(1) This Act may be called the Finance (No. 2) Act, 2019.

(2) Save as otherwise provided in this Act,

(a) Sections 2 to 69 shall be deemed to have come into force on the 1st day of April, 2019;

(b) Sections 9-2 to 112 and Section 114 shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In exercise of the powers conferred by Section 136 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 9^th day of August, 2019, as the date on which the provisions of Part I of Chapter VI of the said Act shall come into force.

In exercise of the powers conferred by Section 147 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 9^th day of August, 2019, as the date on which the provisions of Part IV of Chapter VI of the said Act shall come into force.

In exercise of the powers conferred by Section 150 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 9^th day of August 2019, as the date on which the provisions of Part VI of Chapter VI of the said Act shall come into force.

In exercise of the powers conferred by Section 152 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 9^th day of August, 2019, as the date on which the provisions of Part VII of Chapter VI of the said Act shall come into force.

In exercise of the powers conferred by sub-section (2) of Section 1 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 1^st day of September, 2019, as the date on which the provisions of Section 103 the said Act, shall come into force.

In exercise of the powers conferred by sub-section (2) of Section 1 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 1^st day of January, 2020, as the date on which the provisions of Sections 92 to 112, except Section 92, Section 97, Section 100 and Sections 103 to 110 of the Finance (No. 2) Act, 2019 (23 of 2019), shall come into force.

In exercise of the powers conferred by sub-section (2) of Section 1 of the Finance (No. 2) Act, 2019 (23 of 2019), the Central Government hereby appoints the 1^st day of January, 2020, as the date on which the provisions of Section 114 of the Finance (No. 2) Act, 2019 (23 of 2019) shall come into force.

RATES OF INCOME-TAX

(1) Subject to the provisions of sub-sections (2) and (3), for the assessment year commencing on the 1st day of April, 2019, income-tax shall be charged at the rates specified in Part I of the First Schedule and such tax shall be increased by a surcharge, for the purposes of the Union, calculated in each case in the manner provided therein.

(2) In the cases to which Paragraph A of Part I of the First Schedule applies, where the assessee has, in the previous year, any net agricultural income exceeding five thousand rupees, in addition to total income, and the total income exceeds two lakh fifty thousand rupees, then,

(a) the net agricultural income shall be taken into account, in the manner provided in clause (b) [that is to say, as if the net agricultural income were comprised in the total income after the first two lakh fifty thousand rupees of the total income but without being liable to tax], only for the purpose of charging income-tax in respect of the total income; and

(b) the income-tax chargeable shall be calculated as follows:

(i) the total income and the net agricultural income shall be aggregated and the amount of income-tax shall be determined in respect of the aggregate income at the rates specified in the said Paragraph A, as if such aggregate income were the total income;

(ii) the net agricultural income shall be increased by a sum of two lakh fifty thousand rupees, and the amount of income-tax shall be determined in respect of the net agricultural income as so increased at the rates specified in the said Paragraph A, as if the net agricultural income as so increased were the total income;

(iii) the amount of income-tax determined in accordance with sub-clause (i) shall be reduced by the amount of income-tax determined in accordance with sub-clause (ii) and the sum so arrived at shall be the income-tax in respect of the total income:

Provided that in the case of every individual, being a resident in India, who is of the age of sixty years or more but less than eighty years at any time during the previous year, referred to in item (II) of Paragraph A of Part I of the First Schedule, the provisions of this sub-section shall have effect as if for the words two lakh fifty thousand rupees , the words three lakh rupees had been substituted:

Provided further that in the case of every individual, being a resident in India, who is of the age of eighty years or more at any time during the previous year, referred to in item (III) of Paragraph A of Part I of the First Schedule, the provisions of this sub-section shall have effect as if for the words two lakh fifty thousand rupees , the words five lakh rupees had been substituted.

(3) In cases to which the provisions of Chapter XII or Chapter XII-A or Section 115-JB or Section 115-JC or Chapter XII-FA or Chapter XII-FB or sub-section (1A) of Section 161 or Section 164 or Section 164-A or Section 167-B of the Income-tax Act, 1961(43 of 1961) (hereinafter referred to as the Income-tax Act) apply, the tax chargeable shall be determined as provided in that Chapter or that section, and with reference to the rates imposed by sub-section (1) or the rates as specified in that Chapter or section, as the case may be:

Provided that the amount of income-tax computed in accordance with the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act shall be increased by a surcharge, for the purposes of the Union, as provided in Paragraph A, B, C, D or E, as the case may be, of Part I of the First Schedule:

Provided further that in respect of any income chargeable to tax under Section 115-A, 115-AB, 115-AC, 115-ACA, 115-AD, 115-B, 115-BA, 115-BB, 115-BBA, 115-BBC, 115-BBD, 115-BBDA, 115-BBF, 115-BBG, 115-E, 115-JB or 115JC of the Income-tax Act, the amount of income-tax computed under this sub-section shall be increased by a surcharge, for the purposes of the Union, calculated,

(a) in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act,

(i) having a total income exceeding fifty lakh rupees but not exceeding one crore rupees, at the rate of ten per cent. of such income-tax; and

(ii) having a total income exceeding one crore rupees, at the rate of fifteen per cent. of such income-tax;

(b) in the case of every co-operative society or firm or local authority, at the rate of twelve per cent. of such income-tax, where the total income exceeds one crore rupees;

(c) in the case of every domestic company,

(i) at the rate of seven per cent. of such income-tax, where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of twelve per cent. of such income-tax, where the total income exceeds ten crore rupees;

(d) in the case of every company, other than a domestic company,

(i) at the rate of two per cent. of such income-tax, where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of five per cent. of such income-tax, where the total income exceeds ten crore rupees:

Provided also that in the case of persons mentioned in (a) above, having total income chargeable to tax under Section 115-JC of the Income-tax Act, and such income exceeds,

(i) fifty lakh rupees but does not exceed one crore rupees, the total amount payable as income-tax and surcharge thereon shall not exceed the total amount payable as income-tax on a total income of fifty lakh rupees by more than the amount of income that exceeds fifty lakh rupees;

(ii) one crore rupees, the total amount payable as income-tax and surcharge thereon shall not exceed the total amount payable as income-tax and surcharge on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided also that in the case of persons mentioned in (b) above, having total income chargeable to tax under Section 115-JC of the Income-tax Act, and such income exceeds one crore rupees, the total amount payable as income-tax on such income and surcharge thereon shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided also that in the case of every company having total income chargeable to tax under Section 115-JB of the Income-tax Act, and such income exceeds one crore rupees but does not exceed ten crore rupees, the total amount payable as income-tax on such income and surcharge thereon, shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided also that in the case of every company having total income chargeable to tax under Section 115-JB of the Income-tax Act, and such income exceeds ten crore rupees, the total amount payable as income-tax on such income and surcharge thereon, shall not exceed the total amount payable as income-tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees:

Provided also that in respect of any income chargeable to tax under clause (i) of sub-section (1) of Section 115-BBE of the Income-tax Act, the amount of income-tax computed under this sub-section shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of twenty-five per cent. of such income-tax.

(4) In cases in which tax has to be charged and paid under sub-section (2A) of Section 92-CE or Section 115-O or Section 115-QA or sub-section (2) of Section 115-R or Section 115-TA or Section 115-TD of the Income-tax Act, the tax shall be charged and paid at the rates as specified in those sections and shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of twelve per cent. of such tax.

(5) In cases in which tax has to be deducted under Sections 193, 194, 194-A, 194-B, 194-BB, 194-D, 194-LBA, 194-LBB, 194-LBC and 195 of the Income-tax Act, at the rates in force, the deductions shall be made at the rates specified in Part II of the First Schedule and shall be increased by a surcharge, for the purposes of the Union, calculated in cases wherever prescribed, in the manner provided therein.

(6) In cases in which tax has to be deducted under Sections 192-A, 194-C, 194-DA, 194-E, 194-EE, 194-F, 194-G, 194-H, 194-I, 194-IA, 194-IB, 194-IC, 194-J, 194-LA, 194-LB, 194-LBA, 194-LBB, 194-LBC, 194-LC, 194-LD, 194-M, 194-N, 196-B, 196-C and 196-D of the Income-tax Act, the deductions shall be made at the rates specified in those sections and shall be increased by a surcharge, for the purposes of the Union,

(a) in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, being a non-resident, calculated,

(i) at the rate of ten per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds fifty lakh rupees but does not exceed one crore rupees;

(ii) at the rate of fifteen per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed two crore rupees;

(iii) at the rate of twenty-five per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds two crore rupees but does not exceed five crore rupees;

(iv) at the rate of thirty-seven per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds five crore rupees;

(b) in the case of every co-operative society or firm, being a non-resident, calculated at the rate of twelve per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees;

(c) in the case of every company, other than a domestic company, calculated,

(i) at the rate of two per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of five per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds ten crore rupees.

(7) In cases in which tax has to be collected under the proviso to Section 194-B of the Income-tax Act, the collection shall be made at the rates specified in Part II of the First Schedule, and shall be increased by a surcharge, for the purposes of the Union, calculated, in cases wherever prescribed, in the manner provided therein.

(8) In cases in which tax has to be collected under Section 206-C of the Income-tax Act, the collection shall be made at the rates specified in that section and shall be increased by a surcharge, for the purposes of the Union,

(a) in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, being a non-resident, calculated,

(i) at the rate of ten per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds fifty lakh rupees but does not exceed one crore rupees;

(ii) at the rate of fifteen per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds one crore rupees but does not exceed two crore rupees;

(iii) at the rate of twenty-five per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the collection exceeds two crore rupees but does not exceed five crore rupees;

(iv) at the rate of thirty-seven per cent. of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds five crore rupees;

(b) in the case of every co-operative society or firm, being a non-resident, calculated at the rate of twelve per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds one crore rupees;

(c) in the case of every company, other than a domestic company, calculated,

(i) at the rate of two per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of five per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds ten crore rupees.

(9) Subject to the provisions of sub-section (10), in cases in which income-tax has to be charged under sub-section (4) of Section 172 or sub-section (2) of Section 174 or Section 174-A or Section 175 or sub-section (2) of Section 176 of the Income-tax Act or deducted from, or paid on, income chargeable under the head Salaries under Section 192 of the said Act or in which the advance tax payable under Chapter XVII-C of the said Act has to be computed at the rate or rates in force, such income-tax or, as the case may be, advance tax shall be charged, deducted or computed at the rate or rates specified in Part III of the First Schedule and such tax shall be increased by a surcharge, for the purposes of the Union, calculated in such cases and in such manner as provided therein:

Provided that in cases to which the provisions of Chapter XII or Chapter XII-A or Section 115-JB or Section 115-JC or Chapter XII-FA or Chapter XII-FB or sub-section (1A) of Section 161 or Section 164 or Section 164-A or Section 167-B of the Income-tax Act apply, advance tax shall be computed with reference to the rates imposed by this sub-section or the rates as specified in that Chapter or section, as the case may be:

Provided further that the amount of advance tax computed in accordance with the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act shall be increased by a surcharge, for the purposes of the Union, as provided in Paragraph A, B, C, D or E, as the case may be, of Part III of the 2[First Schedule, except in case of a domestic company whose income is chargeable to tax under Section 115-BAA or Section 115-BAB of the Income-tax Act]:

Provided also that in respect of any income chargeable to tax under Section 115-A, 115-AB, 115-AC, 115-ACA, 115-AD, 115-B, 115-BA, 115-BB, 115-BBA, 115-BBC, 115-BBD, 115-BBDA, 115-BBF, 115-BBG, 115-E, 115-JB or 115JC of the Income-tax Act, advance tax computed under the first proviso shall be increased by a surcharge, for the purposes of the Union, calculated,

(a) in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of 3[the Income-tax Act, not having any income under Section 115-AD of the Income-tax Act],

(i) at the rate of ten per cent. of such advance tax , where the total income exceeds fifty lakh rupees but does not exceed one crore rupees;

(ii) at the rate of fifteen per cent. of such advance tax , where the total income exceeds one crore rupees but does not exceed two crore rupees;

(iii) at the rate of twenty-five per cent. of such advance tax , where the total income exceeds two crore rupees but does not exceed five crore rupees;

(iv) at the rate of thirty-seven per cent. of such advance tax , where the total income exceeds five crore rupees;

4[(aa) in the case of individual or every association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act having income under Section 115-AD of the Income-tax Act,

(i) at the rate of ten per cent. of such advance tax , where the total income exceeds fifty lakh rupees, but does not exceed one crore rupees;

(ii) at the rate of fifteen per cent. of such advance tax , where the total income exceeds one crore rupees but does not exceed two crore rupees;

(iii) at the rate of twenty-five per cent. of such advance tax , where the total income [excluding the income of the nature referred to in clause (b) of sub-section (1) of Section 115-AD of the Income-tax Act] exceeds two crore rupees but does not exceed five crore rupees;

(iv) at the rate of thirty-seven per cent. of such advance tax , where the total income [excluding the income of the nature referred to in clause (b) of sub-section (1) of Section 115-AD of the Income-tax Act] exceeds five crore rupees;

(v) at the rate of fifteen per cent. of such advance tax , where the total income [including the income of the nature referred to in clause (b) of sub-section (1) of Section 115-AD of the Income-tax Act] exceeds two crore rupees but is not covered in sub-clauses (iii) and (iv):

Provided that in case where the total income includes any income chargeable under clause (b) of sub-section (1) of Section 115-AD of the Income-tax Act, the rate of surcharge on the advance tax calculated on that part of income shall not exceed fifteen per cent.;]

(b) in the case of every co-operative society or firm or local authority at the rate of twelve per cent. of such advance tax , where the total income exceeds one crore rupees;

(c) in the case of every 5[domestic company except such domestic company whose income is chargeable to tax under Section 115-BAA or Section 115-BAB of the Income-tax Act,],

(i) at the rate of seven per cent. of such advance tax , where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of twelve per cent. of such advance tax , where the total income exceeds ten crore rupees;

(d) in the case of every company, other than a domestic company,

(i) at the rate of two per cent. of such advance tax , where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii) at the rate of five per cent. of such advance tax , where the total income exceeds ten crore rupees:

Provided also that in the case of persons mentioned 6[in (a) and (aa) above], having total income chargeable to tax under Section 115-JC of the Income-tax Act, and such income exceeds,

(a) fifty lakh rupees but does not exceed one crore rupees, the total amount payable as advance tax on such income and surcharge thereon shall not exceed the total amount payable as advance tax on a total income of fifty lakh rupees by more than the amount of income that exceeds fifty lakh rupees;

(b) one crore rupees but does not exceed two crore rupees, the total amount payable as advance tax on such income and surcharge thereon shall not exceed the total amount payable as advance tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees;

(c) two crore rupees but does not exceed five crore rupees, the total amount payable as advance tax on such income and surcharge thereon shall not exceed the total amount payable as advance tax on a total income of two crore rupees by more than the amount of income that exceeds two crore rupees;

(d) five crore rupees, the total amount payable as advance tax on such income and surcharge thereon shall not exceed the total amount payable as advance tax on a total income of five crore rupees by more than the amount of income that exceeds five crore rupees:

Provided also that in the case of persons mentioned in (b) above, having total income chargeable to tax under Section 115-JC of the Income-tax Act, and such income exceeds one crore rupees, the total amount payable as advance tax on such income and surcharge thereon shall not exceed the total amount payable as advance tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided also that in the case of every company having total income chargeable to tax under Section 115-JB of the Income-tax Act, and such income exceeds one crore rupees but does not exceed ten crore rupees, the total amount payable as advance tax on such income and surcharge thereon, shall not exceed the total amount payable as advance tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided also that in the case of every company having total income chargeable to tax under Section 115-JB of the Income-tax Act, and such income exceeds ten crore rupees, the total amount payable as advance tax on such income and surcharge thereon, shall not exceed the total amount payable as advance tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees:

Provided also that in respect of any income chargeable to tax under clause (i) of sub-section (1) of Section 115-BBE of the Income-tax Act, the advance tax computed under the first proviso shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of twenty-five per cent. of such advance tax .

7[Provided also that in case of every domestic company whose income is chargeable to tax under Section 115-BAA or Section 115-BAB of the Income-tax Act, the advance tax computed under the first proviso shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of ten per cent. of such advance tax .]

(10) In cases to which Paragraph A of Part III of the First Schedule applies, where the assessee has, in the previous year or, if by virtue of any provision of the Income-tax Act, income-tax is to be charged in respect of the income of a period other than the previous year, in such other period, any net agricultural income exceeding five thousand rupees, in addition to total income and the total income exceeds two lakh fifty thousand rupees, then, in charging income-tax under sub-section (2) of Section 174 or Section 174-A or Section 175 or sub-section (2) of Section 176 of the said Act or in computing the advance tax payable under Chapter XVII-C of the said Act, at the rate or rates in force,

(a) the net agricultural income shall be taken into account, in the manner provided in clause (b) [that is to say, as if the net agricultural income were comprised in the total income after the first two lakh fifty thousand rupees of the total income but without being liable to tax], only for the purpose of charging or computing such income-tax or, as the case may be, advance tax in respect of the total income; and

(b) such income-tax or, as the case may be, advance tax shall be so charged or computed as follows:

(i) the total income and the net agricultural income shall be aggregated and the amount of income-tax or advance tax shall be determined in respect of the aggregate income at the rates specified in the said Paragraph A, as if such aggregate income were the total income;

(ii) the net agricultural income shall be increased by a sum of two lakh fifty thousand rupees, and the amount of income-tax or advance tax shall be determined in respect of the net agricultural income as so increased at the rates specified in the said Paragraph A, as if the net agricultural income were the total income;

(iii) the amount of income-tax or advance tax determined in accordance with sub-clause (i) shall be reduced by the amount of income-tax or, as the case may be, advance tax determined in accordance with sub-clause (ii) and the sum so arrived at shall be the income-tax or, as the case may be, advance tax in respect of the total income:

Provided that in the case of every individual, being a resident in India, who is of the age of sixty years or more but less than eighty years at any time during the previous year, referred to in item (II) of Paragraph A of Part III of the First Schedule, the provisions of this sub-section shall have effect as if for the words two lakh fifty thousand rupees , the words three lakh rupees had been substituted:

Provided further that in the case of every individual, being a resident in India, who is of the age of eighty years or more at any time during the previous year, referred to in item (III) of Paragraph A of Part III of the First Schedule, the provisions of this sub-section shall have effect as if for the words two lakh fifty thousand rupees , the words five lakh rupees had been substituted:

Provided also that the amount of income-tax or advance tax so arrived at, shall be increased by a surcharge for the purposes of the Union, calculated in each case, in the manner provided therein.

(11) The amount of income-tax as specified in sub-sections (1) to (3) and as increased by the applicable surcharge, for the purposes of the Union, calculated in the manner provided therein, shall be further increased by an additional surcharge, for the purposes of the Union, to be called the Health and Education Cess on income-tax , calculated at the rate of four per cent. of such income-tax and surcharge so as to fulfil the commitment of the Government to provide and finance quality health services and universalised quality basic education and secondary and higher education.

(12) The amount of income-tax as specified in sub-sections (4) to (10) and as increased by the applicable surcharge, for the purposes of the Union, calculated in the manner provided therein, shall be further increased by an additional surcharge, for the purposes of the Union, to be called the Health and Education Cess on income-tax , calculated at the rate of four per cent. of such income-tax and surcharge so as to fulfil the commitment of the Government to provide and finance quality health services and universalised quality basic education and secondary and higher education:

Provided that nothing contained in this sub-section shall apply to cases in which tax is to be deducted or collected under the sections of the Income-tax Act mentioned in sub-sections (5), (6), (7) and (8), if the income subjected to deduction of tax at source or collection of tax at source is paid to a domestic company and any other person who is resident in India.

(13) For the purposes of this section and the First Schedule,

(a) domestic company means an Indian company or any other company which, in respect of its income liable to income-tax under the Income-tax Act, for the assessment year commencing on the 1st day of April, 2019, has made the prescribed arrangements for the declaration and payment within India of the dividends (including dividends on preference shares) payable out of such income;

(b) insurance commission means any remuneration or reward, whether by way of commission or otherwise, for soliciting or procuring insurance business (including business relating to the continuance, renewal or revival of policies of insurance);

(c) net agricultural income in relation to a person, means the total amount of agricultural income, from whatever source derived, of that person computed in accordance with the rules contained in Part IV of the First Schedule;

(d) all other words and expressions used in this section and the First Schedule but not defined in this sub-section and defined in the Income-tax Act shall have the meanings, respectively, assigned to them in that Act.

DIRECT TAXES

In Section 2 of the Income-tax Act, in clause (19AA), in sub-clause (iii), the following proviso shall be inserted with effect from the 1st day of April, 2020, namely:

Provided that the provisions of this sub-clause shall not apply where the resulting company records the value of the property and the liabilities of the undertaking or undertakings at a value different from the value appearing in the books of account of the demerged company, immediately before the demerger, in compliance to the Indian Accounting Standards specified in Annexure to the Companies (Indian Accounting Standards) Rules, 2015; .

In Section 9 of the Income-tax Act, in sub-section (1), after clause (vii), the following clause shall be inserted with effect from the 1st day of April, 2020, namely:

(viii) income arising outside India, being any sum of money referred to in sub-clause (xviia) of clause (24) of Section 2, paid on or after the 5th day of July, 2019 by a person resident in India to a non-resident, not being a company, or to a foreign company. .

In Section 9-A of the Income-tax Act, in sub-section (3),

(i) in clause (j), in the first proviso, for the words at the end of such previous year , the words at the end of a period of six months from the last day of the month of its establishment or incorporation, or at the end of such previous year, whichever is later shall be substituted;

(ii) in clause (m), for the words the arm's length price of the said activity , the words the amount calculated in such manner as may be prescribed shall be substituted.

In Section 10 of the Income-tax Act,

(I) after clause (4B), the following clause shall be inserted, namely:

(4C) any income by way of interest payable to a non-resident, not being a company, or to a foreign company, by any Indian company or business trust in respect of monies borrowed from a source outside India by way of issue of rupee denominated bond, as referred to in clause (ia) of sub-section (2) of Section 194-LC, during the period beginning from the 17th day of September, 2018 and ending on the 31st day of March, 2019; ;

(II) after clause (4C) as so inserted, the following shall be inserted with effect from 1st day of April, 2020, namely:

(4D) any income accrued or arisen to, or received by a specified fund as a result of transfer of capital asset referred to in clause (viiab) 8[of Section 47], on a recognised stock exchange located in any International Financial Services Centre and where the consideration for such transaction is paid or payable in convertible foreign exchange, to the extent such income accrued or arisen to, or is received in respect of units held by a non-resident.

Explanation. For the purposes of this clause, the expression

(a) convertible foreign exchange means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Management Act, 1999(42 of 1999) and the rules made thereunder;

(b) manager shall have the meaning assigned to it in clause (q) of sub-regulation (1) of Regulation 2 of the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012, made under the Securities and Exchange Board of India Act, 1992(15 of 1992);

(c) specified fund means a fund established or incorporated in India in the form of a trust or a company or a limited liability partnership or a body corporate,

(i) which has been granted a certificate of registration as a Category III Alternative Investment Fund and is regulated under the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012, made under the Securities and Exchange Board of India Act, 1992(15 of 1992);

(ii) which is located in any International Financial Services Centre;

(iii) of which all the units are held by non-residents other than unit held by a sponsor or manager;

(d) sponsor shall have the meaning assigned to it in clause (w) of sub-regulation (1) of Regulation 2 of the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012, made under the Securities and Exchange Board of India Act, 1992(15 of 1992);

(e) trust means a trust established under the Indian Trusts Act, 1882(2 of 1882) or under any other law for the time being in force;

(f) unit means beneficial interest of an investor in the fund and shall include shares or partnership interest;

(III) with effect from the 1st day of April, 2020,

(a) in clause (12A), for the words forty per cent. , the words sixty per cent. shall be substituted;

(b) in clause (15), after sub-clause (viii), the following sub-clause shall be inserted, namely:

(ix) any income by way of interest payable to a non-resident by a unit located in an International Financial Services Centre in respect of monies borrowed by it on or after the 1st day of September, 2019.

Explanation. For the purposes of this sub-clause,

(a) International Financial Services Centre shall have the meaning assigned to it in clause (q) of Section 2 of the Special Economic Zones Act, 2005(28 of 2005);

(b) unit shall have the meaning assigned to it in clause (zc) of Section 2 of the Special Economic Zones Act, 2005(28 of 2005); ;

(IV) in clause (23C), with effect from the 1st day of September, 2019,

(a) in the second proviso, for the words and the prescribed authority , the words and the compliance of such requirements under any other law for the time being in force by such fund or trust or institution or any university or other educational institution or any hospital or other medical institutions, as the case may be, as are material for the purpose of achieving its objects and the prescribed authority, shall be substituted;

(b) in the fifteenth proviso, for the portion beginning with (ii) the activities of such fund and ending with was notified or approved, , the following shall be substituted, namely:

(ii) the activities of such fund or institution or trust or any university or other educational institution or any hospital or other medical institution

(A) are not genuine; or

(B) are not being carried out in accordance with all or any of the conditions subject to which it was notified or approved; or

(iii) such fund or institution or trust or any university or other educational institution or any hospital or other medical institution has not complied with the requirement of any other law for the time being in force, and the order, direction or decree, by whatever name called, holding that such non-compliance has occurred, has either not been disputed or has attained finality,;

(V) in clause (34A), the brackets and words (not being listed on a recognised stock exchange) shall be omitted with effect from the 5th day of July, 2019.

