Field name

Mandatory

Instructions

Tax Year of Transactions

Yes

This refers to the year in which the transaction was carried out

Month Of Deduction

Yes

The user must enter the month in which the tax deduction was made

Nature of Transaction in respect of the Deductee

Yes

The user must select the applicable schedule from the drop‑down list

1. Schedule A: TDS on Rent paid by Individual/HUF under Section 393(1) [Table Sl. No. 2(i)]

2. Schedule B: TDS on transfer of immovable property under Section 393(1) [Table Sl. No. 3(i)]

3. Schedule C: TDS on payment made by Individual/HUF to Contractor/Professionals under Section 393(1) [Table Sl. No. 6(ii)]

4. Schedule D: TDS on payment made by Individual/HUF on transfer of Virtual Digital Assets (VDA) under Section 393(1) [Table Sl. No. 8(vi)]

Annexure 1 : Deductee wise TDS Detail

Sl. No.

Field Name

Mandatory

Instructions

A

PAN of Deductee

Yes

• The dropdown list is populated based on the Deductee Type selected in the previous screen and the PANs entered in the “Details of Deductees” table.
• Accordingly:
– If the user selected Corporate Deductee, only corporate PANs will appear in the dropdown.
– If the user selected NonCorporate Deductee, only noncorporate PANs will be shown.
Example:
If in the first panel the deductee type chosen is “Corporate”, and in the “Details of Deductees” table:
PAN A, B, C are corporate PANs, and
PAN X, Y, Z are non=corporate PANs,
then at Sl. No. A, only PAN A and PAN B and PAN C  will be available for selection.

B

Name of Deductee

Auto-populated

This field will be Auto-populated based on details of selected PAN, entered in Sl. No. 4 above in Schedule A

C

Date of Payment / Credit

Yes

User can select the date based on the Tax Year selected & upto the system date. Example: For Tax Year 2026–27 → selectable dates: 01/04/2026 to system date.

D

Amount on which Tax is Liable to be Deducted

Yes

• Enter the proportionate amount on which TDS is required to be deducted in respect of the Deductee

the logged‑in PAN belongs to A. There are two deductors, A and B, who are co‑tenants and share the rent expense. The rent is being received by three deductees—C, D, and E—who share the rental income.

In this case, the user (A) must enter the amount in the field “Amount on which TDS is to be calculated” based on A’s share only. To calculate this amount, the system will take the total rent paid or credit, multiply it by A’s share as a player, and then multiply that by the individual share of the selected deductee, such as C’s share.

The formula is:

Amount on which TDS is to be deducted = Total Rent × A’s Share (%)× C’s Share (%)

E

Whether Section 395(1) is Applicable

Yes

Select Yes if user has a Lower Deduction Certificate.

Otherwise, select No.

F

Certificate Number u/s 395(1) (if applicable)

No

• Mandatory only if “Yes” was selected in previous field.

• Enter certificate number issued by Assessing Officer.

G

Rate at which Tax is Deducted

Yes

Please enter the rate as an absolute numeric value, up to two decimal places. If PAN is not available, higher TDS rate autopopulates.

H

Amount of Tax Deducted at Source

Auto-calculated

Amount on which Tax is Liable to be Deducted (Col. D) × Rate at which Tax is Deducted (Col. G)

I

Date of Deduction

Yes

• Calendar opens based on Month of Deduction selected earlier.

• User must Select the date only from this restricted calendar.

Sl. No.

Field Name

Mandatory

Instructions

1

Type of Immovable Property

Yes

User enterable field. Select one radio butto‑n: Land / Building.

2

Address of the Property Transferred / To Be Transferred

Yes

Please enter the complete address of the property transferred/proposed to be transferred

3

Date of Agreement

Yes

Please enter the date on which the property agreement was executed.

4

Date of Registration (If Available)

No

Please enter the date of registration of property, if the property referred to Sl. No. 2 is already registered

5

Total Stamp Duty Value of the Property

Yes

Please enter the Stamp duty value of the property as per the agreement, even in case of multiple deductees. DON’T Proportionate the Stamp duty value, in case of multiple deductee

6

Total Value of Consideration (Property Value)

Yes

Enter the total consideration /sale value of the property, even in case of multiple deductees i.e. Vale should not be proportioned in case of multiple deductees.

Please Note: TDS is required to be deducted, only if value exceeds INR 50 Lakh

7

Mode of Payment: Lumpsum or Instalments

Yes

Select radio button: Lumpsum / Instalments based on how consideration is being paid.

8

Instalment Type (if applicable)

No

This field will be Enabled only if user selects mode of payments as “Installment”

Further, please select “Installment Type ” from the given options First Instalment / Subsequent Instalment / Last Instalment.

9

Previous Acknowledgement Number (for Subsequent or Last Instalment)

No

This field will be enabled only when Subsequent or Last instalment is selected in above field.

