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Union of India - Act

The Integrated Goods and Services Tax Act, 2017

UNION OF INDIA
India

The Integrated Goods and Services Tax Act, 2017

Act 13 of 2017

Published in Gazette of India- Extraordinary 2017-06-28 Part II- Section 3(i) on 28 June 2017
Assented to on 22 June 2017
Commenced on 1 July 2017
[This is the version of this document from 18 August 2023.]
[Note: The original publication document is not available and this content could not be verified.]

[Amended by THE INTEGRATED GOODS AND SERVICES TAX (AMENDMENT) ACT, 2018 (Act 32 of 2018) on 29 August 2018]
[Amended by THE INTEGRATED GOODS AND SERVICES TAX (AMENDMENT) ACT, 2023 (Act 31 of 2023) on 18 August 2023]

The Integrated Goods and Services Tax Act, 2017(No. 13 of 2017)Last Updated 4th November, 2019[Dated 12th April, 2017]Ministry of Law and Justice(Legislative Department)An Act to make a provision for levy and collection of tax on inter-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Integrated Goods and Services Tax Act, 2017.

(2)It shall extend to the whole of India except the State of Jammu and Kashmir.

(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.

2. Definitions.

- In this Act, unless the context otherwise requires,-

(1)"Central Goods and Services Tax Act" means the Central Goods and Services Tax Act, 2017;

(2)"central tax" means the tax levied and collected under the Central Goods and Services Tax Act;

(3)"continuous journey" means a journey for which a single or more than one ticket or invoice is issued at the same time, either by a single supplier of service or through an agent acting on behalf of more than one supplier of service, and which involves no stopover between any of the legs of the journey for which one or more separate tickets or invoices are issued.Explanation. - For the purposes of this clause, the term "stopover" means a place where a passenger can disembark either to transfer to another conveyance or break his journey for a certain period in order to resume it at a later point of time;

(4)"customs frontiers of India" means the limits of a customs area as defined in section 2 of the Customs Act, 1962;

(5)"export of goods" with its grammatical variations and cognate expressions, means taking goods out of India to a place outside India;

(6)"export of services" means the supply of any service when,-

(i)the supplier of service is located in India;

(ii)the recipient of service is located outside India;

(iii)the place of supply of service is outside India;

(iv)the payment for such service has been received by the supplier of service in convertible foreign exchange [or in Indian rupees wherever permitted by the Reserve Bank of India] [Inserted by Act No. 32 of 2018, dated 29.8.2018.]; and

(v)the supplier of service and the recipient of service are not merely establishments of a distinct person in accordance with Explanation 1 in section 8;

(7)"fixed establishment" means a place (other than the registered place of business) which is characterised by a sufficient degree of permanence and suitable structure in terms of human and technical resources to supply services or to receive and use services for its own needs;

(8)"Goods and Services Tax (Compensation to States) Act" means the Goods and Services Tax (Compensation to States) Act, 2017;

(9)"Government" means the Central Government;

(10)"import of goods" with its grammatical variations and cognate expressions, means bringing goods into India from a place outside India;

(11)"import of services" means the supply of any service, where-

(i)the supplier of service is located outside India;

(ii)the recipient of service is located in India; and

(iii)the place of supply of service is in India;

(12)"integrated tax" means the integrated goods and services tax levied under this Act;

(13)"intermediary" means a broker, an agent or any other person, by whatever name called, who arranges or facilitates the supply of goods or services or both, or securities, between two or more persons, but does not include a person who supplies such goods or services or both or securities on his own account;

(14)"location of the recipient of services" means,-

(a)where a supply is received at a place of business for which the registration has been obtained, the location of such place of business;

(b)where a supply is received at a place other than the place of business for which registration has been obtained (a fixed establishment elsewhere), the location of such fixed establishment;

(c)where a supply is received at more than one establishment, whether the place of business or fixed establishment, the location of the establishment most directly concerned with the receipt of the supply; and

(d)in absence of such places, the location of the usual place of residence of the recipient;

(15)"location of the supplier of services" means,-

(a)where a supply is made from a place of business for which the registration has been obtained, the location of such place of business;

(b)where a supply is made from a place other than the place of business for which registration has been obtained (a fixed establishment elsewhere), the location of such fixed establishment;

