FAQs on e-Pay Tax Functionality
Question 1
What are the changes in the new e-Pay Tax service available on e-Filing portal as compared to the “OLTAS ePayment of Taxes” available on Protean Portal (previously NSDL)?
Resolution:
Under the new e-Pay Tax service, the entire chain of activities related to payment of direct taxes, from generation of challan (CRN) to making payment and recording of the payment history is enabled through the e-Filing portal (Home | Income Tax Department) for Authorized Banks. Filing of Form 26QB/26QC/26QD/26QE is also available under this functionality.
Taxpayers are offered wide range of modes for payment, including Net Banking, Debit card, Pay at Bank Counter
(Over the Counter) in the new functionality. Taxpayers are also given the option to use RTGS/NEFT & Payment Gateway (Net Banking, Debit Card, Credit Card & UPI) modes to make payments through banks which are not authorized to directly collect the taxes. To make payment using this functionality, Challan (CRN) is mandatorily needed to be created on the e-Pay Tax Functionality of the e-Filing Portal. Moreover, CSI (Challan Status Inquiry) facility has been added in the e-Filing portal. TAN users can download the CSI file in Pre login Using quick links and Alternatively, in Post-login, users can go to CSI File download Tab and download the CSI file for tax payments made through the e-Pay Tax service at e-Filing Portal
Question 2
Which are Authorized Banks for which tax payments are required to be made through the e-Filing portal?
Resolution:
Presently, Axis Bank, Bandhan Bank, Bank of Baroda, Bank of India, Bank of Maharashtra, Canara Bank, Central Bank of India, City Union Bank, DCB Bank, Federal Bank, HDFC Bank, ICICI Bank, IDBI Bank, Indian Bank, Indian Overseas Bank ,IndusInd Bank, Jammu & Kashmir Bank, Karur Vysya Bank, Kotak Mahindra Bank, Punjab & Sind Bank, Punjab National Bank, RBL Bank, South Indian Bank, State Bank of India, UCO Bank & Union Bank of India have been enabled for making tax payment through the e-Filing portal, All payments through Authorised Banks are required to be made through the e-Filing portal only. Taxpayers can make payment through Non-Authorised Banks with NEFT/RTGS and Payment Gateway (Bank of Maharashtra, Canara Bank, Federal Bank, State Bank of India, HDFC bank & Kotak Bank offers this facility as of now) as the new modes of payment in e-Filing system.
List of banks for tax payments available at e-Pay Tax service at e-Filing Portal is as below:
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Banks available at e-Filing Portal |
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Axis Bank Bandhan Bank Bank of Baroda Bank of India Bank of Maharashtra Canara Bank Central Bank of India City Union Bank DCB Bank Federal Bank HDFC Bank ICICI Bank IDBI Bank Indian Bank Indian Overseas Bank IndusInd Bank Jammu & Kashmir Bank Karur Vysya Bank Kotak Mahindra Bank Punjab & Sind Bank Punjab National Bank RBL Bank South Indian Bank State Bank of India UCO Bank Union Bank of India
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Disclaimer: The list of Authorized Banks is updated as on 08th August, 2023 and is dynamic in nature.
Question 3
What is the process of making tax payments through other than Authorized Banks?
Resolution:
Tax payments through other than Authorised banks can be made via NEFT/RTGS or payment gateway modes at e-Pay Tax service at e-Filing portal
Question 4
How to access e-Pay Tax functionality?
Resolution:
To access e-Pay Tax Functionality, a taxpayer needs to visit Home | Income Tax Department, where this functionality is available in pre-login (under Quick Links on homepage) as well as post-login mode.
(For more details, please refer to the e-Pay Tax User Manuals https://www.incometax.gov.in/iec/foportal/help/alltopics/e-filing-services/working-with-payments)
Question 5
Is it necessary to create a Challan (CRN) for tax payment?
Resolution:
In e-Pay Tax service at e-Filing portal, it is mandatory to generate the Challan for the payment of direct taxes. Every such generated Challan will have a unique Challan Reference Number (CRN) associated with it.
Question 6
Who can generate a Challan (CRN)?
Resolution:
Any taxpayer (including tax deductors & collectors) required to make direct tax payment and willing to use e-Pay Tax service at the e-Filing Portal can generate Challan (CRN). Challan (CRN) can be generated via Post-Login/Pre-Login option available in the service.
Question 7
What are the various modes available for making payment after generation of Challan (CRN)?
