60Time and mode of payment to Government account of tax deducted at source.

30. 61[(1) All sums deducted in accordance with the provisions of sections 192 to 194, 62[section 194A, section 194B, 63[section 194BB,] section 194C] 64[, section 194D, section 194E, 65[section 194EE, section 194F, section 194G, section 194H, 66[section 194-I,] 67[section 194J, section 194K,] section 195, section 196A 68[, section 196B69[, section 196C and section 196D]]]] shall be paid to the credit of the Central Government—

(a) in the case of deduction by or on behalf of the Government, on the same day;

(b) in all other cases,—

70[(i) in respect of sums deducted in accordance with the provisions of 71[section 193, section 194A, section 194C, 72[section 194D, section 194E, 73[section 194G, section 194H, 74[section 194-I,] 75[section 194J, section 194K,] section 195, section 196A 76[, section 196B 77[, section 196C and section 196D]]]]]—

(1) 78[where the income by way of interest on securities referred to in section 193 or the income by way of interest referred to in section 194A or the sum referred to in section 194C or the income by way of insurance commission referred to in section 194D] 79[or the payment to non-resident sportsmen or sports associations referred to in section 194E 80[or the income by way of commission, remuneration or prize on sale of lottery tickets referred to in section 194G or the income by way of commission or brokerage referred to in section 194H81 74[or the income by way of rent referred to in section 194-I] 75[or the income by way of fees for professional or technical services referred to in section 194J] or the interest or any other sum referred to in section 195 or the income of a foreign company referred to in sub-section (2) of section 196A or the income from units referred to in section 196B 82[or the income from foreign currency bonds or shares of an Indian company referred to in section 196C 83[or the income of Foreign Institutional Investors from securities referred to in section 196D]]]] is credited by a person 84[to the account of the payee as on the date up to which the accounts of such person] are made, within two months of the expiration of the month in which that date falls;

(2) in any other case, within one week from the last day of the month in which the deduction is made; and]

(ii) in respect of sums deducted in accordance with the other provisions, 85[* * *] within one week from the date of such deduction :

Provided that the 86[Assessing Officer] may, in special cases, and with the approval of the 87[Deputy Commissioner]—

(a) in cases falling under clause (i), permit any person to pay the income-tax 88[* * *] deducted from any income by way of interest, other than 89[income by way of interest on securities] or any income by way of insurance commission 90[or any income by way of commission or brokerage referred to in section 194H] quarterly on July 15, October 15, January 15 and April 15, and

(b) in cases falling under clause (ii), permit an employer to pay income-tax deducted from any income chargeable under the head “Salaries” quarterly on June 15, September 15, December 15 and March 15.]

(2) The person responsible for making the deduction from any income chargeable under the head “Salaries” or, in cases covered by sub-section (5) of section 192, the trustees shall pay the amount of tax so deducted to the credit of the Central Government by remitting it within the time prescribed in sub-rule (1) into 91[any branch of the Reserve Bank of India or of the State Bank of India or of any authorised bank] accompanied by an income-tax challan 92[* * *] :

93[* * *]

Provided 94[* * *] that where the deduction is made by or on behalf of Government, the amounts shall be credited within the time and in the manner aforesaid without the production of a challan.

(3) The person responsible for making deduction under sections 95[193, 194, 96[194A, 194B, 97[194BB,] 194C,] 98[194D, 194E, 99[194EE, 194F, 194G, 194H, 1[194-I,] 2[194J, 194K,] 195, 196A 3[, 196B 4[, 196C and 196D]]]]] shall pay the amount of tax so deducted to the credit of the Central Government by remitting it within the time prescribed in sub-rule (1) into 5[any branch of the Reserve Bank of India or of the State Bank of India or of any authorised bank] accompanied by an income-tax challan, 6[* * *] provided that where the deduction is made by or on behalf of Government the amount shall be credited within the time and in the manner aforesaid without the production of a challan.