Create Challan Form (CRN) User Manual

1. Overview

The Generate Challan Form (CRN) service is available to all the users. With this service, you will be able to generate a Challan Form (CRN) and subsequently make a tax payment for a selected Assessment Year and type of tax payment (Minor Head).

Users for this service include:

All Taxpayers
Type-1 and Type-2 ERI / CA
Representative Assessee
Tax Deductors / Collectors

2. Prerequisites for availing this service

You can generate Challan Form (CRN) via pre-login (before logging into e-Filing portal) or post-login (after logging into e-Filing portal) facility.

Valid and active PAN/TAN (pre-login)
Registered user on the e-Filing portal with valid user ID and password (post-login)

3. Step-by-Step Guide

Generate Challan Form (CRN) (Post Login)	Refer to Section 3.1
Generate Challan Form (CRN) (Pre Login)	Refer to Section 3.2
Generate Challan Form (CRN) (Post Login, Type-1 and Type-2 ERI)	Refer to Section 3.3
Generate Challan Form (CRN) (Post Login for Representative Assessee)	Refer to Section 3.4

3.1 Generate Challan Form (CRN) (Post Login)

Step 1: Log in to the e-Filing portal with user ID and password.

Step 2: On the Dashboard, click e-File > e-Pay Tax. On the e-Pay Tax page, you can view details of Saved Drafts, Generated Challans and Payment History.

Step 3: On the e-Pay Tax page, click the New Payment option to create a new Challan Form (CRN).

Step 4: On the New Payment page, click Proceed on a tax payment tile that applies to you.

Note: In case you are not sure of the category, you can find the applicable category by clicking on the Find your tax payment category tab.

Depending on the category, you will be able select from the following Type of Payment:

For PAN holder (Depending on the category of the taxpayer)

Income Tax (Advance Tax, Self-Assessment Tax, etc.)
Corporation tax (Advance Tax, Self-Assessment Tax, etc.)
Demand payment as Regular Tax Assessment (400)
Equalisation levy / Securities Transactions Tax (STT) / Commodities Transaction Tax (CTT)/Dividend Distribution Tax (DTT)
Fee / Other Payments
26QB (TDS on sale of property)
Demand Payment for TDS on property
26QC (TDS on rent of property)
Demand Payment for TDS on rent of property
26QD (TDS on payment to Resident Contractors and Professionals)
Demand Payment for TDS on payment to Resident Contractors and Professionals

For TAN holder

Pay TDS/TCS
Pay Fee (Appeal Fee, Any other Fee)

Step 5: After selecting the applicable Tax Payment tile, enter the details as per the table below and click Continue.

Sl. No.	Tax Payment Category	Details
1	Income Tax (Advance Tax, Self-Assessment Tax, etc.)	Select the Assessment Year from the drop-down options Select the Type of Payment (Minor Head) from the available drop-down options
2	Corporation Tax (Advance Tax, Self-Assessment Tax, etc.)	Select the Assessment Year from the drop-down options Select the Type of Payment (Minor Head) from the available drop-down options
3	Demand payment as regular assessment tax (400)	Select from the available list of Demand Reference Number (DRNs) available. You can search by DRN or filter by the Assessment Year.
4	Equalization Levy	Select the Financial Year from the drop-down options Select the Type of Payment (Minor Head) from the drop-down options
5	Commodities Transaction Tax, Securities Transactions Tax, Dividend Distribution Tax	Select the Assessment Year from the drop-down options Select the Type of Payment (Minor Head) from the drop-down options
6	Fee/Other Payments	Select the Type of Tax Applicable from drop-down the options Select the Assessment Year from the drop-down options Select the Type of Payment (Minor Head) from the drop-down options
7	26QB (TDS on Sale of Property)	Enter the Residential Status, PAN, Name, Address & Contact Details of the Seller on the Add Seller Details page Enter the Type of Property, Address details (of the transferred property) & agreement details on Add Property Transferred Details page Note: You need to know the valid PAN of buyer & seller before filing Form 26QB. For multiple sellers, multiple 26QB forms are required to be filled. This form is not applicable if the seller is non-resident.
8	26QC (TDS on Rent of Property)	Enter the Residential Status, PAN, Name, Address & Contact Details of the tenant on the Add Tenant Details page Enter the Residential Status, PAN, Name, Address & Contact Details of the Seller on the Add Landlord Details page Enter the Type of Property, Address details (of the rented property) & agreement details on the Add Property Rented Details page Note: If you do not know the PAN details of the landlord, TDS rate may be charged according to the provisions of the Income-tax Act, 1961. For multiple tenants / landlords, multiple 26QC forms are required to be filled.
9	26QD (TDS on Payment to Resident Contractors and Professionals)	Enter the Residential Status, PAN, Name, Address & Contact Details of the deductor on the Add Deductor Details page Enter the Residential Status, PAN, Name, Address & Contact Details of the deductee on the Add Deductee Details page Enter the Nature of Payment & agreement details on the Add Deduction Details page Note: If you do not know the PAN details of the Deductee, TDS rate may be charged according to the provisions of the Income-tax Act, 1961.
10	Demand payment for TDS on Property	Enter the PAN of the Buyer Enter the PAN of the Seller Enter the Acknowledgement Number Select the Assessment Year
11	Demand for TDS on Rent of Property	Enter the PAN of the Landlord Enter the PAN of the Tenant Enter the Acknowledgement Number Select the Assessment Year
12	Demand Payment for TDS on Payment to Resident Contractors and Professionals	Enter the PAN of the Landlord Enter the PAN of the Tenant Enter the Acknowledgement Number Select the Assessment Year
13	Pay TDS (applicable for TAN users only)	Select Type of Payment (Minor Head) from the list of options applicable or filter by the Section of the Income Tax Act, 1961 applicable.
14	Outstanding Demand	Select from the available list of DRNs available. You can search by DRN or filter by the Assessment Year.
15	Pay Fees	Select the Type of Payment (Minor Head) from the options

