Deduction in respect of professional income from foreign sources in certain cases
14 80RR. Where the gross total income of an individual resident in India, being an author, playwright, artist, 15[musician, actor or sportsman (including an athlete)], includes any income derived by him in the exercise of his profession from the Government of a foreign State or any person not resident in India, 16[there shall be allowed, in computing the total income of the individual, a deduction from such income of an amount 17[equal to seventy-five per cent of such income, as is brought into India by, or on behalf of, the assessee in convertible foreign exchange within a period of six months from the end of the previous year or 17a[ within such further period as the competent authority may allow in this behalf] :
Provided that no deduction under this section shall be allowed unless the assessee furnishes a certificate, in the prescribed form 18, along with the return of income, certifying that the deduction has been correctly claimed in accordance with the provisions of this section.]]
18a [Explanation.—For the purposes of this section, the expression "competent authority" means the Reserve Bank of India or such other authority as is authorised under any law for the time being in force for regulating payments and dealings in foreign exchange. ]