12BA. Statement under sub-section (3) of section 115TA.
(1)The statement of income distributed by the securitisation trust shall be furnished as provided in sub-rule (2) to-(i)the Assessing Officer so designated by the Chief Commissioner or Commissioner of Income-tax, within whose area of jurisdiction, the principal office of the securitisation trust is situated;(ii)in any other case, to the Assessing Officer within whose area of jurisdiction, the principal office of the securitisation trust is situated.(2)The statement of distributed income which is to be furnished under sub-section (3) of section 115TA by the securitisation trust shall be in Form No. 63AA, duly verified by an accountant in the manner indicated therein.
