206A. [ Furnishing of quarterly return in respect of payment of interest to residents without deduction of tax. [Inserted by Act 18 of 2005, Section 52 (w.e.f. 1.6.2005).]
(1)Any banking company or co-operative society or public company referred to in the proviso to clause (i) of sub-section (3) of section 194-A responsible for paying to a resident any income ][not exceeding ten thousand rupees, where the payer is a banking company or a co-operative society, and five thousand rupees in any other case] [ Substituted by Act 22 of 2007, Section 60, for " not exceeding five thousand rupees" (w.e.f. 1.6.2007).][by way of interest (other than interest on securities), shall prepare ] [Inserted by Act 18 of 2005, Section 52 (w.e.f. 1.6.2005).] [such statements for such period as may be prescribed] [ Substituted by Act 33 of 2009, Section 68, for " quarterly returns for the period ending on the 30th June, the 30th September, the 31st December and the 31st March in each financial year" (w.e.f. 1.10.2009).][and deliver or cause to be delivered to the prescribed income-tax authority or the person authorised by such authority the quarterly returns as aforesaid, in the prescribed form, verified in such manner and within such time as may be prescribed, on a floppy, diskette, magnetic cartridge tape, CD-ROM or any other computer readable media.(2)The Central Government may, by notification in the Official Gazette, require any person other than a person mentioned in sub-section (1) responsible for paying to a resident any income liable for deduction of tax at source under Chapter XVII, to prepare and deliver or cause to be delivered ] [Inserted by Act 18 of 2005, Section 52 (w.e.f. 1.6.2005).] [such statements] [ Substituted by Act 33 of 2009, Section 68, for " quarterly returns" (w.e.f. 1.10.2009).][in the prescribed form and verified in such manner and within such time as may be prescribed, to the prescribed income-tax authority or the person authorised by such authority on a floppy, diskette, magnetic cartridge tape, CD-ROM or any other computer readable media.] [Inserted by Act 18 of 2005, Section 52 (w.e.f. 1.6.2005).]