In Section 12-AA of the Income-tax Act, with effect from the 1st day of September, 2019,

(I) in sub-section (1),

(i) for clause (a), the following clause shall be substituted, namely:

(a) call for such documents or information from the trust or institution as he thinks necessary in order to satisfy himself about,

(i) the genuineness of activities of the trust or institution; and

(ii) the compliance of such requirements of any other law for the time being in force by the trust or institution as are material for the purpose of achieving its objects,

and may also make such inquiries as he may deem necessary in this behalf; and ;

(ii) in clause (b), after the words genuineness of its activities , the words, brackets, figures and letter as required under sub-clause (i) of clause (a) and compliance of the requirements under sub-clause (ii) of the said clause shall be inserted;

(II) in sub-section (4), for the portion beginning with the words the activities of the trust or the institution and ending with the words cancel the registration of such trust or institution , the following shall be substituted, namely:

(a) the activities of the trust or the institution are being carried out in a manner that the provisions of Sections 11 and 12 do not apply to exclude either whole or any part of the income of such trust or institution due to operation of sub-section (1) of Section 13; or

(b) the trust or institution has not complied with the requirement of any other law, as referred to in sub-clause (ii) of clause (a) of sub-section (1), and the order, direction or decree, by whatever name called, holding that such non-compliance has occurred, has either not been disputed or has attained finality,

then, the Principal Commissioner or the Commissioner may, by an order in writing, cancel the registration of such trust or institution .

In Section 13-A of the Income-tax Act, in the first proviso, in clause (d), for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 35-AD of the Income-tax Act, in sub-section (8), in clause (f), for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 40 of the Income-tax Act, in clause (a), with effect from the 1st day of April, 2020,

(a) in sub-clause (i), after the proviso, the following proviso shall be inserted, namely:

Provided further that where an assessee fails to deduct the whole or any part of the tax in accordance with the provisions of Chapter XVII-B on any such sum but is not deemed to be an assessee in default under the first proviso to sub-section (1) of Section 201, then, for the purposes of this sub-clause, it shall be deemed that the assessee has deducted and paid the tax on such sum on the date of furnishing of return of income by the payee referred to in the said proviso; ;

(b) in sub-clause (ia), in the second proviso, the word resident shall be omitted.

In Section 40-A of the Income-tax Act, with effect from the 1st day of April, 2020,

(i) for the words bank account wherever they occur, the words bank account or through such other electronic mode as may be prescribed shall be substituted;

(ii) in sub-section (4), after the words such cheque or draft or electronic clearing system , the words or such other electronic mode as may be prescribed shall be inserted.

In Section 43 of the Income-tax Act, in clause (1), in the second proviso, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 43-B of the Income-tax Act, with effect from the 1st day of April, 2020,

(i) after clause (d), the following clause shall be inserted, namely:

(da) any sum payable by the assessee as interest on any loan or borrowing from a deposit taking non-banking financial company or systemically important non-deposit taking non-banking financial company, in accordance with the terms and conditions of the agreement governing such loan or borrowing, or ;

(ii) after Explanation 3A, the following Explanation shall be inserted, namely:

Explanation 3AA. For the removal of doubts, it is hereby declared that where a deduction in respect of any sum referred to in clause (da) is allowed in computing the income referred to in Section 28, of the previous year (being a previous year relevant to the assessment year commencing on the 1st day of April, 2019, or any earlier assessment year) in which the liability to pay such sum was incurred by the assessee, the assessee shall not be entitled to any deduction under this section in respect of such sum in computing the income of the previous year in which the sum is actually paid by him. ;

(iii) after Explanation 3C, the following Explanation shall be inserted, namely:

Explanation 3CA. For the removal of doubts, it is hereby declared that a deduction of any sum, being interest payable under clause (da), shall be allowed if such interest has been actually paid and any interest referred to in that clause which has been converted into a loan or borrowing shall not be deemed to have been actually paid. ;

(iv) in Explanation 4, after clause (d), the following clauses shall be inserted, namely:

(e) deposit taking non-banking financial company means a non-banking financial company which is accepting or holding public deposits and is registered with the Reserve Bank of India under the provisions of the Reserve Bank of India Act, 1934(2 of 1934);

(f) non-banking financial company shall have the meaning assigned to it in clause (f) of Section 45-I of the Reserve Bank of India Act, 1934(2 of 1934);

(g) systemically important non-deposit taking non-banking financial company means a non-banking financial company which is not accepting or holding public deposits and having total assets of not less than five hundred crore rupees as per the last audited balance sheet and is registered with the Reserve Bank of India under the provisions of the Reserve Bank of India Act, 1934(2 of 1934). .

In Section 43-CA of the Income-tax Act, in sub-section (4), for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 43-D of the Income-tax Act, with effect from the 1st day of April, 2020,

(i) in clause (a), after the words State industrial investment corporation , the words or a deposit taking non-banking financial company or a systemically important non-deposit taking non-banking financial company shall be inserted;

(ii) in the long line, after the words State industrial investment corporation or , the words a deposit taking non-banking financial company or a systemically important non-deposit taking non-banking financial company or shall be inserted;

(iii) in the Explanation, after clause (g), the following clause shall be inserted, namely:

(h) the expressions deposit taking non-banking financial company , non-banking financial company and systemically important non-deposit taking non-banking financial company shall have the meanings respectively assigned to them in clauses (e), (f) and (g) of Explanation 4 to Section 43-B. .

In Section 44-AD of the Income-tax Act, in sub-section (1), in the proviso, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 47 of the Income-tax Act, in clause (viiab), with effect from the 1st day of April, 2020,

(A) for sub-clause (c), the following sub-clauses shall be substituted, namely:

(c) derivative; or

(d) such other securities as may be notified by the Central Government in this behalf, ;

(B) in the Explanation, after clause (c), the following clause shall be inserted, namely:

(d) securities shall have the meaning assigned to it in clause (h) of Section 2 of the Securities Contracts (Regulation) Act, 1956(42 of 1956); .

In Section 50-C of the Income-tax Act, in sub-section (1), in the second proviso, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 50-CA of the Income-tax Act, before the Explanation, the following proviso shall be inserted with effect from the 1st day of April, 2020, namely:

Provided that the provisions of this section shall not apply to any consideration received or accruing as a result of transfer by such class of persons and subject to such conditions as may be prescribed. .

In Section 54-GB of the Income-tax Act, with effect from the 1st day of April, 2020,

(i) in sub-section (4), the following proviso shall be inserted, namely:

Provided that in case of a new asset, being computer or computer software, acquired by an eligible start-up referred to in the proviso to clause (d) of sub-section (6), the provisions of this sub-section shall have effect as if for the words five years , the words three years had been substituted. ;

(ii) in sub-section (5), in the proviso, for the figures 2019 , the figures 2021 shall be substituted;

(iii) in sub-section (6), in clause (b), in sub-clause (iii), for the word fifty at both the places where it occurs, the word twenty-five shall be substituted.

In Section 56 of the Income-tax Act, in sub-section (2),

(i) in clause (viib), with effect from the 1st day of April, 2020,

(a) in the proviso, in clause (i), for the words venture capital fund , the words venture capital fund or a specified fund shall be substituted;

(b) after the proviso, the following proviso shall be inserted, namely:

Provided further that where the provisions of this clause have not been applied to a company on account of fulfilment of conditions specified in the notification issued under clause (ii) of the first proviso and such company fails to comply with any of those conditions, then, any consideration received for issue of share that exceeds the fair market value of such share shall be deemed to be the 9[said income] of that company chargeable to income-tax for the previous year in which such failure has taken place and, it shall also be deemed that the company has under reported the income in consequence of the misreporting referred to in sub-section (8) and sub-section (9) of Section 270-A for the said previous year. ;

(c) in the Explanation, after clause (a), the following clauses shall be inserted, namely:

(aa) specified fund means a fund established or incorporated in India in the form of a trust or a company or a limited liability partnership or a body corporate which has been granted a certificate of registration as a Category I or a Category II Alternative Investment Fund and is regulated under the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012 made under the Securities and Exchange Board of India Act, 1992(15 of 1992);

(ab) trust means a trust established under the Indian Trusts Act, 1882(2 of 1882) or under any other law for the time being in force; ;

(ii) in clause (viii), for the words, brackets, letters and figures clause (b) of Section 145-A , the words, brackets, figures and letter sub-section (1) of Section 145-B shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2017;

(iii) in clause (x),

(A) in sub-clause (b), in the second proviso, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020;

(B) in the proviso, after clause (X), the following clause shall be inserted with effect from the 1st day of April, 2020, namely:

(XI) from such class of persons and subject to such conditions, as may be prescribed. .

For Section 79 of the Income-tax Act, the following section shall be substituted with effect from the 1st day of April, 2020, namely:

79. Carry forward and set off of losses in case of certain companies. (1) Notwithstanding anything contained in this Chapter, where a change in shareholding has taken place during the previous year in the case of a company, not being a company in which the public are substantially interested, no loss incurred in any year prior to the previous year shall be carried forward and set off against the income of the previous year, unless on the last day of the previous year, the shares of the company carrying not less than fifty-one per cent. of the voting power were beneficially held by persons who beneficially held shares of the company carrying not less than fifty-one per cent. of the voting power on the last day of the year or years in which the loss was incurred:

Provided that even if the said condition is not satisfied in case of an eligible start up as referred to in Section 80-IAC, the loss incurred in any year prior to the previous year shall be allowed to be carried forward and set off against the income of the previous year if all the shareholders of such company who held shares carrying voting power on the last day of the year or years in which the loss was incurred, continue to hold those shares on the last day of such previous year and such loss has been incurred during the period of seven years beginning from the year in which such company is incorporated.

(2) Nothing contained in sub-section (1) shall apply,

(a) to a case where a change in the said voting power and shareholding takes place in a previous year consequent upon the death of a shareholder or on account of transfer of shares by way of gift to any relative of the shareholder making such gift;

(b) to any change in the shareholding of an Indian company which is a subsidiary of a foreign company as a result of amalgamation or demerger of a foreign company subject to the condition that fifty-one per cent. shareholders of amalgamating or demerged foreign company continue to be the shareholders of the amalgamated or the resulting foreign company;

(c) to a company where a change in the shareholding takes place in a previous year pursuant to a resolution plan approved under the Insolvency and Bankruptcy Code, 2016(31 of 2016), after affording a reasonable opportunity of being heard to the jurisdictional Principal Commissioner or Commissioner;

(d) to a company, and its subsidiary and the subsidiary of such subsidiary, where,

(i) the Tribunal, on an application moved by the Central Government under Section 241 of the Companies Act, 2013(18 of 2013), has suspended the Board of Directors of such company and has appointed new directors nominated by the Central Government, under Section 242 of the said Act; and

(ii) a change in shareholding of such company, and its subsidiary and the subsidiary of such subsidiary, has taken place in a previous year pursuant to a resolution plan approved by the Tribunal under Section 242 of the Companies Act, 2013((18 of 2013)) after affording a reasonable opportunity of being heard to the jurisdictional Principal Commissioner or Commissioner.

Explanation. For the purposes of this section,

(i) a company shall be a subsidiary of another company, if such other company holds more than half in nominal value of the equity share capital of the company;

(ii) Tribunal shall have the meaning assigned to it in clause (90) of Section 2 of the Companies Act, 2013(18 of 2013). .

In Section 80-C of the Income-tax Act, in sub-section (2), after clause (xxiv), the following clause shall be inserted with effect from the 1st day of April, 2020, namely:

(xxv) being an employee of the Central Government, as a contribution to a specified account of the pension scheme referred to in Section 80-CCD

(a) for a fixed period of not less than three years; and

(b) which is in accordance with the scheme as may be notified by the Central Government in the Official Gazette for the purposes of this clause.

Explanation. For the purposes of this clause, specified account means an additional account referred to in sub-section (3) of Section 20 of the Pension Fund Regulatory and Development Authority Act, 2013(23 of 2013). .

In Section 80-CCD of the Income-tax Act, in sub-section (2), for the words does not exceed ten per cent. of his salary in the previous year , the words, brackets and letters does not exceed

(a) fourteen per cent., where such contribution is made by the Central Government;

(b) ten per cent., where such contribution is made by any other employer,

of his salary in the previous year shall be substituted with effect from the 1st day of April, 2020.

After Section 80-EE of the Income-tax Act, the following sections shall be inserted with effect from the 1st day of April, 2020, namely:

80EEA. Deduction in respect of interest on loan taken for certain house property. (1) In computing the total income of an assessee, being an individual not eligible to claim deduction under Section 80-EE, there shall be deducted, in accordance with and subject to the provisions of this section, interest payable on loan taken by him from any financial institution for the purpose of acquisition of a residential house property.

(2) The deduction under sub-section (1) shall not exceed one lakh and fifty thousand rupees and shall be allowed in computing the total income of the individual for the assessment year beginning on the 1st day of April, 2020 and subsequent assessment years.

(3) The deduction under sub-section (1) shall be subject to the following conditions, namely:

(i) the loan has been sanctioned by the financial institution during the period beginning on the 1st day of April, 2019 and ending on the 31st day of March, 2020;

(ii) the stamp duty value of residential house property does not exceed forty-five lakh rupees;

(iii) the assessee does not own any residential house property on the date of sanction of loan.

(4) Where a deduction under this section is allowed for any interest referred to in sub-section (1), deduction shall not be allowed in respect of such interest under any other provision of this Act for the same or any other assessment year.

(5) For the purposes of this section,

(a) the expression financial institution shall have the meaning assigned to it in clause (a) of sub-section (5) of Section 80-EE;

(b) the expression stamp duty value means value adopted or assessed or assessable by any authority of the Central Government or a State Government for the purpose of payment of stamp duty in respect of an immovable property.

80EEB. Deduction in respect of purchase of electric vehicle. (1) In computing the total income of an assessee, being an individual, there shall be deducted, in accordance with and subject to the provisions of this section, interest payable on loan taken by him from any financial institution for the purpose of purchase of an electric vehicle.

(2) The deduction under sub-section (1) shall not exceed one lakh and fifty thousand rupees and shall be allowed in computing the total income of the individual for the assessment year beginning on the 1st day of April, 2020 and subsequent assessment years.

(3) The deduction under sub-section (1) shall be subject to the condition that the loan has been sanctioned by the financial institution during the period beginning on the 1st day of April, 2019 and ending on the 31st day of March, 2023.

(4) Where a deduction under this section is allowed for any interest referred to in sub-section (1), deduction shall not be allowed in respect of such interest under any other provision of this Act for the same or any other assessment year.

(5) For the purposes of this section,

(a) electric vehicle means a vehicle which is powered exclusively by an electric motor whose traction energy is supplied exclusively by traction battery installed in the vehicle and has such electric regenerative braking system, which during braking provides for the conversion of vehicle kinetic energy into electrical energy;

(b) financial institution means a banking company to which the Banking Regulation Act, 1949(10 of 1949) applies, or any bank or banking institution referred to in Section 51 of that Act and includes any deposit taking non-banking financial company or a systemically important non-deposit taking non-banking financial company as defined in clauses (e) and (g) of Explanation 4 to Section 43-B. .

In Section 80-IBA of the Income-tax Act, with effect from the 1st day of April, 2020,

(A) in sub-section (2), after clause (i), the following proviso shall be inserted, namely:

Provided that for the projects approved on or after the 1st day of September, 2019, the provisions of this sub-section shall have effect as if for clauses (d) to (i), the following clauses had been substituted, namely:

(d) the project is on a plot of land measuring not less than

(i) one thousand square metres, where such project is located within the metropolitan cities of Bengaluru, Chennai, Delhi National Capital Region (limited to Delhi, Noida, Greater Noida, Ghaziabad, Gurugram, Faridabad), Hyderabad, Kolkata and Mumbai (whole of Mumbai Metropolitan Region); or

(ii) two thousand square metres, where such project is located in any other place;

(e) the project is the only housing project on the plot of land as specified in clause (d);

(f) the carpet area of the residential unit comprised in the housing project does not exceed

(i) sixty square metres, where such project is located within the metropolitan cities of Bengaluru, Chennai, Delhi National Capital Region (limited to Delhi, Noida, Greater Noida, Ghaziabad, Gurugram, Faridabad), Hyderabad, Kolkata and Mumbai (whole of Mumbai Metropolitan Region); or

(ii) ninety square metres, where such project is located in any other place;

(g) the stamp duty value of a residential unit in the housing project does not exceed forty-five lakh rupees;

(h) where a residential unit in the housing project is allotted to an individual, no other residential unit in the housing project shall be allotted to the individual or the spouse or the minor children of such individual;

(i) the project utilises

(I) not less than ninety per cent. of the floor area ratio permissible in respect of the plot of land under the rules to be made by the Central Government or the State Government or the local authority, as the case may be, where such project is located within the metropolitan cities of Bengaluru, Chennai, Delhi National Capital Region (limited to Delhi, Noida, Greater Noida, Ghaziabad, Gurugram, Faridabad), Hyderabad, Kolkata and Mumbai (whole of Mumbai Metropolitan Region); or

(II) not less than eighty per cent. of such floor area ratio where such project is located in any place other than the place referred to in sub-clause (I); and

(j) the assessee maintains separate books of account in respect of the housing project. . ;

(B) in sub-section (6), after clause (e), the following clause shall be inserted, namely:

(f) stamp duty value means the value adopted or assessed or assessable by any authority of the Central Government or a State Government for the purpose of payment of stamp duty in respect of an immovable property. .

In Section 80-JJAA of the Income-tax Act, in the Explanation, in clause (i), in the first proviso, in clause (b), for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of April, 2020.

In Section 80-LA of the Income-tax Act, with effect from the 1st day of April, 2020,

(i) for sub-section (1), the following sub-sections shall be substituted, namely:

(1) Where the gross total income of an assessee, being a scheduled bank, or, any bank incorporated by or under the laws of a country outside India; and having an Offshore Banking Unit in a Special Economic Zone, includes any income referred to in sub-section (2), there shall be allowed, in accordance with and subject to the provisions of this section, a deduction from such income, of an amount equal to

(a) one hundred per cent. of such income for five consecutive assessment years beginning with the assessment year relevant to the previous year in which the permission, under clause (a) of sub-section (1) of Section 23 of the Banking Regulation Act, 1949(10 of 1949) or permission or registration under the Securities and Exchange Board of India Act, 1992(15 of 1992) or any other relevant law was obtained, and thereafter;

(b) fifty per cent. of such income for five consecutive assessment years.

(1A) Where the gross total income of an assessee, being a Unit of an International Financial Services Centre, includes any income referred to in sub-section (2), there shall be allowed, in accordance with and subject to the provisions of this section, a deduction from such income, of an amount equal to one hundred per cent. of such income for any ten consecutive assessment years, at the option of the assessee, out of fifteen years, beginning with the assessment year relevant to the previous year in which the permission, under clause (a) of sub-section (1) of Section 23 of the Banking Regulation Act, 1949(10 of 1949) or permission or registration under the Securities and Exchange Board of India Act, 1992(15 of 1992) or any other relevant law was obtained. ;

(ii) in sub-section (2), in the opening portion, for the word, brackets and figure sub-section (1) , the words, brackets, figures and letter sub-section (1) and sub-section (1A) shall be substituted.

In Section 92-CD of the Income-tax Act, with effect from the 1st day of september 2019,

(a) in sub-section (3), for the words proceed to assess or reassess or recompute the total income of the relevant assessment year , the words pass an order modifying the total income of the relevant assessment year determined in such assessment or reassessment, as the case may be, shall be substituted;

(b) in sub-section (5), in clause (a), the words of assessment, reassessment or recomputation of total income shall be omitted.

In Section 92-CE of the Income-tax Act,

(a) in sub-section (1),

(I) in clause (iii), for the word, figures and letters section 92CC , the words, figures and letters section 92CC, on or after the 1st day of April, 2017, shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2018;

(II) in the proviso, in clause (i), for the words one crore rupees; and , the words one crore rupees; or shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2018;

(III) after the proviso, the following proviso shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2018, namely:

Provided further that no refund of taxes paid, if any, by virtue of provisions of this sub-section as they stood immediately before their amendment by the Finance (No. 2) Act, 2019 shall be claimed and allowed. ;

(b) in sub-section (2),

(i) for the words the excess money which , the words the excess money or part thereof, as the case may be, which shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2018;

(ii) the following Explanation shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2018, namely:

Explanation. For the removal of doubts, it is hereby clarified that the excess money or part thereof may be repatriated from any of the associated enterprises of the assessee which is not a resident in India. ;

(c) after sub-section (2), the following sub-sections shall be inserted with effect from the 1st day of September, 2019, namely:

(2A) Without prejudice to the provisions of sub-section (2), where the excess money or part thereof has not been repatriated within the prescribed time, the assessee may, at his option, pay additional income-tax at the rate of eighteen per cent. on such excess money or part thereof, as the case may be.

(2B) The tax on the excess money or part thereof so paid by the assessee under sub-section (2A) shall be treated as the final payment of tax in respect of the excess money or part thereof not repatriated and no further credit therefor shall be claimed by the assessee or by any other person in respect of the amount of tax so paid.

(2C) No deduction under any other provision of this Act shall be allowed to the assessee in respect of the amount on which tax has been paid in accordance with the provisions of sub-section (2A).

(2D) Where the additional income-tax referred to in sub-section (2A) is paid by the assessee, he shall not be required to make secondary adjustment under sub-section (1) and compute interest under sub-section (2) from the date of payment of such tax. .

In the Income-tax Act, for Section 92-D, the following section shall be substituted with effect from the 1st day of April, 2020, namely:

92D. Maintenance, keeping and furnishing of information and document by certain persons. (1) Every person,

(i) who has entered into an international transaction or specified domestic transaction shall keep and maintain such information and document in respect thereof as may be prescribed;

(ii) being a constituent entity of an international group, shall keep and maintain such information and document in respect of an international group as may be prescribed.

Explanation. For the purposes of this clause,

(A) constituent entity shall have the meaning assigned to it in clause (d) of sub-section (9) of Section 286;

(B) international group shall have the meaning assigned to it in clause (g) of sub-section (9) of Section 286.

(2) Without prejudice to the provisions contained in sub-section (1), the Board may prescribe the period for which the information and document shall be kept and maintained under the said sub-section.

(3) The Assessing Officer or the Commissioner (Appeals) may, in the course of any proceeding under this Act, require any person referred to in clause (i) of sub-section (1) to furnish any information or document referred therein, within a period of thirty days from the date of receipt of a notice issued in this regard:

Provided that the Assessing Officer or the Commissioner (Appeals) may, on an application made by such person, extend the period of thirty days by a further period not exceeding thirty days.

(4) The person referred to in clause (ii) of sub-section (1) shall furnish the information and document referred therein to the authority prescribed under sub-section (1) of Section 286, in such manner, on or before such date, as may be prescribed. .

In Section 111-A of the Income-tax Act, in the Explanation, in clause (a), for the words, brackets and figures the Explanation to clause (38) of Section 10 , the words, brackets, letters and figures clause (a) of the Explanation to Section 112-A shall be substituted with effect from the 1st day of April, 2020.

In Section 115-A of the Income-tax Act, in sub-section (4), after clause (b), the following proviso shall be inserted with effect from the 1st day of April, 2020, namely:

Provided that nothing contained in this sub-section shall apply to a deduction allowed to a Unit of an International Financial Services Centre under Section 80-LA. .

In Section 115-JB of the Income-tax Act, in sub-section (2), in Explanation 1, in the long line, for clause (iih), the following clause shall be substituted with effect from the 1st day of April, 2020, namely:

(iih) the aggregate amount of unabsorbed depreciation and loss brought forward in case of a

(A) company, and its subsidiary and the subsidiary of such subsidiary, where, the Tribunal, on an application moved by the Central Government under Section 241 of the Companies Act, 2013(18 of 2013) has suspended the Board of Directors of such company and has appointed new directors who are nominated by the Central Government under Section 242 of the said Act;

(B) company against whom an application for corporate insolvency resolution process has been admitted by the Adjudicating Authority under Section 7 or Section 9 or Section 10 of the Insolvency and Bankruptcy Code, 2016(31 of 2016).

Explanation. For the purposes of this clause,

(i) Adjudicating Authority shall have the meaning assigned to it in clause (1) of Section 5 of the Insolvency and Bankruptcy Code, 2016(31 of 2016);

(ii) Tribunal shall have the meaning assigned to it in clause (90) of Section 2 of the Companies Act, 2013(18 of 2013);

(iii) a company shall be a subsidiary of another company, if such other company holds more than half in the nominal value of equity share capital of the company;

(iv) loss shall not include depreciation; or .

In Section 115-O of the Income-tax Act, in sub-section (8), for the words out of its current income , the words out of its current income or income accumulated as a unit of International Financial Services Centre after the 1st day of April, 2017 shall be substituted with effect from the 1st day of September, 2019.

In Section 115-QA of the Income-tax Act, in sub-section (1), the brackets and words (not being shares listed on a recognised stock exchange) shall be omitted with effect from the 5th day of July, 2019.

