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The scheme of advance rulings was introduced by the Finance Act, 1993, Chapter
XIX-B of the Income-tax Act, which deals with advance rulings, came into force
with effect from 1-6-1993. Under the scheme, the power of giving advance
rulings has been entrusted to an independent adjudicatory body. Accordingly, a
high level body headed by a retired judge of the Supreme Court has been set up.
This is empowered to issue rulings, which are binding both on the Income-tax
Department and the applicant. The procedure prescribed is simple, inexpensive,
expeditious and authoritative.
Advance Ruling, means written opinion or authoritative
decision by an Authority empowered to render it with regard to the tax
consequences of a transaction or proposed transaction or an assessment in
regard thereto. It has been defined in section 245N(a) of the Income-tax Act,
1961 as amended from time to time. Under section 245N, a ruling can be obtained
by an applicant (who may be either a non-resident or a resident having a
transaction with a non-resident) in respect of any question of law or fact in
relation to the tax liability of the non-resident arising out of a transaction
undertaken or proposed to be undertaken.
Salient features:—
a.
Available only for Income-tax:—
The
procedure of advance ruling is available only under the Income-tax Act, 1961.
b.
Must relate to a transaction entered into or proposed to be entered into
by the applicant: -
The
advance ruling is to be given on questions specified in relation to such a
transaction by the applicant.
c.
Questions on which ruling can be sought:—
i.
Even though the word used in the definition is the word "question", it
is clear that the non-resident can raise more than one question in one
application. This has been made amply clear by Column No. 8 of the form of
application for obtaining an advance ruling (Form No. 34C)
ii.
Though the word "question" is unqualified, it is only proper to read it
as a reference to questions of law or fact, pertaining to the income tax
liability of the non-resident qua the transaction undertaken or proposed to be
undertaken.
iii.
The question may be on points of law as well as on fact; therefore,
mixed questions of law and fact can also be included in the application. The
questions should be so drafted that each question is capable of a brief answer.
This may need breaking-up of complex question into two or more simple
questions.
iv.
The questions should arise out of the statement of facts given with the
application. No ruling will be given on a purely hypothetical question. No
question not specified in the application can be urged. Normally a question is
not allowed to be amended but in deserving cases the Authority may allow
amendment of one or more questions.
v.
Subject to the limitations to be presently referred to, the question may
relate to any aspect of the non-resident's liability including international
aspects and aspects governed by double tax agreements. The questions may even
cover aspects of allied laws that may have a bearing on tax liability such as
the law of contracts, the law of trusts and the like, but the question must
have a direct bearing, on and nexus with the interpretation of the Indian
Income-tax Act.
d.
Time limit for ruling:—
The Authority shall pronounce it advance ruling within 6 months of
receipt of the application.
e.
Binding nature of advance ruling:—
The
effect of the ruling is stated to be limited to the parties appear before the
authority and the transaction in relation to which the ruling was given. This
is because the ruling was rendered on a set of facts before the Authority and
can not be of general application.
Question
precluded: Under section 245R,
certain restrictions have been imposed on the admissibility of an application,
if the question concerned is pending before other authorities. According to it,
the authority shall not allow an application where the question raised by the
non-resident applicant (or a resident applicant having transaction with a
non-resident) is already pending before any income-tax authority or appellate
Tribunal or any court of law. Further, the authority shall not allow the
application where the question raised in it:—
i.
involves determination of fair market value of any property; or
ii.
it relates to a transaction or issue which is designed prima facie
for the avoidance of income-tax.
Procedure
of application for advance ruling: An
applicant desirous of obtaining an advance ruling should apply to the Authority
in the prescribed form stating the question on which the ruling is sought. The
application has to be made in quadruplicate in Form Nos:—
34C
-
applicable for a non-resident applicant
34D
-
applicable for a resident having transactions with a non-resident
The
application is to be accompanied by an account payee demand draft for 2,500
Indian rupees drawn in favour of the Authority for Advance Rulings and made
payable at New Delhi.
The
application may be withdrawn within 30 days from the date of the application.
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