Section 10(15)

Tax-free certificates/fixed deposits/capital investment bonds/foreign loans, etc.

Notified bonds, certificates, etc.- Notified for purposes of section 10(15)(i)

Sl. No.

Name of securities, bonds, annuity certificates, etc.

Maximum amount

(1)

(2)

(3)

1.

12-year National Savings Annuity Certificates

Whole of the amount

2.

National Defence Gold Bonds, 1980

Whole of the amount

3.

Special Bearer Bonds, 1991

Whole of the amount

4.

Treasury Savings Deposit Certificates (10 years)

Whole of the amount

5.

Post Office Cash Certificates (5 years)

Whole of the amount

6.

National Plan Certificates (10 years)

Whole of the amount

7.

National Plan Savings Certificates (12 years)

Whole of the amount

8.

Post Office National Savings Certificates (12 years/7 years)

Whole of the amount

9.

Post Office Savings Bank Accounts

Whole of the amount

10.

Public Account of the nature referred to in item (6) in the Table below rule 4 of the Post Office Savings Account Rules, 1981

Rs. 5,000

11.

Post Office Cumulative Time Deposits Rules, 1981

Whole of the amount

12.

Scheme of Fixed Deposits governed by the Government Savings Certificates (Fixed Deposits) Rules, 1968

Whole of the amount

13.

Scheme of Fixed Deposits governed by the Post Office (Fixed Deposits) Rules, 1968

Whole of the amount

14.

Special Deposit Scheme, 1981

Whole of the amount

Notification : No. SO 607(E), dated 9-6-1989.

Interest on NRNR deposits for purposes of section 10(15)(i) - The Central Government specifies interest on the deposits in the Non-Resident (Non-repatriable) Rupee Deposit Scheme accruing to non-residents only, for the purposes of section 10(15)(i) for the assessment year 1993-94 and subsequent assessment years – Notification : No. SO 653(E), dated 31-8-1992.

Resurgent India Bonds for purposes of section 10(15)(i) - The Central Government specifies the Resurgent India Bonds, being bank instruments representing foreign currency denominated deposits in the form of promissory notes, issued by the State Bank of India, a bank constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), as deposits for the purposes of section 10(15)(i) - Notification : No. SO 844(E), dated 21-9-1998.

Notified other bonds for purposes of section 10(15)(i)

Bond/Security

Notification

 

No.

Date

n 8.5% tax free SLR Power Bonds carrying an interest of 8.5% per annum, for a period of fifteen years

SO 742(E)

 27-6-2003

n India Millennium Deposits

SO 1114(E)

 10-8-2005

Others Notified bonds or securities under section 10(15)(i) - In exercise of the powers conferred by sub-clause (i) of clause (15) of section 10 of the Income-tax Act, 1961, the Central Government hereby specifies the amount of Rs. 3,110.86 crore to be converted by the Government of Delhi into Long Term Advances to securities outstanding State Electricity Board’s dues, carrying an interest of 8.5% per annum, for a period of fifteen years - Notification : No. 281/2004 [F. No. 178/20/2004-IT(A-I)], dated 18-11-2004.

Notified certificates for purposes of section 10(15)(ii)1 :—

 

Certificates

Notification

 

 

No.

Date

1.

10-Year Defence Deposit Certificates

SO 3574

23-11-1962

2.

12-Year National Defence Certificates

SO 3574

23-11-1962

3.

The Government of India Defence Certificates

SO 588

27-2-1963

4.

Premium Prize Bonds, 1963

SO 2953

9-10-1963

5.

7-Year National Savings Certificates (II Issue) and 7-Year National Savings Certificates (II Issue)—Bank Series

SO 2880

1-9-1970

6.

7-Year National Savings Certificates (III Issue) and 7-Year National Savings Certificates (III Issue)—Bank Series

SO 2880

1-9-1970

Notified fixed deposit for purposes of section 10(15)(iia) 1 :

  (a) Any scheme of fixed deposits governed by the Government Savings Certificates (Fixed Deposits) Rules, 1968, and any scheme of fixed deposits governed by the Post Office (Fixed Deposits) Rules, 1968—Notification : No. SO 2063, dated 4-6-1968 as corrected by SO 2877, dated 1-9-1970.

  (b) Special Deposit Scheme, 1981—Notification : No. SO 1518, dated 22-2-1982.

Capital Investment Bonds under section 10(15)(iib) - Bonds notified for purposes of section 10(15)(iib) : 7 per cent Capital Investment Bonds—Notification : No. SO 413(E), dated 11-6-1982.

Relief Bonds under section 10(15)(iic) - Notified bonds under section 10(15)(iic) - 6.5% Relief Bonds, 2003 [with effect from 24-3-2003 - See Notification No. F. 4(9) - W&M/2003, dated 13-3-2003].

6.5% Saving Bonds, 2003 shall cease with effect from close of business as on 9-7-2004 - Notification : No. F.No. 4(9) - W&M/2003, dated 9-7-2004.

8% Relief Bonds shall cease with effect from 28-2-2003 - Notification F.No. 4(5) - W&M/2002 (1), dated 28-2-2003.

7% Saving Bonds, 2002 shall cease with effect from 28-2-2003 - Notification F.No. 4(13) - W&M/2002, dated 28-2-2003.

NRI Bonds under section 10(15)(iid) - NRI Bonds notified for purposes of section 10(15)(iid) :

  (a) ‘NRI Bonds, 1988’ issued by the State Bank of India—Notification : No. SO 847(E), dated 24-10-1989.

  (b) ‘NRI Bonds (Second Series)’, issued by the State Bank of India—Notification : No. SO 551(E), dated 27-7-1992.

Financial institutions notified for purposes of section 10(15)(iv)(b) :—

 

Institution

Notification

 

 

No.

