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Union of India - Section

Section 35 in The Central Excise Rules, 2017

35. Transitional provision.

(1)Any notification, circular, instruction, standing order, trade notice or other order issued under the Central Excise (No. 2) Rules, 2001 or Central Excise Rules, 2002, as the case may be, by the Central Government, the Central Board of Excise and Customs, the Principal Chief Commissioner of Central Excise or Chief Commissioner of Central Excise, as the case may be or the Principal Commissioner of Central Excise or Commissioner of Central Excise, as the case may be, and in force at the commencement of these rules, shall, to the extent it is relevant and consistent with these rules, be deemed to be valid and issued under the corresponding provisions of these rules.
(2)References in any rule, notification, circular, instruction, standing order, trade notice or other order to the Central Excise (No. 2) Rules, 2001 or Central Excise Rules, 2002, as the case may be, and any provision thereof, on the commencement of these rules, be construed as references to the Central Excise Rules, 2017 and any corresponding provision thereof.Form E.R.-1Original/ Duplicate(See Rule 12 of the Central Excise Rules, 2017 and rule 11(5) of CENVAT Credit Rules, 2017)
Return of excisable goods and availment of CENVAT credit forthe Month              
1. Central Excise Registration number :
                           
2. GST Registration number :
                           
3. Name of the assessee :
                           
4. Details of the manufacture, clearance and duty payable :
CETSH No. Description of goods Unit of quantity Opening balance Quantity manufactured Quantity cleared Closing Balance Assessable Value
(1) (2) (3) (4) (5) (6) (7) (8)
               
               
               
Duty Notification availed Serial Number in Notification Rate of duty (adv) Rate of duty (Specific) Duty payable Provisional assessment number (if any)
(9) (10) (11) (12) (13) (14) (15)
CENVAT            
Other duties            
5. Details of duty paid on excisable goods :
Duty code Credit Account (Rs) Account Current (Rs) Challan BSR Code Total duty paid (2+3)
      No. date    
(1) (2) (3) (4A) (4B) (5) (6)
CENVAT                      
Other duties                      
6. Abstract of ACCOUNT-CURRENT (Cash payment) :
Summary particulars Amount in Rs.
(1) (2)
Opening Balance  
Add: TR-6/ GAR-7 Challan payments made in the month (inaggregate)  
Total amount available  
Less: Utilization towards payment of duties onexcisable goods during the month (vide. Details furnished underColumn No. 3 in S.No. (5) of the Return  
Less: Utilization towards other payments madeduring the month (vide. Details furnished under S.No. (8) of theReturn)  
Closing balance  
7. Details of CENVAT credit taken and utilized :
S.No. Details of credit CENVAT (Rs) NCCD (Rs) ADE levied under clause 85 of Finance Act, 2005(Rs) Additional duty of customs levied under section3(1) of the Customs Tariff Act, 1975 (Rs) Additional duty of customs levied under section3(5) of the Customs Tariff Act, 1975 (Rs)
  (1) (2) (3) (4) (5) (6)
1 Opening          
2 Credit of excise duty taken on inputs oninvoices issued by manufacturer          
3 Credit of excise duty taken on inputs oninvoices issued by 1st or IInd stage dealer          
4 Credit of CVD taken on imported inputs          
5 Total credit          
6 Credit utilised for payment of duty on excisablegoods          
7 Credit utilized when inputs subjected to duty ofexcise in post GST era are removed as such          
8 Credit utilised for payment of amount in termsof Rule 6 of CENVAT          
9 Credit utilised for other payment          
10 Closing balance          
8. Details of other payments made :
Payments Amount paid (Rs) Challan BSR code Source document
Account current Credit account No. date No. date
(1) (2A) (2B) (3A) (3B) (4) (5A) (5B)
Arrears of duty under rule 8              
Other arrears of duty              
Interest payment under rule 8              
Other interest payments              
Misc. payments              
Total              
9. Self-Assessment Memorandum :
  a) I hereby declare that the information given inthis return is true, correct and complete in every respect andthat I am authorised to sign on behalf of the assessee.
  b) During the month, total Rs. __________________________ wasdeposited vide TR6 Challans (copies enclosed).
  c) During the month, invoices bearing S.No. _____ to S.No. ______ wereissued.
  (Name of the Assessee or Authorised signatory)
Place :
Date :
Acknowledgment
Return of excisable goods and availment of CENVAT credit for the month of :
M M Y Y Y Y
Date of Receipt :
D D M M Y Y Y Y
(Name and Signature of the Range Officer with Official Seal)Instructions