1. What are the Compliance Portal and Reporting Portal used for?
The Compliance Portal can be used by taxpayers using Single Sign On (SSO) to respond to the compliances of various kinds including e-Campaign, e-Verification, e-Proceedings and DIN Authentication. Additionally, taxpayers can access their annual information statement on the Compliance Portal. The Reporting Portal can be used by reporting entities to complete their reporting obligations with the Income Tax Department.
2. If I do not have active e-Campaigns / e-Verifications, does this mean I won't be able to go to the Compliance Portal for those services?
You need to have active e-Campaigns or e-Verifications to be taken to the Compliance Portal, else you will get the message - No Compliance Record has been generated for you. However, you can still access the Compliance Portal for your Annual Information Statement.
3. Who can use the services available on the Compliance Portal?
Registered taxpayers can avail of the following services on the Compliance Portal:
- Annual Information Statement
- e-Campaign
- e-Verification
- e-Proceedings
- DIN Authentication
4. Who can use the services available on the Reporting Portal?
Reporting entities can avail of the following services on the Reporting Portal:
- New Registration
- SFT Preliminary Response
- Preliminary Response (Form 61B)
- Manage Principal Officer
5. Do I need to log out of e-Filing and log in separately to the Compliance or Reporting Portal?
No, both the Compliance Portal and Reporting Portal are accessible after logging into the e-Filing portal through Single Sign On (SSO). You can access them by going to Pending Actions.