Step 6: On the Add Tax Breakup Details page, add the breakup of total amount of tax payment and click Continue.

Note: The total of break-up has to be a NON-ZERO amount.

Step 7: You will be required to select the payment mode though which payment is proposed to be made. Five modes of payments are available, as explained below.

Sl. No.	Payment Mode	Step
1	Tax Payment through Net Banking	Proceed to Step 8(a)
2	Tax Payment through Debit Card	Proceed to Step 8(b)
3	Pay at the Bank Counter	Proceed to Step 8(c)
4	Tax Payment through RTGS / NEFT	Proceed to Step 8(d)
5	Tax Payment through Payment Gateway	Proceed to Step 8(e)

Note: Once a payment mode is chosen for a Challan Form and Challan Reference Number (CRN) is generated for it, the payment mode cannot be changed later during payment.

Step 8 (a): For payment through Net Banking (of authorized banks)

A. On the Select Payment Mode page, select the Net Banking menu and select the Bank Name from the options. (If your bank name is not displayed as one of the radio options, select it from the dropdown menu of Other Bank) & click Continue.

Note: This facility is available for Authorized Banks only. If your bank is not authorized bank, RTGS / NEFT or Payment Gateway mode can be selected for tax payment.

B. On the Preview and Make Payment page, verify the payment details and tax break up details and click Pay Now.

C. Read and accept the Terms and Conditions and click Submit to Bank. (You will be redirected to the website of the selected Bank where you can log in and make the payment.)

After successful payment, a success message will be displayed. You can download the Challan Receipt for future reference. You will be able to view the details of payment made in the Payment History menu on the e-Pay Tax page.

Step 8 (b): For payment through Debit Card (of Authorized Bank)

A: In the Debit Card menu, select the Bank Name from the options and click Continue.

B: On the Preview and Make Payment page, verify the payment details and tax break up details and click Pay Now.

C: Read and select the Terms and Conditions and click Submit to Bank. (You will be redirected to the website of your selected Bank where he can enter his debit card details and make the payment.)

After successful payment, a success message will be displayed. You can download the Challan Receipt for future references. You will be able to view the details of payment made in the Payment History menu on the e-Pay Tax page.

Step 8 (c): For payment through Pay at the Bank Counter

A. In the Pay at the Bank Counter menu, select the mode of payment (Cash / Cheque / Demand Draft).

Note:

Payment above ₹10,000/- is not allowed through Cash.
This mode cannot be used by a taxpayer being a Company or a person (other than a company) to whom provisions of section 44AB of the Income-tax Act, 1961 are applicable as per Notification 34 / 2008 of CBDT.

B. On the Preview and Download Challan Form page, verify the payment details and tax break up details and click Continue.

C. On the Visit Bank to Make Payment page, the successfully generated Challan Form with Challan Reference Number (CRN) will be displayed. Download and print the Challan form and make the payment at the branch of the selected authorized bank.

Step 8 (d): For payment through RTGS / NEFT (available for any bank providing this facility)

A. On selecting RTGS / NEFT as the mode of payment, click Continue.

B. On the Preview and Download Mandate Form page, verify the payment details and tax break up details and click Continue.

C. On the Pay Now / Visit Bank to Make Payment page, the successfully generated Mandate Form with Challan Reference Number (CRN) will be displayed. After generation of CRN and Mandate Form, you can either visit the bank along with Mandate Form to complete the tax payment or Net Banking facility of the bank, where you have an account, can be availed to complete the transaction.

Note:

NEFT / RTGS payments can be made through any bank. You are advised to confirm the availability of NEFT / RTGS facility with bank.
NEFT / RTGS charges may be applicable as per RBI guidelines and Bank’s policy and the charges will be over and above the tax amount.

