Section 5 in Securities Transaction Tax Rules, 2004
5. Person responsible for collection and payment of securities transaction tax in case of a Mutual Fund. -
In the case of a Mutual Fund, the person responsible for collection and payment of securities transaction tax in accordance with sub-sections (2), (3) and (4) of section 100 of the Act, shall be the trustee of the Fund, or such other person managing the affairs of the Mutual Fund as may be duly authorised by the trustee in this behalf.
