Section 59 in The Central Goods and Services Tax Rules, 2017

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Union of India - Section

Section 59 in The Central Goods and Services Tax Rules, 2017

59. [ Form and manner of furnishing details of outward supplies. [Substituted by Notification No. G.S.R. 698(E), dated 10.11.2020 (w.e.f. 19.6.2017).]

(1)Every registered person, other than a person referred to in section 14 of the Integrated Goods and Services Tax Act, 2017 (13 of 2017), required to furnish the details of outward supplies of goods or services or both under section 37, shall furnish such details in FORM GSTR-1 for the month or the quarter, as the case may be, electronically through the common portal, either directly or through a Facilitation Centre as may be notified by the Commissioner.

(2)The registered persons required to furnish return for every quarter under proviso to sub-section (1) of section 39 may furnish the details of such outward supplies of goods or services or both to a registered person, as he may consider necessary, for the first and second months of a quarter, up to a cumulative value of fifty lakh rupees in each of the months, using invoice furnishing facility (hereafter in this notification referred to as the "IFF") electronically on the common portal, duly authenticated in the manner prescribed under rule 26, from the 1st day of the month succeeding such month till the 13th day of the said month.[Provided that a registered person may furnish such details, for the month of April, 2021, using IFF from the 1st day of May, 2021 till the 28th day of May, 2021.] [Inserted by Notification No. G.S.R. 63(E), dated 29.1.2019 (w.e.f. 19.6.2017).][Provided further that a registered person may furnish such details, for the month of May, 2021, using IFF from the 1st day of June, 2021 till the 28th day of June, 2021.] [Inserted by Notification No. G.S.R. 371(E), dated 01.06.2021 (w.e.f. 19.6.2017).]

(3)The details of outward supplies furnished using the IFF, for the first and second months of a quarter, shall not be furnished in FORM GSTR-1 for the said quarter.

(4)The details of outward supplies of goods or services or both furnished in FORM GSTR-1 shall include the -

(a)invoice wise details of all -

(i)inter-State and intra-State supplies made to the registered persons; and

(ii)inter-State supplies with invoice value more than two and a half lakh rupees made to the unregistered persons;

(b)consolidated details of all -

(i)intra-State supplies made to unregistered persons for each rate of tax; and

(ii)State wise inter-State supplies with invoice value upto two and a half lakh rupees made to unregistered persons for each rate of tax;

(c)debit and credit notes, if any, issued during the month for invoices issued previously.]

(5)[ Notwithstanding anything contained in this rule, -

(a)a registered person shall not be allowed to furnish the details of outward supplies of goods or services or both under section 37 in FORM GSTR-1, if he has not furnished the return in FORM GSTR-3B for preceding two months;

(b)a registered person, required to furnish return for every quarter under the proviso to sub-section (1) of section 39, shall not be allowed to furnish the details of outward supplies of goods or services or both under section 37 in FORM GSTR-1 or using the invoice furnishing facility, if he has not furnished the return in FORM GSTR-3B for preceding tax period;

(c)a registered person, who is restricted from using the amount available in electronic credit ledger to discharge his liability towards tax in excess of ninety-nine per cent. of such tax liability under rule 86B, shall not be allowed to furnish the details of outward supplies of goods or services or both under section 37 in FORM GSTR-1 or using the invoice furnishing facility, if he has not furnished the return in FORM GSTR-3B for preceding tax period.]

[Inserted by Notification No. G.S.R. 786(E), dated 22.12.2020 (w.e.f. 19.6.2017).]

(5) The details of outward supplies of goods or services or both furnished using the IFF shall include the -(a) invoice wise details of inter-State and intra-State supplies made to the registered persons;(b) debit and credit notes, if any, issued during the month for such invoices issued previously.

(6)[ Notwithstanding anything contained in this rule, -

[***] [Omitted '(c)' by Notification No. G.S.R. 659(E), dated 24.9.2021 (with effect from the 1st day of January, 2022).]]

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Union of India - Section

Section 59 in The Central Goods and Services Tax Rules, 2017

59. [ Form and manner of furnishing details of outward supplies. [Substituted by Notification No. G.S.R. 698(E), dated 10.11.2020 (w.e.f. 19.6.2017).]