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Union of India - Section

Section 5 in The Indirect Tax Dispute Resolution Scheme Rules, 2016

5. Form of order under sub-section (4) of section 214.

(1)The designated authority shall, within fifteen days of receipt of the information about the deposit made under sub-section (3) of section 214, in Form 3, issue the order of discharge of dues in respect of the declaration made under sub section (1) of section 214 in Form 4.
(2)The declarant shall intimate the concerned Commissioner (Appeals) along with the copy of the order of discharge of dues issued by the designated authority under sub-rule (1) before the expiry of the period of sixty days specified in sub-rule (6) to rule 3.
(3)On the receipt of the information along with the copy of the order of discharge of dues issued by the designated authority, Commissioner (Appeals) shall remove the appeal from the list of pending appeals with him and intimate the declarant within seven days of the receipt of information under sub-rule (2).
Form 1[Seerule 3(1)]Form of Declaration under Sub-section (1) Of Section 214 ofthe Finance Act, 2016 (28 of 2016), in Respect of Indirect TaxDispute Resolution Scheme, 2016In DuplicateTo,The Designated Authority........................................................................................Sir/ Madam,I hereby make a declaration under sub section (1) of section214 of the Finance Act, 2016 (28 of 2016).
1. Name of the declarant (in block letters)                                        
 
2. Registration Number                                        
 
3. Address (as mentioned in order in original against which appeal has been filed before Commissioner (Appeals)                                        
                                       
                                       
                                       
 
4. Telephone Number                                        
 
5. Order in original number                                        
 
6. Date of order in original                                        
 
7. Amount demanded Duty/ Tax                                        
Interest                                        
Penalty                                        
 
8. Commissioner (Appeals) before whom appeal is pending                                        
 
9. Appeal No.                                        
 
10. Amounts deposited Duty/ Tax                                        
Interest                                        
Penalty                                        
 
11. Any other information                                        
 
Verification
 
I, ..................................................................... (name in block letters) son/ daughter/ of Shri ............................................ solemnly declare that to the best of my knowledge and belief, -
(a) the information given in this declaration is correct and complete and amount due and other particulars shown therein are truly stated ;
(b) I am not disqualified in any manner from making a declaration under the Scheme with reference to the provisions of section 215 of Finance Act, 2016.
(c) I further declare that I am making this declaration in my capacity as ................... [(designation) (please specify if you are making a declaration on behalf of declarant)] and that I am competent to make this declaration and verify it.
       
Place   Signature of person making declaration  
Date   Name of person making declaration  
Instructions for filling the Form