Section 7(2) in The Service Tax Voluntary Compliance Encouragement Rules, 2013

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Union of India - Subsection

Section 7(2) in The Service Tax Voluntary Compliance Encouragement Rules, 2013

(2)The acknowledgement of discharge shall be issued within a period of seven working days from the date of furnishing of details of payment of tax dues in full along with interest, if any, by the declarant.Form VCES-1[In duplicate]Declaration under sub section (1) of section 107 of the Act.[See rule 4](Please read the instructions carefully before filling the form)

1.| | Name of the declarant

| |

2.| | Address of the declarant

| |

3.| | Telephone No.

4.| | E-mail id

5.| | Service Tax Code (STC No.)

6.| | Details of tax dues*

| | A| | Service tax

| र|

| | B| | Educational cess

| र|

| | C| | Secondary & Higher Education Cess

| र|

| | D| | Amount under section 73A of the Finance Act, 1994

| र|

| | E| | Total Tax dues* [A+B+C+D]

| र|

| | *Furnish a calculation sheet separately [for the purposes of calculation of tax dues, the manner of calculation as prescribed in S. No. 3F (I), or as the case may be, the Part 'B' of Form ST-3, as existed during relevant period may be used and calculation of tax dues may be furnished tax return period wise, and service wise if the tax dues relates to more than one service.]

VerificationI........ (name in block letters) son/daughter of Shri.............. solemnly declare that I have read and understood the Service Tax Voluntary Compliance Encouragement Scheme as contained in Chapter VI of the Finance Act 2013, and to the best of my knowledge and belief -

(a)the information given in this declaration and the enclosures accompanying it are correct and complete and the amount of tax dues and other particulars shown therein are truly stated;

(b)the tax dues declared above do not attract the provisions of sub-section (1), including the provisos thereto, of section 106 of the Act;

(c)no inquiry, investigation or audit is pending against the declarant as on the 1st day of March 2013 as envisaged in sub-section (2) of section 106 of the Act;

I further declare that I am authorised to make this declaration and verify it on behalf of the declarant in the capacity as .....................Enclosures:

S. No.| | Details of enclosure/ statement annexed|-

1| | Calculation sheet in respect of tax dues (refer S.No. 6 above and the instructions)|-

2| | Any other documents (please specify)

Signature of the declarant/authorised person with stamp

Place:| Date:

Declaration No.|

| Date|

(To be assigned by the department)

Instructions:

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Union of India - Subsection

Section 7(2) in The Service Tax Voluntary Compliance Encouragement Rules, 2013