​The advance tax shall be payable by an assessee in 4 instalments on or before the prescribed due dates as specified in the below table:

Due date for payment of advance tax	Advance tax to be payable
On or before June 15 of the previous year	At least 15% of advance tax
On or before September 15 of the previous year	At least 45% of advance tax
On or before December 15 of the previous year	At least 75% of advance tax
On or before March 15 of the previous year	100% of advance tax
​​Note: Any tax paid, on or before 31st March, shall also be treated as advance tax paid during the financial year.​

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