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NCT Delhi - Act

THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021

DELHI
India

THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2021

Act 3 of 2021

Published in Delhi Gazette 229 on 9 August 2021
Commenced on 9 August 2021
[This is the version of this document from 9 August 2021.]

4. DELHI GAZETTE : EXTRAORDINARY PART IV]

DEPARTMENT OF LAW, JUSTICE AND LEGISLATIVE AFFAIRSNOTIFICATIONDelhi, the 11th August, 2021No. F.14 (73)/LA-2021/ALA1/76-85.—The following Act of the Legislative Assembly of the NationalCapital Territory of Delhi received the assent of the Lt. Governor of Delhi on the 9thAugust, 2021 and is herebypublished for general information:-“THE DELHI GOODS AND SERVICES TAX ( AMENDMENT) ACT, 2021(DELHI ACT 03 OF 2021)(As passed by the Legislative Assembly of the National Capital Territory of Delhi on the 30thJuly, 2021)[ 9thAugust, 2021]An Act to amend the Delhi Goods and Services Tax Act, 2017 (3 of 2017)BE it enacted by Delhi Legislature of the National Capital Territory of Delhi in the Seventy-Second Year ofthe Republic of India as follows:-

1. Short title and commencement:- (i) This Act may be called the Delhi Goods and Services Tax

(Amendment)Act, 2021.

(ii)Section 6 of the Act shall be deemed to have come into force from 1st

June, 2021; remaining provisionsshall come into force on such date as the State Government may, by notification, in the Official Gazette,appoint; and the different dates may be appointed for different provisions of this Act.

2. Amendment of Section 7: In the Delhi Goods and Services Tax Act, 2017 (hereinafter referred as the Delhi

Goods and Services Tax Act), in section 7, in sub-section (1), after clause (a), the following clause shall be insertedand shall be deemed to have been inserted with effect from the 1st day of July, 2017, namely:––“(aa) the activities or transactions, by a person, other than an individual, to its members or constituents orvice- versa, for cash, deferred payment or other valuable consideration.Explanation.––For the purposes of this clause, it is hereby clarified that, notwithstanding anything containedin any other law for the time being in force or any judgment, decree or order of any Court, tribunal or authority, theperson and its members or constituents shall be deemed to be two separate persons and the supply of activities ortransactions inter se shall be deemed to take place from one such person to another;”.

3. Amendment of section 16: In section 16 of the Delhi Goods and Services Tax Act, in sub-section (2), after

clause (a), the following clause shall be inserted, namely:––“(aa) the details of the invoice or debit note referred to in clause (a) has been furnished by the supplier in thestatement of outward supplies and such details have been communicated to the recipient of such invoice or debit notein the manner specified under section 37;”.

4. Amendment of section 35: In section 35 of the Delhi Goods and Services Tax Act, sub-section (5) shall be

omitted.

5. Substitution of new section for section 44 Annual return: For section 44 of the Delhi Goods and Services

Tax Act, the following section shall be substituted, namely:––“44. Every registered person, other than an Input Service Distributor, a person paying tax under section 51 orsection 52, a casual taxable person and a non-resident taxable person shall furnish an annual return which may includea self- certified reconciliation statement, reconciling the value of supplies declared in the return furnished for thefinancial year, with the audited annual financial statement for every financial year electronically, within such time andin such form and in such manner as may be prescribed:Provided that the Commissioner may, on the recommendations of the Council, by notification, exempt anyclass of registered persons from filing annual return under this section:Provided further that nothing contained in this section shall apply to any department of the CentralGovernment or a State Government or a local authority, whose books of account are subject to audit by theComptroller and Auditor- General of India or an auditor appointed for auditing the accounts of local authorities underany law for the time being in force.”.

6. Amendment of section 50: In section 50 of the Delhi Goods and Services Tax Act, in sub-section (1), for the

proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the

1st. day of July, 2017, namely:––

[PART IV DELHI GAZETTE : EXTRAORDINARY 5“Provided that the interest on tax payable in respect of supplies made during a tax period and declared in thereturn for the said period furnished after the due date in accordance with the provisions of section 39, exceptwhere such return is furnished after commencement of any proceedings under section 73 or section 74 inrespect of the said period, shall be payable on that portion of the tax which is paid by debiting the electroniccash ledger.”

7. Amendment of section 74: In section 74 of the Delhi Goods and Services Tax Act, in Explanation 1, in

clause (ii), for the words and figures “sections 122, 125, 129 and 130”, the words and figures “sections 122 and 125”shall be substituted.

