What will be the rate of TCS under section 206C(1H) if buyer is a non-filer of income-tax return?

Subject

FAQs on TDS or TCS on sale or purchase of goods

etds-answer

As per section 206CCA, if the buyer has not furnished its return of income as per section 139(1) and the due date has expired, tax is required to be collected at a rate higher of the following:

• Twice the rate prescribed in the relevant provisions of the act, or

• 5%