80HHB. [ Deduction in respect of profits and gains from projects outside India. [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).]
(1)Where the gross total income of an assessee being an Indian company or a person (other than a company) who is resident in India includes any profits and gains derived from the business of-(a)the execution of a foreign project undertaken by the assessee in pursuance of a contract entered into by him, or(b)the execution of any work undertaken by him and forming part of a foreign project undertaken by any other person in pursuance of a contract entered into by such other person, with the Government of a foreign State or any statutory or other public authority or agency in a foreign State, or a foreign enterprise, there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the assessee, ][a deduction from such profits and gains of an amount equal to- [ Substituted by Act 10 of 2000, Section 32, for " a deduction from such profits and gains of the amount equal to fifty per cent. thereof" (w.e.f. 1.4.2001).](i)forty per cent. thereof for an assessment year beginning on the 1st day of April, 2001;(ii)thirty per cent. thereof for an assessment year beginning on the 1st day of April, 2002;(iii)twenty per cent. thereof for an assessment year beginning on the 1st day of April, 2003;(iv)ten per cent. thereof for an assessment year beginning on the 1st day of April, 2004, and no deduction shall be allowed in respect of the assessment year beginning on the 1st day of April, 2005 and any subsequent assessment year]:[Provided that the consideration for the execution of such project or, as the case may be, of such work is payable in convertible foreign exchange.(2)For the purposes of this section,-(a)"convertible foreign exchange" means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder;(b)"foreign project" means a project for-(i)the construction of any building, road, dam, bridge or other structure outside India;(ii)the assembly or installation of any machinery or plant outside India;(iii)the execution of such other work (of whatever nature) as may be prescribed.(3)The deduction under this section shall be allowed only if the following conditions are fulfilled, namely:-(i)the assessee maintains separate accounts in respect of the profits and gains derived from the business of the execution of the foreign project, or, as the case may be, of the work forming part of the foreign project undertaken by him and, where the assessee is a person other than an Indian company or a co-operative society, such accounts have been audited by an accountant as defined in the Explanation below sub-section (2) of section 288 and the assessee furnishes, alongwith his return of income, the report of such audit in the prescribed form duly signed and verified by such accountant;](ia)[ the assessee furnishes, alongwith his return of income, a certificate in the prescribed form from an accountant as defined in the Explanation below sub-section (2) of section 288, duly signed and verified by such accountant, certifying that the deduction has been correctly claimed in accordance with the provisions of this section;] [ Inserted by Act 27 of 1999, Section 45 (w.e.f. 1.6.1999).](ii)[ an amount equal to ] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][such percentage of the profits and gains as is referred to in sub-section (1) in relation to the relevant assessment year] [ Substituted by Act 10 of 2000, Section 32, for " fifty per cent. of profits and gains referred to in sub-Section (1)" (w.e.f. 1.4.2001).][is debited to the profit and loss account of the previous year in respect of which the deduction under this section is to be allowed and credited to a reserve account (to be called the "Foreign Projects Reserve Account") to be utilised by the assessee during a period of five years next following for the purposes of his business other than for distribution by way of dividends or profits; [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).](iii)an amount equal to ] [such percentage of the profits and gains as is referred to in sub-section (1) in relation to the relevant assessment year] [Substituted by Act 10 of 2000, Section 32, for " fifty per cent. of profits and gains referred to in sub-Section (1)" (w.e.f. 1.4.2001).][is brought by the assessee in convertible foreign exchange into India, in accordance with the provisions of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder, within a period of six months from the end of the previous year referred to in clause (ii) or, ] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][within such further period as the competent authority may allow in this behalf] [ Substituted by Act 27 of 1999, Section 45, for certain words (w.e.f. 1.6.1999).]:[Provided that where the amount credited by the assessee to the Foreign Projects Reserve Account in pursuance of clause (ii) or the amount brought into India by the assessee in pursuance of clause (iii) or each of the said amounts is less than ] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][such percentage of the profits and gains as is referred to in sub-section (1) in relation to the relevant assessment year] [ Substituted by Act 10 of 2000, Section 32, for " fifty per cent. of profits and gains referred to in sub-Section (1)" (w.e.f. 1.4.2001).][, the deduction under that sub-section shall be limited to the amount so credited in pursuance of clause (ii) or the amount so brought into India in pursuance of clause (iii), whichever is less.] