Meaning of "person responsible for paying"
Meaning of "person responsible for paying"
204. For the purposes of sections 192 to 194, section 194A 2[, section 194B ] 3,[section 194BB ] 2[, section 194C ] 4[, section 194D ] and sections 195 to 203 and section 285, the expression "person responsible for paying" means—
(i) in the case of payments of income chargeable under the head "Salaries", other than payments by the Central Government or the Government of a State, the employer himself or, if the employer is a company, the company itself, including the principal officer thereof ;
(a) in the case of payments of income chargeable under the head "interest on securities", other than payments made by or on behalf of the Central Government or the Government of a State, the local authority, corporation or company, including the principal officer thereof ;
(iii) in the case of credit, or, as the case may be, payment of any other sum chargeable under the provisions of this Act, the payer himself, or, if the payer is a company, the company itself including the principal officer thereof.
2. Inserted, by the Finance Act, 1972, w.e.f. 1-4-1972.
3. Inserted by the Finance Act, 1978, w.e.f. 1-4-1978.
4. Inserted by the Finance Act, 1973, w.e.f. 1-4-1973.
[As amended by the Finance Act, 1980 and the Finance (No. 2) Act, 1980]