Section 9(2) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015
(2)The Principal Commissioner or the Commissioner shall grant an acknowledgment in Form 7 to the declarant within fifteen days of the submission of proof of payment of tax alongwith penalty by the declarant under sub-section (2) of section 63 of the Act in respect of the undisclosed asset located outside India.