Date

1.

International Finance Corporation, Washington

SRO 452

 31-1-1958*

2.

Export Import Bank of Washington, Washington D.C.

SRO 453

 31-1-1958*

3.

Export Import Bank of Japan, Tokyo

SRO 1896

1-9-1958*

4.

The Development Loan Fund, Columbia, U.S.A.

SRO 1905

30-7-1960*

5.

The Kreditanstalt fur Wiederaufbau (West German

Bank for Reconstruction), West Germany

SO 2610

24-7-1962

6.

The Banque Francaise du Commerce Exterieur, Paris

SO 3673

5-10-1964

*Note : Under section 297(2)(k) of the 1961 Act, the notification issued under section 4(3)(xviib)(ii) of the 1922 Act are deemed to have been issued under section 10(15)(iv)(b) of the 1961 Act and continue in force accordingly.

Order under section 10(15)(iv)(c) - For purposes of section 10(15)(iv)(c) a single consolidated order of exemption will be issued covering the entire amount of the loan or debt under the agreement, irrespective of whether the entire goods have been supplied or part of them are likely to follow in due course—Letter : [F.No. 21/221-64-IT(A-I)], dated 24-8-1964.

Notified schemes for purposes of section 10(15)(iv)(i) :—

- Deposit scheme for retired Government Employees—Notification: No. GSR 598(E), dated 7-6-1989 as amended by Notification No. F.No. 15/1/93-NS-II, dated 15-3-1993, No. GSR 745(E), dated 10-8-1989 and No. GSR 886(E), dated 12-10-1989. [No new account shall be opened under the Scheme from the close of business on 9-7-2004]. [Notification : No. F. No. 15-01/2004-NS-II, dated 9-7-2004]

- Deposit scheme for retiring employees of Public Sector Companies—Notification : No. 2/19/89-NS-II, dated 12-12-1990, as amended by GSR 232 & 233(E), dated 22-4-1991 and 23-4-1991, respectively. [No new account shall be opened under the Scheme from the close of business on 9-7-2004]. [Notification : No. F. No. 15-01/2004-NS-II(i), dated 9-7-2004]

Notified account for purposes of section 10(15)(v)(b) :

- Account No. 807/787 and 57/078049 with State Bank of India, Main Branch, Parliament Street, New Delhi in the name of Sir Ian Percival, Sole Trustee, Bhopal Hospital Trust—Notification : No. SO 635(E), dated 12-7-1995.

Notified bonds of local authority under section 10(15)(vii)

 

Bonds

Notification

 

 

No.

Date

n

Tax Free Municipal Bonds for an amount of rupees one hundred crore only to be issued by Municipal Corporation of Ahmedabad, Gujarat, during the financial year 2001-02

SO 812(E)

21-8-2001

n

Tax Free Municipal Bonds for an amount of rupees eighty two crore and fifty lakh only to be issued by Municipal Corporation of Hyderabad, during the financial year 2001-02

SO 275(E)

4-3-2002

n

Tax-free Municipal Bonds for an amount of rupees fifty crores only to be issued by Nasik Municipal Corporation, Nasik, during the financial year 2002-03

SO 269(E)

7-3-2003

n

Tax-free Municipal Bonds for an amount of rupees fifteen crores and nineteen lakhs only to be issued by Municipal Administration and Water Supply Department of Government of Tamil Nadu during the financial year 2003-04

SO 545(E)

12-5-2003

n

Tax Free Municipal Bonds for the amount of rupees fifty crore only to be issued by Visakhapatnam Municipal Corporation during the financial year2003-04

SO 1481(E)

29-12-2003

n

Tax Free Municipal Bonds for the amount of rupees fifty crore only to be issued by Hyderabad Metropolitan Water and Sewerage Board during the financial year 2003-04

SO 1482(E)

29-12-2003

n

Tax Free Municipal Bonds for the amount of rupees fifty eight crore only to be issued by Ahmedabad Municipal Corporation during the financial year 2003-04

SO 364(E)

16-3-2004

n

Tax Free Municipal Bonds for the amount of rupees forty two crore only to be issued by Chennai Metropolitan Water Supply and Sewerage Board during the financial year 2003-04

SO 392(E)

23-3-2004

n

Tax Free Municipal Bonds for the amount of rupees one hundred crore only to be issued by Karnataka Water and Sanitation Pooled Fund Trust during the financial year 2004-05

SO 941(E)

20-8-2004

n

Tax Free Municipal Bonds for an amount of rupees fifty crores only to be issued by Chennai Metropolitan Water Supply and Sewerage Board, Chennai, Tamil Nadu during the financial year 2004-05

SO 402(E)

23-3-2005

 

n

Tax Free Municipal Bonds for an amount of rupees one hundred crores only to be issued by Ahmedabad Municipal Corporation, Ahmedabad during the financial year 2004-05

SO 407(E)

24-3-2005

 

n

Tax Free Municipal Bonds for an amount of rupees forty four crores eighty lakhs only to be issued by Corporation of Chennai, Chennai, Tamil Nadu during the financial year 2004-05

SO 408(E)

24-3-2005

 

n

Tax Free Municipal Bonds for an amount of rupees one hundred crores only to be issued by “Karnataka Water and Sanitation Pooled Fund Trust, Karnataka” during the financial year 2005-06.

SO 729(E)

27-5-2005

n

Tax Free Municipal Bonds for an amount of rupees one hundred and twenty eight crores only to be issued by Nagpur Municipal Corporation during the financial year 2006-07.

SO 10(E)

4-1-2007

n

Tax Free Municipal Bonds for an amount of rupees one hundred and fifty crores only, to be issued by Ahmedabad Municipal Corporation within six months from the date of publication of notification

SO 333(E)*

8-3-2007