Power to make rules
Power to make rules.
295. (1) The Board may, subject to the control of the Central Government, by notification in the Gazette of India, make rules for the whole or any part of India for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters—
(a) 9the ascertainment and determination of any class of income ;
(b) the manner in which and the procedure by which the income shall be arrived at in the case of—
(i) 10income derived in part from agriculture and in part from business ;
(ii) 11persons residing outside India ;
12[(iii) an individual who is liable to be assessed under the provisions of sub-section (2) of section 64 ;]
(c) 13the determination of the value of any perquisite chargeable to tax under this Act in such manner and on such basis as appears to the Board to be proper and reasonable ;
(d) 14the percentage on the written down value which may be allowed as depreciation in respect of buildings machinery, plant or furniture ;
15[(dd) 16the extent to which, and the conditions subject to which, any expenditure referred to in sub-section (3) of section 37 may be allowed ;]
17[(dda) the matters specified in sub-sections (2) and (3) of section 44AA ;]
(e) 18the percentage or the amount to be prescribed 19[under clause (i) of sub-section (4) of section 80C] ;
20[(ee) 21the conditions or limitations subject to which any payment of rent made by an assessee shall be deducted under section 80GG ;
(eea) the cases, the nature and value of assets, the limits and heads of expenditure and the outgoings, which are required to be prescribed under sub-section (6) of section 139 ;
(eeb) 22the time within which any person may apply for the allotment of a permanent account number, the form and the manner in which such application may be made and the particulars which such application shall contain and the transactions with respect to which permanent account numbers shall be quoted on documents relating to such transactions under section 139A ;
(eec) 23the form of the report of audit and the particulars which such report shall contain under sub-section (2A) of section 142 ;]
(f) 24the manner in which and the period to which any such income as is referred to in section 180 may be allocated ;
(g) 25the authority to be prescribed for any of the purposes of this Act ;
(h) the procedure for giving effect to the terms of any agreement for the granting of relief in respect of double taxation or for the avoidance of double taxation which may be entered into by the Central Government under this Act ;
(i) the form and manner in which any application, claim, return or information may be made or furnished and the fees that may be levied in respect of any application or claim ;
(j) the manner in which any document required to be filed under this Act may be verified ;
(k) 1the procedure to be followed on applications for refunds ;
2[(kk) 3the procedure to be followed in calculating interest payable by assessees or interest payable by Government to assessees under any provision of this Act, including the rounding off of the period for which such interest is to be calculated in cases where such period includes a fraction of a month, and specifying the circumstances in which and the extent to which petty amounts of interest payable by assessees may be ignored ;]
(l) 4the regulation of any matter for which provision is made in section 230 ;
(m) 5the form and manner in which any appeal or cross-objection may be filed under this Act, the fee payable in respect thereof and the manner in which intimation of any such order as is referred to in clause (c) of sub-section (2) of section 249 may be served ;]
6[(mm) 7the circumstances in which, the conditions subject to which and the manner in which, the Appellate Assistant Commissioner 8[or the Commissioner (Appeals)] may permit an appellant to produce evidence which he did not produce or which he was not allowed to produce before the Income-tax Officer ;]
9[(mma) 10the form in which the statement under section 285B shall be delivered to the Income-tax Officer ;
(n) 11the maintenance of a register of persons other than legal practitioners or accountants as defined in sub-section (2) of section 288 practising before income-tax authorities and for the constitution of and the procedure to be followed by the authority referred to in subsection (5) of that section ;
(o) the issue of certificate verifying the payment of tax by assessees ;
(p) any other matter which by this Act is to be, or may be, prescribed.
(3) In cases coming under clause (b) of sub-section (2), where the income liable to tax cannot be definitely ascertained, or can be ascertained only with an amount of trouble and expense to the assessee which in the opinion of the Board is unreasonable, the rules made under this section may—
(a) prescribe methods by which an estimate of such income may be made ; and
(b) in cases coming under sub-clause (i) of clause (b) of sub-section (2) specify the proportion of the income which shall be deemed to be income liable to tax :
and an assessment based on such estimate or proportion shall be deemed to be duly made in accordance with the provisions of this Act.
12[(4) The power to make rules conferred by this section shall include the power to give retrospective effect, from a date not earlier than the date of commencement of this Act, to the rules or any of them and, unless the contrary is permitted (whether expressly or by necessary implication), no retrospective effect shall be given to any rule so as to prejudicially affect the interests of assessees.]
9 See rules 9A and 9B.
10 See rules 7 and 8.
11 See rules 10 and 11.
12. Inserted by the Taxation Laws (Amendment) Act, 1970, w.e.f. 1-4-1971.
13. See rule 3.
14. See rule 5.
15. Inserted by the Finance Act, 1964, w.e.f. 1-4-1964.
16. See rules 6AC, 6B and 6D.
17. Inserted by the Taxation Laws (Amendment) Act, 1975, w.e.f. 1-4-1976.
18. See rules 11A and 21.
19. Substituted for "under clause (i) of sub-section (3) of section 87 or clause (i) of sub-section (4) of section 80A, as the case may be" by the Finance (No. 2) Act, 1967, w.e f. 1-4-1968.
20. Inserted by the Taxation Laws (Amendment) Act, 1975, w.e.f. 1-4-1976.
21. See rule 11B.
22. See rule 114 and Form No. 49A.
23. See rule 14A and Form No. 6B.
24. See rule 9(2).
25. See rules 5A, 6, 6A, 6AA, 16A and 52.
1. See rule 41.
2. Inserted by the Taxation Laws (Amendment) Act, 1970, w.e.f. 1-4-1971.
3. See rule 119A.
4. See rules 42 to 44.
5. See rules 45 to 47.
6. Inserted by the Finance Act, 1972, w.e.f. 1-4-1972.
7. See rule 46A.
8. Inserted by the Finance (No. 2) Act, 1977, w.e.f. 10-7-1978.
9. Inserted by the Taxation Laws (Amendment) Act, 1975, w.e.f. 1-4-1976.
10. See rule 121A and Form No. 52A.
11. See rules 52 to 66.
12. Inserted by the Direct Taxes (Amendment) Act, 1974, w.e.f. 18-8-1974.
[As amended by the Finance Act, 1983]