(c)where a supply is made from more than one establishment, whether the place of business or fixed establishment, the location of the establishment most directly concerned with the provision of the supply; and

(d)in absence of such places, the location of the usual place of residence of the supplier;

(16)"non-taxable online recipient" means any Government, local authority, governmental authority, an individual or any other person not registered and receiving online information and database access or retrieval services in relation to any purpose other than commerce, industry or any other business or profession, located in taxable territory.Explanation. - For the purposes of this clause, the expression "governmental authority" means an authority or a board or any other body,-

(i)set up by an Act of Parliament or a State Legislature; or

(ii)established by any Government, with ninety per cent. or more participation by way of equity or control, to carry out any function entrusted [to a Panchayat under article 243G or] [Inserted by Act No. 32 of 2018, dated 29.8.2018.] to a municipality under article 243W of the Constitution;

(17)"online information and database access or retrieval services" means services whose delivery is mediated by information technology over the internet or an electronic network and the nature of which renders their supply essentially automated and involving minimal human intervention and impossible to ensure in the absence of information technology and includes electronic services such as,-

(i)advertising on the internet;

(ii)providing cloud services;

(iii)provision of e-books, movie, music, software and other intangibles through telecommunication networks or internet;

(iv)providing data or information, retrievable or otherwise, to any person in electronic form through a computer network;

(v)online supplies of digital content (movies, television shows, music and the like);

(vi)digital data storage; and

(vii)online gaming,excluding the online money gaming as defined in clause (80B) of section 2 of the Central Goods and Services Tax Act, 2017;

(18)"output tax", in relation to a taxable person, means the integrated tax chargeable under this Act on taxable supply of goods or services or both made by him or by his agent but excludes tax payable by him on reverse charge basis;

(19)"Special Economic Zone" shall have the same meaning as assigned to it in clause (za) of section 2 of the Special Economic Zones Act, 2005;

(20)"Special Economic Zone developer" shall have the same meaning as assigned to it in clause (g) of section 2 of the Special Economic Zones Act, 2005 and includes an Authority as defined in clause (d) and a Co-Developer as defined in clause (f) of section 2 of the said Act;

(21)"supply" shall have the same meaning as assigned to it in section 7 of the Central Goods and Services Tax Act;

(22)"taxable territory" means the territory to which the provisions of this Act apply;

(23)"zero-rated supply" shall have the meaning assigned to it in section 16;

(24)words and expressions used and not defined in this Act but defined in the Central Goods and Services Tax Act, the Union Territory Goods and Services Tax Act and the Goods and Services Tax (Compensation to States) Act shall have the same meaning as assigned to them in those Acts;

(25)any reference in this Act to a law which is not in force in the State of Jammu and Kashmir, shall, in relation to that State be construed as a reference to the corresponding law, if any, in force in that State.

Chapter II
Administration

3. Appointment of officers.

- The Board may appoint such central tax officers as it thinks fit for exercising the powers under this Act.

4. Authorisation of officers of State tax or Union territory tax as proper officer in certain circumstances.

- Without prejudice to the provisions of this Act, the officers appointed under the State Goods and Services Tax Act or the Union Territory Goods and Services Tax Act are authorised to be the proper officers for the purposes of this Act, subject to such exceptions and conditions as the Government shall, on the recommendations of the Council, by notification, specify.

Chapter III
Levy and Collection of Tax

5. Levy and collection.

(1)Subject to the provisions of sub-section (2), there shall be levied a tax called the integrated goods and services tax on all inter-State supplies of goods or services or both, except on the supply of alcoholic liquor for human consumption, on the value determined under section 15 of the Central Goods and Services Tax Act and at such rates, not exceeding forty per cent., as may be notified by the Government on the recommendations of the Council and collected in such manner as may be prescribed and shall be paid by the taxable person:Provided that the other than the goods as may be notified by the Government on the recommendations of the Council imported into India shall be levied and collected in accordance with the provisions of section 3 of the Customs Tariff Act, 1975 on the value as determined under the said Act at the point when duties of customs are levied on the said goods under section 12 of the Customs Act, 1962.

