TDS, if any, deducted on such income.