Every person whose income is chargeable under section 80B, section 80C, section 80CC or section 80E shall, on or before the thirtieth day of September in each year, furnish to the Deputy Commissioner, or any other officer authorised in this behalf by the Central Board of Revenue, a statement showing such particulars relating to his income for the preceding financial year, and in such form, and verified in such manner, as may be prescribed.