(2)The integrated tax on the supply of petroleum crude, high speed diesel, motor spirit (commonly known as petrol), natural gas and aviation turbine fuel shall be levied with effect from such date as may be notified by the Government on the recommendations of the Council.

(3)The Government may, on the recommendations of the Council, by notification, specify categories of supply of goods or services or both, the tax on which shall be paid on reverse charge basis by the recipient of such goods or services or both and all the provisions of this Act shall apply to such recipient as if he is the person liable for paying the tax in relation to the supply of such goods or services or both.

(4)[ The Government may, on the recommendations of the Council, by notification, specify a class of registered persons who shall, in respect of supply of specified categories of goods or services or both received from an unregistered supplier, pay the tax on reverse charge basis as the recipient of such supply of goods or services or both, and all the provisions of this Act shall apply to such recipient as if he is the person liable for paying the tax in relation to such supply of goods or services or both.] [Substituted by Act No. 32 of 2018, dated 29.8.2018.]

(5)The Government may, on the recommendations of the Council, by notification, specify categories of services, the tax on inter-State supplies of which shall be paid by the electronic commerce operator if such services are supplied through it, and all the provisions of this Act shall apply to such electronic commerce operator as if he is the supplier liable for paying the tax in relation to the supply of such services:Provided that where an electronic commerce operator does not have a physical presence in the taxable territory, any person representing such electronic commerce operator for any purpose in the taxable territory shall be liable to pay tax:Provided further that where an electronic commerce operator does not have a physical presence in the taxable territory and also does not have a representative in the said territory, such electronic commerce operator shall appoint a person in the taxable territory for the purpose of paying tax and such person shall be liable to pay tax.

6. Power to grant exemption from tax.

(1)Where the Government is satisfied that it is necessary in the public interest so to do, it may, on the recommendations of the Council, by notification, exempt generally, either absolutely or subject to such conditions as may be specified therein, goods or services or both of any specified description from the whole or any part of the tax leviable thereon with effect from such date as may be specified in such notification.

(2)Where the Government is satisfied that it is necessary in the public interest so to do, it may, on the recommendations of the Council, by special order in each case, under circumstances of an exceptional nature to be stated in such order, exempt from payment of tax any goods or services or both on which tax is leviable.

(3)The Government may, if it considers necessary or expedient so to do for the purpose of clarifying the scope or applicability of any notification issued under sub-section (1) or order issued under sub-section (2), insert an Explanation in such notification or order, as the case may be, by notification at any time within one year of issue of the notification under sub-section (1) or order under sub-section (2), and every such Explanation shall have effect as if it had always been the part of the first such notification or order, as the case may be.Explanation. - For the purposes of this section, where an exemption in respect of any goods or services or both from the whole or part of the tax leviable thereon has been granted absolutely, the registered person supplying such goods or services or both shall not collect the tax, in excess of the effective rate, on such supply of goods or services or both.

Chapter IV
Determination of Nature of Supply

7. Inter-State supply.

(1)Subject to the provisions of section 10, supply of goods, where the location of the supplier and the place of supply are in-

(a)two different States;

(b)two different Union territories; or

(c)a State and a Union territory, shall be treated as a supply of goods in the course of inter-State trade or commerce.

(2)Supply of goods imported into the territory of India, till they cross the customs frontiers of India, shall be treated to be a supply of goods in the course of inter-State trade or commerce.

(3)Subject to the provisions of section 12, supply of services, where the location of the supplier and the place of supply are in-

(a)two different States;

(b)two different Union territories; or

(c)a State and a Union territory,

shall be treated as a supply of services in the course of inter-State trade or commerce.

(4)Supply of services imported into the territory of India shall be treated to be a supply of services in the course of inter-State trade or commerce.

(5)Supply of goods or services or both,-

(a)when the supplier is located in India and the place of supply is outside India;

(b)to or by a Special Economic Zone developer or a Special Economic Zone unit; or

(c)in the taxable territory, not being an intra-State supply and not covered elsewhere in this section,

shall be treated to be a supply of goods or services or both in the course of inter-State trade or commerce.