In Section 115-R of the Income-tax Act, in sub-section (2), with effect from the 1st day of September, 2019,

(A) after the second proviso, before the Explanation, the following proviso shall be inserted, namely:

Provided also that no additional income-tax shall be chargeable in respect of any amount of income distributed on or after the 1st day of September, 2019 by a specified Mutual Fund, out of its income derived from transactions made on a recognised stock exchange located in any International Financial Services Centre and where the consideration for such transaction is paid or payable in convertible foreign exchange. ;

(B) in the Explanation,

(a) after clause (i), the following clause shall be inserted, namely:

(ia) convertible foreign exchange means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Management Act, 1999(42 of 1999) and the rules made thereunder; ;

(b) after clause (ii), the following clauses shall be inserted, namely:

(iii) International Financial Services Centre shall have the meaning assigned to it in clause (q) of Section 2 of the Special Economic Zones Act, 2005(28 of 2005);

(iv) recognised stock exchange shall have the meaning assigned to it in clause (ii) of Explanation 1 to clause (5) of Section 43;

(v) specified Mutual Fund means a Mutual Fund specified under clause (23D) of Section 10

(a) located in any International Financial Services Centre;

(b) of which all the units are held by non-residents;

(vi) unit means beneficial interest of an investor in the fund; .

In Section 115-UB of the Income-tax Act, in sub-section (2), with effect from the 1st day of April, 2020,

(a) for clauses (i) and (ii), the following clauses shall be substituted, namely:

(i) out of such loss, the loss arising to the investment fund as a result of the computation under the head Profit and gains of business or profession , if any, shall be,

(a) allowed to be carried forward and it shall be set off by the investment fund in accordance with the provisions of Chapter VI; and

(b) ignored for the purposes of sub-section (1);

(ii) the loss other than the loss referred to in clause (i), if any, shall also be ignored for the purposes of sub-section (1), if such loss has arisen in respect of a unit which has not been held by the unit holder for a period of atleast twelve months. ;

(b) after sub-section (2), the following sub-section shall be inserted, namely:

(2A) The loss other than the loss under the head Profit and gains of business or profession , if any, accumulated at the level of investment fund as on the 31st day of March, 2019, shall be,

(i) deemed to be the loss of a unit holder who held the unit on the 31stday of March, 2019 in respect of the investments made by him in the investment fund, in the same manner as provided in sub-section (1); and

(ii) allowed to be carried forward by such unit holder for the remaining period calculated from the year in which the loss had occurred for the first time taking that year as the first year and shall be set off by him in accordance with the provisions of Chapter VI:

Provided that the loss so deemed under this sub-section shall not be available to the investment fund on or after the 1st day of April, 2019. .

In Section 139 of the Income-tax Act, in sub-section (1), with effect from the 1st day of April, 2020,

(a) in the sixth proviso, after the word, figures and letters section 10BA , the words, figures and letters or Section 54 or Section 54-B or Section 54-D or Section 54-EC or Section 54-F or Section 54-G or Section 54-GA or Section 54-GB shall be inserted;

(b) after the sixth proviso, and before Explanation 1 the following proviso shall be inserted, namely:

Provided also that a person referred to in clause (b), who is not required to furnish a return under this sub-section, and who during the previous year

(i) has deposited an amount or aggregate of the amounts exceeding one crore rupees in one or more current accounts maintained with a banking company or a co-operative bank; or

(ii) has incurred expenditure of an amount or aggregate of the amounts exceeding two lakh rupees for himself or any other person for travel to a foreign country; or

(iii) has incurred expenditure of an amount or aggregate of the amounts exceeding one lakh rupees towards consumption of electricity; or

(iv) fulfils such other conditions as may be prescribed,

shall furnish a return of his income on or before the due date in such form and verified in such manner and setting forth such other particulars, as may be prescribed. ;

(c) after Explanation 5, the following Explanation shall be inserted, namely:

Explanation 6. For the purposes of this sub-section,

(a) banking company shall have the meaning assigned to it in clause (i) of the Explanation to Section 269-SS;

(b) co-operative bank shall have the meaning assigned to it in clause (ii) of the Explanation to Section 269-SS. .

In Section 139-A of the Income-tax Act, with effect from the 1st day of September, 2019,

(i) in sub-section (1), in clause (vi), for the words, brackets and figure on behalf of the person referred to in clause (v) , the following shall be substituted, namely:

on behalf of the person referred to in clause (v); or

(vii) who intends to enter into such transaction as may be prescribed by the Board in the interest of revenue, ;

(ii) after sub-section (5D), the following sub-section shall be inserted, namely:

(5E) Notwithstanding anything contained in this Act, every person who is required to furnish or intimate or quote his permanent account number under this Act, and who,

(a) has not been allotted a permanent account number but possesses the Aadhaar number, may furnish or intimate or quote his Aadhaar number in lieu of the permanent account number, and such person shall be allotted a permanent account number in such manner as may be prescribed;

(b) has been allotted a permanent account number, and who has intimated his Aadhaar number in accordance with provisions of sub-section (2) of Section 139-AA, may furnish or intimate or quote his Aadhaar number in lieu of the permanent account number. ;

(iii) in sub-section (6), for the words the General Index Register Number , the words the General Index Register Number or the Aadhaar number, as the case may be, shall be substituted;

(iv) after sub-section (6), the following sub-sections shall be inserted, namely:

(6A) Every person entering into such transaction, as may be prescribed, shall quote his permanent account number or Aadhaar number, as the case may be, in the documents pertaining to such transactions and also authenticate such permanent account number or Aadhaar number, in such manner as may be prescribed.

(6B) Every person receiving any document relating to the transactions referred to in sub-section (6A), shall ensure that permanent account number or Aadhaar number, as the case may be, has been duly quoted in such document and also ensure that such permanent account number or Aadhaar number is so authenticated. ;

(v) in sub-section (8), in clauses (b) and (f), for the words the General Index Register Number , the words the General Index Register Number or the Aadhaar number, as the case may be, shall be substituted;

(vi) in the Explanation, for clause (a), the following clauses shall be substituted, namely:

(a) Aadhaar number shall have the meaning assigned to it in clause (a) of Section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016; (18 of 2016)

(aa) Assessing Officer includes an income-tax authority who is assigned the duty of allotting permanent account numbers;

(ab) authentication means the process by which the permanent account number or Aadhaar number alongwith demographic information or biometric information of an individual is submitted to the income-tax authority or such other authority or agency as may be prescribed for its verification and such authority or agency verifies the correctness, or the lack thereof, on the basis of information available with it; .

In Section 139-AA of the Income-tax Act, in sub-section (2), in the proviso, for the words deemed to be invalid and the other provisions of this Act shall apply, as if the person had not applied for allotment of permanent account number , the words made inoperative after the date so notified in such manner as may be prescribed shall be substituted with effect from the 1st day of September, 2019.

In Section 140-A of the Income-tax Act,

(i) in sub-section (1), after clause (ii), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(iia) any relief of tax claimed under Section 89; ;

(ii) in sub-section (1A), in clause (i), after sub-clause (b), the following sub-clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(ba) any relief of tax claimed under Section 89; ;

(iii) in sub-section (1B), in the Explanation, after clause (i), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(ia) any relief of tax claimed under Section 89; .

In Section 143 of the Income-tax Act, in sub-section (1), in clause (c), after the words any advance tax paid, , the words and figures any relief allowable under Section 89, shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007.

In Section 194-DA of the Income-tax Act, for the words one per cent. , the words five per cent. on the amount of income comprised therein shall be substituted with effect from the 1st day of September, 2019.

In Section 194-IA of the Income-tax Act, in the Explanation, after clause (a), the lowing clause shall be inserted with effect from the 1st day of September, 2019,

(aa) consideration for transfer of any immovable property shall include all charges of the nature of club membership fee, car parking fee, electricity or water facility fee, maintenance fee, advance fee or any other charges of similar nature, which are incidental to transfer of the immovable property; .

After Section 194-LD of the Income-tax Act, the following sections shall be inserted the effect from the 1st day of September, 2019, namely:

194M. Payment of certain sums by certain individuals or Hindu undivided family. (1) Any person, being an individual or a Hindu undivided family (other than those who are required to deduct income-tax as per the provisions of Section 194-C, Section 194-H or Section 194-J) responsible for paying any sum to any resident for carrying out any work (including supply of labour for carrying out any work) in pursuance of a contract, by way of commission (not being insurance commission referred to in Section 194-D) or brokerage or by way of fees for professional services during the financial year, shall, at the time of credit of such sum or at the time of payment of such sum in cash or by issue of a cheque or draft or by any other mode, whichever is earlier, deduct an amount equal to five per cent. of 10[such sum as] income-tax thereon:

Provided that no such deduction under this section shall be made if such sum or, as the case may be, aggregate of such sums, credited or paid to a resident during a financial year does not exceed fifty lakh rupees.

(2) The provisions of Section 203-A shall not apply to a person required to deduct tax in accordance with the provisions of this section.

Explanation. For the purposes of this section,

(a) contract shall have the meaning assigned to it in clause (iii) of the Explanation to Section 194-C;

(b) commission or brokerage shall have the meaning assigned to it in clause (i) of the Explanation to Section 194-H;

(c) professional services shall have the meaning assigned to it in clause (a) of the Explanation to Section 194-J;

(d) work shall have the meaning assigned to it in clause (iv) of the Explanation to Section 194-C.

194N. Payment of certain amounts in cash. Every person, being,

(i) a banking company to which the Banking Regulation Act, 1949(10 of 1949) applies (including any bank or banking institution referred to in Section 51 of that Act);

(ii) a co-operative society engaged in carrying on the business of banking; or

(iii) a post office,

who is responsible for paying any sum, or, as the case may be, aggregate of sums, in cash, in excess of one crore rupees during the previous year, to any person (herein referred to as the recipient) from one or more accounts maintained by the recipient with it shall, at the time of payment of such sum, deducts an amount equal to two per cent. of sum exceeding one crore rupees, as income-tax:

Provided that nothing contained in this sub-section shall apply to any payment made to,

(i) the Government;

(ii) any banking company or co-operative society engaged in carrying on the business of banking or a post office;

(iii) any business correspondent of a banking company or co-operative society engaged in carrying on the business of banking, in accordance with the guidelines issued in this regard by the Reserve Bank of India under the Reserve Bank of India Act, 1934(2 of 1934);

(iv) any white label automated teller machine operator of a banking company or co-operative society engaged in carrying on the business of banking, in accordance with the authorisation issued by the Reserve Bank of India under the Payment and Settlement Systems Act, 2007(51 of 2007);

(v) such other person or class of persons, which the Central Government may, by notification in the Official Gazette, specify in consultation with the Reserve Bank of India. .

In Section 195 of the Income-tax Act, with effect from the 1st day of November, 2019,

(a) in sub-section (2), for the words to the Assessing Officer to determine, by general or special order , the words in such form and manner to the Assessing Officer, to determine in such manner, as may be prescribed shall be substituted;

(b) in sub-section (7), for the words to the Assessing Officer to determine, by general or special order , the words in such form and manner to the Assessing Officer, to determine in such manner, as may be prescribed shall be substituted.

In Section 197 of the Income-tax Act, in sub-section (1), for the figures and letters 194LBC , the figures and letters 194LBC, 194-M shall be substituted with effect from the 1st day of September, 2019.

In Section 198 of the Income-tax Act, after the first proviso, the following proviso shall be inserted with effect from the 1st day of September, 2019, namely:

Provided further that the sum deducted in accordance with the provisions of Section 194-N for the purpose of computing the income of an assessee, 11[shall not be deemed] to be income received. .

In Section 201 of the Income-tax Act, with effect from the 1st day of September, 2019,

(a) in sub-section (1), in the first proviso, for the word resident wherever it occurs, the word payee shall be substituted;

(b) in sub-section (1A), in the proviso, for the word resident wherever it occurs, the word payee shall be substituted;

(c) in sub-section (3), after the words credit is given , the words, brackets and figures or two years from the end of the financial year in which the correction statement is delivered under the proviso to sub-section (3) of Section 200, whichever is later shall be inserted.

For Section 206-A of the Income-tax Act, the following section shall be substituted with effect from the 1st day of September, 2019, namely:

206A. Furnishing of statement in respect of payment of any income to residents without deduction of tax. (1) Any banking company or co-operative society or public company referred to in the proviso to clause (i) of sub-section (3) of Section 194-A responsible for paying to a resident any income not exceeding forty thousand rupees, where the payer is a banking company or a co-operative society, and five thousand rupees in any other case by way of interest (other than interest on securities), shall prepare such statement in such form, containing such particulars, for such period, verified in such manner and within such time, as may be prescribed, and deliver or cause to be delivered the said statement to the prescribed income-tax authority or to the person authorised by such authority.

(2) The Board may require any person, other than a person mentioned in subsection (1), responsible for paying to a resident any income liable for deduction of tax at source under Chapter XVII, to prepare such statement in such form, containing such particulars, for such period, verified in such manner and within such time, as may be prescribed, and deliver or cause to be delivered the said statement to the income-tax authority or the authorised person referred to in sub-section (1).

(3) The person responsible for paying to a resident any income referred to in sub-section (1) or sub-section (2) may also deliver to the income-tax authority referred to in sub-section (1), a correction statement for rectification of any mistake or to add, delete or update the information furnished in the statement delivered under the said sub-sections in such form and verified in such manner, as may be prescribed. .

In Section 228-A of the Income-tax Act, with effect from the 1st day of September, 2019,

(a) in sub-section (1),

(i) for the words corresponding law from , the words corresponding law from a resident, or shall be substituted;

(ii) for the words any Tax Recovery Officer , the words any Tax Recovery Officer having jurisdiction over the resident, or shall be substituted;

(b) in sub-section (2),

(i) for the words has property in a country outside India , the words is a resident of a country shall be substituted;

(ii) for the words forward to the Board , the words or has any property in that country, forward to the Board shall be substituted.

In Section 234-A of the Income-tax Act, in sub-section (1), in the long line, after clause (ii), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(iia) any relief of tax allowed under Section 89; .

In Section 234-B of the Income-tax Act, in sub-section (1), in Explanation 1, after clause (i), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(ia) any relief of tax allowed under Section 89; .

In Section 234-C of the Income-tax Act, in sub-section (1), in the Explanation, after clause (i), the following clause shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2007, namely:

(ia) any relief of tax allowed under Section 89; .

In Section 239 of the Income-tax Act, with effect from the 1st day of September, 2019,

(a) in sub-section (1), for the words in the prescribed form and verified in the prescribed manner , the words and figures by furnishing return in accordance with the provisions of Section 139 shall be substituted;

(b) sub-section (2) shall be omitted.

In Section 246-A of the Income-tax Act, in sub-section (1), in clause (bb), for the words of assessment or reassessment , the word made shall be substituted with effect from the 1st day of September, 2019.

In Section 269-SS of the Income-tax Act, in the opening portion, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of September, 2019.

In Section 269-ST of the Income-tax Act, in the long line, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of September, 2019.

After Section 269-ST of the Income-tax Act, the following section shall be inserted with effect from the 1st day of November, 2019, namely:

269SU. Acceptance of payment through prescribed electronic modes. Every person, carrying on business, shall provide facility for accepting payment through prescribed electronic modes, in addition to the facility for other electronic modes, of payment, if any, being provided by such person, if his total sales, turnover or gross receipts, as the case may be, in business exceeds fifty crore rupees during the immediately preceding previous year. .

In Section 269-T of the Income-tax Act, in the opening portion, for the words bank account , the words bank account or through such other electronic mode as may be prescribed shall be substituted with effect from the 1st day of September, 2019.

In Section 270-A of the Income-tax Act,

(A) for the words no return of income has been furnished at both the places where they occur, the words and figures no return of income has been furnished or where return has been furnished for the first time under Section 148 shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2017;

(B) in sub-section (2), in clause (e), for the words no return of income has been filed , the words and figures no return of income has been furnished or where return has been furnished for the first time under Section 148 shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2017;

(C) in sub-section (3), in clause (i), in sub-clause (b), for the words no return has been furnished , the words and figures no return of income has been furnished or where return has been furnished for the first time under Section 148 shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2017.

After Section 271-DA of the Income-tax Act, the following section shall be inserted with effect from the 1st day of November, 2019, namely:

271DB. Penalty for failure to comply with provisions of Section 269-SU. (1) If a person who is required to provide facility for accepting payment through the prescribed electronic modes of payment referred to in Section 269-SU, fails to provide such facility, he shall be liable to pay, by way of penalty, a sum of five thousand rupees, for every day during which such failure continues:

Provided that no such penalty shall be imposable if such person proves that there were good and sufficient reasons for such failure.

(2) Any penalty imposable under sub-section (1) shall be imposed by the Joint Commissioner of Income-tax. .

In Section 271-FAA of the Income-tax Act, in the opening portion, the words, brackets and letter clause (k) of shall be omitted with effect from the 1st day of September, 2019.

In Section 272-B of the Income-tax Act, with effect from the 1st day of September, 2019,

(a) in sub-section (2),

(i) for the words permanent account number , the words permanent account number or Aadhaar number, as the case may be, shall be substituted;

(ii) for the words ten thousand rupees , the words ten thousand rupees for each such default shall be substituted;

(b) after sub-section (2), the following sub-sections shall be inserted, namely:

(2A) If a person, who is required to quote his permanent account number or Aadhaar number, as the case may be, in documents referred to in sub-section (6A) of Section 139-A or authenticate such number in accordance with the provisions of the said sub-section, fails to do so, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees for each such default.

(2B) If a person, who is required to ensure that the permanent account number or the Aadhaar number, as the case may be, has been,

(i) duly quoted in the documents relating to transactions referred to in clause (c) of sub-section (5) or in sub-section (6A) of Section 139-A; or

(ii) duly authenticated in respect of transactions referred to under sub-section (6A) of that section,

fails to do so, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees for each such default. ;

(c) in sub-section (3), for the word, brackets and figure sub-section (2) , the words, brackets, figures and letters sub-section (2) or sub-section (2A) or sub-section (2B) shall be substituted.

In Section 276-CC of the Income-tax Act, in the proviso, in clause (ii), for sub-clause (b), the following sub-clause shall be substituted with effect from the 1st day of April, 2020, namely:

(b) the tax payable by such person, not being a company, on the total income determined on regular assessment, as reduced by the advance tax or self-assessment tax, if any, paid before the expiry of the assessment year, and any tax deducted or collected at source, does not exceed ten thousand rupees. .

In Section 285-BA of the Income-tax Act, with effect from the 1st day of September, 2019,

(i) in sub-section (1), for clause (k), the following clauses shall be substituted, namely:

(k) a prescribed reporting financial institution; or

(l) a person, other than those referred to in clauses (a) to (k), as may be prescribed, ;

(ii) in sub-section (3), the second proviso shall be omitted;

(iii) in sub-section (4), for the words such statement shall be treated as an invalid statement and the provisions of this Act shall apply as if such person had failed to furnish the statement , the words the provisions of this Act shall apply as if such person had furnished inaccurate information in the statement shall be substituted.

In Section 286 of the Income-tax Act, in sub-section (9), in clause (a), in sub-clause (i), the words or alternate reporting entity shall be omitted and shall be deemed to have been omitted with effect from the 1st day of April, 2017.

In the Second Schedule to the Income-tax Act, in Part III, in Rule 68-B, in sub-rule (1), with effect from the 1st day of September, 2019,

(a) for the words three years , the words seven years shall be substituted;

(b) in the proviso, for the word Provided , the words Provided further shall be substituted;

(c) before the proviso as so amended, the following proviso shall be inserted, namely:

Provided that the Board may, for reasons to be recorded in writing, extend the aforesaid period for a further period not exceeding three years: .

INDIRECT TAXES

In Section 41 of the Customs Act, 1962(52 of 1962) (hereinafter referred to as the Customs Act), in sub-section (1), for the portion beginning with the words The person-in-charge of a conveyance , and ending with the words not exceeding fifty thousand rupees , the following shall be substituted, namely:

The person-in-charge of a conveyance carrying export goods or imported goods or any other person as may be specified by the Central Government, by notification, shall, before departure of the conveyance from a customs station, deliver to the proper officer in the case of a vessel or aircraft, a departure manifest or an export manifest by presenting electronically, and in the case of a vehicle, an export report, in such form and manner as may be prescribed and in case, such person-in-charge or other person fails to deliver the departure manifest or export manifest or the export report or any part thereof within such time, and the proper officer is satisfied that there is no sufficient cause for such delay, such person-in-charge or other person shall be liable to pay penalty not exceeding fifty thousand rupees .

After Chapter XIIA of the Customs Act, the following Chapter shall be inserted, namely:

Chapter XIIB

VERIFICATION OF IDENTITY AND COMPLIANCE

99B. Verification of identity and compliance thereof. (1) The proper officer, authorised in this behalf by the Principal Commissioner of Customs or the Commissioner of Customs, as the case may be, may, for the purposes of ascertaining compliance of the provisions of this Act or any other law for the time being in force, require a person, whose verification he considers necessary for protecting the interest of revenue or for preventing smuggling, to do all or any of the following, namely:

(a) undergo authentication, or furnish proof of possession of Aadhaar number, in such manner and within such time as may be prescribed;

(b) submit such other document or information, in such manner and within such time as may be prescribed:

Provided that where such person has not been assigned the Aadhaar number, or where so assigned, but authentication of such person has failed due to technical reasons or for reasons beyond his control, then, he shall be provided an opportunity to furnish such other alternative and viable means of identification in such form and manner and within such time as may be prescribed.

(2) The provisions of sub-section (1) shall not apply to such person or class of persons as may be prescribed.

(3) Notwithstanding anything contained in any other provisions of this Act, where the Principal Commissioner of Customs or the Commissioner of Customs comes to the conclusion, based on reasons to be recorded in writing, that the person referred to in sub-section (1) has

(i) failed to comply with the requirements of the said sub-section or submitted incorrect documents or information under the said sub-section, he may, by order, suspend

(a) clearance of imported goods or export goods;

(b) sanction of refund;

(c) sanction of drawback;

(d) exemption from duty;

(e) licence or registration granted under this Act; or

(f) any benefit, monetary or otherwise, arising out of import or export,

relating to such person, subject to such conditions as may be prescribed;

(ii) failed authentication as required under the said sub-section, he may, by order, direct that such person shall not have the benefit of any of the items specified in sub-clauses (a) to (f) of clause (i).

(4) The order of suspension under sub-section (3) shall remain in force until the person concerned complies with the requirements of sub-section (1) or furnishes correct document or information thereunder.

Explanation. For the purposes of this section, the expression Aadhaar number shall have the same meaning as assigned to it in clause (a) of Section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016(18 of 2016). .

In Section 103 of the Customs Act,

(i) for sub-section (1), the following sub-section shall be substituted, namely:

(1) Where the proper officer has reason to believe that any person referred to in sub-section (2) of Section 100 has any goods liable to confiscation secreted inside his body, he may detain such person and shall,

(a) with the prior approval of the Deputy Commissioner of Customs or Assistant Commissioner of Customs, as soon as practicable, screen or scan such person using such equipment as may be available at the customs station, but without prejudice to any of the rights available to such person under any other law for the time being in force, including his consent for such screening or scanning, and forward a report of such screening or scanning to the nearest magistrate if such goods appear to be secreted inside his body; or

(b) produce him without unnecessary delay before the nearest magistrate. ;

(ii) in sub-section (6), after the words Where on receipt of a report , the words, brackets, letter and figure from the proper officer under clause (a) of sub-section (1) or shall be inserted.

In Section 104 of the Customs Act,

(i) in sub-section (1), the words in India or within the Indian customs waters shall be omitted;

(ii) in sub-section (4),

(A) in clause (b), for the word rupees, , the words rupees; or shall be substituted;

(B) after clause (b), the following clauses shall be inserted, namely:

(c) fraudulently availing of or attempting to avail drawback or any exemption from duty provided under this Act, where the amount of drawback or exemption from duty exceeds fifty lakh rupees; or

(d) fraudulently obtaining an instrument for the purposes of this Act or the Foreign Trade (Development and Regulation) Act, 1992(22 of 1992), and such instrument is utilised under this Act, where duty relatable to such utilisation of instrument exceeds fifty lakh rupees, ;

(iii) in sub-section (6),

(A) in clause (d), for the word rupees, , the words rupees; or shall be substituted;

(B) after clause (d), the following clause shall be inserted, namely:

(e) fraudulently obtaining an instrument for the purposes of this Act or the Foreign Trade (Development and Regulation) Act, 1992(22 of 1992), and such instrument is utilised under this Act, where duty relatable to such utilisation of instrument exceeds fifty lakh rupees, ;

(iv) after sub-section (7), the following Explanation shall be inserted, namely:

Explanation. For the purposes of this section, the expression instrument shall have the same meaning as assigned to it in Explanation 1 to Section 28-AAA. .

In Section 110 of the Customs Act,

(i) in sub-section (1), for the proviso, the following provisos shall be substituted, namely:

Provided that where it is not practicable to remove, transport, store or take physical possession of the seized goods for any reason, the proper officer may give custody of the seized goods to the owner of the goods or the beneficial owner or any person holding himself out to be the importer, or any other person from whose custody such goods have been seized, on execution of an undertaking by such person that he shall not remove, part with, or otherwise deal with the goods except with the previous permission of such officer:

Provided further that where it is not practicable to seize any such goods, the proper officer may serve an order on the owner of the goods or the beneficial owner or any person holding himself out to be importer, or any other person from whose custody such goods have been found, directing that such person shall not remove, part with, or otherwise deal with such goods except with the previous permission of such officer. ;

(ii) after sub-section (4), the following sub-section shall be inserted, namely:

(5) Where the proper officer, during any proceedings under the Act, is of the opinion that for the purposes of protecting the interest of revenue or preventing smuggling, it is necessary so to do, he may, with the approval of the Principal Commissioner of Customs or Commissioner of Customs, by order in writing, provisionally attach any bank account for a period not exceeding six months:

Provided that the Principal Commissioner of Customs or Commissioner of Customs may, for reasons to be recorded in writing, extend such period to a further period not exceeding six months and inform such extension of time to the person whose bank account is provisionally attached, before the expiry of the period so specified. .

