(1)For the purposes of this Part, "perquisite" includes—(a)the value of rent-free accommodation provided to the assessee by his employer computed in such manner as may be prescribed;(b)the value of any accommodation, computed in such manner as may be prescribed, provided to the assessee by his employer at a concessional rate which is in excess of rent recoverable from or payable by the assessee;(c)the value of any benefit or amenity granted or provided free of cost or at concessional rate in the following cases:—(i)by a company to an employee, who is a director thereof or who has a substantial interest in the company;(ii)by any employer (including a company) to an employee [other than employee referred in sub-clause (i)] whose income under the head "Salaries" by way of monetary payment (from one or more employers) exceeds such amount as may be prescribed;(d)the value of any specified security or sweat equity shares allotted or transferred, directly or indirectly, by the current employer, or former employer, free of cost or at concessional rate to the assessee;(e)the value of any other benefit or amenity, as may be prescribed;(f)any sum paid by the employer in respect of any obligation which, but for such payment, would have been payable by the assessee;(g)any sum payable by the employer to effect an assurance on the life of the assessee or to effect a contract for an annuity, whether directly or through a fund, other than––(i)a recognised provident fund; or(ii)an approved superannuation fund; or(iii)a Deposit-linked Insurance Fund established under––(A)section 3G of the Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948; or(B)section 6C of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952;(h)aggregate amount of any contribution, in excess of ₹ 750000 in a tax year, made to the account of the assessee by the employer—(i)in a recognised provident fund;(ii)in the scheme referred to in section 124(1); and(iii)in an approved superannuation fund;(i)the annual accretion by way of interest, dividend or any other amount of similar nature during the tax year to the balance at the credit of the fund or scheme referred to in clause (h), computed in such manner, as may be prescribed (to the extent it relates to the contribution referred to in the said clause in any tax year).
