Section 29C in The Representation of the People Act, 1951
29C. Declaration of donation received by the political parties.—
(1)The treasurer of a political party or any other person authorised by the political party in this behalf shall, in each financial year, prepare a report in respect of the following, namely:—(a)the contribution in excess of twenty thousand rupees received by such political party from any person in that financial year;(b)the contribution in excess of twenty thousand rupees received by such political party from companies other than Government companies in that financial year.(2)The report under sub-section (1) shall be in such form as may be prescribed.(3)The report for a financial year under sub-section (1) shall be submitted by the treasurer of a political party or any other person authorised by the political party in this behalf before the due date for furnishing a return of its income of that financial year under section 139 of the Income-tax Act, 1961 (43 of 1961) to the Election Commission.(4)Where the treasurer of any political party or any other person authorised by the political party in this behalf fails to submit a report under sub-section (3), then, notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961), such political party shall not be entitled to any tax relief under that Act.
