Income Tax Department
Ministry of Finance, Government of India
‘Schedule TRP’ is applicable when the return of income of the assessee is filed by the Tax Return Preparer (TRP). It captures essential information such as the TRP’s identification number, name, and counter signature. If the TRP is eligible for reimbursement from the government, the amount must also be disclosed.
This schedule applies to ITR-1, ITR-2, ITR-3 and ITR-4.
Section 139B