Resolution:
After generation of Challan (CRN), following modes are available for making tax payment:
- Net Banking (select Authorised Banks)
- Debit Card of select Authorised Banks
- Pay at Bank Counter (Over the Counter Payment at the Branches of select Authorised Banks)
- RTGS / NEFT (through any bank having such facility)
- Payment Gateway (using sub-payment modes as Net Banking, Debit Card, Credit Card, and UPI of any Bank)
Note that Pay at Bank mode of tax payment 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 (taxpayers required to get their account audited) are applicable as per Notification 34/2008 of CBDT (Please refer notification with this link Home | Income Tax Department)
Question 8
Can a taxpayer request for refund/reversal of the tax amount paid mistakenly?
Resolution:
Any request for a refund/reversal of the challan amount will not be entertained by the e-Filing portal. The taxpayer is advised to claim that amount as a tax credit in the income tax return for the relevant Assessment Year.
Question 9
What will happen if no payment is initiated after creation of Challan (CRN)?
Resolution:
A partially created Challan remains in the “Saved Drafts” tab unless it is finally generated along with the Challan Reference Number (CRN). After generation of CRN, it moves to “Generated Challan” tab and is valid for 15 days after the date of generation of CRN. Taxpayer may initiate payment against the CRN within this validity period. If no payment is initiated in the said period, CRN will expire, and taxpayer will have to generate a fresh CRN for making the payment.
In case, Challan (CRN) is generated on or after 16th March for the payment of 'Advance Tax', then the valid till date is by default set as 31st March of that Financial Year.
Question 10
What is meant by “Valid Till” date printed on the Challan Form (CRN)?
Resolution:
The “Valid Till” date is the date till which Challan Form (CRN) remains valid for making payment. After the expiry of “Valid Till” date, the status of an unused Challan Form (CRN) is changed to Expired. Example, if a CRN is generated on 1st April, then it will remain valid till 16th April and on 17th April the status of CRN will be changed to Expired, if payment is not initiated against that CRN.
If a taxpayer presents the Payment Instrument to the Authorised Bank on or before the “Valid Till” date while using the ‘Cheque’ as the Pay at Bank Counter mode, the Challan “Valid Till” date will be extended by an additional 90 days.
In case, Challan form (CRN) is generated on or after 16th March for the payment of 'Advance Tax’, then the valid till date is by default set as 31st March of that Financial Year.
Question 11
Where can taxpayer view generated Challan (CRN)? Will taxpayer be able to view expired Challans (CRN)?
Resolution:
Taxpayer can view generated Challans (CRN) on the e-Pay Tax page under the “Generated Challans” tab on e-Filing portal post-login. Expired Challan (CRN) will also be available on the e-Pay Tax page under the Generated Challans tab for 30 days from the "Valid Till" date.
Question 12
Can taxpayer make modifications in the already generated Challan (CRN)?
Resolution:
No. Once a Challan (CRN) is generated, it cannot be modified. However, a new challan can be generated by copying the information from an earlier Challan (CRN).
Question 13
Does a taxpayer need to select the mode of payment during generation of challan (CRN)?
Resolution:
Yes, the taxpayer has to mandatorily select mode of payment at the time of generation of challan (CRN).
Question 14
Can a taxpayer change the mode of tax payment after generating Challan (CRN)?
Resolution:
Once a Challan (CRN) is generated, the taxpayer cannot change the Mode of Payment.
If the taxpayer wants to make tax payment through some other mode, a new Challan (CRN) needs to be generated and the old challan will expire after 15 days.
Question 15
How will a taxpayer know that tax payment is successful?
Resolution:
On completion of tax payment, a Challan Receipt is generated. The Challan Receipt contains Challan Identification Number (CIN), BSR Code and Date of Paymentand other information . Simultaneously, the status of the CRN will also be updated as “PAID” under the “Payment History” tab. Taxpayers can download and view the Challan Receipt from Payment History.
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Question:
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What is meant by:
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16. |
Draft Status of Challan? |
Challans are saved under the “Saved Draft” tab of e-Pay Tax functionality. These can be retrieved for editing and generation of CRN within 15 days from last draft saved. |
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17. |
The status “Payment Not Initiated” displayed in the “Generated Challans” tab of the Challan (CRN)?
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The status “Payment Not Initiated” denotes that although a valid Challan (CRN) is generated , but payment has not initiated.
