- An eligible person opting to furnish his return of income under this Scheme shall-(i)ensure that his return of Income falls under this Scheme;(ii)approach and give his consent to any Tax Return Preparer to prepare his return of income for any assessment year;(iii)before verifying and signing the return, ensure that the facts mentioned in the return are true and correct;(iv)certify the amount which has been paid by him under this Scheme to the Tax Return Preparer for preparing and furnishing of his return of income;(v)take a receipt of the payment made to the Tax Return Preparer and produce the same before the Resource Centre or Partner Organisation or Assessing Officer, if required.