Further, enter the Last acknowledgement number of the previous form filed for the same property

10

Total Consideration Paid/Credited (Including Current Instalment) – Only for Last Instalment

No

This field will be enabled only when Last Instalment is selected at Sl. No. 8.

Please enter total amount paid/credited including the current instalment for which form is being filed

11

Details of Buyer

Yes

The first row of buyer details will be auto populated based on login PAN. User is expected to enter proportionate percentage of property purchased.

Once percentage is added, “Add details” button will  be enabled.

In case of multiple buyers, user can click on add button and Name, address along with their respective proportion of purchase can be added. Please ensure percentage of shares should be equal to 100%

12

Details of Buyer

Yes

Please enter details (Name, PAN & their proportionate share in property) of all deductees (who are sellers of the property) irrespective of corporate & non-corporate sellers

13

Transaction Details

Yes

This Table captures all transactions requiring TDS to be deposited by the Deductor . Refer Annexure II for the validations .

14

Tax Deposit Details

Yes

“Amount on which Tax is Liable to be Deducted” will be auto-populated from sum of Col F referred at Sl. No. 13

“Amount of Tax Deducted at Source” will be auto-populated from sum of Col J referred at Sl. No 13
 

Please enter Interest and Fee amount, if applicable  
Based on above, the system will autogenerate the consolidated amount in the “Total Payment” field.

Annexure II

Sl. No.

Field Name

Mandatory

Instructions

A

PAN of Seller

Yes

The drop-down list is populated based on the Deductee Type selected in the previous screen and the PANs entered in the “Details of Deductees” at Sl. No.12
• Accordingly:
– If the user selected Corporate Deductee, only corporate PANs will appear in the drop down.
– If the user selected non-corporate Deductee, only non corporate PANs will be shown.
Example:
If in the first panel the deductee type chosen is “Corporate”, and in the “Details of Deductees” table:
PAN A, B, C are corporate PANs, and
PAN X, Y, Z are non-corporate PANs,
then at Sl. No. A, only PAN A and PAN B and PAN C  will be available for selection.

B

Name of Seller

Auto ‑populated

This field will be Auto populated based on details of selected PAN above and as entered in Sl. No. 12 in Schedule A

C

Proportionate Amount of Stamp Duty Value

No

This field will be enabled only for payment type is selected Last Instalment or Lumpsum payment and will be auto calculated as Total Stamp Duty Value (Sl. No. 5) × Buyer’s Share (%)  Sl. No. 11 - Row No.1) × Seller’s Share (%) (Sl. No. 12)

D

Total Amount Paid/Credited in Previous Instalment(s)

No

Please enter total amount of all previous instalments paid/credited. Note: This field will be enabled only if Subsequent instalments and Last instalment.

E

Amount Paid/Credited in the Present Transaction

Yes

Please enter the amount being paid/credited in the current transaction.

F

Amount on Which Tax Is Required to Be Deducted

Auto calculated‑ (Editable)

a) Auto calculated‑ but editable.

Calculation Logic:

b) For Last Instalment or Lumpsum: System selects higher of:

– Proportionate SDV, OR – (Total previous instalments + Present instalment) − Previous instalments

c) For First/Subsequent Instalments: The amount paid in the present transaction is pre‑filled.

G

Whether Section 395(1) Is Applicable

Yes

Select Yes if user has a Lower Deduction Certificate, otherwise no

H

Certificate Number u/s 395(1) (if applicable)

No

Mandatory only if “Yes” was selected in previous field.

• Enter certificate number issued by Assessing Officer.

I

Rate at Which Tax Is Deducted

Yes

Please enter the rate as an absolute numeric value, up to two decimal places. If PAN is not available, higher TDS rate auto populates.

J

Amount of Tax Deducted at Source

Auto-calculated

Amount on which Tax is Liable to be Deducted (Col. F) × Rate at which Tax is Deducted (Col. I). Rounded off to Nearest Rupee

K

Date of Deduction

Yes

Calendar opens based on the Month of Deduction selected on first screen.

• User must Select the date only from this restricted calendar.

Annexure V

Sl. No.

Field Name

Mandatory

Instructions

1

Amount of tax paid

Yes

Users are required to enter the challan details as per Annexure V. They can also enter multiple challans against a single entry.

2

BSR Code

Yes

Enter the 7‑digit BSR Code of the bank branch. Only numeric values are allowed.

3

Date on which tax deposited

Yes

Select the date on which the tax was deposited.
 The date must be in DD‑MMM‑YYYY format and should be on or after 01‑Apr‑2026.
 Only challans with a payment date on or before the ‘Date of Transfer’ and falling within the same quarter are allowed.
 For example, if the Date of Transfer is 15‑Nov‑2026, then only challans with payment dates between 01‑Oct‑2026 and 15‑Nov‑2026 can be entered."

4

Challan Serial Number

Yes

Enter the 5‑digit Challan Serial Number. Only numeric values are allowed.