Section 3(7)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 3(7)(ii) in Income Tax Rules, 1962

(ii)The value of travelling, touring, accommodation and any other expenses paid for or borne or reimbursed by the employer for any holiday availed of by the employee or any member of his household, other than concession or assistance referred to in rule 2B of these rules, shall be determined as the sum equal to the amount of the expenditure incurred by such employer in that behalf. Where such facility is maintained by the employer, and is not available uniformly to all employees, the value of benefit shall be taken to be the value at which such facilities are offered by other agencies to the public. Where the employee is on official tour and the expenses are incurred in respect of any member of his household accompanying him, the amount of expenditure so incurred shall also be a fringe benefit or amenity:

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Union of India - Subsection

Section 3(7)(ii) in Income Tax Rules, 1962