264. Scheme for submission of returns through tax return preparers.
(1)The Board may make a Scheme for furnishing returns of income through a tax return preparer and such Scheme shall be notified, which—(a)may enable any specified class or classes of persons in preparing and furnishing returns of income through a tax return preparer authorised to act as such under the Scheme;(b)may be made irrespective of provisions of section 263.(2)For the purpose of this section,—(a)"tax return preparer" means any individual, not being a person referred to in section 515(3)(a)(ii) or an employee of the "specified class or classes of persons", who has been authorised to act as a tax return preparer under the Scheme made under this section;(b)"specified class or classes of persons" means any person, other than a company or a person, whose accounts are required to be audited under section 63 or under any other law, who is required to furnish a return of income under this Act.(3)Every notification for the Scheme referred to in sub-section (1) shall be issued as per section 534 of this Act.[Similar to Section 139B from The Income Tax Act, 1961.-Also Refer]