8. Intra-State supply.

(1)Subject to the provisions of section 10, supply of goods where the location of the supplier and the place of supply of goods are in the same State or same Union territory shall be treated as intra-State supply:Provided that the following supply of goods shall not be treated as intra-State supply, namely:-

(i)supply of goods to or by a Special Economic Zone developer or a Special Economic Zone unit;

(ii)goods imported into the territory of India till they cross the customs frontiers of India; or

(iii)supplies made to a tourist referred to in section 15.

(2)Subject to the provisions of section 12, supply of services where the location of the supplier and the place of supply of services are in the same State or same Union territory shall be treated as intra-State supply:Provided that the intra-State supply of services shall not include supply of services to or by a Special Economic Zone developer or a Special Economic Zone unit.Explanation 1. - For the purposes of this Act, where a person has,-

(i)an establishment in India and any other establishment outside India;

(ii)an establishment in a State or Union territory and any other establishment outside that State or Union territory; or

(iii)an establishment in a State or Union territory and any other establishment [OMIT] [omitted 'being a business vertical' by Act No. 32 of 2018, dated 29.8.2018.] registered within that State or Union territory, then such establishments shall be treated as establishments of distinct persons.

Explanation 2. - A person carrying on a business through a branch or an agency or a representational office in any territory shall be treated as having an establishment in that territory.

9. Supplies in territorial waters.

- Notwithstanding anything contained in this Act,-

(a)where the location of the supplier is in the territorial waters, the location of such supplier; or

(b)where the place of supply is in the territorial waters, the place of supply, shall, for the purposes of this Act, be deemed to be in the coastal State or Union territory where the nearest point of the appropriate baseline is located.

Chapter V
Place of Supply of Goods or Services or Both

10. Place of supply of goods other than supply of goods imported into, or exported from India.

(1)The place of supply of goods, other than supply of goods imported into, or exported from India, shall be as under,-

(a)where the supply involves movement of goods, whether by the supplier or the recipient or by any other person, the place of supply of such goods shall be the location of the goods at the time at which the movement of goods terminates for delivery to the recipient;

(b)where the goods are delivered by the supplier to a recipient or any other person on the direction of a third person, whether acting as an agent or otherwise, before or during movement of goods, either by way of transfer of documents of title to the goods or otherwise, it shall be deemed that the said third person has received the goods and the place of supply of such goods shall be the principal place of business of such person;

(c)where the supply does not involve movement of goods, whether by the supplier or the recipient, the place of supply shall be the location of such goods at the time of the delivery to the recipient;

(ca)where the supply of goods is made to a person other than a registered person, the place of supply shall, notwithstanding anything contrary contained in clause (a) or clause (c), be the location as per the address of the said person recorded in the invoice issued in respect of the said supply and the location of the supplier where the address of the said person is not recorded in the invoice.Explanation.—For the purposes of this clause, recording of the name of the State of the said person in the invoice shall be deemed to be the recording of the address of the said person;

(d)where the goods are assembled or installed at site, the place of supply shall be the place of such installation or assembly;

(e)where the goods are supplied on board a conveyance, including a vessel, an aircraft, a train or a motor vehicle, the place of supply shall be the location at which such goods are taken on board.

(2)Where the place of supply of goods cannot be determined, the place of supply shall be determined in such manner as may be prescribed.

11. Place of supply of goods imported into, or exported from India.

- The place of supply of goods,-

(a)imported into India shall be the location of the importer;

(b)exported from India shall be the location outside India.

12. Place of supply of services where location of supplier and recipient is in India.

(1)The provisions of this section shall apply to determine the place of supply of services where the location of supplier of services and the location of the recipient of services is in India.

(2)The place of supply of services, except the services specified in sub-sections (3) to (14),-

(a)made to a registered person shall be the location of such person;

(b)made to any person other than a registered person shall be,-

(i)the location of the recipient where the address on record exists; and

(ii)the location of the supplier of services in other cases.

