1. What is Form 10BD?
Form 10BD is a statement of donations received to be filed mandatorily as per section 80G(5)(viii) and as per section 35(1A)(i). It shall be furnished electronically using DSC or EVC. 

Note: If no donation is received during the financial year, the above form is not needed.

2. What is the due date for filing the statement in Form 10BD?
The last date to submit the statement in Form 10BD is 31st May immediately following the end of the financial year in which the donation was received.

3. What is Form 10BE?
After filing the statement of donations in Form 10BD, the above-mentioned institutions have to download the certificate in Form 10BE and provide the same to donors.

4. What is the due date for issuing a certificate in Form 10BE?
The last date to issue a certificate to the donor in Form 10BE is 31st May immediately following the end of the financial year in which the donation was received.

5. Do I need to e- verify while submitting the Form 10BD?
Yes, Your form will be submitted once you complete e-Verification of the form using DSC/EVC/OTP on registered mobile number.

6. What are the Consequences of Non-filing of Form 10BD?
Non-filling of Form 10BD will attract a fee of Rs.200/- per day of delay as per newly inserted section 234G. Apart from the fee for delay in furnishing statement of donations in Form 10BD, failure to file such statement will also attract penalty u/s 271K, which shall not be less than Rs.10,000/- and which may extend up to Rs.1,00,000.