Introduction
The concept of TDS was introduced with an aim to collect tax from the very source of income. As per this concept, a person (deductor) who is liable to make payment of specified nature to any other person (deductee) shall deduct tax at source and remit the same into the account of the Central Government. The deductee from whose income tax has been deducted at source would be entitled to get credit of the amount so deducted on the basis of Form 26AS or TDS certificate issued by the deductor.
Rates for deduct of tax at source
Taxes shall be deducted at the rates specified in the relevant provisions of the Act or the First Schedule to the Finance Act. However, in case of payment to non-resident persons, the withholding tax rates specified under the Double Taxation Avoidance Agreements shall also be considered
Tax deducted or collected at source shall be deposited to the credit of the Central Government by following modes:
- Electronic mode: E-Payment is mandatory for
- All corporate assesses; and
- All assesses (other than company) to whom provisions of section 44AB of the Income Tax Act, 1961 are applicable.
- Physical Mode: By furnishing the Challan 281 in the authorized bank branch.
Where tax is deducted/collected by government office, it can remit tax to the Central Government without production of income-tax challan. In such case, the Pay and Accounts Officer or the Treasury Officer or the Cheque Drawing and Disbursing Officer or any other person by whatever name called to whom the deductor reports the tax so deducted and who is responsible for crediting such sum to the credit of the Central Government, shall submit a statement in Form No. 24G.to Protean (formerly NSDL eGov) with prescribed time-limit.
Credit for tax payments
TDS - JAGRUKTA
TDS-JAGRUKTA - PART 1 (ENGLISH)
TDS-JAGRUKTA - PART 2 (ENGLISH)
TDS/TCS return related Services
- TDS/TCS Statement
- 24G Statement for PAOs
- Forms 16/16A