1. On being registered on the e-Filing portal as DSIR, where can I check if the assessees' Form 3CL-Part A has been filed?
You can check these details by accessing your e-Filing Dashboard > List of In-House R&D Facility Approved. The PANs and names of assessees are listed, along with the date of issue of Form 3CL-Part A. On clicking the assessee PAN, a a message is displayed specifying the AY, status of filed 3CL-Part A and issue of Form 3CL-Part B.

2. On being registered on the e-Filing portal as DSIR, where can I follow up on issuing my assessees' Form 3CL-Part B?
You can issue Form 3CL-Part B by accessing your e-Filing Dashboard > Pending Actions. You need to click Issue Form 3CL-Part for the pending action you wish to follow up on.

3. What happens on clicking Issue Form 3CL – Part B if the filing type is revised?
If the filing type is revised, on clicking Issue Form 3CL – Part B you will be taken to the Reasons for Revision page, and will have to select the reason(s) for revision among the following:

• Revision of accounts of a company
• Change of law e.g., retrospective amendment
• Change in interpretation, e.g., CBDT's circular
• Others (Specify)

After specifying the reason(s), you can go to the page to file Form 3CL – Part B. For filing, online mode will be the default selection. Select any of these two options:

• File a new Form
• Edit the previously filed form

4. What happens on clicking Issue Form 3CL – Part B if the filing type is original?
If the filing type is original, on clicking Issue Form 3CL – Part B you will be taken to the page to file Form 3CL – Part B. For filing, online mode will be the default selection. In online mode, DSIR can fill, save, download and preview the filled form.