Mode of taking or accepting certain loans and deposits
Requirement as to mode of 14[Acceptance, payment or] repayment in certain cases to counteract evasion of tax
15 269SS. No person shall, after the 30th day of June, 1984, take or accept from any other person (here after in this section referred to as the depositor), any loan or deposit otherwise than by an account payee cheque or account payee bank draft, if,—
( a) the amount of such loan or deposit or the aggregate amount of such loan and deposits; or
( b) on the date of taking or accepting such loan or deposit, any loan or deposit taken or accepted earlier by such person from the depositor is remaining unpaid (whether there repayment has fallen due or not), the amount or the aggregate amount remaining unpaid; or
( c) the amount or the aggregate amount referred to in clause (a) together with the amount or the aggregate amount referred to in clause (b),
Provided that the provison of this section shall not apply to any loan or deposit taken or accepted from, or any loan or deposit taken or accepted by,—
( a) Government;
( b) any baking company, post office saving bank or co-operative bank;
( c) any corporation established by a Central, State or Provincial Act;
( e) such other institution, association or body or class of institutions, associations or bodies which the Central Government may, for reasons to be recorded in writing, notify 18in this behalf in the Official Gazette :
19 [Provided further that the provisions of this section shall not apply to any loan or deposit where the person from whom the loan or deposit is taken or accepted and the person by whom the loan or deposit is taken or accepted are both having agricultural income and neither of them has any income chargeable to tax under this Act.]
Explanation.—For the purposes of this section,—
20 [(i) "banking company" means a company to which the Banking Regulation Act, 1949 (10 of 1949), applies and includes any bank or banking institution referred to in section 51 21of that Act;]
( ii) "co-operative bank" shall have the meaning assigned to it in Part V of the Banking Regulation Act, 1949 (10 of 1949);
( iii) "loan or deposit" means loan or deposit of money.]