The Goods and Services Tax Compensation Cess Rules, 2017

UNION OF INDIA
India

The Goods and Services Tax Compensation Cess Rules, 2017

Rule THE-GOODS-AND-SERVICES-TAX-COMPENSATION-CESS-RULES-2017 of 2017

Published on 1 July 2017
Commenced on 1 July 2017
[This is the version of this document from 1 July 2017.]
[Note: The original publication document is not available and this content could not be verified.]

The Goods and Services Tax Compensation Cess Rules, 2017Published vide Notification No. G.S.R. 820(E), dated 1st July, 2017Ministry of Finance(Department of Revenue)No. 2/2017-Compensation CessG.S.R. 820(E). - In exercise of the powers conferred by sub-section (2) of section 12, read with section 11 of the Goods and Services Tax (Compensation to the States) Act, 2017 (15 of 2017), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Goods and Services Tax Compensation Cess Rules, 2017.

(2)They shall come into force with effect from the 1st day of July, 2017.

2. Adaptation of Central Goods and Services Tax Rules, 2017.

(1)The Central Goods and Services Tax Rules, 2017 shall, mutatis mutandis, apply, subject to the following modifications, namely:-

(a)in rule 1,-

(i)for the words and figures 'Central Goods and Services Tax Rules, 2017", the words and figures, "Goods and Services Tax Compensation Cess Rules, 2017' shall be substituted;

(b)rules 3 to 7 shall be omitted;

(c)rules 117 to 120 shall be omitted.

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