8. Amendment of section 75: In section 75 of the Delhi Goods and Services Tax Act, in sub-section (12), the

following Explanation shall be inserted, namely:––„Explanation.––For the purposes of this sub-section, the expression "self-assessed tax" shall include the taxpayable in respect of details of outward supplies furnished under section 37, but not included in the returnfurnished under section 39.‟

9. Amendment of section 83: In section 83 of the Delhi Goods and Services Tax Act, for sub-section (1), the

following sub-section shall be substituted, namely:––“(1) Where, after the initiation of any proceeding under Chapter XII, Chapter XIV or Chapter XV, theCommissioner is of the opinion that for the purpose of protecting the interest of the Government revenue it isnecessary so to do, he may, by order in writing, attach provisionally, any property, including bank account,belonging to the taxable person or any person specified in sub-section (1A) of section 122, in such manner asmay be prescribed.”.

10. Amendment of section 107: In section 107 of the Delhi Goods and Services Tax Act, in sub-section (6),

the following proviso shall be inserted, namely:––“Provided that no appeal shall be filed against an order under sub-section (3) of section 129, unless a sumequal to twenty-five per cent. of the penalty has been paid by the appellant.”.

11. Amendment of section 129: In section 129 of the Delhi Goods and Services Tax Act, ––

(i)in sub-section (1), for clauses (a) and (b), the following clauses shall be substituted, namely:––

“(a) on payment of penalty equal to two hundred per cent of the tax payable on such goods and, in case of exemptedgoods, on payment of an amount equal to two per cent of the value of goods or twenty-five thousand rupees,whichever is less, where the owner of the goods comes forward for payment of such penalty;“(b) on payment of penalty equal to fifty per cent. of the value of the goods or two hundred per cent of the tax payableon such goods, whichever is higher, and in case of exempted goods, on payment of an amount equal to five per cent ofthe value of goods or twenty-five thousand rupees, whichever is less, where the owner of the goods does not comeforward for payment of such penalty;”;

(ii)sub-section (2) shall be omitted;

(iii)for sub-section (3), the following sub-section shall be substituted, namely:––

“(3) The proper officer detaining or seizing goods or conveyance shall issue a notice within seven days ofsuch detention or seizure, specifying the penalty payable, and thereafter, pass an order within a period of seven daysfrom the date of service of such notice, for payment of penalty under clause (a) or clause (b) of sub-section (1).”;

(iv)in sub-section (4), for the words “No tax, interest or penalty”, the words “No penalty” shall be

substituted;

(v)for sub-section (6), the following sub-section shall be substituted, namely:––

“(6) Where the person transporting any goods or the owner of such goods fails to pay the amount of penaltyunder sub-section (1) within fifteen days from the date of receipt of the copy of the order passed under sub-section (3),the goods or conveyance so detained or seized shall be liable to be sold or disposed of otherwise, in such manner andwithin such time as may be prescribed, to recover the penalty payable under sub-section (3):Provided that the conveyance shall be released on payment by the transporter of penalty under sub-section (3) or onelakh rupees, whichever is less;Provided further that where the detained or seized goods are perishable or hazardous in nature or are likely todepreciate in value with passage of time, the said period of fifteen days may be reduced by the proper officer.”

12. Amendment of section 130: In section 130 of the Delhi Goods and Services Tax Act,––

(a)in sub-section (1), for the words “Notwithstanding anything contained in this Act, if ”, the word

“Where” shall be substituted;

6. DELHI GAZETTE : EXTRAORDINARY PART IV]

(b)in sub-section (2), in the second proviso, for the words, brackets and figures “amount of penalty

leviable under sub-section (1) of section 129”, the words “penalty equal to hundred per cent of the taxpayable on such goods” shall be substituted;

(c)sub-section (3) shall be omitted.

13. Substitution of new section for section 151: Power to call for information.

For section 151 of the Delhi Goods and Services Tax Act, the following section shall be substituted, namely: ––“151. The Commissioner or an officer authorised by him may, by an order, direct any person to furnishinformation relating to any matter dealt with in connection with this Act, within such time, in such form, and in suchmanner, as may be specified therein.”.

14. Amendment of section 152: In section 152 of the Delhi Goods and Services Tax Act,––

(a)in sub-section (1),––

(i)the words “of any individual return or part thereof” shall be omitted;

(ii)after the words “any proceedings under this Act”, the words “without giving an opportunity of being

heard to the person concerned” shall be inserted;

(b)sub-section (2) shall be omitted.

15. Amendment of section 168: In section 168 of the Delhi Goods and Services Tax Act, in

sub-section (2),––

(i)for the words, brackets and figures “sub-section (1) of section 44”, the word and figures “section

44.

” shall be substituted;

(ii)the words, brackets and figures “sub-section (1) of section 151,” shall be omitted.

16. Amendment to Schedule II : In Schedule II of the Delhi Goods and Services Tax Act, paragraph 7 shall be

omitted and shall be deemed to have been omitted with effect from the 1st day of July, 2017.SANJAY KUMAR AGGARWAL, Principal Secy. (Law, Justice & L.A.)Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064and Published by the Controller of Publications, Delhi-110054. SURENDERMAHADASAMDigitally signed by SURENDERMAHADASAMDate: 2021.08.13 13:19:11 +05'30'

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