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Union of India - Section

Section 162 in The Central Goods and Services Tax Rules, 2017

162. Procedure for compounding of offences.

(1)An applicant may, either before or after the institution of prosecution, make an application under sub-section (1) of section 138 in FORM GST CPD-01 to the Commissioner for compounding of an offence.
(2)On receipt of the application, the Commissioner shall call for a report from the concerned officer with reference to the particulars furnished in the application, or any other information, which may be considered relevant for the examination of such application.
(3)The Commissioner, after taking into account the contents of the said application, may, by order in FORM GST CPD-02, on being satisfied that the applicant has co-operated in the proceedings before him and has made full and true disclosure of facts relating to the case, allow the application indicating the compounding amount and grant him immunity from prosecution or reject such application within ninety days of the receipt of the application.
(4)The application shall not be decided under sub-rule (3) without affording an opportunity of being heard to the applicant and recording the grounds of such rejection.
(5)The application shall not be allowed unless the tax, interest and penalty liable to be paid have been paid in the case for which the application has been made.
(6)The applicant shall, within a period of thirty days from the date of the receipt of the order under sub-rule (3), pay the compounding amount as ordered by the Commissioner and shall furnish the proof of such payment to him.
(7)In case the applicant fails to pay the compounding amount within the time specified in sub-rule (6), the order made under sub-rule (3) shall be vitiated and be void.
(8)Immunity granted to a person under sub-rule (3) may, at any time, be withdrawn by the Commissioner, if he is satisfied that such person had, in the course of the compounding proceedings, concealed any material particulars or had given false evidence. Thereupon such person may be tried for the offence with respect to which immunity was granted or for any other offence that appears to have been committed by him in connection with the compounding proceedings and the provisions the Act shall apply as if no such immunity had been granted.[Form GST ITC - 01] [Inserted by Notification No. G.S.R. 663(E), dated 28.6.2017 (w.e.f. 19.6.2017).][See rule 40(1)]Declaration for claim of input tax credit under sub-section (1) of section 18
Claim made under
Section 18 (1) (a)  
Section 18 (1) (b)  
Section 18 (1) (c)  
Section 18 (1) (d)  
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Date from whichliability to pay tax arises under section 9, except section 9 (3)and section 9 (4)[For claim under section 18 (1)(a) and section 18 (1)(c))]  
5. Date of grant of voluntaryregistration[For claim made under section 18 (1)(b)]  
6. Date on which goods or servicesbecomes taxable[For claim made under section 18 (1)(d)]