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Expenditure-Tax Act, 1987 FORM No. 1: EXPENDITURE-TAX (See rule 4) Certificate of payment of hotel charges by travel agent/ airline in Indian currency obtained by conversion of foreign exchange into Indian currency Name of the travel agent/ airline :…………………………………….. Address: ……………………………………………………… * License Number: …………………………………………… ** I/ We hereby certify : (i) that ** I/ We have paid Bill No. ………………….… of………..…………...................... (Name of the hotel) dated ……………… on behalf of foreign tourist(s) in Indian currency ; (ii) that the aforesaid payment has been made out of Indian currency obtained by conversion of foreign exchange received in, or brought into, India through an authorized dealer ; (iii) that the details of foreign tourist(s) and other particulars stated below are correct : 1. Reference/name of the group/ traveler 2. Name of the foreign agent, i.e., remitter 3. Name and address of the authorized dealer 4. Date(s) of receipt of foreign exchange by the authorized dealer 5. Number, date and the amount of the bill of claim of the travel agent / airline on the overseas remitter. I hereby declare that I am giving this certificate in my capacity as ……................... (designation). Place ........................ ................................ Date ........................ (Signature) Notes * License number granted by the Reserve Bank of India under section 32 of the Foreign Exchange Regulation Act, 1973, should be mentioned against this item. ** Delete whichever is not applicable.    |
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