​​​​If a shortfall in payment of tax happens on account of underestimating or failure to estimate the accrual of the following income, then such shortfall shall be ignored while determining the interest under Section 234C:

1. Gains arising from the transfer of capital assets;
2. Any winnings from lotteries, crossword puzzles, races including horse races, card games, or any other sort of gambling;
3. First-time accrual of income under head' Profits and gains from business or profession';
4. Dividend income.

This exception is available provided the assessee pays the whole amount of tax in respect of such income as part of the remaining instalments of advance tax which are immediately due after the accrual of such income, or if no instalment is due, then such tax is paid before the end of the financial year.​