(Note: The correct answer is in boldface.)

Q1. Can I file a correction request more than once or can I correct a corrected challan?

Challan Correction request will be allowed only once on the e-filing portal for any submitted challan. If user wants to make further corrections in the challan, he/she may approach the Jurisdictional Assessing Officer.

Q2. What attributes of a challan can be corrected?

a) Assessment Year

b) Major Head -Tax Applicable

c) Minor Head-Type of Payment

d) All the above

Answer – d) All the above

Q3. Within how many days of challan deposit date, can I correct Assessment Year A.Y?

a) Within 7 days of challan deposit date
b) Within 10 days of challan deposit date
c) Within 15 days of challan deposit date
d) Within 30 days of challan deposit date

Answer – a) 7 days after challan deposit date.

Q4. Within how many days of challan deposit date, can I correct Major/Minor Head?

a) Within 30 days of challan deposit date
b) Within 60 days of challan deposit date
c) Within 90 days of challan deposit date
d) Within 120 days of challan deposit date

Answer – a) Within 30 days of challan deposit date.

Q5. Which challans can be corrected on e-filing portal?

a) All paid and open/unconsumed challans pertaining to A.Y 2020-21 onwards

b) Challans with Minor Heads 100 (Advance Tax), 300 (Self-Assessment Tax) and 400 (Demand Payment as Regular Assessment Tax)

c) Both the above

d) None of the above

Answer – c) Both the above