(1)Every person referred to in,-(I)clauses (a) to (k) of sub-rule (1) of rule 114C; and(II)sub-rule (2) of rule 114C and who is required to get his accounts audited under section 44AB of the Act,who has received any declaration in Form No. 60, on or after the 1st day of January, 2016, in relation to a transaction specified in rule 114B, shall-(i)furnish a statement in Form No. 61 containing particulars of such declaration to the Director of Income-tax (Intelligence and Criminal Investigation) or the Joint Director of Income-tax (Intelligence and Criminal Investigation) through online transmission of electronic data to a server designated for this purpose and obtain an acknowledgement number; and(ii)retain Form No. 60 for a period of six years from the end of the financial year in which the transaction was undertaken.
