Section 6 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
6. Separate GST registration for a vailing reimbursement.
- An eligible unit entitled to reimbursement under this Scheme shall be considered as a different business vertical and shall take separate registration under the Assam Goods and Services Tax Act, 2017 to ensure maintaining of proper records of the total amount of tax incentive originally available to an existing eligible unit under earlier scheme, amount of incentive already availed by it and balance/un-availed amount of incentive, the total period for which tax incentive was available as per earlier scheme, utilized period of incentive and balance un-expired period of incentive, the total amount of State tax reimbursable to a new eligible unit, the amount of State tax reimbursed under this Scheme with the specified proportion of such reimbursement for every month and for every financial year on consolidated basis.
