​​All reward-granting authorities shall endeavour to pay the interim reward to an informant eligible for such reward within:

1. 4 months of completion of the relevant assessments under Section 10(3)/(4) of the Black Money(Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, in cases information of undisclosed foreign income/assets is given;
2. 4 months of forwarding of the final investigation report by the Investigation Directorate concerned to the Assessing Officer in cases where information of undisclosed income/assets liable under the Income-tax Act, 1961, is given.​

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