Dear Taxpayer,
Please note that Form 52A has been re-notified on 14th September 2022 vide notification 109/2022. It has been observed that you have filed Form 52A for FY 2022-23 during the year in the old form format.
As per the amended laws and rules, any person carrying on production of a cinematograph film or engaged in any specified activity, or both, during the whole or any part of any financial year, shall submit particulars of all payments of over fifty thousand rupees in the aggregate made by him or due from him to each such person as is engaged by him in such production or specified activity.
Taxpayers who are required to file Form 52A are now required to file the newly notified form within sixty (60) days from end of the previous year. 
Since you have filed the form in between the year in the old format, you are requested to please complete the compliance in Form 52A in the newly re-notified form available on the e-Filing portal on or before 30th May 2023.
Please find attached the notification 109/2022 for the re-notified form and FAQs to assist you in smooth filing.