Certificate for deduction at lower rate
Certificate for deduction at lower rate.
197. 15 (1) 16 [Subject to rules made under sub-section (2A), where, in the case of any income of any person other than a company],-
17 [ 18( a) income-tax is required to be deducted at the time of credit or, as the case may be, at the time of payment at the rates in force under the provisions of sections 192, 193, 194A 19[***] 20 [***] 21[,194D] and 195],
( b) being a non-resident, 22 [income-tax] is required to be deducted at the time of payment at the rates in force under the provisions of section 194,
the 23[Assessing] Officer is satisfied that the total income 24[***] of the recipient justifies the deduction of income-tax 25[***] at any lower rates or no deduction of income-tax 25[***], as the case may be, the 23[Assessing] Officer shall, on an application made by the assessee in this behalf, give to him such certificate 26 as may be appropriate.
(2) Where any such certificate is given, the person responsible for paying the income shall, until such certificate is cancelled by the 23[Assessing] Officer, deduct income-tax 27 [***] at the rates specified in such certificate or deduct no tax, as the case may be.
28 [(2A) The Board may, having regard to the convenience of assessees and the interests of revenue, by notification in the Official Gazette, make rules specifying the cases in which, and the circumstances under which, an application may be made for the grant of a certificate under sub-section (1) and the conditions subject to which such certificate may be granted and providing for all other matters connected therewith.]