Section 5(5) in Electronic Filing Of Returns Of Tax Deducted At Source Scheme, 2003
(5)Where the details of deposit of tax deducted at source in bank, the permanent account number, tax deduction account number or any other relevant details are not given in the e-TDS Return, the e-filing Administrator shall forward a deficiency memo to the e-deductor with a request to remove the deficiencies within seven days of receipt of the same.
