Section 7 in Securities Transaction Tax Rules, 2004
7. Return of taxable securities transactions.-
(1)The return of taxable securities transactions required to be furnished under sub-section (1) of section 101 of the Act shall,-(a)in the case of a recognised stock exchange, be in Form No. 1 and be verified in the manner indicated therein;(b)in the case of a Mutual Fund, be in Form No. 2 and be verified in the manner indicated therein.(2)The particulars required to be furnished in the schedules to Form No. 1 and Form No. 2 referred to in sub-rule (1) shall be furnished on a computer media, in accordance with the following, -(a)the computer media conforms to the following specifications:-(i)CD ROM of 650 MB capacity or higher capacity; or(ii)4mm 2GB/ 4GB (90M/ 120M) DAT Cartridge, or(iii)Digital Video Disc;(b)if the data relating to the schedules is copied using data compression or backup software utility, the corresponding software utility or procedure for its decompression or restoration shall also be furnished;(c)the return shall be accompanied by a certificate regarding clean and virus free data.(3)In the case of a Mutual Fund, the return referred to in sub-rule (1) shall be furnished by the trustee of the Fund, or such other person managing the affairs of the Mutual Fund as may be duly authorised by the trustee in this behalf.(4)The return of taxable securities transaction entered into during a financial year shall be furnished on or before the 30th June immediately following that financial year.
