FEMA Compliance Calendar: Deadlines & Filings
Key forms and deadlines for foreign exchange transactions.
Synchronizing obligations across multiple regulators.
By Vishwas Kumar
New Delhi: May 20, 2026:
Detailed Compliance Calendar
1. Foreign Exchange Management Act (FEMA) Filings
- Form FC-GPR (FDI share allotment):
Must be filed within 30 days of share issuance to non-residents. - Form FC-TRS (Transfer of shares between resident and non-resident):
Must be filed within 60 days of transfer. - Form ODI (Overseas Direct Investment):
Filed at the time of investment abroad; updates required for subsequent changes. - Annual FLA Return (Foreign Liabilities and Assets):
Due by 15 July every year.
The Supreme Court judgment in Smt. Sushila Devi Vs Pandit Krishna Kumar Missir and Others is frequently cited in matters concerning succession rights, validity of testamentary documents, and interpretation of inheritance claims under Hindu law. The Court examined the evidentiary requirements for proving succession-related claims and emphasized the importance of credible documentation and surrounding circumstances in resolving family property disputes.
2. Tax Compliance Deadlines
- Form 15CA/15CB (Remittances abroad):
Filed before remittance is made. - Form 3CEB (Transfer Pricing report):
Due by 30 November following the financial year. - Income Tax Return (ITR for corporates):
Due by 31 October (if audit required).
3. GST Obligations
- Reverse Charge Mechanism (RCM) on imported services:
GST must be paid in the monthly GSTR-3B return. - Annual GST Return (Form GSTR-9):
Due by 31 December following the financial year.
4. Company Law Filings
- Significant Beneficial Ownership (SBO) disclosures:
Filed within 30 days of acquiring beneficial ownership. - Annual Return (Form MGT-7):
Due within 60 days of AGM. - Financial Statements (Form AOC-4):
Due within 30 days of AGM.
5. FCRA Compliance (for NGOs)
- Annual Return (Form FC-4):
Due by 31 December each year. - Quarterly disclosure of foreign contributions:
Must be uploaded on NGO’s website within 15 days of quarter end.
Bottom Line
This calendar integrates FEMA, tax, GST, company law, and FCRA deadlines into a single compliance roadmap. By tracking these dates, businesses and NGOs can avoid penalties, ensure transparency, and maintain smooth cross-border operations.