Step 8(e): For payment though Payment Gateway (using Debit Card / Credit Card / Net-banking / UPI)

A: In the Payment Gateway menu, select the Payment Gateway method and click Continue.

B: In the Preview and Make Payment page, verify the payment details and the tax breakup details, click Pay Now.

C: Accept the Terms and Conditions and click Submit to Bank. (You will be redirected to the website of the selected payment gateway where you can log in or enter your debit / credit card / UPI details and make the payment).

Note:

The fees / service charges for making tax payment through Payment Gateway mode will be as per the Bank’s Terms and Conditions and in line with RBI Guidelines in this regard. It needs to be noted that e-Filing Portal / Income Tax Department does not charge any such fee. Such charge / fee will go to the bank / Payment Gateway and will be over and above the tax amount. However, as per the government’s guidelines, no such fees / MDR charges will be levied on payments made through Debit Card powered by RuPay, Unified Payments Interface (UPI) (BHIM-UPI), and Unified Payments Interface Quick Response Code (UPI QR Code) (BHIM-UPI QR Code).
No charge back claims against the Income Tax Department shall be allowable to any taxpayer under any circumstances. You are advised to make claim of such amount as tax credit during the filing of Income Tax return of the relevant Assessment Year. However, if allowed by the bank, you can raise such Charge Back Claim with the respective bank which may then process the claim as per applicable guidelines of RBI governing the chargeback claims.

D: After successful payment, a success message will be displayed. You can download the Challan Receipt for future references. You will be able to view the details of payment made in the Payment History menu on the e-Pay Tax page.

3.2. Create Challan Form (CRN) (Pre-Login)

Step 1: Go to the e-Filing portal homepage and click e-Pay Tax.

Step 2: On the e-Pay Tax page, enter PAN / TAN and enter it again in the Confirm PAN / TAN textbox and enter mobile number (available with you). Click Continue.

Step 3: On the OTP Verification page, enter the 6-digit OTP received on the mobile number entered in Step 2 and click Continue.

Note:

OTP will be valid for 15 minutes only.
You have 3 attempts to enter the correct OTP.
The OTP expiry countdown timer on screen tells you when the OTP will expire.
On clicking Resend OTP, a new OTP will be generated and sent.

Step 4: After OTP verification, a success message with entered PAN / TAN and Name will be displayed. Click Continue to proceed.

Step 5: On the e-Pay Tax page, click Proceed on a tax payment category that applies to you.

Depending on the category, you will be able select from the following Type of Payment:

For PAN holder (Depending on the category of the taxpayer)	Income Tax (Advance Tax, Self-Assessment Tax, etc.) Corporation tax (Advance Tax, Self-Assessment Tax, etc.) Equalisation levy / Securities Transactions Tax (STT) / Commodities Transaction Tax (CTT)/Dividend Distribution Tax (DTT) Fee / Other Payments
For TAN holder	Pay TDS/TCS Pay Fee (Appeal Fee, Any other Fee)

Step 6: Follow Step 5 to Step 8 as per section 3.1 Create Challan Form (CRN) (Post Login).

Note:

You cannot save draft of the Challan Form (CRN) while entering your details using pre-login service.
The details entered will only be available till the time the page is active.
If you wish to save a draft, you need to Create Challan Form (CRN) post-login. Refer to Section 3.1. Create Challan (Post Login) to learn more.

3.3 Create Challan Form (CRN) (Post Login, Type-1 and Type-2 ERI)

Step 1: Log in to the e-Filing portal with your user ID and password.

Step 2: On your Dashboard, click e-File > e-Pay Tax. You will be taken to the e-Pay Tax page. Select PAN / TAN of the taxpayer on behalf of whom you want to create a challan form (CRN) and click Continue.

Step 3: After entering PAN / TAN, follow Step 3 to Step 8 as per section 3.1. Create Challan Form (CRN) (Post Login) of Create Challan Form (CRN) user manual.

Note:

Type 1 ERIs will be able to make payments online as well as offline.
Type 2 ERIs will be able to make payments offline only.

3.4. Create Challan Form (CRN) (Post Login, Representative Assessee)

Step 1: Log in to the e-Filing portal with your user ID and password.

Step 2: After logging in, enter the PAN of the assessee whom you are representing.

Step 3: On the Dashboard of the selected assessee, click e-File > e-Pay Tax. You will be taken to the e-Pay Tax page. On the e-Pay Tax page, you can view details of Saved Drafts, Generated Challans and Payment History.

Step 4: Follow Step 3 to Step 8 as per section 3.1. Create Challan Form (CRN) (Post Login) of Create Challan Form (CRN) user manual.

4. Related Topics

Pay at the Bank Counter
Tax Payment through Debit Card of Authorized Banks
Tax Payment through Net Banking of Authorized Banks
Tax Payment through Payment Gateway
Tax Payment through NEFT or RTGS
Know Payment Status
e-Pay Tax
Submit Challan Corrections