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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Goods and services Tax Settlement of funds Rules, 2017

(3)[ At any point of time in any particular financial year, the Central Government may, on the recommendations of the Council, provisionally settle any sum of integrated goods and services tax collected in that particular financial year which has not been settled so far which will be adjusted in the subsequent month(s)/year(s), based on the returns filed by the taxpayers.] [Substituted by Notification No. G.S.R. 524(E), dated 4.6.2018 (w.e.f. 27.7.2017)]Report GST STL - 01.01Statement of transfer of funds between Centre and State/ UT based on returns, other than returns and information received from Customs authorities[Sec 17 and 18 of IGST Act and Sec 53 of CGST/ SGST Act]
  State/ UT -
  Year -
  Month -/ All
(Amount in Rs.)
Sr. No. Month IGST liability adjusted against SGST/ UTGST ITC(including cross utilization by ISD) SGST/ UTGST liability adjusted against IGST ITC SGST/ UTGST portion of IGST collected on B2Csupplies including ISD distribution to unregistered unit, exportsand supplies to SEZ SGST/ UTGST portion of IGST for inter-State/ UTsupplies made to Composition taxable person/ Non-resident taxableperson/ UIN holders SGST/ UTGST portion of IGST collected on B to Bsupplies where ITC is declared as ineligible, including lapsedITC due to opting composition scheme
1 2 3 4 5 6 7
             
             
             
SGST/ UTGST portion of IGST collected on B to Bsupplies where ITC remains unutilized till specified period SGST/ UTGST portion of IGST collected on suppliesimported by unregistered persons SGST/ UTGST portion of IGST for supplies importedby Composition taxable persons/ UIN holders SGST/ UTGST portion of IGST collected ongoods/services imported by registered person (other thancomposition) where ITC is declared as ineligible SGST/ UTGST portion of IGST collected on goodsimported by registered person where ITC remains unutilized tillspecified period SGST/ UTGST portion of interest related toreturns paid on IGST Net Amount payable (-) by State/ UT to Centre/receivable (+) from Centre to State/ UT [sum of col. 4 to 13 -col. 3]
8 9 10 11 12 13 14
             
             
             
Report GST STL - 01.02List of registered persons of the State/UT who have adjusted IGST liability from ITC of SGST/ UTGST and CGST (for col. 3 of 01.01& 02.01)[Sec 53 of CGST/ SGST Act]
  State/ UT -
  Year -
  Month -
(Amount in Rs.)
Sr. No. GSTIN Trade name (Legal name, if not available) Category of cross-utilization (Returns/ Otherthan returns) ARN/ IGST Demand id Tax period of return IGST paid from CGST ITC IGST paid from SGST/ UTGST ITC
1 2 3 4 5 6 7 8
               
               
Total              
Note. - 1. Invalid return of supplier shall not be taken into consideration for the purpose of apportionment/settlement. Invalid return of buyer, however, shall be considered in case he uses cross utilization for payment of liability since the supplier has already made payment and revenue has accrued to the Government from supplier.