ITNS 289 is a challan form used for making payments under the Foreign Assets of Small Taxpayers Disclosure Scheme (FAST-DS), 2026 after submission of a valid declaration in Form 1 under the Scheme. 

Major Heads:
•  0020 – Corporation Tax (Income-tax on Companies)
•  0021 – Income Tax (Other than Companies)

Minor Heads:
•  115 – Amount payable under the Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 (for Corporate PAN)
•  116 – Amount payable under the Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 (for Non-Corporate PAN)

A taxpayer who has filed a declaration under the Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 and has received an order determining the amount payable under Form 2 may make payment using ITNS 289. 

Payments under ITNS 289 are made in accordance with the provisions of Chapter IV of the Finance Act, 2026 (Foreign Assets of Small Taxpayers Disclosure Scheme, 2026), which is administered under the Income-tax Act, 1961.

Post Login:
e-File → e-Pay Tax → Select Income Tax Act 1961 → New Payment → Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 (ITNS 289)

Pre-Login:
Home Page → e-Pay Tax → Income-tax Act, 1961 → enter PAN and Mobile Number → OTP Verification → Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 (ITNS 289)https://infosystechnologies-my.sharepoint.com/personal/deepika_rani_ad_infosys_com1/Documents/Microsoft Copilot Chat Files/Notification FAST-DS.pdf

No. A single ITNS 289 challan may be used for making the amount payable under the Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 as determined in Form 2.

The amount specified in Form 2 must be paid within two months from the end of the month in which Form 2 is received. 

Yes. If the payment is not made within the initial two-month period, interest at 1% per month or part thereof is payable for the delayed period.
The delay period cannot exceed an additional two months, failing which the declaration becomes void

If the amount payable is not paid within the prescribed period, including the permissible extended period with interest, the declaration shall be treated as void and deemed never to have been made. 

The taxpayer should keep the following details readily available:
•  PAN
•  Amount payable as determined in Form 2
•  Bank account details for payment

Yes. Where multiple foreign assets and/or foreign income items are included in a single declaration, the amount payable is determined based on the aggregate value covered by the declaration and reflected in Form 2. 

Yes. After making the payment through ITNS 289, the declarant is required to electronically submit Form 3 (Intimation of Payment) along with the proof of payment to the prescribed Income-tax Authority. The authority will subsequently verify the payment details and issue Form 4, certifying the payment made under the Scheme. 

Any payment made under an incorrect minor head in ITNS 289 cannot be corrected or refunded. Therefore, taxpayers are advised to carefully verify the applicable major head, minor head, and payment details before submitting the challan. Once the payment is successfully made, no request for correction or refund shall be entertained.

For payments made under ITNS 289, Assessment Year (AY) 2026-27 will be pre-filled by the system and cannot be modified by the taxpayer. All payments under the Foreign Assets of Small Taxpayers Disclosure Scheme, 2026 are required to be made using the pre-filled AY 2026-27, irrespective of the year of acquisition of the foreign asset or the year in which the foreign income was earned.

For cases covered under Table Serial No. 2 of Section 133, the fee payable is a fixed amount of ₹1,00,000, irrespective of the value of the asset, provided the value of the foreign asset does not exceed ₹5 crore.