Section 7(1) in Securities Transaction Tax Rules, 2004
(1)The return of taxable securities transactions required to be furnished under sub-section (1) of section 101 of the Act shall,-(a)in the case of a recognised stock exchange, be in Form No. 1 and be verified in the manner indicated therein;(b)in the case of a Mutual Fund, be in Form No. 2 and be verified in the manner indicated therein.
