The Pay and Accounts Office (PAO)/ District Treasury Office (DTO)/ Cheque Drawing and Disbursing Office (CDDO) are required to file Form 24G. In case of an office of the Government, where tax has been paid to the credit of Central Government without the production of a challan associated with deposit of the tax in a bank, the PAO / CDDO / DTO or an equivalent office (herein after called as AO in this document) is required to file Form 24G.

When an Account Officer (AO) submits a valid Form 24G, the TIN-FC will issue him a provisional receipt which will be proof of submission of valid Form 24G by the AO. However, the provisional receipt is merely a proof of acceptance of the Form 24G and it does not certify that the information in the Form 24G is authentic.

The status of the return processing can be viewed from the tin-nsdl.com on entering of Accounts Office Identification Number (AIN) and Provisional Receipt No. (PRN).