Amendment of section 133A.

47. In section 133A of the Income-tax Act, with effect from the 1st day of October, 2014,—

(I)		after sub-section (2), the following sub-section shall be inserted, namely:—
		"(2A) Without prejudice to the provisions of sub-section (1), an income-tax authority acting under this sub-section may for the purpose of verifying that tax has been deducted or collected at source in accordance with the provisions under sub-heading B of Chapter XVII or under sub-heading BB of Chapter XVII, as the case may be, enter, after sunrise and before sunset, any office, or any other place where business or profession is carried on, within the limits of the area assigned to him, or any place in respect of which he is authorised for the purposes of this section by such income-tax authority who is assigned the area within which such place is situated, where books of account or documents are kept and require the deductor or the collector or any other person who may at that time and place be attending in any manner to such work,—

(i)		to afford him the necessary facility to inspect such books of account or other documents as he may require and which may be available at such place, and
(ii)		to furnish such information as he may require in relation to such matter.";

(II)

in sub-section (3), in clause (ia), in the proviso, for clause (b), the following clause shall be substituted, namely:—

"(b)

retain in his custody any such books of account or other documents for a period exceeding fifteen days (exclusive of holidays) without obtaining the approval of the Principal Chief Commissioner or the Chief Commissioner or the Principal Director General or the Director General or the Principal Commissioner or the Commissioner or the Principal Director or the Director therefor, as the case may be,";

(III)		in sub-section (3), the following proviso shall be inserted, namely:—
		"Provided that no action under clause (ia) or clause (ii) shall be taken by an income-tax authority acting under sub-section (2A).".