(4)The collector at the time of preparing statements of tax collected shall,-(i)quote his tax deduction and collection account number (TAN) in the statement;(ii)quote his permanent account number (PAN) in the statement except in the case where the collector is an office of the Government;(iii)quote the permanent account number of all collectees;(iv)furnish particulars of the tax paid to the Central Government including book identification number or challan identification number, as the case may be.(v)furnish particulars of amount received or debited on which tax was not collected in view of the furnishing of declaration under sub-section (1A) of section 206C by the buyer.