In Section 110-A of the Customs Act,

(i) in the marginal heading, after the words things seized , the words or bank account provisionally attached shall be inserted;

(ii) after the words documents or things seized , the words or bank account provisionally attached shall be inserted;

(iii) after the words to the owner , the words or the bank account holder shall be inserted.

After Section 114-AA of the Customs Act, the following section shall be inserted, namely:

114AB. Penalty for obtaining instrument by fraud, etc. Where any person has obtained any instrument by fraud, collusion, wilful misstatement or suppression of facts and such instrument has been utilised by such person or any other person for discharging duty, the person to whom the instrument was issued shall be liable for penalty not exceeding the face value of such instrument.

Explanation. For the purposes of this section, the expression instrument shall have the same meaning as assigned to it in the Explanation 1 to Section 28-AAA. .

In Section 117 of the Customs Act, for the words one lakh rupees , the words four lakh rupees shall be substituted.

In Section 125 of the Customs Act, in sub-section (1), in the first proviso, for the words the provisions of this section shall not apply , the words no such fine shall be imposed shall be substituted.

In Section 135 of the Customs Act,

(i) in sub-section (1),

(a) in clause (d), for the words export of goods, , the words export of goods; or shall be substituted;

(b) after clause (d), the following clause shall be inserted, namely:

(e) obtains an instrument from any authority by fraud, collusion, wilful misstatement or suppression of facts and such instrument has been utilised by such person or any other person, ;

(c) in item (i),

(I) in sub-item (D), for the words of rupees, , the words of rupees; or shall be substituted;

(II) after sub-item (D), the following sub-item shall be inserted, namely:

(E) obtaining an instrument from any authority by fraud, collusion, wilful misstatement or suppression of facts and such instrument has been utilised by any person, where the duty relatable to utilisation of the instrument exceeds fifty lakh rupees, .

(ii) after sub-section (3), the following Explanation shall be inserted, namely:

Explanation. For the purposes of this section, the expression instrument shall have the same meaning as assigned to it in the Explanation 1 to Section 28-AAA. .

In Section 149 of the Customs Act, after the words custom house to be amended , the words in such form and manner, within such time, subject to such restrictions and conditions, as may be prescribed shall be inserted.

In Section 157 of the Customs Act, in sub-section (2),

(i) after clause (k), the following clause shall be inserted, namely:

(ka) the manner of authentication and the time limit for such authentication, the document or information to be furnished and the manner of submitting such document or information and the time limit for such submission, the form and the manner of furnishing alternative means of identification and the time limit for furnishing such identification, person or class of persons to be exempted and conditions subject to which suspension may be made, under Chapter XIIB; ;

(ii) after clause (m), the following clause shall be inserted, namely:

(n) the form and manner, the time limit and the restrictions and conditions for amendment of any document under Section 149. .

In Section 158 of the Customs Act, in sub-section (2), in clause (ii), for the words fifty thousand rupees , the words two lakh rupees shall be substituted.

(1) The notifications of the Government of India in the Ministry of Finance (Department of Revenue) numbers G.S.R. 423(E), dated the 1st June, 2011, G.S.R. 499(E), dated the 1st July, 2011 and G.S.R. 185(E), dated the 17th March, 2012 issued by the Central Government under sub-section (1) of Section 25 of the Customs Act, 1962(52 of 1962), shall stand amended and shall be deemed to have been amended in the manner as specified in the Second Schedule, on and from the date mentioned in column (4) of that Schedule, against each of such notifications, retrospectively, and accordingly, notwithstanding anything contained in any judgment, decree or order of any court, tribunal or other authority, any action taken or anything done or purported to have been taken or done under the said notifications, shall be deemed to be, and always to have been, for all purposes, as validly and effectively taken or done as if the notifications as amended by this sub-section had been in force at all material times.

(2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notifications referred to in the said sub-section with retrospective effect as if the Central Government had the power to amend the said notifications under sub-section (1) of Section 25 of the Customs Act, retrospectively, at all material times.

(1) The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 785(E), dated the 30th June, 2017 issued by the Central Government under sub-section (1) of Section 25 of the Customs Act, 1962(52 of 1962) and sub section (12) of Section 3 of the Customs Tariff Act, 1975(51 of 1975), shall stand amended and shall be deemed to have been amended in the manner as specified in the Third Schedule, on and from the date mentioned in column (4) of that Schedule and accordingly, notwithstanding anything contained in any judgment, decree or order of any court, tribunal or other authority, any action taken or anything done or purported to have been taken or done under the said notification, shall be deemed to be, and always to have been, for all purposes, as validly and effectively taken or done as if the notification as amended by this sub-section had been in force at all material times.

(2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in the said sub-section with retrospective effect as if the Central Government had the power to amend the said notification under sub-section (1) of Section 25 of the Customs Act and sub-section (12) of Section 3 of Customs Tariff Act, retrospectively, at all material times.

The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 1270 (E), dated the 31st December, 2018 amending the notification number G.S.R. 665 (E), dated the 2nd August, 1976, which was issued in exercise of powers conferred by sub-section (1) of Section 25 of the Customs Act, 1962(52 of 1962) and sub-section (12) of Section 3 of the Customs Tariff Act, 1975(51 of 1975), shall be deemed to have, and always to have, for all purposes, come into force on and from the 1st day of July, 2017.

In Section 9 of the Customs Tariff Act, 1975(51 of 1975) (hereinafter referred to as the Customs Tariff Act), after sub-section (1), the following sub-section shall be inserted, namely:

(1A) Where the Central Government, on such inquiry as it considers necessary, is of the opinion that circumvention of countervailing duty imposed under sub-section (1) has taken place, either by altering the description or name or composition of the article on which such duty has been imposed or by import of such article in an unassembled or disassembled form or by changing the country of its origin or export or in any other manner, whereby the countervailing duty so imposed is rendered ineffective, it may extend the countervailing duty to such other article also. .

In Section 9-C of the Customs Tariff Act, for sub-section (1), the following sub-section shall be substituted, namely:

(1) An appeal against the order of determination or review thereof shall lie to the Customs, Excise and Service Tax Appellate Tribunal constituted under Section 129 of the Customs Act, 1962(52 of 1962) (hereinafter referred to as the Appellate Tribunal), in respect of the existence, degree and effect of

(i) any subsidy or dumping in relation to import of any article; or

(ii) import of any article into India in such increased quantities and under such condition so as to cause or threatening to cause serious injury to domestic industry requiring imposition of safeguard duty in relation to import of that article. .

In the Customs Tariff Act, the First Schedule shall

(a) be amended in the manner specified in the Fourth Schedule;

(b) be also amended in the manner specified in the Fifth Schedule, with effect from such date as the Central Government may, by notification in the Official Gazette, appoint.

(1) The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 186 (E), dated the 22nd February, 2016 amending the notification number G.S.R. 804 (E), dated the 21st October, 2015, issued in exercise of the powers conferred by sub-sections (1) and (5) of Section 9-A of the Customs Tariff Act, 1975 read with Rules 18 and 20 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 shall be deemed to have, and always to have, for all purposes, validly come into force on and from the 21st day of October, 2015(51 of 1975).

(2) Refund shall be made of all such anti-dumping duty which has been collected, but which would not have been so collected, if the notification referred to in sub-section (1) been in force at all material times.

(3) An application for refund of anti-dumping duty referred to in sub-section (2) shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2019 receives the assent of the President.

(1) The notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 665 (E), dated the 5th July, 2016 amending the notification number G.S.R. 285 (E), dated the 8th March, 2016, issued in exercise of the powers conferred by sub-sections (1) and (5) of Section 9-A of the Customs Tariff Act, 1975(51 of 1975), read with Rules 18, 20 and 23 of the Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 shall be deemed to have, and always to have, for all purposes, come into force on and from the 8th day of March, 2016.

(2) Refund shall be made of all such anti-dumping duty which has been collected, but which would not have been so collected, if the notification referred to in sub-section (1) been in force at all material times.

(3) An application for refund of anti-dumping duty referred to in sub-section (2) shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2019 receives the assent of the President.

In the Fourth Schedule to the Central Excise Act, 1944(1 of 1944), in Chapter 27, for the entry in column (4) occurring against tariff item 2709 20 00, the entry Re. 1 per tonne shall be substituted.

In Section 2 of the Central Goods and Services Tax Act, 2017(12 of 2017) (hereinafter referred as the Central Goods and Services Tax Act), in clause (4), after the words the Appellate Authority for Advance Ruling, , the words the National Appellate Authority for Advance Ruling, shall be inserted.

In Section 10 of the Central Goods and Services Tax Act,

(a) in sub-section (1), after the second proviso, the following Explanation shall be inserted, namely:

Explanation. For the purposes of second proviso, the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount shall not be taken into account for determining the value of turnover in a State or Union territory. ;

(b) in sub-section (2),

(i) in clause (d), the word and occuring at the end shall be omitted;

(ii) in clause (e), for the word Council: , the words Council; and shall be substituted;

(iii) after clause (e), the following clause shall be inserted, namely:

(f) he is neither a casual taxable person nor a non-resident taxable person: ;

(c) after sub-section (2), the following sub-section shall be inserted, namely:

(2A) Notwithstanding anything to the contrary contained in this Act, but subject to the provisions of sub-sections (3) and (4) of Section 9, a registered person, not eligible to opt to pay tax under sub-section (1) and sub-section (2), whose aggregate turnover in the preceding financial year did not exceed fifty lakh rupees, may opt to pay, in lieu of the tax payable by him under sub-section (1) of Section 9, an amount of tax calculated at such rate as may be prescribed, but not exceeding three per cent. of the turnover in State or turnover in Union territory, if he is not

(a) engaged in making any supply of goods or services which are not leviable to tax under this Act;

(b) engaged in making any inter-State outward supplies of goods or services;

(c) engaged in making any supply of goods or services through an electronic commerce operator who is required to collect tax at source under Section 52;

(d) a manufacturer of such goods or supplier of such services as may be notified by the Government on the recommendations of the Council; and

(e) a casual taxable person or a non-resident taxable person:

Provided that where more than one registered person are having the same Permanent Account Number issued under the Income-tax Act, 1961(43 of 1961), the registered person shall not be eligible to opt for the scheme under this sub-section unless all such registered persons opt to pay tax under this sub-section. ;

(d) in sub-section (3), after the words, brackets and figure under sub-section (1) at both the places where they occur, the words, brackets, figure and letter or sub-section (2A), as the case may be, shall be inserted.

(e) in sub-section (4), after the words, brackets and figure of sub-section (1) , the words, brackets, figure and letter or, as the case may be, sub-section (2A) shall be inserted.

(f) in sub-section (5), after the words, brackets and figure under sub-section (1) , the words, brackets, figure and letter or sub-section (2A), as the case may be, shall be inserted.

(g) after sub-section (5), the following Explanations shall be inserted, namely:

Explanation 1. For the purposes of computing aggregate turnover of a person for determining his eligibility to pay tax under this section, the expression aggregate turnover shall include the value of supplies made by such person from the 1st day of April of a financial year up to the date when he becomes liable for registration under this Act, but shall not include the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount.

Explanation 2. For the purposes of determining the tax payable by a person under this section, the expression turnover in State or turnover in Union territory shall not include the value of following supplies, namely:

(i) supplies from the first day of April of a financial year up to the date when such person becomes liable for registration under this Act; and

(ii) exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount. .

In Section 22 of the Central Goods and Services Tax Act, in sub-section (1), after the second proviso, the following shall be inserted, namely:

Provided also that the Government may, at the request of a State and on the recommendations of the Council, enhance the aggregate turnover from twenty lakh rupees to such amount not exceeding forty lakh rupees in case of supplier who is engaged exclusively in the supply of goods, subject to such conditions and limitations, as may be notified.

Explanation. For the purposes of this sub-section, a person shall be considered to be engaged exclusively in the supply of goods even if he is engaged in exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount. .

In Section 25 of the Central Goods and Services Tax Act, after sub-section (6), the following sub-sections shall be inserted, namely:

(6A) Every registered person shall undergo authentication, or furnish proof of possession of Aadhaar number, in such form and manner and within such time as may be prescribed:

Provided that if an Aadhaar number is not assigned to the registered person, such person shall be offered alternate and viable means of identification in such manner as Government may, on the recommendations of the Council, prescribe:

Provided further that in case of failure to undergo authentication or furnish proof of possession of Aadhaar number or furnish alternate and viable means of identification, registration allotted to such person shall be deemed to be invalid and the other provisions of this Act shall apply as if such person does not have a registration.

(6B) On and from the date of notification, every individual shall, in order to be eligible for grant of registration, undergo authentication, or furnish proof of possession of Aadhaar number, in such manner as the Government may, on the recommendations of the Council, specify in the said notification:

Provided that if an Aadhaar number is not assigned to an individual, such individual shall be offered alternate and viable means of identification in such manner as the Government may, on the recommendations of the Council, specify in the said notification.

(6C) On and from the date of notification, every person, other than an individual, shall, in order to be eligible for grant of registration, undergo authentication, or furnish proof of possession of Aadhaar number of the Karta, Managing Director, whole time Director, such number of partners, Members of Managing Committee of Association, Board of Trustees, authorised representative, authorised signatory and such other class of persons, in such manner, as the Government may, on the recommendations of the Council, specify in the said notification:

Provided that where such person or class of persons have not been assigned the Aadhaar Number, such person or class of persons shall be offered alternate and viable means of identification in such manner as the Government may, on the recommendations of the Council, specify in the said notification.

(6D) The provisions of sub-section (6A) or sub-section (6B) or sub-section (6C) shall not apply to such person or class of persons or any State or Union territory or part thereof, as the Government may, on the recommendations of the Council, specify by notification.

Explanation. For the purposes of this section, the expression Aadhaar number shall have the same meaning as assigned to it in clause (a) of Section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016(18 of 2016). .

After Section 31 of the Central Goods and Services Tax Act, the following section shall be inserted, namely:

31A. Facility of digital payment to recipient. The Government may, on the recommendations of the Council, prescribe a class of registered persons who shall provide prescribed modes of electronic payment to the recipient of supply of goods or services or both made by him and give option to such recipient to make payment accordingly, in such manner and subject to such conditions and restrictions, as may be prescribed. .

In Section 39 of the Central Goods and Services Tax Act,

(a) for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:

(1) Every registered person, other than an Input Service Distributor or a non-resident taxable person or a person paying tax under the provisions of Section 10 or Section 51 or Section 52 shall, for every calendar month or part thereof, furnish, a return, electronically, of inward and outward supplies of goods or services or both, input tax credit availed, tax payable, tax paid and such other particulars, in such form and manner, and within such time, as may be prescribed:

Provided that the Government may, on the recommendations of the Council, notify certain class of registered persons who shall furnish a return for every quarter or part thereof, subject to such conditions and restrictions as may be specified therein.

(2) A registered person paying tax under the provisions of Section 10, shall, for each financial year or part thereof, furnish a return, electronically, of turnover in the State or Union territory, inward supplies of goods or services or both, tax payable, tax paid and such other particulars in such form and manner, and within such time, as may be prescribed. ;

(b) for sub-section (7), the following sub-section shall be substituted, namely:

(7) Every registered person who is required to furnish a return under sub-section (1), other than the person referred to in the proviso thereto, or sub-section (3) or sub-section (5), shall pay to the Government the tax due as per such return not later than the last date on which he is required to furnish such return:

Provided that every registered person furnishing return under the proviso to sub-section (1) shall pay to the Government, the tax due taking into account inward and outward supplies of goods or services or both, input tax credit availed, tax payable and such other particulars during a month, in such form and manner, and within such time, as may be prescribed:

Provided further that every registered person furnishing return under sub-section (2) shall pay to the Government, the tax due taking into account turnover in the State or Union territory, inward supplies of goods or services or both, tax payable, and such other particulars during a quarter, in such form and manner, and within such time, as may be prescribed. .

In Section 44 of the Central Goods and Services Tax Act, in sub-section (1), the following provisos shall be inserted, namely:

Provided that the Commissioner may, on the recommendations of the Council and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual return for such class of registered persons as may be specified therein:

Provided further that any extension of time limit notified by the Commissioner of State tax or the Commissioner of Union territory tax shall be deemed to be notified by the Commissioner. .

In Section 49 of the Central Goods and Services Tax Act, after sub-section (9), the following sub-sections shall be inserted, namely:

(10) A registered person may, on the common portal, transfer any amount of tax, interest, penalty, fee or any other amount available in the electronic cash ledger under this Act, to the electronic cash ledger for integrated tax, central tax, State tax, Union territory tax or cess, in such form and manner and subject to such conditions and restrictions as may be prescribed and such transfer shall be deemed to be a refund from the electronic cash ledger under this Act.

(11) Where any amount has been transferred to the electronic cash ledger under this Act, the same shall be deemed to be deposited in the said ledger as provided in sub-section (1). .

In Section 50 of the Central Goods and Services Tax Act, in sub-section (1), the following proviso shall be inserted, namely:

Provided that the interest on tax payable in respect of supplies made during a tax period and declared in the return for the said period furnished after the due date in accordance with the provisions of Section 39, except where such return is furnished after commencement of any proceedings under Section 73 or Section 74 in respect of the said period, shall be levied on that portion of the tax that is paid by debiting the electronic cash ledger. .

In Section 52 of the Central Goods and Services Tax Act,

(a) in sub-section (4), the following provisos shall be inserted, namely:

Provided that the Commissioner may, for reasons to be recorded in writing, by notification, extend the time limit for furnishing the statement for such class of registered persons as may be specified therein:

Provided further that any extension of time limit notified by the Commissioner of State tax or the Commissioner of Union territory tax shall be deemed to be notified by the Commissioner. ;

(b) in sub-section (5), the following provisos shall be inserted, namely:

Provided that the Commissioner may, on the recommendations of the Council and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual statement for such class of registered persons as may be specified therein:

Provided further that any extension of time limit notified by the Commissioner of State tax or the Commissioner of Union territory tax shall be deemed to be notified by the Commissioner. .

After Section 53 of the Central Goods and Services Tax Act, the following section shall be inserted, namely:

53A. Transfer of certain amounts. Where any amount has been transferred from the electronic cash ledger under this Act to the electronic cash ledger under the State Goods and Services Tax Act or the Union territory Goods and Services Tax Act, the Government shall, transfer to the State tax account or the Union territory tax account, an amount equal to the amount transferred from the electronic cash ledger, in such manner and within such time as may be prescribed. .

In Section 54 of the Central Goods and Services Tax Act, after sub-section (8), the following sub-section shall be inserted, namely:

(8A) The Government may disburse the refund of the State tax in such manner as may be prescribed. .

In Section 95 of the Central Goods and Services Tax Act,

(i) in clause (a),

(a) after the words Appellate Authority , the words or the National Appellate Authority shall be inserted;

(b) after the words and figures of Section 100 , the words, figures and letter or of Section 101-C shall be inserted;

(ii) after clause (e), the following clause shall be inserted, namely:

(f) National Appellate Authority means the National Appellate Authority for Advance Ruling referred to in Section 101-A. .

After Section 101 of the Central Goods and Services Tax Act, the following sections shall be inserted, namely:

101A. Constitution of National Appellate Authority for Advance Ruling. (1) The Government shall, on the recommendations of the Council, by notification, constitute, with effect from such date as may be specified therein, an Authority known as the National Appellate Authority for Advance Ruling for hearing appeals made under Section 101-B.

(2) The National Appellate Authority shall consist of

(i) the President, who has been a Judge of the Supreme Court or is or has been the Chief Justice of a High Court, or is or has been a Judge of a High Court for a period not less than five years;

(ii) a Technical Member (Centre) who is or has been a member of Indian Revenue (Customs and Central Excise) Service, Group A, and has completed at least fifteen years of service in Group A;

(iii) a Technical Member (State) who is or has been an officer of the State Government not below the rank of Additional Commissioner of Value Added Tax or the Additional Commissioner of State tax with at least three years of experience in the administration of an existing law or the State Goods and Services Tax Act or in the field of finance and taxation.

(3) The President of the National Appellate Authority shall be appointed by the Government after consultation with the Chief Justice of India or his nominee:

Provided that in the event of the occurrence of any vacancy in the office of the President by the reason of his death, resignation or otherwise, the senior most Member of the National Appellate Authority shall act as the President until the date on which a new President, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office:

Provided further that where the President is unable to discharge his functions owing to absence, illness or any other cause, the senior most Member of the National Appellate Authority shall discharge the functions of the President until the date on which the President resumes his duties.

(4) The Technical Member (Centre) and Technical Member (State) of the National Appellate Authority shall be appointed by the Government on the recommendations of a Selection Committee consisting of such persons and in such manner as may be prescribed.

(5) No appointment of the Members of the National Appellate Authority shall be invalid merely by the reason of any vacancy or defect in the constitution of the Selection Committee.

(6) Before appointing any person as the President or Members of the National Appellate Authority, the Government shall satisfy itself that such person does not have any financial or other interests which are likely to prejudicially affect his functions as such President or Member.

(7) The salary, allowances and other terms and conditions of service of the President and the Members of the National Appellate Authority shall be such as may be prescribed:

Provided that neither salary and allowances nor other terms and conditions of service of the President or Members of the National Appellate Authority shall be varied to their disadvantage after their appointment.

(8) The President of the National Appellate Authority shall hold office for a term of three years from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier and shall also be eligible for reappointment.

(9) The Technical Member (Centre) or Technical Member (State) of the National Appellate Authority shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of sixty-five years, whichever is earlier and shall also be eligible for reappointment.

(10) The President or any Member may, by notice in writing under his hand addressed to the Government, resign from his office:

Provided that the President or Member shall continue to hold office until the expiry of three months from the date of receipt of such notice by the Government, or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.

(11) The Government may, after consultation with the Chief Justice of India, remove from the office such President or Member, who

(a) has been adjudged an insolvent; or

(b) has been convicted of an offence which, in the opinion of such Government involves moral turpitude; or

(c) has become physically or mentally incapable of acting as such President or Member; or

(d) has acquired such financial or other interest as is likely to affect prejudicially his functions as such President or Member; or

(e) has so abused his position as to render his continuance in office prejudicial to the public interest:

Provided that the President or the Member shall not be removed on any of the grounds specified in clauses (d) and (e), unless he has been informed of the charges against him and has been given an opportunity of being heard.

(12) Without prejudice to the provisions of sub-section (11), the President and Technical Members of the National Appellate Authority shall not be removed from their office except by an order made by the Government on the ground of proven misbehaviour or incapacity after an inquiry made by a Judge of the Supreme Court nominated by the Chief Justice of India on a reference made to him by the Government and such President or Member had been given an opportunity of being heard.

(13) The Government, with the concurrence of the Chief Justice of India, may suspend from office, the President or Technical Members of the National Appellate Authority in respect of whom a reference has been made to the Judge of the Supreme Court under sub-section (12).

(14) Subject to the provisions of Article 220 of the Constitution, the President or Members of the National Appellate Authority, on ceasing to hold their office, shall not be eligible to appear, act or plead before the National Appellate Authority where he was the President or, as the case may be, a Member.

101B. Appeal to National Appellate Authority. (1) Where, in respect of the questions referred to in sub-section (2) of Section 97, conflicting Advance Rulings are given by the Appellate Authorities of two or more States or Union territories or both under sub-section (1) or sub-section (3) of Section 101, any officer authorised by the Commissioner or an applicant, being distinct person referred to in Section 25 aggrieved by such Advance Ruling, may prefer an appeal to National Appellate Authority:

Provided that the officer shall be from the States in which such Advance Rulings have been given.

(2) Every appeal under this section shall be filed within a period of thirty days from the date on which the ruling sought to be appealed against is communicated to the applicants, concerned officers and jurisdictional officers:

Provided that the officer authorised by the Commissioner may file appeal within a period of ninety days from the date on which the ruling sought to be appealed against is communicated to the concerned officer or the jurisdictional officer:

Provided further that the National Appellate Authority may, if it is satisfied that the appellant was prevented by a sufficient cause from presenting the appeal within the said period of thirty days, or as the case may be, ninety days, allow such appeal to be presented within a further period not exceeding thirty days.

Explanation. For removal of doubts, it is clarified that the period of thirty days or as the case may be, ninety days shall be counted from the date of communication of the last of the conflicting rulings sought to be appealed against.

(3) Every appeal under this section shall be in such form, accompanied by such fee and verified in such manner as may be prescribed.

101C. Order of National Appellate Authority. (1) The National Appellate Authority may, after giving an opportunity of being heard to the applicant, the officer authorised by the Commissioner, all Principal Chief Commissioners, Chief Commissioners of Central tax and Chief Commissioner and Commissioner of State tax of all States and Chief Commissioner and Commissioner of Union territory tax of all Union territories, pass such order as it thinks fit, confirming or modifying the rulings appealed against.

(2) If the members of the National Appellate Authority differ in opinion on any point, it shall be decided according to the opinion of the majority.

(3) The order referred to in sub-section (1) shall be passed as far as possible within a period of ninety days from the date of filing of the appeal under Section 101-B.

(4) A copy of the Advance Ruling pronounced by the National Appellate Authority shall be duly signed by the Members and certified in such manner as may be prescribed and shall be sent to the applicant, the officer authorised by the Commissioner, the Board, the Chief Commissioner and Commissioner of State tax of all States and Chief Commissioner and Commissioner of Union territory tax of all Union territories and to the Authority or Appellate Authority, as the case may be, after such pronouncement. .

In Section 102 of the Central Goods and Services Tax Act, in the opening portion,

(a) after the words Appellate Authority , at both the places where they occur, the words or the National Appellate Authority shall be inserted;

(b) after the words and figures or Section 101 , the words, figures and letter or Section 101-C, respectively, shall be inserted;

(c) for the words or the appellant , the words, appellant, the Authority or the Appellate Authority shall be substituted.

