187. Acceptance of payment through prescribed electronic modes.
Every person shall provide facility for accepting payment, through electronic modes as may be prescribed, in addition to other electronic modes, if any, being provided by him, where––(a)such person is carrying on business or profession; and(b)total sales, turnover or gross receipts in such business or profession exceeds fifty crore rupees during the immediately preceding tax year.[Similar to Section 269SU from The Income Tax Act, 1961.]
