Section 3 in Banking Cash Transaction Tax Rules, 2005
3. Maintenance of particulars of taxable banking transactions by the scheduled bank.-
(1)Every branch of a scheduled bank shall keep and maintain in Form No. 1 the particulars of taxable banking transactions entered into in that branch.(2)Every branch of a scheduled bank which is maintaining its daily account on a computer media, shall keep and maintain the particulars as referred to in sub-rule (1), on a computer media.