In Section 103 of the Central Goods and Services Tax Act,

(i) after sub-section (1), the following sub-section shall be inserted, namely:

(1A) The Advance Ruling pronounced by the National Appellate Authority under this Chapter shall be binding on

(a) the applicants, being distinct persons, who had sought the ruling under sub-section (1) of Section 101-B and all registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961(43 of 1961);

(b) the concerned officers and the jurisdictional officers in respect of the applicants referred to in clause (a) and the registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961(43 of 1961). ;

(ii) in sub-section (2), after the words, brackets and figure in sub-section (1) , the words, brackets, figure and letter and sub-section (1A) shall be inserted.

In Section 104 of the Central Goods and Services Tax Act, in sub-section (1),

(a) after the words Authority or the Appellate Authority , the words or the National Appellate Authority shall be inserted;

(b) after the words and figures of Section 101 , the words, figures and letter or under Section 101-C shall be inserted.

In Section 105 of the Central Goods and Services Tax Act,

(a) for the marginal heading, the following marginal heading shall be substituted, namely:

Powers of Authority, Appellate Authority and National Appellate Authority. ;

(b) in sub-section (1), after the words Appellate Authority , the words or the National Appellate Authority shall be inserted;

(c) in sub-section (2), after the words Appellate Authority , the words or the National Appellate Authority shall be inserted.

In Section 106 of the Central Goods and Services Tax Act,

(a) for the marginal heading, the following marginal heading shall be substituted, namely:

Procedure of Authority, Appellate Authority and National Appellate Authority. ;

(b) after the words Appellate Authority , the words or the National Appellate Authority shall be inserted.

In Section 168 of the Central Goods and Services Tax Act, in sub-section (2), after the word and figures section 39, , the words, brackets and figures sub-section (1) of Section 44, sub-sections (4) and (5) of Section 52, shall be inserted.

In Section 171 of the Central Goods and Services Tax Act, after sub-section (3), the following shall be inserted, namely:

(3A) Where the Authority referred to in sub-section (2), after holding examination as required under the said sub-section comes to the conclusion that any registered person has profiteered under sub-section (1), such person shall be liable to pay penalty equivalent to ten per cent. of the amount so profiteered:

Provided that no penalty shall be leviable if the profiteered amount is deposited within thirty days of the date of passing of the order by the Authority.

Explanation. For the purposes of this section, the expression profiteered shall mean the amount determined on account of not passing the benefit of reduction in rate of tax on supply of goods or services or both or the benefit of input tax credit to the recipient by way of commensurate reduction in the price of the goods or services or both. .

(1) In the notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 674(E), dated the 28th June, 2017, issued by the Central Government on the recommendations of the Council, under sub-section (1) of Section 11 of the Central Goods and Services Tax Act, 2017(12 of 2017), in the Schedule, after S. No. 103 and the entries relating thereto, the following S. No. and the entries shall be inserted and shall deemed to have been inserted retrospectively with effect from the 1st day of July, 2017, namely:

(2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in sub-section (1) with retrospective effect as if the Central Government had the power to amend the said notification under sub-section (1) of Section 11 of the said Act, retrospectively, at all material times.

(3) No refund shall be made of all such tax which has been collected, but which would not have been so collected, if the notification referred to in sub-section (1) had been in force at all material times.

After Section 17 of the Integrated Goods and Services Tax Act, 2017(13 of 2017), the following section shall be inserted, namely:

17A. Transfer of certain amounts. Where any amount has been transferred from the electronic cash ledger under this Act to the electronic cash ledger under the State Goods and Services Tax Act or the Union Territory Goods and Services Tax Act, the Government shall transfer to the State tax account or the Union territory tax account, an amount equal to the amount transferred from the electronic cash ledger, in such manner and within such time, as may be prescribed. .

(1) In the notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 667(E), dated the 28th June, 2017, issued by the Central Government on the recommendations of the Council, under sub-section (1) of Section 6 of the Integrated Goods and Services Tax Act, 2017(13 of 2017), in the Schedule, after S. No. 103 and the entries relating thereto, the following S. No. and the entries shall be inserted and shall deemed to have been inserted retrospectively with effect from the 1st day of July, 2017, namely:

(2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in sub-section (1) with retrospective effect as if the Central Government had the power to amend the said notification under sub-section (1) of Section 6 of the said Act, retrospectively, at all material times.

(3) No refund shall be made of all such tax which has been collected, but which would not have been so collected, if the notification referred to in sub-section (1) had been in force at all material times.

(1) In the notification of the Government of India in the Ministry of Finance (Department of Revenue) number G.S.R. 711(E), dated the 28th June, 2017, issued by the Central Government on the recommendations of the Council, under sub-section (1) of Section 8 of the Union Territory Goods and Services Tax Act, 2017(14 of 2017), in the Schedule, after S. No. 103 and the entries relating thereto, the following S. No. and the entries shall be inserted and shall deemed to have been inserted retrospectively with effect from the 1st day of July, 2017, namely:

(2) For the purposes of sub-section (1), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in sub-section (1) with retrospective effect as if the Central Government had the power to amend the said notification under sub-section (1) of Section 8 of the said Act, retrospectively, at all material times.

(3) No refund shall be made of all such tax which has been collected, but which would not have been so collected, if the notification referred to in sub-section (1) had been in force at all material times.

(1) Notwithstanding anything contained in Section 66-B of Chapter V of the Finance Act, 1994(32 of 1994) as it stood prior to its omission vide Section 173 of the Central Goods and Services Tax Act, 2017(12 of 2017) with effect from the 1st day of July, 2017 (hereinafter referred to as the said Chapter), no service tax shall be levied or collected in respect of taxable service provided or agreed to be provided by the State Government by way of grant of liquor licence, against consideration in the form of licence fee or application fee, by whatever name called, during the period commencing from the 1st day of April, 2016 and ending with the 30th day of June, 2017 (both days inclusive).

(2) Refund shall be made of all such service tax which has been collected, but which would not have been so collected, had sub-section (1) been in force at all material times:

Provided that an application for the claim of refund of service tax shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2019 receives the assent of the President.

(3) Notwithstanding the omission of the said Chapter, the provisions of the said Chapter shall apply for refund under this section retrospectively as if the said Chapter had been in force at all material times.

(1) Notwithstanding anything contained in Section 66, as it stood prior to the 1st day of July, 2012, or in Section 66-B, as it stood prior to the 1st day of July, 2017, of Chapter V of the Finance Act, 1994(32 of 1994), as it stood prior to its omission vide Section 173 of the Central Goods and Services Tax Act, 2017(12 of 2017) (hereinafter referred to as the said Chapter), no service tax shall be levied or collected during the period commencing from the 1st day of July, 2003 and ending with the 31st day of March, 2016 (both days inclusive), in respect of taxable services provided or agreed to be provided by the Indian Institutes of Management to the students as per the guidelines of the Central Government, by way of the following educational programmes, except Executive Development Programme, namely:

(a) two years full time Post Graduate Programmes in Management for the Post Graduate Diploma in Management, to which admissions are made on the basis of Common Admission Test conducted by the Indian Institute of Management;

(b) fellow programme in Management;

(c) five years integrated programme in Management.

(2) Refund shall be made of all such service tax which has been collected, but which would not have been so collected, had sub-section (1) been in force at all material times:

Provided that an application for the claim of refund of service tax shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2019 receives the assent of the President.

(3) Notwithstanding the omission of the said Chapter, the provisions of the said Chapter shall apply for refund under this section retrospectively as if the said Chapter had been in force at all material times.

(1) Notwithstanding anything contained in Section 66-B of Chapter V of the Finance Act, 1994(32 of 1994), as it stood prior to its omission vide Section 173 of the Central Goods and Services Tax Act, 2017(12 of 2017) (hereinafter referred to as the said Chapter), no service tax shall be levied or collected on upfront amount, called as premium, salami, cost, price, development charges or by any other name, payable in respect of service by way of granting long term lease of thirty years or more of plots for development of infrastructure for financial business, provided or agreed to be provided by the State Government Industrial Development Corporations or Undertakings or by any other entity having fifty per cent. or more of the ownership of the Central Government or the State Government or the Union territory, either directly or through an entity which is wholly owned by the Central Government or the State Government or the Union territory, to the developers in any industrial or financial business area during the period commencing from the 1st day of October, 2013 and ending with the 30th day of June, 2017 (both days inclusive).

(2) Refund shall be made of all such service tax which has been collected, but which would not have been so collected, had sub-section (1) been in force at all material times:

Provided that an application for the claim of refund of service tax shall be made within a period of six months from the date on which the Finance (No. 2) Bill, 2019 receives assent of the President.

(3) Notwithstanding the omission of the said Chapter, the provisions of the said Chapter shall apply for refund under this section retrospectively as if the said Chapter had been in force at all material times.

SABKA VISHWAS (LEGACY DISPUTE RESOLUTION) SCHEME, 2019

(1) This Scheme shall be called the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (hereafter in this Chapter referred to as the Scheme ).

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In this Scheme, unless the context otherwise requires,

(a) amount declared means the amount declared by the declarant under Section 125;

(b) amount estimated means the amount estimated by the designated committee under Section 127;

(c) amount in arrears means the amount of duty which is recoverable as arrears of duty under the indirect tax enactment, on account of

(i) no appeal having been filed by the declarant against an order or an order in appeal before expiry of the period of time for filing appeal; or

(ii) an order in appeal relating to the declarant attaining finality; or

(iii) the declarant having filed a return under the indirect tax enactment on or before the 30th day of June, 2019, wherein he has admitted a tax liability but not paid it;

(d) amount of duty means the amount of central excise duty, the service tax and the cess payable under the indirect tax enactment;

(e) amount payable means the final amount payable by the declarant as determined by the designated committee and as indicated in the statement issued by it, in order to be eligible for the benefits under this Scheme and shall be calculated as the amount of tax dues less the tax relief;

(f) appellate forum means the Supreme Court or the High Court or the Customs, Excise and Service Tax Appellate Tribunal or the Commissioner (Appeals);

(g) audit means any scrutiny, verification and checks carried out under the indirect tax enactment, other than an enquiry or investigation, and will commence when a written intimation from the central excise officer regarding conducting of audit is received;

(h) declarant means a person who is eligible to make a declaration and files such declaration under Section 125;

(i) declaration means the declaration filed under Section 125;

(j) departmental appeal means the appeal filed by a central excise officer authorised to do so under the indirect tax enactment, before the appellate forum;

(k) designated committee means the committee referred to in Section 126;

(l) discharge certificate means the certificate issued by the designated committee under Section 127;

(m) enquiry or investigation , under any of the indirect tax enactment, shall include the following actions, namely:

(i) search of premises;

(ii) issuance of summons;

(iii) requiring the production of accounts, documents or other evidence;

(iv) recording of statements;

(n) indirect tax enactment means the enactments specified in Section 122;

(o) order means an order of determination under any of the indirect tax enactment, passed in relation to a show cause notice issued under such indirect tax enactment;

(p) order in appeal means an order passed by an appellate forum with respect to an appeal filed before it;

(q) person includes

(i) an individual;

(ii) a Hindu undivided family;

(iii) a company;

(iv) a society;

(v) a limited liability partnership;

(vi) a firm;

(vii) an association of persons or body of individuals, whether incorporated or not;

(viii) the Government;

(ix) a local authority;

(x) an assessee as defined in Rule 2 of the Central Excise Rules, 2002;

(xi) every artificial juridical person, not falling within any of the preceding clauses;

(r) quantified , with its cognate expression, means a written communication of the amount of duty payable under the indirect tax enactment;

(s) statement means the statement issued by the designated committee under Section 127;

(t) tax relief means the amount of relief granted under Section 124;

(u) all other words and expressions used in this Scheme, but not defined, shall have the same meaning as assigned to them in the indirect tax enactment and in case of any conflict between two or more such meanings in any indirect tax enactment, the meaning which is more congruent with the provisions of this Scheme shall be adopted.

This Scheme shall be applicable to the following enactments, namely:

(a) the Central Excise Act, 1944(1 of 1944) or the Central Excise Tariff Act, 1985(5 of 1986) or Chapter V of the Finance Act, 1994(32 of 1994) and the rules made thereunder;

(b) the following Acts, namely:

(i) the Agricultural Produce Cess Act, 1940(27 of 1940);

(ii) the Coffee Act, 1942(7 of 1942);

(iii) the Mica Mines Labour Welfare Fund Act, 1946(22 of 1946);

(iv) the Rubber Act, 1947(24 of 1947);

(v) the Salt Cess Act, 1953(49 of 1953);

(vi) the Medicinal and Toilet Preparations (Excise Duties) Act, 1955(16 of 1955);

(vii) the Additional Duties of Excise (Goods of Special Importance) Act, 1957(58 of 1957);

(viii) the Mineral Products (Additional Duties of Excise and Customs) Act, 1958(57 of 1958);

(ix) the Sugar (Special Excise Duty) Act, 1959(58 of 1959);

(x) the Textiles Committee Act, 1963(41 of 1963);

(xi) the Produce Cess Act, 1966(15 of 1966);

(xii) the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972(62 of 1972);

(xiii) the Coal Mines (Conservation and Development) Act, 1974(28 of 1974);

(xiv) the Oil Industry (Development) Act, 1974(47 of 1974);

(xv) the Tobacco Cess Act, 1975(26 of 1975);

(xvi) the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Cess Act, 1976(55 of 1976);

(xvii) the Bidi Workers Welfare Cess Act, 1976(56 of 1976);

(xviii) the Additional Duties of Excise (Textiles and Textile Articles) Act, 1978(40 of 1978);

(xix) the Sugar Cess Act, 1982(3 of 1982);

(xx) the Jute Manufacturers Cess Act, 1983(28 of 1983);

(xxi) the Agricultural and Processed Food Products Export Cess Act, 1985(2 of 1986);

(xxii) the Spices Cess Act, 1986(11 of 1986);

(xxiii) the Finance Act, 2004(22 of 2004);

(xxiv) the Finance Act, 2007(17 of 2007);

(xxv) the Finance Act, 2015(20 of 2015);

(xxvi) the Finance Act, 2016(28 of 2016);

(c) any other Act, as the Central Government may, by notification in the Official Gazette, specify.

For the purposes of the Scheme, tax dues means

(a) where

(i) a single appeal arising out of an order is pending as on the 30th day of June, 2019 before the appellate forum, the total amount of duty which is being disputed in the said appeal;

(ii) more than one appeal arising out of an order, one by the declarant and the other being a departmental appeal, which are pending as on the 30th day of June, 2019 before the appellate forum, the sum of the amount of duty which is being disputed by the declarant in his appeal and the amount of duty being disputed in the departmental appeal:

Provided that nothing contained in the above clauses shall be applicable where such an appeal has been heard finally on or before the 30th day of June, 2019.

Illustration 1: The show cause notice to a declarant was for an amount of duty of Rs. 1000 and an amount of penalty of Rs. 100. The order was for an amount of duty of Rs. 1000 and amount of penalty of Rs. 100. The declarant files an appeal against this order. The amount of duty which is being disputed is Rs. 1000 and hence the tax dues are Rs. 1000.

Illustration 2: The show cause notice to a declarant was for an amount of duty of Rs. 1000 and an amount of penalty of Rs. 100. The order was for an amount of duty of Rs. 900 and penalty of Rs. 90. The declarant files an appeal against this order. The amount of duty which is being disputed is Rs. 900 and hence tax dues are Rs. 900.

Illustration 3: The show cause notice to a declarant was for an amount of duty of Rs. 1000 and an amount of penalty of Rs. 100. The order was for an amount of duty of Rs. 900 and penalty of Rs. 90. The declarant files an appeal against this order of determination. The departmental appeal is for an amount of duty of Rs. 100 and penalty of Rs. 10. The amount of duty which is being disputed is Rs. 900 plus Rs. 100 i.e Rs. 1000 and hence tax dues are Rs. 1000.

Illustration 4: The show cause notice to a declarant was for an amount of duty of Rs. 1000. The order was for an amount of duty of Rs. 1000. The declarant files an appeal against this order of determination. The first appellate authority reduced the amount of duty to Rs. 900. The declarant files a second appeal. The amount of duty which is being disputed is Rs. 900 and hence tax dues are Rs. 900;

(b) where a show cause notice under any of the indirect tax enactment has been received by the declarant on or before the 30th day of June, 2019, then, the amount of duty stated to be payable by the declarant in the said notice:

Provided that if the said notice has been issued to the declarant and other persons making them jointly and severally liable for an amount, then, the amount indicated in the said notice as jointly and severally payable shall be taken to be the amount of duty payable by the declarant;

(c) where an enquiry or investigation or audit is pending against the declarant, the amount of duty payable under any of the indirect tax enactment which has been quantified on or before the 30th day of June, 2019;

(d) where the amount has been voluntarily disclosed by the declarant, then, the total amount of duty stated in the declaration;

(e) where an amount in arrears relating to the declarant is due, the amount in arrears.

(1) Subject to the conditions specified in sub-section (2), the relief available to a declarant under this Scheme shall be calculated as follows:

(a) where the tax dues are relatable to a show cause notice or one or more appeals arising out of such notice which is pending as on the 30th day of June, 2019, and if the amount of duty is,

(i) rupees fifty lakhs or less, then, seventy per cent. of the tax dues;

(ii) more than rupees fifty lakhs, then, fifty per cent. of the tax dues;

(b) where the tax dues are relatable to a show cause notice for late fee or penalty only, and the amount of duty in the said notice has been paid or is nil, then, the entire amount of late fee or penalty;

(c) where the tax dues are relatable to an amount in arrears and,

(i) the amount of duty is, rupees fifty lakhs or less, then, sixty per cent. of the tax dues;

(ii) the amount of duty is more than rupees fifty lakhs, then, forty per cent. of the tax dues;

(iii) in a return under the indirect tax enactment, wherein the declarant has indicated an amount of duty as payable but not paid it and the duty amount indicated is,

(A) rupees fifty lakhs or less, then, sixty per cent. of the tax dues;

(B) amount indicated is more than rupees fifty lakhs, then, forty per cent. of the tax dues;

(d) where the tax dues are linked to an enquiry, investigation or audit against the declarant and the amount quantified on or before the 30th day of June, 2019 is

(i) rupees fifty lakhs or less, then, seventy per cent. of the tax dues;

(ii) more than rupees fifty lakhs, then, fifty per cent. of the tax dues;

(e) where the tax dues are payable on account of a voluntary disclosure by the declarant, then, no relief shall be available with respect to tax dues.

(2) The relief calculated under sub-section (1) shall be subject to the condition that any amount paid as predeposit at any stage of appellate proceedings under the indirect tax enactment or as deposit during enquiry, investigation or audit, shall be deducted when issuing the statement indicating the amount payable by the declarant:

Provided that if the amount of predeposit or deposit already paid by the declarant exceeds the amount payable by the declarant, as indicated in the statement issued by the designated committee, the declarant shall not be entitled to any refund.

(1) All persons shall be eligible to make a declaration under this Scheme except the following, namely:

(a) who have filed an appeal before the appellate forum and such appeal has been heard finally on or before the 30th day of June, 2019;

(b) who have been convicted for any offence punishable under any provision of the indirect tax enactment for the matter for which he intends to file a declaration;

(c) who have been issued a show cause notice, under indirect tax enactment and the final hearing has taken place on or before the 30th day of June, 2019;

(d) who have been issued a show cause notice under indirect tax enactment for an erroneous refund or refund;

(e) who have been subjected to an enquiry or investigation or audit and the amount of duty involved in the said enquiry or investigation or audit has not been quantified on or before the 30th day of June, 2019;

(f) a person making a voluntary disclosure,

(i) after being subjected to any enquiry or investigation or audit; or

(ii) having filed a return under the indirect tax enactment, wherein he has indicated an amount of duty as payable, but has not paid it;

(g) who have filed an application in the Settlement Commission for settlement of a case;

(h) persons seeking to make declarations with respect to excisable goods set forth in the Fourth Schedule to the Central Excise Act, 1944(1 of 1944).

(2) A declaration under sub-section (1) shall be made in such electronic form as may be prescribed.

(1) The designated committee shall verify the correctness of the declaration made by the declarant under Section 125 in such manner as may be prescribed:

Provided that no such verification shall be made in case where a voluntary disclosure of an amount of duty has been made by the declarant.

(2) The composition and functioning of the designated committee shall be such as may be prescribed.

(1) Where the amount estimated to be payable by the declarant, as estimated by the designated committee, equals the amount declared by the declarant, then, the designated committee shall issue in electronic form, a statement, indicating the amount payable by the declarant, within a period of sixty days from the date of receipt of the said declaration.

(2) Where the amount estimated to be payable by the declarant, as estimated by the designated committee, exceeds the amount declared by the declarant, then, the designated committee shall issue in electronic form, an estimate of the amount payable by the declarant within thirty days of the date of receipt of the declaration.

(3) After the issue of the estimate under sub-section (2), the designated committee shall give an opportunity of being heard to the declarant, if he so desires, before issuing the statement indicating the amount payable by the declarant:

Provided that on sufficient cause being shown by the declarant, only one adjournment may be granted by the designated committee.

(4) After hearing the declarant, a statement in electronic form indicating the amount payable by the declarant, shall be issued within a period of sixty days from the date of receipt of the declaration.

(5) The declarant shall pay electronically through internet banking, the amount payable as indicated in the statement issued by the designated committee, within a period of thirty days from the date of issue of such statement.

(6) Where the declarant has filed an appeal or reference or a reply to the show cause notice against any order or notice giving rise to the tax dues, before the appellate forum, other than the Supreme Court or the High Court, then, notwithstanding anything contained in any other provisions of any law for the time being in force, such appeal or reference or reply shall be deemed to have been withdrawn.

(7) Where the declarant has filed a writ petition or appeal or reference before any High Court or the Supreme Court against any order in respect of the tax dues, the declarant shall file an application before such High Court or the Supreme Court for withdrawing such writ petition, appeal or reference and after withdrawal of such writ petition, appeal or reference with the leave of the Court, he shall furnish proof of such withdrawal to the designated committee, in such manner as may be prescribed, along with the proof of payment referred to in sub-section (5).

(8) On payment of the amount indicated in the statement of the designated committee and production of proof of withdrawal of appeal, wherever applicable, the designated committee shall issue a discharge certificate in electronic form, within thirty days of the said payment and production of proof.

Within thirty days of the date of issue of a statement indicating the amount payable by the declarant, the designated committee may modify its order only to correct an arithmetical error or clerical error, which is apparent on the face of record, on such error being pointed out by the declarant or suo motu, by the designated committee.

(1) Every discharge certificate issued under Section 126 with respect to the amount payable under this Scheme shall be conclusive as to the matter and time period stated therein, and

(a) the declarant shall not be liable to pay any further duty, interest, or penalty with respect to the matter and time period covered in the declaration;

(b) the declarant shall not be liable to be prosecuted under the indirect tax enactment with respect to the matter and time period covered in the declaration;

(c) no matter and time period covered by such declaration shall be reopened in any other proceeding under the indirect tax enactment.

(2) Notwithstanding anything contained in sub-section (1),

(a) no person being a party in appeal, application, revision or reference shall contend that the central excise officer has acquiesced in the decision on the disputed issue by issuing the discharge certificate under this scheme;

(b) the issue of the discharge certificate with respect to a matter for a time period shall not preclude the issue of a show cause notice,

(i) for the same matter for a subsequent time period; or

(ii) for a different matter for the same time period;

(c) in a case of voluntary disclosure where any material particular furnished in the declaration is subsequently found to be false, within a period of one year of issue of the discharge certificate, it shall be presumed as if the declaration was never made and proceedings under the applicable indirect tax enactment shall be instituted.

(1) Any amount paid under this Scheme,

(a) shall not be paid through the input tax credit account under the indirect tax enactment or any other Act;

(b) shall not be refundable under any circumstances;

(c) shall not, under the indirect tax enactment or under any other Act,

(i) be taken as input tax credit; or

(ii) entitle any person to take input tax credit, as a recipient, of the excisable goods or taxable services, with respect to the matter and time period covered in the declaration.

(2) In case any predeposit or other deposit already paid exceeds the amount payable as indicated in the statement of the designated committee, the difference shall not be refunded.

For the removal of doubts, it is hereby declared that, save as otherwise expressly provided in sub-section (1) of Section 124, nothing contained in this Scheme shall be construed as conferring any benefit, concession or immunity on the declarant in any proceedings other than those in relation to the matter and time period to which the declaration has been made.

(1) The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Scheme.

(2) Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:

(a) the form in which a declaration may be made and the manner in which such declaration may be verified;

(b) the manner of constitution of the designated committee and its rules of procedure and functioning;

(c) the form and manner of estimation of amount payable by the declarant and the procedure relating thereto;

(d) the form and manner of making the payment by the declarant and the intimation regarding the withdrawal of appeal;

(e) the form and manner of the discharge certificate which may be granted to the declarant;

(f) the manner in which the instructions may be issued and published;

(g) any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.

(3) The Central Government shall cause every rule made under this Scheme to be laid, as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

(1) The Central Board of Indirect Taxes and Customs may, from time to time, issue such orders, instructions and directions to the authorities, as it may deem fit, for the proper administration of this Scheme, and such authorities, and all other persons employed in the execution of this Scheme shall observe and follow such orders, instructions and directions:

Provided that no such orders, instructions or directions shall be issued so as to require any designated authority to dispose of a particular case in a particular manner.