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18. |
“Initiated” Status of Challan (CRN) displayed under “Generated Challans” tab?
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The status “Initiated” is displayed when the taxpayer initiates payment against a CRN through Net Banking, Debit Card, or Payment Gateway modes from the e-Filing portal. Once a payment has been initiated, taxpayer cannot reinitiate payment against the same CRN irrespective of its status. The taxpayer can use the "copy” functionality to create a new CRN, if needed.
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19. |
“No Response from Bank” Status of Challan (CRN) dsiplayed under “Generated Challans” tab?
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The status “No Response from Bank” is displayed if a payment is initiated through Net Banking, Debit Card, or Payment Gateway modes but no response is received from the payers’ bank within 30 minutes from the time of payment initiation. In case no response is received from the bank and the account of the payer is debited, taxpayer is advised to wait for one day as the e-Filing Portal will reconcile the CRN with the Bank and update the CRN status accordingly. If status of CRN is still not updated, taxpayer is advised to contact the their bank.
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20. |
“Payment Failed” Status of Challan (CRN) displayed under “Generated Challans” tab?
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The status “Payment Failed” is displayed if a payment is initiated through Net Banking, Debit Card, or Payment Gateway modes, but payment failed status is received from the payers’ bank by the e-Filing portal. If the displayed status of CRN is “Payment Failed” and the account of the taxpayer is debited, taxpayer is advised to contact their bank.
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21. |
“Awaiting Bank Clearance” Status of Challan (CRN) displayed under “Generated Challans” tab? |
The status “Awaiting Bank Clearance” is displayed if a payment is initiated through Pay at Bank Counter mode and the taxpayer presents the payment instrument before the bank’s counter. Once the bank confirms the successful realization of the payment instrument, the status will be updated to “Paid”.
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22. |
“Payment Scheduled on DD-MMMYYYY” Status of Challan (CRN) displayed under “Generated Challans” tab?
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This status is displayed for pre-authorized debit transactions under Net Banking mode, displaying the scheduled date of payment selected by the taxpayer. This status will be updated on the scheduled date based on the realization of payment.
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23. |
“Incorrect details from Bank” Status of Challan (CRN) displayed under “Generated Challans” tab?
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This status is displayed for any mode of payment if the CIN details (payment confirmation details) provided by the bank to e-Filing do not match the details available at e-Filing portal. This status will be updated once correct details are received by the e-Filing portal after reconciliation. |
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24. |
“Cheque / DD Dishonoured” Status of Challan (CRN) dsiplayed under “Generated Challans” tab?
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This status is displayed if the Demand Draft/Cheque presented by the taxpayer for making payment though Pay at Bank Counter mode is dishonoured. |
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25. |
“Expired” Status of Challan (CRN) displayed under “Generated Challans” tab?
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After generation of Challan (CRN), it is valid for 15 days after the date of generation. The status of unused CRNs is changed to Expired after the expiry of this validity period. Taxpayer may initiate payment against the CRN within this validity period. If a taxpayer presents the Payment Instrument to the Authorised Bank before the expiry of the CRN while using the Pay at Bank Counter mode, the Challan validity period will be extended by an additional 90 days.
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26. |
“Transaction Aborted” Status of Challan (CRN) displayed under “Generated Challans” tab?
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This status is displayed if the taxpayer aborts the transaction initiated via Net Banking, Debit Card, or Payment Gateway modes.
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27. |
“Awaiting Bank Confirmation” Status of Challan (CRN) displayed under “Generated Challans” tab?
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This status is displayed when confirmation of payment is awaited from payers’ bank for a payment made through Net Banking, Debit Card, or Payment Gateway modes.
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28. |
“Paid” Status of Challan (CRN)?
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This status is displayed when the payment is successfully completed by the taxpayer and confirmation is received from the bank.
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Net Banking
Question 29
What is the Net banking mode for payment of taxes through the e-Filing portal?
Resolution:
In this mode, payment can be made through Net banking facility of the Authorised Banks’. Taxpayers can avail this mode for payment of taxes, if they hold a bank account with any of the Authorised Banks. No transaction charge/fee is applicable for making tax payment through this mode.
Question 30
Can taxpayer schedule payment for a later date in Net Banking mode?
