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1. Why do I need to create a challan?
In order to make any Income Tax payment for an assessment year through the e-Filing portal, you will have to create a challan for the same.

2. Who can create a challan?
Registered or unregistered users (Corporate / Non-Corporate users, ERIs and Representative Assessee) on the e-Filing portal can create a challan.

3. What type of Corporate Tax payments can I make?
You can pay the following under Corporate tax options:

  • Advance Tax
  • Self-Assessment Tax
  • Tax on Regular Assessment
  • Tax on Distributed Profit of Companies
  • Tax on Distributed Income to Unit Holders
  • Surtax
  • Secondary Adjustment Tax under Section 92CE of Income Tax Act, 1961
  • Accretion Tax under Section 115TD of Income Tax Act, 1961

4. What type of Income Tax payments can I make?
You can pay the following under Corporate tax options:

  • Advance Tax
  • Self-Assessment Tax
  • Tax on Regular Assessment
  • Secondary Adjustment Tax under Section 92CE of Income Tax Act, 1961
  • Accretion Tax under Section 115TD of Income Tax Act, 1961.

5. What fees or other tax payments can I make?
You can pay the following under Fee / Other Payments:

  • Wealth Tax
  • Fringe Benefit Tax
  • Banking Cash Transaction Tax
  • Interest Tax
  • Hotel Receipts Tax
  • Gift Tax
  • Estate Duty
  • Expenditure / Other Tax
  • Appeal Fee
  • Any Other Fee

6. How can I make make tax payment after creating Challan Form?
You can pay through:

  • Net Banking; or
  • Debit Card; or
  • Through Payment Gateway (using Credit Card, Debit Card or Net Banking of non-Authorized Banks or UPI); or
  • Over the counter at your Bank; or
  • RTGS / NEFT

7. What is Mandate Form? When is it required?
Mandate form is generated when you choose tax payment mode as RTGS / NEFT. You can use net banking of your bank or download the mandate form after creating the challan and visit your bank branch for the payment.

8. If I don't pay immediately after creating the challan, will it expire?
Yes, you are required to make the tax payment within 15 days from generation of the challan (i.e. 15 Days from the date of CRN generation). In case of Advance Tax, you need to make the tax payment within 15 Days from the date of CRN generation or 31st March of Current Financial Year, whichever is earlier.

9. Where can I view my challan details? Will I be able to view my expired challans?
You will be able to view your generated challans on the e-Pay Tax page under the Generated Challans tab. Your expired challans will also be available on the e-Pay Tax page under the Generated Challans tab for one month from the Valid Till date (available on your challan).