(2) Without prejudice to the generality of the foregoing power, the Central Board of Indirect Taxes and Customs may, if it considers necessary or expedient so to do, for the purpose of proper and efficient administration of the Scheme and collection of revenue, issue, from time to time, general or special orders in respect of any class of cases, setting forth directions or instructions as to the guidelines, principles or procedures to be followed by the authorities in the work relating to administration of the Scheme and collection of revenue and any such order may, if the said Board is of opinion that it is necessary in the public interest so to do, be published in the prescribed manner.

(1) If any difficulty arises in giving effect to the provisions of this Scheme, the Central Government may, by order, not inconsistent with the provisions of this Scheme, remove the difficulty:

Provided that no such order shall be made after the expiry of a period of two years from the date on which the provisions of this Scheme come into force.

(2) Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.

(1) No suit, prosecution or other legal proceeding shall lie against the Central Government or any officer of the Central Government for anything which is done, or intended to be done in good faith, in pursuance of this Scheme or any rule made thereunder.

(2) No proceeding, other than a suit shall be commenced against the Central Government or any officer of the Central Government for anything done or purported to have been done in pursuance of this Scheme, or any rule made thereunder, without giving the Central Government or such officer a prior notice of not less than one month in writing of the intended proceeding and of the cause thereof, or after the expiration of three months from the accrual of such cause.

(3) No proceeding shall be commenced against any officer only on the ground of subsequent detection of an error in calculating the amount of duty payable by the declarant, unless there is evidence of misconduct.

MISCELLANEOUS

AMENDMENTS TO THE RESERVE BANK OF INDIA ACT, 1934

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Reserve Bank of India Act, 1934(2 of 1934) (hereafter in this Part referred to as the principal Act), in Section 45-IA, in sub-section (1), for clause (b), the following shall be substituted, namely:

(b) having the net owned fund of twenty-five lakh rupees or such other amount, not exceeding hundred crore rupees, as the Bank may, by notification in the Official Gazette, specify:

Provided that the Bank may notify different amounts of net owned fund for different categories of non-banking financial companies. .

After Section 45-IC of the principal Act, the following sections shall be inserted, namely:

45-ID. Power of Bank to remove directors from office. (1) Where the Bank is satisfied that in the public interest or to prevent the affairs of a non-banking financial company being conducted in a manner detrimental to the interest of the depositors or creditors, or financial stability or for securing the proper management of such company, it is necessary so to do, the Bank may, by order and for reasons to be recorded in writing, remove from office, a director (by whatever name called) of such company, other than Government owned non-banking financial company with effect from such date as may be specified in the said order.

(2) No order under sub-section (1) shall be made unless the director concerned has been given a reasonable opportunity of making a representation to the Bank against the proposed order:

Provided that if, in the opinion of the Bank, any delay will be detrimental to the interest of the said company or its depositors, the Bank may, at the time of giving the aforesaid opportunity or at any time thereafter, by order direct that, pending the consideration of the representation, if any, the director, shall not, with effect from the date of such order

(a) act as such director of that company;

(b) in any way, whether directly or indirectly, be concerned with or take part in the management of that company.

(3) Where any order is made in respect of a director of a company under sub-section (1), he shall cease to be a director of that non-banking financial company and shall not, in any way, whether directly or indirectly, be concerned with, or take part in the management of any non-banking financial company for such period not exceeding five years at a time as may be specified in the order.

(4) Where an order under sub-section (1) has been made, the Bank may, by order in writing, appoint a suitable person in place of the director, who has been so removed from his office, with effect from such date as may be specified in such order.

(5) Any person appointed under sub-section (4) shall,

(a) hold office during the pleasure of the Bank and subject thereto for a period not exceeding three years or such further periods not exceeding three years at a time;

(b) not incur any obligation or liability by reason only of his being a director for anything done or omitted to be done in good faith in the execution of the duties of his office or in relation thereto.

(6) Notwithstanding anything contained in any other law for the time being in force or in any contract, memorandum or articles of association, on the removal of a director from office under this section, such director shall not be entitled to claim any compensation for the loss or termination from office.

45-IE. Supersession of Board of directors of non-banking financial company (other than Government Company). (1) Where the Bank is satisfied that in the public interest or to prevent the affairs of a non-banking financial company being conducted in a manner detrimental to the interest of the depositors or creditors, or of the non-banking financial company (other than Government Company), or for securing the proper management of such company or for financial stability, it is necessary so to do, the Bank may, for reasons to be recorded in writing, by order, supersede the Board of Directors of such company for a period not exceeding five years as may be specified in the order, which may be extended from time to time, so, however, that the total period shall not exceed five years.

(2) The Bank may, on supersession of the Board of Directors of the non-banking financial company under sub-section (1), appoint a suitable person as the Administrator for such period as it may determine.

(3) The Bank may issue such directions to the Administrator as it may deem appropriate and the Administrator shall be bound to follow such directions.

(4) Upon making the order of supersession of the Board of Directors of a non-banking financial company,

(a) the chairman, managing director and other directors shall from the date of supersession of the Board of Directors vacate their offices;

(b) all the powers, functions and duties, which may, by or under the provisions of this Act or any other law for the time being in force, be exercised and discharged by or on behalf of the Board of Directors of such non-banking financial company or by a resolution passed in general meeting of such non-banking financial company, shall, until the Board of Directors of such company is reconstituted, be exercised and discharged by the Administrator referred to in sub-section (2).

(5) (a) The Bank may constitute a committee consisting of three or more members who have experience in law, finance, banking, administration or accountancy to assist the Administrator in discharge of his duties.

(b) The committee shall meet at such times and places and observe such rules of procedure as may be specified by the Bank.

(6) The salary and allowances payable to the Administrator and the members of the committee constituted by the Bank shall be such as may be specified by the Bank and be paid by the concerned non-banking financial company.

(7) On or before the expiration of the period of supersession of the Board of Directors as specified in the order issued under sub-section (1), the Administrator of the non-banking financial company shall facilitate reconstitution of the Board of Directors of the non-banking financial company.

(8) Notwithstanding anything contained in any other law for the time being in force or in any contract, no person shall be entitled to claim any compensation for the loss or termination of his office.

(9) The Administrator referred to in sub-section (2) shall vacate office immediately after the Board of Directors of the non-banking financial company has been reconstituted. .

After Section 45-MA of the principal Act, the following section shall be inserted, namely:

45MAA. Power to take action against auditors. Where any auditor fails to comply with any direction given or order made by the Bank under Section 45-MA, the Bank, may, if satisfied, remove or debar the auditor from exercising the duties as auditor of any of the Bank regulated entities for a maximum period of three years, at a time. .

After Section 45-MB of the principal Act, the following section shall be inserted, namely:

45MBA. Resolution of non-banking financial company. (1) Without prejudice to any other provision of this Act or any other law for the time being in force, the Bank may, if it is satisfied, upon an inspection of the Books of a non-banking financial company that it is in the public interest or in the interest of financial stability so to do for enabling the continuance of the activities critical to the functioning of the financial system, frame schemes which may provide for any one or more of the following, namely:

(a) amalgamation with any other non-banking institution;

(b) reconstruction of the non-banking financial company;

(c) splitting the non-banking financial company into different units or institutions and vesting viable and non-viable businesses in separate units or institutions to preserve the continuity of the activities of that non-banking financial company that are critical to the functioning of the financial system and for such purpose establish institutions called Bridge Institutions .

Explanation. For the purposes of this sub-section, Bridge Institutions mean temporary institutional arrangement made under the scheme referred to in this sub-section, to preserve the continuity of the activities of a non-banking financial company that are critical to the functioning of the financial system.

(2) Without prejudice to the generality of the foregoing provisions, the scheme referred to in sub-section (1) may provide for

(a) reduction of the pay and allowances of the chief executive officer, managing director, chairman or any officer in the senior management of the non-banking financial company;

(b) cancellation of all or some of the shares of the non-banking financial company held by the chief executive officer, managing director, chairman or any officer in the senior management of the non-banking financial company or their relatives;

(c) sale of any of the assets of the non-banking financial company.

(3) The chief executive officer, managing director, chairman or any officer in the senior management of the non-banking financial company whose pay and allowances are reduced or the shareholders whose shares are cancelled under the scheme shall not be entitled to any compensation. .

After Section 45-NA of the principal Act, the following section shall be inserted, namely:

45NAA. Power in respect of group companies. (1) The Bank may, at any time, direct a non-banking financial company to annex to its financial statements or furnish separately, within such time and at such intervals as may be specified by the Bank, such statements and information relating to the business or affairs of any group company of the non-banking financial company as the Bank may consider necessary or expedient to obtain for the purposes of this Act.

(2) Notwithstanding anything to the contrary contained in the Companies Act, 2013(18 of 2013), the Bank may, at any time, cause an inspection or audit to be made of any group company of a non-banking financial company and its books of account.

Explanation. For the purposes of this section,

(a) group company shall mean an arrangement involving two or more entities related to each other through any of the following relationships, namely:

(i) subsidiary parent (as may be notified by the Bank in accordance with Accounting Standards);

(ii) joint venture (as may be notified by the Bank in accordance with Accounting Standards);

(iii) associate (as may be notified by the Bank in accordance with Accounting Standards);

(iv) promoter-promotee (under the Securities and Exchange Board of India Act, 1992(15 of 1992) or the rules or regulations made thereunder for listed companies);

(v) related party;

(vi) common brand name (that is usage of a registered brand name of an entity by another entity for business purposes); and

(vii) investment in equity shares of twenty per cent. and above in the entity;

(b) Accounting Standards means the Accounting Standards notified by the Central Government under Section 133, read with Section 469 of the Companies Act, 2013(18 of 2013) and sub-section (1) of Section 210-A of the Companies Act, 1956(1 of 1956). .

In Section 58-B of the principal Act,

(i) in sub-section (2), for the words two thousand rupees and one hundred rupees , the words one lakh rupees and five thousand rupees shall respectively be substituted;

(ii) in sub-section (4A), for the words five lakh rupees , the words twenty-five lakh rupees shall be substituted;

(iii) in sub-section (4AA), for the words five thousand rupees , the words ten lakh rupees shall be substituted;

(iv) in sub-section (4AAA), for the words rupees fifty , the words five thousand rupees shall be substituted;

(v) in sub-section (5),

(A) in clause (a), for the words any deposit , the words any deposit without being authorised so to do or shall be substituted;

(B) in clause (b), for the word, figures and letters section 45NA , the word, figures and letter section 45J shall be substituted;

(vi) in sub-section (6), for the words two thousand rupees and one hundred rupees , the words one lakh rupees and ten thousand rupees shall respectively be substituted.

In Section 58-G of the principal Act, in sub-section (1),

(A) in clause (a), for the words five thousand , the words twenty-five thousand shall be substituted;

(B) in clause (b), for the words five lakh and twenty-five thousand , the words ten lakh and one lakh respectively shall be substituted.

AMENDMENT TO THE INSURANCE ACT, 1938

In the Insurance Act, 1938, in Section 6, after sub-section (2), the following sub-section shall be inserted, namely:

(3) No insurer, being a foreign company engaged in re-insurance business through a branch established in an International Financial Services Centre referred to in sub-section (1) of Section 18 of the Special Economic Zones Act, 2005(28 of 2005), shall be registered unless it has net owned funds of not less than rupees one thousand crore. .

AMENDMENT TO THE SECURITIES CONTRACTS (REGULATION) ACT, 1956

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Securities Contracts (Regulation) Act, 1956, in Section 23-A, in clause (a), for the words report to a recognised stock exchange, fails to furnish the same within the time specified therefor in the listing agreement or conditions or bye-laws of the recognised stock exchange or who furnishes , the words report to a recognised stock exchange or to the Board, fails to furnish the same within the time specified therefor in the listing agreement or conditions or bye-laws of the recognised stock exchange or the Act or rules made thereunder, or who furnishes shall be substituted.

AMENDMENT TO THE BANKING COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKINGS) ACT, 1970

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, in Section 9, in sub-section (3), for clause (a), the following clause shall be substituted, namely:

(a) not more than five whole-time directors to be appointed by the Central Government after consultation with the Reserve Bank:

Provided that the Central Government, may, after consultation with the Reserve Bank, by notification published in the Official Gazette, post a whole-time director so appointed to any other corresponding new bank.

Explanation. For the purposes of this clause, the expression corresponding new bank shall include a corresponding new bank as defined in clause (b) of Section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980; .

AMENDMENT TO THE GENERAL INSURANCE BUSINESS (NATIONALISATION) ACT, 1972

In the General Insurance Business (Nationalisation) Act, 1972, in Section 16, in sub-section (2), for the words only four companies , the words up to four companies shall be substituted.

AMENDMENT TO THE BANKING COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKINGS) ACT, 1980

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, in Section 9, in sub-section (3), for clause (a), the following clause shall be substituted, namely:

(a) not more than five whole-time directors to be appointed by the Central Government after consultation with the Reserve Bank:

Provided that the Central Government, may, after consultation with the Reserve Bank, by notification published in the Official Gazette, post a whole-time director so appointed to any other corresponding new bank.

Explanation. For the purposes of this clause, the expression corresponding new bank shall include a corresponding new bank as defined in clause (d) of Section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 12[(5 of 1970)]; .

AMENDMENTS TO THE NATIONAL HOUSING BANK ACT, 1987

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the National Housing Bank Act, 1987(53 of 1987) (hereafter in this Part referred to as the principal Act), in Chapter V, for the heading, the following heading shall be substituted, namely:

PROVISIONS RELATING TO HOUSING FINANCE INSTITUTIONS

In Section 29-A of the principal Act,

(a) for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:

(1) Notwithstanding anything contained in this Chapter or in any other law for the time being in force, no housing finance institution which is a company shall commence housing finance as its principal business or carry on the business of housing finance as its principal business without

(a) obtaining a certificate of registration issued under this Chapter; and

(b) having the net owned fund of ten crore rupees or such other higher amount, as the Reserve Bank may, by notification, specify.

(2) Every housing finance institution which is a company shall make an application for registration to the Reserve Bank in such form as may be specified by the Reserve Bank:

Provided that an application made by a housing finance institution which is a company to the National Housing Bank and pending for consideration with the National Housing Bank as on the date of commencement of the provisions of Part VII of Chapter VI of the Finance (No. 2) Act, 2019, shall stand transferred to the Reserve Bank and thereupon the application shall be deemed to have been made under the provisions of this sub-section and shall be dealt with accordingly:

Provided further that the provisions of this sub-section shall not apply to the housing finance institution which is a company and having a valid registration certificate granted under sub-section (5) on the date of commencement of the provisions of Part VII of Chapter VI of the Finance (No. 2) Act, 2019, and such housing finance institution shall be deemed to have been granted a certificate of registration under the provision of this Act. ;

(b) sub-section (3) shall be omitted;

(c) in sub-section (4),

(i) for the words National Housing Bank at both the places where they occur, the words Reserve Bank shall be substituted;

(ii) after clause (g), the following proviso shall be inserted, namely:

Provided that the Reserve Bank may, wherever it considers necessary so to do, require the National Housing Bank to inspect the books of such housing finance institution and submit a report to the Reserve Bank for the purpose of considering the application. ;

(d) in sub-section (5), for the words National Housing Bank , the words Reserve Bank shall be substituted;

(e) in sub-section (6),

(i) in the opening portion, for the words National Housing Bank , the words Reserve Bank shall be substituted;

(ii) in clause (iv), for the words National Housing Bank wherever they occur, the words Reserve Bank or the National Housing Bank shall be substituted;

(iii) in the first proviso,

(A) for the words housing finance institution at both the places where they occur, the words housing finance institution which is a company shall be substituted;

(B) for the words National Housing Bank at both the places where they occur, the words Reserve Bank shall be substituted;

(f) in sub-section (7),

(i) for the words National Housing Bank , the words Reserve Bank shall be substituted;

(ii) in the Explanation,

(A) in clause (I), in sub-clause (b), in item (1), for sub-item (iii), the following sub-item shall be substituted, namely:

(iii) all other housing finance companies; and ;

(B) for clause (II), the following clause shall be substituted, namely

(II) the expressions subsidiaries and companies in the same group shall have the meanings respectively assigned to them in the Companies Act, 2013(18 of 2013):

Provided that the National Housing Bank shall, in consultation with the Reserve Bank, specify the companies to be deemed to be in the same group. .

In Section 29-B of the principal Act,

(i) for the words housing finance institution wherever they occur, the words housing finance institution which is a company shall be substituted;

(ii) in sub-section (1), for the words National Housing Bank , the words Reserve Bank shall be substituted;

(iii) in sub-section (2), for the words such higher percentage not exceeding twenty-five per cent., as the National Housing Bank may , the words such higher percentage not exceeding twenty-five per cent., as the Reserve Bank may shall be substituted;

(iv) in sub-section (3), for the words National Housing Bank at both the places where they occur, the words Reserve Bank shall be substituted.

In Section 29-C of the principal Act, in sub-section (2),

(a) for the words specified by the National Housing Bank , the words specified by the Reserve Bank shall be substituted;

(b) for the words reported to the National Housing Bank , the words reported to the National Housing Bank and the Reserve Bank shall be substituted;

(c) in the proviso, for the words Provided that the National Housing Bank , the words Provided that the National Housing Bank or the Reserve Bank shall be substituted;

(d) in sub-section (3), for the words the National Housing Bank , the words the Reserve Bank shall be substituted.

For Section 30 of the principal Act, the following section shall be substituted, namely:

30. Reserve Bank to regulate or prohibit issue of prospectus or advertisement soliciting deposits of money. The Reserve Bank may, if it considers necessary in the public interest so to do, by general or special order,

(a) regulate or prohibit the issue by any housing finance institution which is a company of any prospectus or advertisement soliciting deposits of money from the public; and

(b) specify the conditions subject to which any such prospectus or advertisement, if not prohibited, may be issued. .

For Section 30-A of the principal Act, the following section shall be substituted, namely:

30A. Power of Reserve Bank to determine policy and issue directions. (1) If the Reserve Bank is satisfied that, in the public interest or to regulate the housing finance system of the country to its advantage or to prevent the affairs of any housing finance institution which is a company being conducted in a manner detrimental to the interest of the depositors or in a manner prejudicial to the interest of such housing finance institutions, it is necessary or expedient so to do, it may determine the policy and give directions to all or any of the housing finance institution which is a company relating to income recognition, accounting standards, making of proper provision for bad and doubtful debts, capital adequacy based on risk weights for assets and credit conversion factors for off balance-sheet items and also relating to deployment of funds by a housing finance institution which is a company or a group of such housing finance institutions or housing finance institutions which are companies generally, as the case may be, and such housing finance institutions shall be bound to follow the policy so determined and the direction so issued.

(2) Without prejudice to the generality of the powers vested under sub-section (1), the Reserve Bank may give directions to housing finance institutions which are companies generally or to a group of such housing finance institutions or to any housing finance institution which is a company in particular as to

(a) the purpose for which advances or other fund-based or non-fund-based accommodation may not be made; and

(b) the maximum amount of advances or other financial accommodation or investment in shares and other securities which, having regard to the paid-up capital, reserves and deposits of the housing finance institution and other relevant considerations, may be made by that housing finance institution to any person or a company or to a group of companies.

(3) The Reserve Bank may, if it considers necessary in the public interest so to do, issue directions to housing finance institutions which are companies accepting deposits referred to in Section 31, either generally or to any group of such housing finance institutions accepting deposits, and in particular, in respect of any matters relating to, or connected with, the receipt of deposits, including credit rating of the housing finance institution which is a company accepting deposits, the rates of interest payable on such deposits, and the periods for which deposits may be received.

(4) If any housing finance institution which is a company accepting deposits fails to comply with any direction issued under sub-section (3), the Reserve Bank may, by order, prohibit the acceptance of deposits by that housing finance institution. .

For Section 31 of the principal Act, the following section shall be substituted, namely:

31. Power of National Housing Bank to collect information from housing finance institutions as to deposits. (1) The National Housing Bank may at any time direct that every housing finance institution which is a company accepting deposits shall furnish to the National Housing Bank and the Reserve Bank in such form, at such intervals and within such time, such statements, information or particulars relating to or connected with deposits received by such housing finance institution, as may be specified by the National Housing Bank by general or special order.

(2) Without prejudice to the generality of the power vested in the National Housing Bank under sub-section (1), the statements, information or particulars to be furnished under sub-section (1), may relate to all or any of the following matters, namely, the amount of the deposits, the purposes and periods for which, and the rates of interest and other terms and conditions on which, such deposits are received.

(3) Every housing finance institution which is a company receiving deposits, shall, if so required by the National Housing Bank and within such time as the National Housing Bank may specify, cause to be sent at the cost of such housing finance institution, a copy of its annual balance-sheet and profit and loss account or other annual accounts to every person from whom the housing finance institution which is a company holds, as on the last day of the year to which the accounts relate, deposits higher than such sum as may be specified by the National Housing Bank. .

For Section 32 of the principal Act, the following section shall be substituted, namely:

32. Duty of housing finance institution to furnish statements, etc., under this Chapter. Every housing finance institution which is a company shall furnish the statements, information or particulars called for by the National Housing Bank or the Reserve Bank, as the case may be, and shall comply with any direction given to it under the provisions of this Chapter. .

In Section 33 of the principal Act,

(a) in sub-section (1),

(i) for the words housing finance institution wherever they occur, the words housing finance institution which is a company shall be substituted;

(ii) for the words the National Housing Bank at both the places where they occur, the words the National Housing Bank and the Reserve Bank shall be substituted;

(b) in sub-section (1A), for the words National Housing Bank , the words Reserve Bank shall be substituted;

(c) in sub-section (2), for the words the National Housing Bank at both the places where they occur, the words the National Housing Bank and the Reserve Bank shall be substituted;

(d) in sub-section (3), for the words it may at any time , the words it may at any time and shall, on being directed to do so by the Reserve Bank, shall be substituted.

For Section 33-A of the principal Act, the following section shall be substituted, namely:

33A. Power of Reserve Bank to prohibit acceptance of deposit and alienation of assets. (1) If any housing finance institution which is a company violates the provisions of any section or fails to comply with any direction or order given by the National Housing Bank or the Reserve Bank, under any of the provisions of this Chapter, the Reserve Bank may, by order, prohibit such housing finance institution from accepting any deposit.

(2) Notwithstanding anything to the contrary contained in any agreement or instrument or any law for the time being in force, the Reserve Bank on being satisfied that it is necessary so to do in the public interest or in the interest of the depositors, may direct the housing finance institution which is a company, against which an order prohibiting from accepting deposit has been issued, not to sell, transfer, create charge or mortgage or deal in any manner with its property and assets without prior written permission of the National Housing Bank for such period not exceeding six months from the date of the order. .

In Section 33-B of the principal Act,

(i) in sub-section (1), in clause (c), for the words the National Housing Bank , the words the National Housing Bank or the Reserve Bank shall be substituted;

(ii) in sub-section (3), for the words the Registrar of Companies , the words the Registrar of Companies and the Reserve Bank shall be substituted.

In Section 34 in the principal Act,

(i) for the words at any time , the words at any time or on being directed so to do by the Reserve Bank, shall shall be substituted;

(ii) for the words housing finance institution accepting deposits at both the places where they occur, the words housing finance institution which is a company shall be substituted;

(iii) after sub-section (3), the following sub-section shall be inserted, namely:

(4) The National Housing Bank shall submit a copy of the report of inspection referred to in sub-section (1) to the Reserve Bank. .

In Section 35 of the principal Act,

(i) in the opening portion, for the words housing finance institution , the words housing finance institution which is a company shall be substituted;

(ii) in clause (b), for the words National Housing Bank , the words Reserve Bank shall be substituted.

In Section 35-A of the principal Act,

(a) for the words housing finance institution wherever they occur, the words housing finance institution which is a company shall be substituted;

(b) for the words the National Housing Bank wherever they occur, the words the National Housing Bank or the Reserve Bank, as the case may be, shall be substituted.

For Section 35-B of the principal Act, the following section shall be substituted, namely:

35B. Power of Reserve Bank to exempt housing finance institution. (1) The Reserve Bank, on being satisfied that it is necessary so to do, may declare by notification that all or any of the provisions of this Chapter shall not apply to a housing finance institution which is a company or a group of such housing finance institutions either generally or for such period as may be specified, subject to such conditions, limitations or restrictions as it may think fit to impose.

(2) Every notification made under this section shall be laid, as soon as may be after it is made, before each House of Parliament. .

In Section 44 of the principal Act, in sub-section (1), for the words National Housing Bank at both the places where they occur, the words National Housing Bank or the Reserve Bank, as the case may be, shall be substituted.

In Section 46 of the principal Act, for the words the National Housing Bank wherever they occur, the words the National Housing Bank or the Reserve Bank shall be substituted.

In Section 49 of the principal Act,

(a) in sub-section (2B), for the words the National Housing Bank , the words the National Housing Bank or the Reserve Bank shall be substituted;

(b) in sub-section (2C), for the words any order made by the authorised officer , the words any order made by the National Company Law Tribunal shall be substituted;

(c) in sub-section (3), in clause (aa), for the words the National Housing Bank , the words the National Housing Bank or the Reserve Bank shall be substituted.

In Section 51 of the principal Act, for the words the National Housing Bank, wherever they occur, the words the National Housing Bank or the Reserve Bank shall be substituted.

