Section 4 in The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

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Union of India - Section

Section 4 in The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

4. Time for furnishing information return.

- The information return referred to in rule 3 shall be-

(a)filed on or before the 31stof December of the financial year following the financial year to which the return pertains:

Provided that the Board, may, by way of an order, extend the date for filing such return for reasons to be recorded in writing in such order;

(b)filed electronically, in Form AIRF, along with the Annexure of this Form, to the Directorate General of Systems and Data Management:

Provided that the Board, may by way of an order, designate an officer in the office of the Directorate General of Systems and Data Management, or any other officer or agency to receive the returns and may appoint an officer designated as the Annual Information Return-Administrator, not below the rank of the Commissioner of Central Excise and Service Tax, for the purposes of day to day administration of furnishing of the said information return including specification of the procedures, data structure, formats and standards for ensuring secure capture and transmission of data, evolving and implementing appropriate security, archival and retrieval policies:Provided further that till such time as the Board designates such an officer or agency for receiving the said information returns in the electronic format, or till such time the Annual Information Return- Administrator finalises the formats and standards for secure capture and transmission of data, the said returns may be filed in a computer readable media being a Compact Disc-Read Only Memory (CD-ROM) or a Digital Video Disc (DVD);

(c)signed and verified by the person referred to in column (2) of the Table in rule 3.

Form AIRF[Return under Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016]Annual Information Return(Please read the instructions carefully before filling up the relevant columns)

Name of the person (in block letters)

|-| 2.| Address (in block letters) (Please leave one blank box betweentwo words.)|-|| (i) Name of Premises / Building|-||

|-|| (ii) Flat/Door/Block No.|-||

|-|| (iii) Road/Street/Lane|-||

|-|| (iv) Village / Area / Lane|-||

|-|| (v) Block/Taluk/Sub-Division/Town|-||

|-|| (vi) Post office|-|| (vii) City/District|-||

|-|| (viii) State/Union Territory|-||

Name	Code

|-|| (ix) PIN|-|| (x) Telephone Nos:|-|| (xi) Mobile No.|-|| (xii) E-mail Address|-| 3.||-||

Financial Year (transactions relating to which are reported)

|-| 4.||-||

Class of person

|-|| (Dropdown menu showing all the class of persons)|-| 5.| Details as per formats enclosed: Annexure AIRA-I and AnnexureAIRA-II|-| 6.| Verification.|}I ...................(full name in block letters), son/daughter of .......... hereby, solemnly, declare that the information given in this return is true, correct and complete in every respect. I further declare that I am authorised to sign this return and verify it.(Name of the Assessee or Authorised signatory)Designation in the organisation:Place:Date:Annexure AIRA-IFor Reserve Bank of India

Sr. No.	Purpose code	Name of remitter	Address of remitter	PAN of remitter	Total amount of remittances in a financial year	Name of remittee	Address of remittee
Foreign currency (Currency name and amount)	Indian rupee (Amount only)
Name	Amount

Annexure AIRA-IIFor Electricity Companies

Sr. No.	Consumer number	Name of consumer	Address of consumer	Central Excise registration number as intimatedby Chief Commissioner of Central Excise	Total number of units of electricity consumed inwhole year

Instructions for Filing Annual Information Return

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Union of India - Section

Section 4 in The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

4. Time for furnishing information return.