10DB. [ Furnishing of Report in respect of an International Group. [Rule 10DB inserted by the Income-tax (Twenty-fourth Amendment) Rules, 2017, w.e.f. 31-10-2017.]
- [(1) The income-tax authority for the purposes of section 286 shall be the Joint Commissioner as may be designated by the Director General of Income-tax (Risk Assessment).(2)The notification under sub-section (1) of section 286 shall be made in Form No. 3CEAC two months prior to the due date for furnishing of report as specified under sub-section (2) of said section.] [Substituted by Notification No. G.S.R. 14(E), dated 6.1.2020 (w.e.f. 26.3.1962).](3)Every parent entity or the alternate reporting entity, as the case may be, resident in India, shall, for every reporting accounting year, furnish the report referred to in sub-section (2) of section 286 [***] [Omitted 'to the Director General of Income-tax (Risk Assessment)' by Notification No. G.S.R. 14(E), dated 6.1.2020 (w.e.f. 26.3.1962).] in Form No. 3CEAD.(4)[ The period for furnishing of the report under sub-section (4) of section 286 by the constituent entity referred to in that sub-section shall be twelve months from the end of the reporting accounting year:Provided that in case the parent entity of the constituent entity is resident of a country or territory, where, there has been a systemic failure of the country or territory and the said failure has been intimated to such constituent entity, the period for submission of the report shall be six months from the end of the month in which said systemic failure has been intimated.] [Substituted by Notification No. G.S.R. 1217(E), dated 18.12.2018 (w.e.f. 26.3.1962).](5)[ The information required to be conveyed under proviso to sub-section (4) of section 286 regarding the designated constituent entity shall be furnished in Form No. 3CEAE.] [Substituted by Notification No. G.S.R. 14(E), dated 6.1.2020 (w.e.f. 26.3.1962).](6)For the purposes of sub-section (7) of section 286, the total consolidated group revenue of the international group shall be five thousand five hundred crore rupees.(7)Where the total consolidated group revenue of the international group, as reflected in the consolidated financial statement, is in foreign currency, the rate of exchange for the calculation of the value in rupees of such total consolidated group revenue shall be the telegraphic transfer buying rate of such currency on the last day of the accounting year preceding the accounting year.(8)The Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems), as the case may be, shall specify the procedure for electronic filing of Form No. 3CEAC, Form No. 3CEAD and Form No. 3CEAE and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to the information furnished under this rule.Explanation. - For the purposes of this rule,-(A)"telegraphic transfer buying rate" shall have the same meaning as assigned in the Explanation to rule 26;(B)the terms 'accounting year', 'alternate reporting entity', 'consolidated financial statement', 'international group' and 'reporting accounting year' shall have the same meaning as assigned in sub-section (9) of section 286.]
