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Who is required to file a declaration in Form 15G/ Form 15H?
Form 15G/ 15H is a self-declaration form that shall be submitted by the eligible person (payee) to the payer for non-deduction of tax from the specified payments.
How to submit the declaration under Form 15G/ Form 15H to the Income tax department?
After receiving Form 15G/ 15H, the payer is required to allot a Unique Identification Number (UIN) to all declarations and submit such declaration to the Income tax department.
The declarations in Form 15G or 15H shall be uploaded by the payer on the e-filing site (https://www.incometax.gov.in) under his digital signature.
What is the time limit to file the declaration of Form 15G/ 15H to the Income-tax department?
The declarations shall be uploaded by the payer quarterly within:
(a) 15 days from the end of the first, second, and third quarter
(b) 30 days from the end of the fourth quarter.
Apart from uploading declarations in Form No.15G/ 15H, the payer shall have to include the details of transactions, in respect of which Form 15G/ 15H has been received, in the quarterly TDS Statement even if no TDS is deducted during the quarter.