Resolution:
If the bank offers this service, the taxpayer can schedule a debit of tax payment from his/her bank account using Net banking mode. However, the scheduled date of payment must fall on or before the “Valid till” date mentioned in the Challan (CRN). In case taxpayer selects to schedule a payment for a later date using Net Banking mode, he/she should ensure to have enough balance in the selected Bank Account on the date of tax payment.
Question 31
What to do if taxpayer is not able to see his/her bank in this mode?
Resolution:
In this mode, payment can be made through Net banking facility of the Authorised Banks only. Taxpayers having account in any other bank may choose option of NEFT/RTGS mode or Net Banking under Payment Gateway mode. Bank charges may be applicable in NEFT/RTGS or Payment Gateway mode.
Question 32
During the payment process, taxpayer’s account is debited. However, the status of the CRN hasn’t been changed to “PAID”. What should a taxpayer do?
Resolution:
The taxpayer may re-check the status of the CRN after 30 minutes as the same may be updated after response is received from bank to e-Filing Portal.
In case, no such response is received during the said time, the taxpayer is advised to wait for one day. If status of CRN is still not updated, taxpayer is advised to contact the bank.
Debit Card
Question 33
What is the Debit Card mode?
Resolution:
In this mode, payment can be made through Debit Card of selected Authorised Banks offering collection through their own debit cards. No transaction charge/fee is applicable for making tax payment through this mode. For other banks’ Debit Card, please use “Payment Gateway” mode. However, additional payment gateway charges may be applicable under Payment Gateway mode.
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Question 34
Whether Debit Cards of all the selected Authorised Banks can be used for making payment under this mode?
Resolution:
In this mode, payment can be made through Debit Card of those selected Authorised Banks which are offering collection through their own debit cards. For other banks’ Debit Card, please use “Payment Gateway” mode.
Pay at Bank
Question 35
Can tax payments be made in offline mode?
Resolution:
Yes, tax payment can be made through Pay at Bank and RTGS/NEFT mode at the Bank counter. However, Challan (CRN) needs to be generated from the e-Pay Tax functionality of e-Filing Portal only. No manually filled Challan Forms (CRN) are valid for payment of taxes under offline mode.
Note that Pay at Bank mode of tax payment 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 (taxpayers required to get their account audited) are applicable as per Notification 34/2008 of CBDT (Please refer notification with this link Home | Income Tax Department )
Question 36
Can a taxpayer make payment under Pay at Bank mode at any branch of any bank?
Resolution:
In Pay at Bank mode, taxpayer can make tax payment in offline mode (Cheque/Demand Draft/ Cash) at any branch of the Authorised Bank selected at the time of CRN generation only. No transaction charge/fee is applicable for making tax payment through this mode.
For banks other than Authorised Banks, taxpayer have the option of making payment through RTGS/NEFT mode.
Question 37
Can a taxpayer pay direct taxes through cheque or Demand Draft? Is there any limitation on the amount allowed for these instruments?
Resolution:
Yes, taxpayer can make payment through Cheque/Demand Draft using Pay at Bank mode. The Income Tax Department does not impose any limit on the amount of tax payment made through Demand Draft/Cheque. However, there might be a limit for making tax payment through these sub-modes depending upon respective authorised bank’s internal policy.
Question 38
Can a taxpayer pay through cash? Is there any limit on cash transaction allowed?
Resolution:
Yes, taxpayer can make payment through Cash using Pay at Bank mode. However, tax payment through cash is limited to a maximum amount of Rs 10,000 per Challan Form (CRN).
Question 39
What is the procedure to make tax payment via Pay at Bank mode?
Resolution:
For making tax payment via Pay at Bank mode, while generating Challan Form (CRN), taxpayer needs to select the bank from the list of Authorised Banks through which payment is proposed to be made. After generation of Challan Form (CRN), taxpayer needs to carry one printed and signed copy of the Challan Form (CRN) at the branch of the selected Authorised Bank along with the Payment Instrument (Cheque/Demand Draft/Cash).
Question 40
What is the validity period of Challan Form (CRN) created under Pay at Bank mode?
Resolution:
Challan Form (CRN) has a validity period of 15 days after the date of its generation i.e. if CRN is generated on 1st April, then it will remain valid till 16th April. Taxpayer needs to present Payment Instrument at the branch of selected authorized bank within this time limit. If taxpayer submits cheque/ demand draft as Payment Instrument with the Authorised Bank within the validity period mentioned on the Challan Form (CRN), the challan validity date will get extended for a further period of 90 days.
