(1)The following persons shall pay tax electronically on or after the 1st day of April, 2008:-(a)a company; and(b)a person (other than a company), to whom the provisions of section 44AB are applicable.(2)For the purposes of this rule :-(a)"pay tax electronically" shall mean, payment of tax by way of-(i)internet banking facility of the authority bank; or(ii)credit or debit cards;(b)the word "tax" shall have the meaning as assigned to it in clause (43) of section 2 of the Act and shall include interest and penalty.