For Section 52-A of the principal Act, the following section shall be substituted, namely:

52A. Power of National Housing Bank and Reserve Bank to impose fine. (1) Notwithstanding anything contained in Section 49, if the contravention or default of the nature referred to in the said section is committed by a housing finance institution which is a company, the National Housing Bank or the Reserve Bank, as the case may be, may impose on such company

(a) a penalty not exceeding five thousand rupees; or

(b) where the contravention or default is under sub-section (2A) or clause (a) or clause (aa) of sub-section (3) of that section, a penalty not exceeding five lakh rupees or twice the amount involved in such contravention or default, where the amount is quantifiable, whichever is more; and where such contravention or default is a continuing one, further penalty which may extend to twenty-five thousand rupees for every day, after the first, during which the contravention or default continues.

(2) For the purpose of imposing penalty under sub-section (1), the National Housing Bank or the Reserve Bank, as the case may be, shall serve a notice on the housing finance institution which is a company requiring it to show cause why the amount specified in the notice should not be imposed as a penalty and a reasonable opportunity of being heard shall also be given to such housing finance institution.

(3) Any penalty imposed by the National Housing Bank or the Reserve Bank, as the case may be, under this section shall be payable within a period of thirty days from the date on which notice issued by the National Housing Bank or the Reserve Bank, as the case may be, demanding payment of the sum is served on the housing finance institution which is a company and, in the event of failure of such housing finance institution to pay the sum within such period, may be levied on a direction made by the principal civil court having jurisdiction in the area where the registered office or the head office of such housing finance institution is situated:

Provided that no such direction shall be made, except on an application made by an officer of the National Housing Bank or the Reserve Bank, as the case may be, authorised in this behalf, to the principal civil court.

(4) The court which makes a direction under sub-section (3), shall issue a certificate specifying the sum payable by the housing finance institution which is a company and every such certificate shall be enforceable in the same manner as if it were a decree made by the court in a civil suit.

(5) No complaint shall be filed against any housing finance institution which is a company in any court of law pertaining to any contravention or default in respect of which any penalty has been imposed by the National Housing Bank or the Reserve Bank, as the case may be, under this section.

(6) Where any complaint has been filed against a housing finance institution which is a company in a court in respect of contravention or default of the nature referred to in Section 49, no proceedings for imposition of penalty against such housing finance institution shall be taken under this section. .

AMENDMENTS TO THE PROHIBITION OF BENAMI PROPERTY TRANSACTIONS ACT, 1988

In the Prohibition of Benami Property Transactions Act, 1988((45 of 1988)) (hereafter in this Part referred to as the principal Act), in Section 23, the following Explanation shall be inserted and shall be deemed to have been inserted with effect from the 1st day of November, 2016, namely:

Explanation. For the removal of doubts, it is hereby clarified that nothing contained in this section shall apply and shall be deemed to have ever applied where a notice under sub-section (1) of Section 24 has been issued by the Initiating Officer. .

In Section 24 of the principal Act, with effect from the 1st day of September, 2019,

(a) in sub-section (3), for the words, brackets and figure from the date of issue of notice under sub-section (1) , the words, brackets and figure from the last day of the month in which the notice under sub-section (1) is issued shall be substituted;

(b) in sub-section (4), for the words, brackets and figure from the date of issue of notice under sub-section (1) , the words, brackets and figure from the last day of the month in which the notice under sub-section (1) is issued shall be substituted;

(c) the following Explanation shall be inserted, namely:

Explanation. For the purposes of this section, in computing the period of limitation, the period during which the proceeding is stayed by an order or injunction of any court shall be excluded:

Provided that where immediately after the exclusion of the aforesaid period, the period of limitation referred to in sub-section (4) available to the Initiating Officer for passing order of attachment is less than thirty days, such remaining period shall be deemed to be extended to thirty days:

Provided further that where immediately after the exclusion of the aforesaid period, the period of limitation referred to in sub-section (5) available to the Initiating Officer to refer the order of attachment to Adjudicating Authority is less than seven days, such remaining period shall be deemed to be extended to seven days. .

In Section 26 of the principal Act, in sub-section (7), with effect from the 1st day of September, 2019, the following Explanation shall be inserted, namely:

Explanation. For the purposes of this sub-section, in computing the period of limitation, the period during which the proceeding is stayed by an order or injunction of any court shall be excluded:

Provided that where immediately after the exclusion of the aforesaid period, the period of limitation available to the Adjudicating Authority for passing order is less than sixty days, such remaining period shall be deemed to be extended to sixty days. .

In Section 30 of the principal Act, for the words the Adjudicating Authority , the words any authority shall be substituted with effect from the 1st day of September, 2019.

In Section 46 of the principal Act, with effect from the 1st day of September, 2019,

(a) after sub-section (1), the following sub-section shall be inserted, namely:

(1A) Any person aggrieved by an order passed by the authority under Section 54-A may prefer an appeal in such form along with such fees, as may be prescribed, to the Appellate Tribunal against the said order within a period of forty-five days from the date of that order. ;

(b) in sub-section (3), after the word, brackets and figure sub-section (1), the words, brackets, figure and letter or sub-section (1A) shall be inserted.

In Section 47 of the principal Act, for sub-section (1), the following sub-section shall be substituted with effect from the 1st day of September, 2019, namely:

(1) The Appellate Tribunal or any authority may, in order to rectify any mistake apparent on the face of the record, amend any order passed by it under the provisions of this Act, within a period of one year from the end of the month in which such order was passed. .

In the principal Act, after Section 54, the following sections shall be inserted with effect from the 1st day of September, 2019, namely:

54A. Penalty for failure to comply with notices or furnish information. (1) Any person who fails to,

(i) comply with summons issued under sub-section (1) of Section 19; or (ii) furnish information as required under Section 21,

shall be liable to pay penalty of twenty-five thousand rupees for each such failure.

(2) The penalty under sub-section (1) shall be imposed by the authority who had issued the summons or called for the information.

(3) No order under sub-section (2) shall be passed by the authority unless the person on whom the penalty is to be imposed has been given an opportunity of being heard:

Provided that no penalty shall be imposed if, such person proves that there were good and sufficient reasons which prevented him from complying with the summons or furnishing information.

54B. Proof of entries in records or documents. The entries in the records or other documents in the custody of an authority shall be admitted in evidence in any proceedings for the prosecution of any person for an offence under Section 3 or this Chapter, as the case may be, and all such entries may be proved either by

(i) the production of the records or other documents in the custody of the authority containing such entries; or

(ii) the production of a copy of the entries certified by the authority having custody of the records or other documents under its signature stating that it is a true copy of the original entries and that such original entries are contained in the records or other documents in its custody. .

In Section 55 of the principal Act, with effect from the 1st day of September, 2019,

(i) for the word Board , the words competent authority shall be substituted;

(ii) the following Explanation shall be inserted, namely:

Explanation. For the purposes of this section, competent authority means a Commissioner, a Director, a Principal Commissioner of Income-tax or a Principal Director of Income-tax as defined in clause (16), clause (21), clause (34B) and clause (34C), respectively, of Section 2 of the Income-tax Act, 1961(43 of 1961). .

AMENDMENT TO THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992

The provisions of this Part shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Securities and Exchange Board of India Act, 1992(15 of 1992) (hereafter in this Part referred to as the principal Act), in Section 14,

(i) in sub-section (2), after clause (c), the following clause shall be inserted, namely:

(d) the capital expenditure, as per annual capital expenditure plan approved by the Board and the Central Government. ;

(ii) after sub-section (2), the following sub-sections shall be inserted, namely:

(3) The Board shall constitute a Reserve Fund and twenty-five per cent. of the annual surplus of the General Fund in any year shall be credited to such Reserve Fund and such fund shall not exceed the total of annual expenditure of preceding two financial years.

(4) After incurring all the expenses referred to in sub-section (2) and transfer to Reserve Fund as specified in sub-section (3), the surplus of the General Fund shall be transferred to the Consolidated Fund of India. .

In Section 15-C of the principal Act, after the words after having been called upon by the Board in writing , the words including by any means of electronic communication shall be inserted.

In Section 15-F of the principal Act, in sub-clause (a), after the words one lakh rupees but which may extend to , the words one crore rupees shall be inserted.

After Section 15-HA of the principal Act, the following section shall be inserted, namely:

15HAA. Penalty for alteration, destruction, etc., of records and failure to protect the electronic database of Board. Any person, who

(a) knowingly alters, destroys, mutilates, conceals, falsifies, or makes a false entry in any information, record, document (including electronic records), which is required under this Act or any rules or regulations made thereunder, so as to impede, obstruct, or influence the investigation, inquiry, audit, inspection or proper administration of any matter within the jurisdiction of the Board.

Explanation. For the purposes of this clause, a person shall be deemed to have altered, concealed or destroyed such information, record or document, in case he knowingly fails to immediately report the matter to the Board or fails to preserve the same till such information continues to be relevant to any investigation, inquiry, audit, inspection or proceeding, which may be initiated by the Board and conclusion thereof;

(b) without being authorised to do so, access or tries to access, or denies of access or modifies access parameters, to the regulatory data in the database;

(c) without being authorised to do so, downloads, extracts, copies, or reproduces in any form the regulatory data maintained in the system database;

(d) knowingly introduces any computer virus or other computer contaminant into the system database and brings out a trading halt;

(e) without authorisation disrupts the functioning of system database;

(f) knowingly damages, destroys, deletes, alters, diminishes in value or utility, or affects by any means, the regulatory data in the system database; or

(g) knowingly provides any assistance to or causes any other person to do any of the acts specified in clauses (a) to (f),

shall be liable to a penalty which shall not be less than one lakh rupees but which may extend to ten crore rupees or three times the amount of profits made out of such act, whichever is higher.

Explanation. In this section, the expressions computer contaminant , computer virus and damage shall have the meanings respectively assigned to them under Section 43 of the Information Technology Act, 2000(21 of 2000).

AMENDMENTS TO THE CENTRAL ROAD AND INFRASTRUCTURE FUND ACT, 2000

In the Central Road and Infrastructure Fund Act, 2000(54 of 2000) (hereafter in this Part referred to as the principal Act), in Section 10, in sub-section (1),

(a) for clause (iv), the following clause shall be substituted, namely:

(iv) formulation of criteria for allocation of funds for development and maintenance of State road projects including the projects of inter-State and economic importance; ;

(b) clauses (v) and (vii) shall be omitted.

In Section 11 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:

(1) The share of the Fund to be spent on development and maintenance of State roads, based on the criteria formulated under clause (iv) of sub-section (1) of Section 10, shall be allocated in such manner as may be finalised by the Committee referred to in Section 7-A. .

In Section 12 of the principal Act, in sub-section (2), clause (c) shall be omitted.

AMENDMENT TO THE FINANCE ACT, 2002

In the Finance Act, 2002, in the Eighth Schedule,

(a) against Item No. 1, for the entry in column (3), the entry Rs. 10 per litre shall be substituted;

(b) against Item No. 2, for the entry in column (3), the entry Rs. 4 per litre shall be substituted.

AMENDMENTS TO THE UNIT TRUST OF INDIA (TRANSFER OF UNDERTAKING AND REPEAL) ACT, 2002

In the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002, in Section 13, in sub-section (1), for the words, figures and letters the 31st day of March, 2019 , the words, figures and letters the 31st day of March, 2021 shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 2019.

AMENDMENTS TO THE PREVENTION OF MONEY-LAUNDERING ACT, 2002

Clause (iii) of Section 187, Sections 187-A, 190-A, 190-B, 190-C and 190-D shall come into force from the 1st day of August, 2019.

In the Prevention of Money-laundering Act, 2002(15 of 2003) (hereafter in this Part referred to as the principal Act), in Section 2, in sub-section (1),

(i) in clause (n), in sub-clause (i), the word sub-broker, shall be omitted;

(ii) in clause (sa), for sub-clause (ii), the following sub-clause shall be substituted, namely:

(ii) Inspector-General of Registration appointed under Section 3 of the Registration Act, 1908(16 of 1908) as may be notified by the Central Government; .

(iii) in clause (u), the following Explanation shall be inserted, namely:

Explanation. For the removal of doubts, it is hereby clarified that proceeds of crime include property not only derived or obtained from the scheduled offence but also any property which may directly or indirectly be derived or obtained as a result of any criminal activity relatable to the scheduled offence; .

In Section 3 of the principal Act, the following Explanation shall be inserted, namely:

Explanation. For the removal of doubts, it is hereby clarified that,

(i) a person shall be guilty of offence of money-laundering if such person is found to have directly or indirectly attempted to indulge or knowingly assisted or knowingly is a party or is actually involved in one or more of the following processes or activities connected with proceeds of crime, namely:

(a) concealment; or

(b) possession; or

(c) acquisition; or

(d) use; or

(e) projecting as untainted property; or

(f) claiming as untainted property,

in any manner whatsoever;

(ii) the process or activity connected with proceeds of crime is a continuing activity and continues till such time a person is directly or indirectly enjoying the proceeds of crime by its concealment or possession or acquisition or use or projecting it as untainted property or claiming it as untainted property in any manner whatsoever. .

In Section 12-A of the principal Act, in sub-section (1), for the words, brackets and figures sub-section (1) of Section 12 , the words, figures, letters and brackets section 11A, sub-section (1) of Section 12, sub-section (1) of Section 12-AA shall be substituted.

After Section 12-A of the principal Act, the following section shall be inserted, namely:

12AA. Enhanced due diligence. (1) Every reporting entity shall, prior to the commencement of each specified transaction,

(a) vertify the identity of the clients undertaking such specified transaction by authentication under the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016(18 of 2016) in such manner and subject to such conditions, as may be prescribed:

Provided that where verification requires authentication of a person who is not entitled to obtain an Aadhaar number under the provisions of the said Act, verification to authenticate the identity of the client undertaking such specified transaction shall be carried out by such other process or mode, as may be prescribed;

(b) take additional steps to examine the ownership and financial position, including sources of funds of the client, in such manner as may be prescribed;

(c) take additional steps as may be prescribed to record the purpose behind conducting the specified transaction and the intended nature of the relationship between the transaction parties.

(2) Where the client fails to fulfil the conditions laid down under sub-section (1), the reporting entity shall not allow the specified transaction to be carried out.

(3) Where any specified transaction or series of specified transactions undertaken by a client is considered suspicious or likely to involve proceeds of crime, the reporting entity shall increase the future monitoring of the business relationship with the client, including greater scrutiny or transactions in such manner as may be prescribed.

(4) The information obtained while applying the enhanced due diligence measures under sub-section (1) shall be maintained for a period of five years from the date of transaction between a client and the reporting entity.

Explanation. For the purposes of this section, specified transaction means

(a) any withdrawal or deposit in cash, exceeding such amount;

(b) any transaction in foreign exchange, exceeding such amount;

(c) any transaction in any high value imports or remittances;

(d) such other transaction or class of transactions, in the interest of revenue or where there is a high risk or money-laundering or terrorist financing,

as may be prescribed. .

In Section 15 of the principal Act, for the words, brackets and figures sub-section (1) of Section 12 , the words, figures, letters and brackets section 11A, sub-section (1) of Section 12 and sub-section (1) of Section 12-AA shall be substituted.

In Section 17 of the principal Act, in sub-section (1), the proviso shall be omitted.

In Section 18 of the principal Act, in sub-section (1), the proviso shall be omitted.

In Section 44 of the principal Act, in sub-section (1),

(i) after clause (b), the following proviso shall be inserted, namely:

Provided that after conclusion of investigation, if no offence of money-laundering is made out requiring filing of such complaint, the said authority shall submit a closure report before the Special Court; or ;

(ii) after clause (d), the following Explanation shall be inserted, namely:

Explanation. For the removal of doubts, it is clarified that,

(i) the jurisdiction of the Special Court while dealing with the offence under this Act, during investigation, enquiry or trial under this Act, shall not be dependent upon any orders passed in respect of the scheduled offence, and the trial of both sets of offences by the same court shall not be construed as joint trial;

(ii) the complaint shall be deemed to include any subsequent complaint in respect of further investigation that may be conducted to bring any further evidence, oral or documentary, against any accused person involved in respect of the offence, for which complaint has already been filed, whether named in the original complaint or not. .

In Section 45 of the principal Act, after sub-section (2), the following Explanation shall be inserted, namely:

Explanation. For the removal of doubts, it is clarified that the expression Offences to be cognizable and non-bailable shall mean and shall be deemed to have always meant that all offences under this Act shall be cognizable offences and non-bailable offences notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973(2 of 1974), and accordingly the officers authorised under this Act are empowered to arrest an accused without warrant, subject to the fulfilment of conditions under Section 19 and subject to the conditions enshrined under this section. .

After Section 72 of the principal Act, the following section shall be inserted, namely:

72A. Inter-ministerial Co-ordination Committee. The Central Government may, by notification, constitute an Inter-ministerial Co-ordination Committee for inter-departmental and inter-agency co-ordination for the following purposes, namely:

(a) operational co-operation between the Government, law enforcement agencies, the Financial Intelligence Unit, India and the regulators or supervisors;

(b) policy co-operation and co-ordination across all relevant or competent authorities;

(c) such consultation among the concerned authorities, the financial sector and other sectors, as are appropriate, and are related to anti money-laundering or countering the financing of terrorism laws, regulations and guidelines;

(d) development and implementing policies on anti money-laundering or countering the financing of terrorism; and

(e) any other matter as the Central Government may, by notification, specify in this behalf. .

In Section 73 of the principal Act, in sub-section (2), after clause (jj), the following clauses shall be inserted, namely:

(jja) the manner and the conditions in which authentication of the identity of clients shall be verified by the reporting entities under clause (a) of sub-section (1) of Section 12-AA;

(jjb) the manner of identifying the ownership and financial position of the client under clause (b) of sub-section (1) of Section 12-AA;

(jjc) additional steps to record the purpose behind conducting the specified transaction and the intended nature of the relationship between the transaction parties under clause (c) of sub-section (1) of Section 12-AA;

(jjd) manner of increasing the future monitoring under sub-section (3) of Section 12-AA. .

AMENDMENT TO THE FINANCE (NO. 2) ACT, 2004

In Section 99 of the Finance (No. 2) Act, 2004, with effect from the 1st day of September, 2019,

(I) in clause (a), in sub-clause (ii), for the words settlement price , the words intrinsic value shall be substituted;

(II) after the proviso, the following Explanation shall be inserted, namely:

Explanation. For the purposes of this section, the expression intrinsic value means the difference between the settlement price and the strike price. .

AMENDMENT TO THE PAYMENT AND SETTLEMENT SYSTEMS ACT, 2007

In the Payment and Settlement Systems Act, 2007, after Section 10, the following section shall be inserted with effect from the 1st day of November, 2019, namely:

10A. Bank, etc., not to impose charge for using electronic modes of payment. Notwithstanding anything contained in this Act, no bank or system provider shall impose, whether directly or indirectly, any charge upon a person making or receiving a payment by using the electronic modes of payment prescribed under Section 269-SU of the Income-tax Act, 1961(43 of 1961). .

AMENDMENT TO THE BLACK MONEY (UNDISCLOSED FOREIGN INCOME AND ASSETS) AND IMPOSITION OF TAX ACT, 2015

In the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015(22 of 2015) (hereafter in this Part referred to as the principal Act), in Section 2, for clause (2), the following clause shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2015, namely:

(2) assessee means a person,

(a) being a resident in India within the meaning of Section 6 of the Income-tax Act, 1961(43 of 1961) in the previous year; or

(b) being a non-resident or not ordinarily resident in India within the meaning of clause (6) of Section 6 of the Income-tax Act, 1961(43 of 1961) in the previous year, who was resident in India either in the previous year to which the income referred to in Section 4 relates; or in the previous year in which the undisclosed asset located outside India was acquired:

Provided that the previous year, in case of acquisition of undisclosed asset outside India, shall be determined without giving effect to the provisions of clause (c) of Section 72; .

In Section 10 of the principal Act,

(i) in sub-section (3), after the word assess , the words or reassess shall be inserted and shall be deemed to have been inserted with effect from the 1st day of July, 2015;

(ii) in sub-section (4), after the word assessment , the words or reassessment shall be inserted and shall be deemed to have been inserted with effect from the 1st day of July, 2015.

In the principal Act, in Section 17, in sub-section (1), in clause (b), for the words such order , the words or vary such order either to enhance or reduce the penalty shall be substituted with effect from the 1st day of September, 2019.

In the principal Act, in Section 84, for the figures 138 , the figures and letter 138, 144-A shall be substituted with effect from the 1st day of September, 2019.

AMENDMENT TO THE FINANCE ACT, 2016

In the Finance Act, 2016(28 of 2016) (hereafter in this Part referred to as the principal Act), in Section 187, in sub-section (1), the following proviso shall be inserted and shall be deemed to have been inserted with effect from the 1st day of June, 2016, namely:

Provided that where the amount of tax, surcharge and penalty, has not been paid within the due date notified under this sub-section, the Central Government may, by notification in the Official Gazette, specify the class of persons, who may, make the payment of such amount on or before such date as may be notified by the Central Government, along with the interest on such amount, at the rate of one per cent. for every month or part of a month comprised in the period commencing on the date immediately following the due date and ending on the date of such payment. .

In Section 191 of the principal Act, the following proviso shall be inserted and shall be deemed to have been inserted with effect from the 1st day of June, 2016, namely:

Provided that the Central Government may, by notification in the Official Gazette, specify the class of persons to whom the amount of tax, surcharge and penalty, paid in excess of the amount payable under this Scheme shall be refundable. .

AMENDMENT TO THE FINANCE ACT, 2018

In the Finance Act, 2018, in the Sixth Schedule, against Item Nos. 1 and 2, for the entry in column (3), the entry Rs. 10 per litre shall be substituted.

Section 2 of the Finance Act, 2019(7 of 2019) is hereby repealed and shall be deemed never to have been enacted.

THE FIRST SCHEDULE

(See Section 2)

PART I

INCOME-TAX

(I) In the case of every individual other than the individual referred to in items (II) and (III) of this Paragraph or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, not being a case to which any other Paragraph of this Part applies,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall be increased by a surcharge for the purposes of the Union, calculated, in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act,

(a) having a total income exceeding fifty lakh rupees but not exceeding one crore rupees, at the rate of ten per cent. of such income-tax; and

(b) having a total income exceeding one crore rupees, at the rate of fifteen per cent. of such income-tax:

Provided that in the case of persons mentioned above having total income exceeding,

(a) fifty lakh rupees but not exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of fifty lakh rupees by more than the amount of income that exceeds fifty lakh rupees;

(b) one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of every co-operative society,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every co-operative society, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every co-operative society mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of every firm,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every firm, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every firm mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

Paragraph D

In the case of every local authority,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every local authority, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every local authority mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of a company,

I. In the case of a domestic company,

II. In the case of a company other than a domestic company,

(i) on so much of the total income as consists of,

(a) royalties received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976; or

(b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, be increased by a surcharge for the purposes of the Union calculated,

(i) in the case of every domestic company,

(a) having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of seven per cent. of such income-tax; and

(b) having a total income exceeding ten crore rupees, at the rate of twelve per cent. of such income-tax;

(ii) in the case of every company other than a domestic company,

(a) having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of two per cent. of such income-tax; and

(b) having a total income exceeding ten crore rupees, at the rate of five per cent. of such income-tax:

Provided that in the case of every company having a total income exceeding one crore rupees but not exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided further that in the case of every company having a total income exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees.

PART II

RATES FOR DEDUCTION OF TAX AT SOURCE IN CERTAIN CASES

In every case in which under the provisions of Sections 193, 194, 194-A, 194-B, 194-BB, 194-D, 194-LBA, 194-LBB, 194-LBC and 195 of the Income-tax Act, tax is to be deducted at the rates in force, deduction shall be made from the income subject to the deduction at the following rates:

Explanation. For the purposes of item 1(b)(i) of this Part, investment income and non-resident Indian shall have the respective meanings assigned to them in Chapter XII-A of the Income-tax Act.

The amount of income-tax deducted in accordance with the provisions of

(i) item 1 of this Part, shall be increased by a surcharge, for the purposes of the Union,

(a) in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, being a non-resident, calculated,

I. at the rate of ten per cent. of such tax, where the income or the aggregate of such incomes 13[(including the income under the provisions of Section 111-A and Section 112-A of the Income-tax Act)] paid or likely to be paid and subject to the deduction exceeds fifty lakh rupees but does not exceed one crore rupees;

II. at the rate of fifteen per cent. of such tax, where the income or the aggregate of such incomes 14[(including the income under the provisions of Section 111-A and Section 112-A of the Income-tax Act)] paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed two crore rupees;

III. at the rate of twenty-five per cent. of such tax, where the income or the aggregate of such incomes 15[(excluding the income under the provisions of Section 111-A and Section 112-A of the Income-tax Act)] paid or likely to be paid and subject to the deduction exceeds two crore rupees but does not exceed five crore rupees; and

IV. at the rate of thirty-seven per cent. of such tax, where the income or the aggregate of such incomes 16[(excluding the income under the provisions of Section 111-A and Section 112-A of the Income-tax Act)] paid or likely to be paid and subject to the deduction exceeds five crore rupees;

(b) in the case of every co-operative society or firm, being a non-resident, calculated at the rate of twelve per cent., where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees;

(ii) Item 2 of this Part shall be increased by a surcharge, for the purposes of the Union, in the case of every company other than a domestic company, calculated,

(a) at the rate of two per cent. of such income-tax where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed ten crore rupees; and

(b) at the rate of five per cent. of such income-tax where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds ten crore rupees.