Question 41
If the payment is made through Cheque/Demand Draft via Pay at Bank mode, which date will be considered as the date of payment of taxes?
Resolution:
In case of tax payment through Cheque/Demand Draft via Pay at Bank mode, the date of presentation of the instrument at the bank branch will be considered as the date of tax payment.
RTGS/NEFT
Question 42
Which banks can be used by taxpayer for making tax payment through RTGS/NEFT mode?
Resolution:
In this mode, payment of taxes can be made through any bank that offers RTGS/NEFT services for ta payment.
Question 43
Is there any extra charge/fee for making tax payment through RTGS/NEFT?
Resolution:
Bank charges, if applicable, will be subject to the terms and conditions prescribed by the respective Originator Bank (bank through which tax remittance will be made to the beneficiary account). Bank Charges will be over and above the tax amount specified in the Mandate Form, and these charges do not in any way benefit the Income Tax Department.
Question 44
Can I pay through cash under RTGS/NEFT mode?
Resolution:
No, taxpayer cannot use Cash for making payment under this mode.
Question 45
What is the procedure of making tax payment under RTGS/NEFT mode?
Resolution:
In this mode, a Mandate Form is generated that contains information on the beneficiary account to which tax remittance needs to be made. Taxpayer needs to take the printed and signed Mandate Form and submit it at the bank along with the Payment Instrument (Cheque/DD).
Taxpayers can also use net banking facility of their bank for remitting the tax payment through this mode, by adding the beneficiary with the information available in the Mandate Form and remitting taxes by transferring the amount to the added account.
Question 46
Can RTGS/NEFT be made for tax payment using net banking facility?
Resolution:
Taxpayers can also use net banking of their bank account (if such facility is provided by their bank) for making payment under this mode, by adding the beneficiary with the information available in the Mandate Form and remitting taxes by transferring the amount to the added account.
Question 47
What is Mandate Form? When is it required?
Resolution:
Mandate form is generated when a taxpayer chooses RTGS/NEFT as the mode of tax payment. It will have the details about the beneficiary account in which tax remittance has to be made.
Question 48
What is the validity period of Mandate Form generated by the taxpayer for making payment under RTGS/NEFT mode?
Resolution:
Mandate Form has a validity period of 15 days after the date of its generation. RTGS/ NEFT remittance should reach the destination bank (Reserve Bank of India) on or before the “Valid till” date mentioned on Mandate form. In case of any delay, the RTGS/ NEFT transaction would be returned to the originating account. It will be the responsibility of the originating bank to ensure that the RTGS/ NEFT remittance reaches the beneficiary account well before the “Valid till” date and neither the Income Tax Department nor Reserve Bank of India would be liable for any delay.
Question 49
Does the Originator Bank/taxpayer need to manually enter the details mentioned in the Mandate Form for making tax payment?
Resolution:
Yes, it will be the responsibility of the Originator Bank /taxpayer (in case of online transfer) to enter the correct details as mentioned in the Mandate Form while making RTGS/NEFT Transaction. In case of any discrepancy, the RTGS/ NEFT transaction is liable to be rejected and neither the Income Tax Department nor Reserve Bank of India would be held liable for any outcome arising out of such discrepancy.
Payment Gateway
Question 50
By which instruments taxpayer can make tax payment through payment gateway?
Resolution:
Payment Gateway is another mode of payment which enables a taxpayer to make tax payment using following instruments of selected banks which are associated with Payment Gateway integrated with the e-Pay Tax service at e-Filing portal:
- Net Banking
- Debit Card
- Credit Card
- UPI
Note: It is also possible to pay taxes directly using a Debit Card and Net Banking mode through an Authorised Bank.
Question 51
What is the fee for making tax payment through payment gateway? Will amount of tax include payment gateway fee?
Resolution:
The fees/service charges for making tax payment through Payment Gateway mode shall be in accordance with the Terms and Conditions of the bank and in line with RBI Guidelines in this regard. It should 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/Merchant Discount Rate (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).
Additionally, the portal's ‘Payment Gateway’ mode of payment lists the transaction fees for all the banks that offer Payment Gateway services.
Question 52
How to raise a query for a tax payment made through payment gateway for which no confirmation has been received? Which authority need to be contacted?
Resolution:
If account of the taxpayer is deducted or Credit Card is charged but the status of CRN is not updated to “Paid”, the taxpayer may re-check the status of the CRN after 30 minutes as the same may get updated after response received from Payment Gateway to e-Filing Portal. In case, no such response is received during the said time, the taxpayer is advised to wait for a day. If status of CRN is still not updated, taxpayer is advised to contact the relevant payer bank.