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][Explanation. - For the purposes of clause (iii), the expression "competent authority" means the Reserve Bank of India or such other authority as is authorised under any law for the time being in force for regulating payments and dealings in foreign exchange.] [ Inserted by Act 27 of 1999, Section 45 (w.e.f. 1.6.1999).](4)[ If at any time before the expiry of five years from the end of the previous year in which the deduction under sub-section (1) is allowed, the assessee utilises the amount credited to the Foreign Projects Reserve Account for distribution by way of dividends or profits or for any other purpose which is not a purpose of the business of the assessee, the deduction originally allowed under sub-section (1) shall be deemed to have been wrongly allowed, and the ] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).][may, notwithstanding anything contained in this Act, recompute the total income of the assessee for the relevant previous year and make the necessary amendment; and the provisions of section 154 shall, so far as may be, apply thereto, the period of four years specified in sub-section (7) of that section being reckoned from the end of the previous year in which the money was so utilised.(5)Notwithstanding anything contained in any other provision of this Chapter under the heading "C.-Deductions in respect of certain incomes", no part of the consideration or of the income comprised in the consideration payable to the assessee for the execution of a foreign project referred to in clause (a) of sub-section (1) or of any work referred to in clause (b) of that sub-section shall qualify for deduction for any assessment year under any such other provision.] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][80-HHBA. Deduction in respect of profits and gains from housing projects in certain cases. [Inserted by Act 21 of 1998, Section 31 (w.e.f. 1.4.1999).](1)Where the gross total income of an assessee being an Indian company or a person (other than a company) who is a resident in India includes any profits and gains derived from the execution of a housing project awarded to the assessee on the basis of global tender and such project is aided by the World Bank, there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the assessee, ] [Inserted by Act 14 of 1982, Section 18 (w.e.f. 1.4.1983).][a deduction from such profits and gains of an amount equal to-(i)forty per cent. thereof for an assessment year beginning on the 1st day of April, 2001;(ii)thirty per cent. thereof for an assessment year beginning on the 1st day of April, 2002;(iii)twenty per cent. thereof for an assessment year beginning on the 1st day of April, 2003;(iv)ten per cent. thereof for an assessment year beginning on the 1st day of April, 2004, and no deduction shall be allowed in respect of the assessment year beginning on the 1st day of April, 2005 and any subsequent assessment year].(2)[ The deductions under this section shall be allowed only if the following conditions are fulfilled, namely:-(i)the assessee maintains separate accounts in respect of the profits and gains derived from the business of the execution of the housing project undertaken by him and, where the assessee is a person other than an Indian company or a co-operative society, such accounts have been audited by an accountant as defined in the Explanation below sub-section (2) of section 288 and the assessee furnishes alongwith his return of income the report of such audit in the prescribed form duly signed and verified by such accountant;(ii)an amount equal to ] [such percentage of the profits and gains as is referred to in sub-section (1) in relation to the relevant assessment year] [ Substituted by Act 10 of 2000, Section 33, for " fifty per cent. of profits and gains referred to in sub-Section (1)" (w.e.f. 1.4.2001).'][is debited to the profits and loss account of the previous year in respect of which the deduction under this section is to be allowed and credited to a reserve account (to be called the Housing Projects Reserve Account) to be utilised by the assessee during a period of five years next following for the purposes of his business other than for distribution by way of dividends or profit: [Inserted by Act 21 of 1998, Section 31 (w.e.f. 1.4.1999).]Provided that where the amount credited by the assessee to the Housing Projects Reserve Account in pursuance of clause (ii) is less than ] [Inserted by Act 21 of 1998, Section 31 (w.e.f. 1.4.1999).][such percentage of the profits and gains as is referred to in sub-section (1) in relation to the relevant assessment year] [Substituted by Act 10 of 2000, Section 33, for " fifty per cent. of profits and gains referred to in sub-Section (1)" (w.e.f. 1.4.2001).][, the deduction under this section shall be limited to the amount so credited in pursuance of clause (ii).(3)If at any time before the expiry of five years from the end of the previous year in which the deduction under sub-section (1) is allowed, the assessee utilises the amount credited to the Housing Projects Reserve Account for distribution by way of dividends or profit or for any other purpose which is not a purpose of the business of the assessee, the deduction originally allowed under sub-section (1) shall be deemed to have been wrongly allowed and the Assessing Officer may, notwithstanding anything contained in this Act, recompute the total income of the assessee for the relevant previous year and make necessary amendment and the provision of section 154 shall, so far as may be, apply thereto, the period of four years specified in sub-section (7) of that section being reckoned from the end of the previous year in which the money was so utilised.(4)Notwithstanding anything contained in any other provision of this Chapter under heading "C.-Deduction in respect of certain incomes", no part of the income payable to the assessee for the execution of a housing project under sub-section (1) shall qualify for deduction for any assessment year under any other provision.Explanation. - For the purposes of this section,-(a)"housing project" means a project for-(i)the construction of any building, road, bridge or other structure in any part of India;(ii)the execution of such other work (of whatever nature) as may be prescribed;(b)"World Bank" means the International Bank for Reconstruction and Development Bank referred to in the International Monetary Fund and Bank Act, 1945.]