17[V. at the rate of fifteen per cent. of such tax, where the income or aggregate of the such incomes (including income under the provisions of Section 111-A and Section 112-A of the Income-tax Act) paid or likely to be paid and subject to the deduction exceeds two crore rupees, but is not covered under sub-clauses III and IV):

Provided that in case where the total income includes any income chargeable under Section 111-A and Section 112-A of the Income-tax Act, the rate of surcharge on the amount of Income-tax deducted in respect of that part of income shall not exceed fifteen per cent.;]

PART III

RATES FOR CHARGING INCOME-TAX IN CERTAIN CASES, DEDUCTING INCOME-TAX FROM INCOME CHARGEABLE UNDER THE HEAD SALARIES AND COMPUTING ADVANCE TAX

In cases in which income-tax has to be charged under sub-section (4) of Section 172 of the Income-tax Act or sub-section (2) of Section 174 or Section 174-A or Section 175 or sub-section (2) of Section 176 of the said Act or deducted from, or paid on, from income chargeable under the head Salaries under Section 192 of the said Act or in which the advance tax payable under Chapter XVII-C of the said Act has to be computed at the rate or rates in force, such income-tax or, as the case may be, advance tax [not being advance tax in respect of any income chargeable to tax under Chapter XII or Chapter XII-A or income chargeable to tax under Section 115-JB or Section 115-JC or Chapter XII-FA or Chapter XII-FB or sub-section (1A) of Section 161 or Section 164 or Section 164-A or Section 167-B of the Income-tax Act at the rates as specified in that Chapter or section or surcharge, wherever applicable, on such advance tax in respect of any income chargeable to tax under Section 115-A or Section 115-AB or Section 115-AC or Section 115-ACA or Section 115-AD or Section 115-B or Section 115-BA or Section 115-BB or Section 115-BBA or Section 115-BBC or Section 115-BBD or Section 115-BBDA or Section 115-BBE or Section 115-BBF or Section 115-BBG or Section 115-E or Section 115-JB or Section 115-JC] shall be charged, deducted or computed at the following rate or rates:

(I) In the case of every individual other than the individual referred to in items (II) and (III) of this Paragraph or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act, not being a case to which any other Paragraph of this Part applies,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall be increased by a surcharge for the purposes of the Union, calculated, in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of Section 2 of the Income-tax Act,

(a) having a total income 18[(including the income under the provisions of Section 111-A and Section 112-A)] exceeding fifty lakh rupees but not exceeding one crore rupees, at the rate of ten per cent. of such income-tax;

(b) having a total income 19[(including the income under the provisions of Section 111-A and Section 112-A)] exceeding one crore rupees but not exceeding two crore rupees, at the rate of fifteen per cent. of such income-tax;

(c) having a total income 20[(excluding the income under the provisions of Section 111-A and Section 112-A)] exceeding two crore rupees but not exceeding five crore rupees, at the rate of twenty-five per cent. of such income-tax; and

(d) having a total income 21[(excluding the income under the provisions of Section 111-A and Section 112-A)] exceeding five crore rupees, at the rate of thirty-seven per cent. of such income-tax:

Provided that in the case of persons mentioned above having total income exceeding,

(a) fifty lakh rupees but not exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of fifty lakh rupees by more than the amount of income that exceeds fifty lakh rupees;

(b) one crore rupees but does not exceed two crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees;

(c) two crore rupees but does not exceed five crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of two crore rupees by more than the amount of income that exceeds two crore rupees;

(d) five crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of five crore rupees by more than the amount of income that exceeds five crore rupees.

22[(e) having a total income (including income under the provisions of Section 111-A and Section 112-A) exceeding two crore rupees, but is not covered under clauses (c) and (d), shall be applicable at the rate of fifteen per cent. of such income-tax:

Provided that in case where the total income includes any income chargeable under Section 111-A and Section 112-A of the Income-tax Act, the rate of surcharge on the amount of Income-tax computed in respect of that part of income shall not exceed fifteen per cent.;]

In the case of every co-operative society,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every co-operative society, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every co-operative society mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of every firm,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every firm, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every firm mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of every local authority,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall, in the case of every local authority, having a total income exceeding one crore rupees, be increased by a surcharge for the purposes of the Union calculated at the rate of twelve per cent. of such income-tax:

Provided that in the case of every local authority mentioned above having total income exceeding one crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees.

In the case of a company,

I. In the case of a domestic company,

II. In the case of a company other than a domestic company,

(i) on so much of the total income as consists of,

(a) royalties received from the Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 31st day of March, 1961 but before the 1st day of April, 1976; or

(b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976,

The amount of income-tax computed in accordance with the preceding provisions of this Paragraph, or the provisions of Section 111-A or Section 112 or Section 112-A of the Income-tax Act, shall be increased by a surcharge for the purposes of the Union, calculated,

(i) in the case of every domestic company,

(a) having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of seven per cent. of such income-tax; and

(b) having a total income exceeding ten crore rupees, at the rate of twelve per cent. of such income-tax;

(ii) in the case of every company other than a domestic company,

(a) having a total income exceeding one crore rupees but not exceeding ten crore rupees, at the rate of two per cent. of such income-tax; and

(b) having a total income exceeding ten crore rupees, at the rate of five per cent. of such income-tax:

Provided that in the case of every company having a total income exceeding one crore rupees but not exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax on a total income of one crore rupees by more than the amount of income that exceeds one crore rupees:

Provided further that in the case of every company having a total income exceeding ten crore rupees, the total amount payable as income-tax and surcharge on such income shall not exceed the total amount payable as income-tax and surcharge on a total income of ten crore rupees by more than the amount of income that exceeds ten crore rupees.

PART IV

[See Section 2(13)(c)]

RULES FOR COMPUTATION OF NET AGRICULTURAL INCOME

Rule 1. Agricultural income of the nature referred to in sub-clause (a) of clause (1A) of Section 2 of the Income-tax Act shall be computed as if it were income chargeable to income-tax under that Act under the head Income from other sources and the provisions of Sections 57 to 59 of that Act shall, so far as may be, apply accordingly:

Provided that sub-section (2) of Section 58 shall apply subject to the modification that the reference to Section 40-A therein shall be construed as not including a reference to sub-sections (3), (3A) and (4) of Section 40-A.

Rule 2. Agricultural income of the nature referred to in sub-clause (b) or sub-clause (c) of clause (1A) of Section 2 of the Income-tax Act [other than income derived from any building required as a dwelling-house by the receiver of the rent or revenue of the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c)] shall be computed as if it were income chargeable to income-tax under that Act under the head Profits and gains of business or profession and the provisions of Sections 30, 31, 32, 36, 37, 38, 40, 40-A [other than sub-sections (3), (3A) and (4) thereof], 41, 43, 43-A, 43-B and 43-C of the Income-tax Act shall, so far as may be, apply accordingly.

Rule 3. Agricultural income of the nature referred to in sub-clause (c) of clause (1A) of Section 2 of the Income-tax Act, being income derived from any building required as a dwelling-house by the receiver of the rent or revenue or the cultivator or the receiver of rent-in-kind referred to in the said sub-clause (c) shall be computed as if it were income chargeable to income-tax under that Act under the head Income from house property and the provisions of Sections 23 to 27 of that Act shall, so far as may be, apply accordingly.

Rule 4. Notwithstanding anything contained in any other provisions of these rules, in a case

(a) where the assessee derives income from sale of tea grown and manufactured by him in India, such income shall be computed in accordance with Rule 8 of the Income-tax Rules, 1962, and sixty per cent. of such income shall be regarded as the agricultural income of the assessee;

(b) where the assessee derives income from sale of centrifuged latex or cenex or latex based crepes (such as pale latex crepe) or brown crepes (such as estate brown crepe, re-milled crepe, smoked blanket crepe or flat bark crepe) or technically specified block rubbers manufactured or processed by him from rubber plants grown by him in India, such income shall be computed in accordance with Rule 7-A of the Income-tax Rules, 1962, and sixty-five per cent. of such income shall be regarded as the agricultural income of the assessee;

(c) where the assessee derives income from sale of coffee grown and manufactured by him in India, such income shall be computed in accordance with Rule 7-B of the Income-tax Rules, 1962, and sixty per cent. or seventy-five per cent., as the case may be, of such income shall be regarded as the agricultural income of the assessee.

Rule 5. Where the assessee is a member of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) which in the previous year has either no income chargeable to tax under the Income-tax Act or has total income not exceeding the maximum amount not chargeable to tax in the case of an association of persons or a body of individuals (other than a Hindu undivided family, a company or a firm) but has any agricultural income then, the agricultural income or loss of the association or body shall be computed in accordance with these rules and the share of the assessee in the agricultural income or loss so computed shall be regarded as the agricultural income or loss of the assessee.

Rule 6. Where the result of the computation for the previous year in respect of any source of agricultural income is a loss, such loss shall be set off against the income of the assessee, if any, for that previous year from any other source of agricultural income:

Provided that where the assessee is a member of an association of persons or a body of individuals and the share of the assessee in the agricultural income of the association or body, as the case may be, is a loss, such loss shall not be set off against any income of the assessee from any other source of agricultural income.

Rule 7. Any sum payable by the assessee on account of any tax levied by the State Government on the agricultural income shall be deducted in computing the agricultural income.

Rule 8. (1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2019, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 2011 or the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018, is a loss, then, for the purposes of sub-section (2) of Section 2 of this Act,

(i) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2011, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018,

(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2012, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018,

(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2013, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018,

(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2014, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018,

(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2015, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018,

(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2016, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2017 or the 1st day of April, 2018,

(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2017, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2018,

(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2018,

shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 2019.

(2) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 2020, or, if by virtue of any provision of the Income-tax Act, income-tax is to be charged in respect of the income of a period other than the previous year, in such other period, any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 2012 or the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019, is a loss, then, for the purposes of sub-section (10) of Section 2 of this Act,

(i) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2012, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2013 or the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019,

(ii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2013, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2014 or the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019,

(iii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2014, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2015 or the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019,

(iv) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2015, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2016 or the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019,

(v) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2016, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2017 or the 1st day of April, 2018 or the 1st day of April, 2019,

(vi) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2017, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2018 or the 1st day of April, 2019,

(vii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2018, to the extent, if any, such loss has not been set off against the agricultural income for the previous year relevant to the assessment year commencing on the 1st day of April, 2019,

(viii) the loss so computed for the previous year relevant to the assessment year commencing on the 1st day of April, 2019,

shall be set off against the agricultural income of the assessee for the previous year relevant to the assessment year commencing on the 1st day of April, 2020.

(3) Where any person deriving any agricultural income from any source has been succeeded in such capacity by another person, otherwise than by inheritance, nothing in sub-rule (1) or sub-rule (2) shall entitle any person, other than the person incurring the loss, to have it set off under sub-rule (1) or, as the case may be, sub-rule (2).

(4) Notwithstanding anything contained in this rule, no loss which has not been determined by the Assessing Officer under the provisions of these rules or the rules contained in the First Schedule to the Finance Act, 2011 (8 of 2011) or the First Schedule to the Finance Act, 2012 (23 of 2012) or the First Schedule to the Finance Act, 2013 (17 of 2013) or the First Schedule to the Finance (No. 2) Act, 2014 (25 of 2014) or the First Schedule to the Finance Act, 2015 (20 of 2015) or the First Schedule to the Finance Act, 2016 (28 of 2016) or the First Schedule to the Finance Act, 2017 (7 of 2017) or the First Schedule to the Finance Act, 2018 (13 of 2018) shall be set off under sub-rule (1) or, as the case may be, sub-rule (2).

Rule 10. The provisions of the Income-tax Act relating to procedure for assessment (including the provisions of Section 288-A relating to rounding off of income) shall, with the necessary modifications, apply in relation to the computation of the net agricultural income of the assessee as they apply in relation to the assessment of the total income.

Rule 11. For the purposes of computing the net agricultural income of the assessee, the Assessing Officer shall have the same powers as he has under the Income-tax Act for the purposes of assessment of the total income.

THE SECOND SCHEDULE

[See Section 83(1)]

THE THIRD SCHEDULE

[See Section 84(1)]

THE FOURTH SCHEDULE

[See Section 88(a)]

In the First Schedule to the Customs Tariff Act,

(1) in Chapter 39, for the entry in column (4) occurring against all the tariff items of heading 3918, the entry 15% shall be substituted;

(2) in Chapter 68, for the entry in column (4) occurring against all the tariff items of heading 6813, the entry 15% shall be substituted;

(3) in Chapter 69, for the entry in column (4) occurring against all the tariff items of headings 6905 and 6907, the entry 15% shall be substituted;

(4) in Chapter 70, for the entry in column (4) occurring against all the tariff items of heading 7009, the entry 15% shall be substituted;

(5) in Chapter 71,

(i) for the entry in column (4) occurring against all the tariff items of headings 7106, 7108, 7110 and 7112, the entry 12.5% shall be substituted;

(ii) for the entry in column (4) occurring against tariff items 7107 00 00, 7109 00 00 and 7111 00 00, the entry 12.5% shall be substituted;

(6) in Chapter 83,

(i) for the entry in column (4) occurring against tariff item 8301 20 00, the entry 15% shall be substituted;

(ii) for the entry in column (4) occurring against all the tariff items of heading 8302, the entry 15% shall be substituted;

(7) in Chapter 84,

(i) for the entry in column (4) occurring against tariff item 8415 90 00, the entry 20% shall be substituted;

(ii) for the entry in column (4) occurring against tariff items 8421 23 00, 8421 31 00, 8421 39 20 and 8421 39 90, the entry 10% shall be substituted;

(8) in Chapter 85,

(i) for the entry in column (4) occurring against tariff items 8512 10 00, 8512 20 10, 8512 20 20, 8512 20 90, 8512 30 10, 8512 30 90 and 8512 40 00, the entry 15% shall be substituted;

(ii) for the entry in column (4) occurring against tariff item 8512 90 00, the entry 10% shall be substituted;

(iii) for the entry in column (4) occurring against tariff items 8518 21 00 and 8518 22 00, the entry 15% shall be substituted;

(iv) for the entry in column (4) occurring against tariff item 8521 90 90, the entry 20% shall be substituted;

(v) for the entry in column (4) occurring against tariff items 8525 80 10, 8525 80 20, 8525 80 30 and 8525 80 90, the entry 20% shall be substituted;

(vi) for the entry in column (4) occurring against tariff items 8539 10 00, 8539 21 20 and 8539 29 40, the entry 15% shall be substituted;

(8) in Chapter 87, for the entry in column (4) occurring against all the tariff items of headings 8706 and 8707, the entry 15% shall be substituted;

(9) in Chapter 90, for the entry in column (4) occurring against tariff item 9001 10 00, the entry 15% shall be substituted;

(10) in Chapter 98, after Note 6, the following Note shall be inserted, namely:

7. Heading 9804 is to be taken not to apply to printed books. .

THE FIFTH SCHEDULE

[See Section 88(b)]

In the First Schedule to the Customs Tariff Act,

(1) in Chapter 1, for the entry in column (2) occurring against tariff item 0106 20 00, the following shall be substituted, namely:

- Reptiles (including snakes and turtles) ;

(2) in Chapter 2,

(i) for the entry in column (2) occurring against heading 0201, the following shall be substituted, namely:

MEAT OF BOVINE ANIMALS, FRESH OR CHILLED ;

(ii) for the entry in column (2) occurring against heading 0207, the following shall be substituted, namely:

MEAT AND EDIBLE OFFAL, OF THE POULTRY OF HEADING 0105, FRESH, CHILLED OR FROZEN ;

(3) in Chapter 3,

(i) in heading 0303,

(a) in the entry in column (2) occurring against tariff item 0303 14 00, for the words Oncorhynchus clarkii , the words Oncorhynchus clarki shall be substituted;

(b) in the entry in column (2) occurring after the entry against tariff item 0303 19 00, for the words and bracket carp (Cyprinus carpio, Carassius carassius, Ctenopharyngodon idellus, Hypophthalmichthys spp., Cirrhinus spp., Mylopharyngodon piceus, Catla catla, Labeo spp., Osteochilus hasselti, Leptobarbus hoeveni, Megalobroma spp. , the words and brackets carp (Cyprinus spp., Carassius spp., Ctenopharyngodon idellus, Hypophthalmichthys spp., Cirrhinus spp., Mylopharyngodon piceus, Catla catla, Labeo spp., Osteochilus hasselti, Leptobarbus hoeveni, Megalobrama spp.) shall be substituted;

(c) in the entry in column (2) occurring against tariff item 0303 25 00,

(i) for the words Cyprinus carpio, Carassius carassius , the words Cyprinus spp., Carassius spp. shall be substituted;

(ii) for the word Megalobroma , the word Megalobrama shall be substituted;

(d) in the entry in column (2) occurring against tariff item 0303 31 00, for the word hippoglossidae , the word hippoglossoides shall be substituted;

(e) in the entry in column (2) occurring after the entry against tariff item 0303 49 00, for the words and brackets scads (Decapterusspp.) , the words and brackets scads (Decapterus spp.) shall be substituted;

(f) for tariff item 0303 59 00 and the entries relating thereto, the following shall be substituted, namely:

(ii) in heading 0304, in the entry in column (2) occurring against tariff items 0304 42 00 and 0304 82 00, for the words Oncorhynchus clarkii , the words Oncorhynchus clarki shall be substituted;

(iii) in heading 0305,

(a) in the entry in column (2) occurring against tariff item 0305 32 00, for the word Uclichthyidae , the word Euclichthyidae shall be substituted;

(b) in the entry in column (2) occurring against tariff item 0305 43 00, for the words Oncorhynchus clarkii , the words Oncorhynchus clarki shall be substituted;

(iv) in heading 0306, after tariff item 0306 17 19 and the entries relating thereto, the following shall be inserted, namely:

(v) in heading 0308,

(a) in the entry in column (2), for the words MOLLUSCS, LIVE, FRESH, CHILLED, DRIED, SALTED OR IN BRINE , the words MOLLUSCS, LIVE, FRESH, CHILLED, FROZEN, DRIED, SALTED OR IN BRINE shall be substituted;

(b) for tariff item 0308 90 00 and the entries relating thereto, the following shall be substituted, namely:

(4) in Chapter 4, in heading 0406,

(i) for the entry in column (2) occurring against tariff item 0406 10 00, the following shall be substituted, namely:

- Fresh (unripened or uncured) cheese,

including whey cheese, and curd ;

(ii) for the entry in column (2) occurring against tariff item 0406 30 00, the following shall be substituted, namely:

- Processed cheese, not grated or powdered ;

(5) in Chapter 5, in the entry in column (2) occurring against heading 0506, for the words DEGELATINISED POWDER , the words DEGELATINISED; POWDER shall be substituted;

(6) in Chapter 7,

(i) in Note 2, for the words Majorana hartensis , the words Majorana hortensis shall be substituted;

(ii) in the entry in column (2) occurring against heading 0705, for the word LACTUCASATIVA , the words LACTUCA SATIVA shall be substituted;

(iii) for tariff item 0709 93 00 and the entries relating thereto, the following shall be substituted, namely:

(iv) for tariff item 0709 99 20 and the entries relating thereto, the following shall be substituted, namely:

(v) for tariff item 0713 10 00 and the entries relating thereto, the following shall be substituted, namely:

(7) in Chapter 8,

(i) for tariff item 0804 50 20 and the entries relating thereto, the following shall be substituted, namely:

(ii) for tariff item 19 00 and the entries relating thereto, the following shall be substiuted, namely: OtherMusk melons Other

(iii) in the entry in column (2) occurring against heading 0809, for the words PLUMS AND SOLES , the words PLUMS AND SLOES shall be substituted;

(8) in Chapter 9, for the entry in column (2) occurring against sub-heading 0906 19, the following shall be substituted, namely:

(9) in Chapter 10, for tariff item 1005 90 00 and the entries relating thereto, the following shall be substituted, namely:

(10) in Chapter 11, after tariff item 1102 90 10 and the entries relating thereto, the following shall be inserted, namely:

(11) in Chapter 12, in the entry in column (2) occurring against heading 1212, for the word Ci chorium intybus sativum , the words CICHORIUM INTYBUS SATIVUM shall be substituted;

(12) in Chapter 15,

(i) for the entry in column (2) occurring against tariff item 1512 19 30, the following shall be substituted, namely:

(ii) for the entry in column (2) occurring against tariff item 1512 19 40, the following shall be substituted, namely:

(13) in Chapter 21, in the entry in column (2) occurring against heading 2103, for the words THEREFOR, MIXED , the words THEREFOR; MIXED shall be substituted;

(14) in Chapter 22,

(i) in Note 1, in clause (a), for the words products falling thereunder , the words products of this Chapter shall be substituted;

(ii) in the entry in column (2) occurring against tariff item 2206 00 00, for the words MIXTURES OF FERMENTED BEVERAGES AND NON-ALCOHOLIC BEVERAGES , the words MIXTURES OF FERMENTED BEVERAGES AND MIXTURES OF FERMENTED BEVERAGES AND NON-ALCOHOLIC BEVERAGES shall be substituted;

(iii) in heading 2208,

(a) tariff items 2208 20 12, 2208 20 92 and 2208 50 13 and the entries relating thereto shall be omitted;

(b) for tariff item 2208 60 93 and the entries relating thereto, the following shall be substituted, namely:

(15) in Chapter 25, in Note 2, in clause (b), for the words evaluated at , the words evaluated as shall be substituted;

(16) in Chapter 26,

(i) in Note 3, in clause (a), for the words excluding slag, ash and residues , the words excluding ash and residues shall be substituted;

(ii) in heading 2620,

(a) for the tariff item 2620 19 00 and the entries relating thereto, the following shall be substituted, namely:

(b) for the tariff item 2620 29 00 and the entries relating thereto, the following shall be substituted, namely:

(17) in Chapter 27,

(i) for the Supplementary Note, the following Supplementary Note shall be substituted, namely:

Supplementary Note:

In this Chapter, reference to any standard of the Bureau of Indian Standards refers to the last published version of that standard.

Illustration : IS 1459 refers to IS 1459 : 2018 and not to IS 1459 : 1974. ;

(ii) in the entry in column (2) occurring against heading 2707, for the words COAL TAR SIMILAR PRODUCTS , the words COAL TAR; SIMILAR PRODUCTS shall be substituted;

(iii) in heading 2710,

(a) for sub-heading 2710 12, tariff items 2710 12 11 to 2710 12 90, sub-heading 2710 19 and tariff items 2710 19 10

(b) for the entry in column (2) occurring against tariff item 2710 99 00, the following shall be substituted namely:

(iv) in heading 2711, for tariff item 2711 19 00 and the entries relating thereto, the following shall be substituted, namely:

(v) in heading 2713, for tariff items 2713 11 00 and 2713 12 00 and the entries relating thereto, the following shall be substituted, namely:

(18) in Chapter 28,

(i) in Note 3, in clause (e), for the words and figures of heading 3813, ink removers , the words and figures of heading 3813; ink removers shall be substituted;

(ii) for the entry in column (2) occurring against tariff item 2836 30 00, the following shall be substituted, namely:

(19) in Chapter 29,

(i) in Note 5, in clause (C), in paragraph (1), for the words compound; and , the word compound; shall be substituted;

(ii) in Note 7, for the words thioaldehydes anhydrides , the words thioaldehydes, anhydrides shall be substituted;

(iii) after tariff item 2901 29 20 and the entries relating thereto, the following shall be inserted, namely:

(iv) in heading 2902,

(a) for tariff item 2902 19 00 and the entries relating thereto, the following shall be substituted, namely:

(b) after tariff item 2902 90 50 and the entries relating thereto, the following shall be inserted, namely:

(v) in heading 2904, tariff item 2904 10 40 and the entries relating thereto, shall be omitted;

(vi) in heading 2905,

(a) after tariff item 2905 22 40 and the entries relating thereto, the following shall be inserted, namely:

(b) after tariff item 2905 39 10 and the entries relating thereto, the following shall be inserted, namely:

(vii) in heading 2907, after tariff item 2907 29 10 and the entries relating thereto, the following shall be inserted, namely:

(viii) in heading 2909,

(a) for tariff item 2909 19 00 and the entries relating thereto, the following shall be substituted, namely:

(b) for the entry in column (2) occurring against tariff item 2909 41 00, the following shall be substituted, namely:

(c) for tariff item 2909 49 00 and the entries relating thereto, the following shall be substituted, namely:

(d) after tariff item 2909 50 30 and the entries relating thereto, the following shall be inserted, namely:

(ix) in heading 2912, after tariff item 2912 29 20 and the entries relating thereto, the following shall be inserted, namely:

(x) in heading 2914,

(a) after tariff item 2914 29 22 and the entries relating thereto, the following shall be inserted, namely:

(b) after tariff item 2914 79 20 and the entries relating thereto, the following shall be inserted, namely:

(xi) in heading 2915,

(a) after tariff item 2915 39 60 and the entries relating thereto, the following shall be inserted, namely:

(b) for tariff item 2915 39 90 and the entries relating thereto, the following shall be substituted, namely:

(c) for tariff items 2915 90 20 to 2915 90 90 and the entries relating thereto, the following shall be substituted, namely:

(xii) in heading 2916,

(a) after tariff item 2916 19 60 and the entries relating thereto, the following shall be inserted, namely:

(b) for tariff item 2916 20 00 and the entries relating thereto, the following shall be substituted, namely:

(c) after tariff item 2916 39 50 and the entries relating thereto, the following shall be inserted, namely:

(xiii) in heading 2917,

(a) for tariff item 2917 13 00 and the entries relating thereto, the following shall be substituted, namely:

(b) in the entry in column (2) occurring against tariff item 2917 20 00, for the word polycaroxylic , the word polycarboxylic shall be substituted;

(xiv) in heading 2918,

(a) for the entry in column (2) occurring against sub-heading 2918 19, the following shall be substituted, namely:

(b) after tariff item 2918 19 10 and the entries relating thereto, the following shall be inserted, namely: