142. Statement regarding payments to non-residents and contractors:-

Every person responsible for paying to any person any sum to which sub-section (3), sub-section (3A) or sub-section (4) of section 50 applies shall, furnish to the Deputy Commissioner or any other officer authorised in this behalf by the Central Board of Revenue, a statement in the prescribed manner showing-

(a)   the name and address of every person to whom any such sum was paid during the the period for which each statement is being furnished;

(b)   the amount so paid;

(c)   the amount of tax deducted; and

(d)   such other particulars as may be prescribed.