Additional FAQs
Question 1
Does the e-Pay Tax service on e-Filing portal have a specific window of time for accepting online tax payments?
Resolution:
Online payment through e-Pay Tax service at e-Filing portal is available 24/7. However, you are advised to visit the Bank’s website for further information.
Question 2
How can I pay outstanding tax demand for any previous year?
Resolution:
All the tax demands outstanding for the combination of PAN and AY would be auto populated in ‘Demand Payment as Regular Assessment Tax’ payment tile available in e-Pay Tax service after logging into the income tax portal. Relevant demand can be selected for tax remittance through various modes available.
Also, Taxpayer can make Demand Payment as Regular Assessment Tax (400) without Demand Reference Number via pre-login (before logging into e-Filing portal) or post-login (after logging into e-Filing portal) facility.
Question 3
What if you are not able to edit personal details of the logged in user in Form-26QB Form-26QC , Form- 26QD and Form 26QE ?
Resolution:
As post-login functionalities, Form-26QB, Form-26QC, Form-26QD and Form-26QE will already have your PAN, category, name, address, email id and mobile number filled-in. In case you wish to update any of these details, the same is required to be edited from ‘My Profile’ section.
Question 4
Which form is required to be filed by a Deductor in case of TDS on Sale of Property/TDS on Rent, TDS on transfer of virtual digital asset and TDS on Payment to Resident Contractors and Professionals, if Deductee is a Non-Resident?
Resolution:
Form26QB, Form-26QC, Form-26QD and Form 26QE are only available to Resident Deductees. If Seller/Landlord/Deductee is a Non-Resident, applicable form is Form 27Q.
Question 5
Do I need to obtain a TAN for the purpose of reporting payment for Form 26QB, Form 26QC, Form 26QD and Form 26QE ?
Resolution:
Payer/ Deductor is not required to obtain Tax Deduction and Collection Account Number (TAN). The challan cum statement for the aforementioned forms is PAN based and available in e-Pay Tax service after logging into the income tax portal.
Question 6
Can I pay due taxes directly while filing online ITR instead of making payment through e-Pay Tax flow?
Resolution:
Yes, you can directly pay due taxes while filing ITR. The details are auto-populated in e-Pay Tax service when redirected from online ITR flow. After payment of challan, please ensure that the payment details are filled in the relevant schedule without fail before submission of the ITR to claim the challan.
Question 7
How long will successfully paid challans be displayed under the Payment History tab?
Resolution:
There is no such time limit. However, you are advised to download the challans for your records immediately.
Question 8
If the Bank name does not appear in Debit Card mode of payment?
Resolution:
In this case, the taxpayer can select payment gateway mode available to pay using a Debit Card mode of the other Authorised Bank as per the availability.
Question 9
In which scenarios, it is mandatory to pay tax online?
Resolution:
As per CBDT Notification 34/2008, it is mandatory for the following categories of taxpayers to make tax payment online with effect from April 1st, 2008:
- Every Company
- A person (other than company) who are subject to the provisions of Section 44AB of the Income-tax Act, 1961
Question 10
If I have misplaced my counterfoil for offline payment, who do I contact?
Resolution
If the payment is successful, the Challan Receipt is always available for download in the Payment History tab of the e-Pay Tax service after logging into the income tax portal.
Question 11
Can a taxpayer obtain a refund if payment is made under Minor head 500?
Resolution:
As per the existing legal framework, there is no provision for refund of payments made under the Minor head 500.
Question 12
If I have made TDS/TCS payment but forgot to download the challanafter payment, then how can I access the Challan?
Resolution:
You can access Challan Receipt for TDS/TCS payment by logging into your TAN account on the Income tax portal.
Question 13
What should I do if I experience a problem using the e-pay Tax service to pay my taxes?
Resolution:
If you experience any issue with the e-Pay Tax service on e-Filing portal, either send an email at epay.helpdesk@incometax.gov.in or efilingwebmanager@incometax.gov.in or call the e-Filing Center at one of the numbers listed below:
- 1800 103 0025
- 1800 419 0025
- +91-80-46122000
- +91-80-61464700
Disclaimer: These FAQs are for informational purposes only. Nothing in this document constitutes legal advice.