(3)The place of supply of services,-

(a)directly in relation to an immovable property, including services provided by architects, interior decorators, surveyors, engineers and other related experts or estate agents, any service provided by way of grant of rights to use immovable property or for carrying out or co-ordination of construction work; or

(b)by way of lodging accommodation by a hotel, inn, guest house, home stay, club or campsite, by whatever name called, and including a house boat or any other vessel; or

(c)by way of accommodation in any immovable property for organising any marriage or reception or matters related thereto, official, social, cultural, religious or business function including services provided in relation to such function at such property; or

(d)any services ancillary to the services referred to in clauses (a), (b) and (c), shall be the location at which the immovable property or boat or vessel, as the case may be, is located or intended to be located:

Provided that if the location of the immovable property or boat or vessel is located or intended to be located outside India, the place of supply shall be the location of the recipient.Explanation. - Where the immovable property or boat or vessel is located in more than one State or Union territory, the supply of services shall be treated as made in each of the respective States or Union territories, in proportion to the value for services separately collected or determined in terms of the contract or agreement entered into in this regard or, in the absence of such contract or agreement, on such other basis as may be prescribed.

(4)The place of supply of restaurant and catering services, personal grooming, fitness, beauty treatment, health service including cosmetic and plastic surgery shall be the location where the services are actually performed.

(5)The place of supply of services in relation to training and performance appraisal to,-

(a)a registered person, shall be the location of such person;

(b)a person other than a registered person, shall be the location where the services are actually performed.

(6)The place of supply of services provided by way of admission to a cultural, artistic, sporting, scientific, educational, entertainment event or amusement park or any other place and services ancillary thereto, shall be the place where the event is actually held or where the park or such other place is located.

(7)The place of supply of services provided by way of,-

(a)organisation of a cultural, artistic, sporting, scientific, educational or entertainment event including supply of services in relation to a conference, fair, exhibition, celebration or similar events; or

(b)services ancillary to organisation of any of the events or services referred to in clause (a), or assigning of sponsorship to such events,-

(i)to a registered person, shall be the location of such person;

(ii)to a person other than a registered person, shall be the place where the event is actually held and if the event is held outside India, the place of supply shall be the location of the recipient.

Explanation. - Where the event is held in more than one State or Union territory and a consolidated amount is charged for supply of services relating to such event, the place of supply of such services shall be taken as being in each of the respective States or Union territories in proportion to the value for services separately collected or determined in terms of the contract or agreement entered into in this regard or, in the absence of such contract or agreement, on such other basis as may be prescribed.

(8)The place of supply of services by way of transportation of goods, including by mail or courier to,-

(a)a registered person, shall be the location of such person;

(b)a person other than a registered person, shall be the location at which such goods are handed over for their transportation.

[Provided that where the transportation of goods is to a place outside India, the place of supply shall be the place of destination of such goods.] [Inserted by Act No. 32 of 2018, dated 29.8.2018.]

(9)The place of supply of passenger transportation service to,-

(a)a registered person, shall be the location of such person;

(b)a person other than a registered person, shall be the place where the passenger embarks on the conveyance for a continuous journey:

Provided that where the right to passage is given for future use and the point of embarkation is not known at the time of issue of right to passage, the place of supply of such service shall be determined in accordance with the provisions of sub-section (2).Explanation. - For the purposes of this sub-section, the return journey shall be treated as a separate journey, even if the right to passage for onward and return journey is issued at the same time.

(10)The place of supply of services on board a conveyance, including a vessel, an aircraft, a train or a motor vehicle, shall be the location of the first scheduled point of departure of that conveyance for the journey.

(11)The place of supply of telecommunication services including data transfer, broadcasting, cable and direct to home television services to any person shall,-

(a)in case of services by way of fixed telecommunication line, leased circuits, internet leased circuit, cable or dish antenna, be the location where the telecommunication line, leased circuit or cable connection or dish antenna is installed for receipt of services;

(b)in case of mobile connection for telecommunication and internet services provided on post-paid basis, be the location of billing address of the recipient of services on the record of the supplier of services;

(c)in cases where mobile connection for telecommunication, internet service and direct to home television services are provided on pre-payment basis through a voucher or any other means,-

(i)through a selling agent or a re-seller or a distributor of subscriber identity module card or re-charge voucher, be the address of the selling agent or re-seller or distributor as per the record of the supplier at the time of supply; or

(ii)by any person to the final subscriber, be the location where such prepayment is received or such vouchers are sold;

(d)in other cases, be the address of the recipient as per the records of the supplier of services and where such address is not available, the place of supply shall be location of the supplier of services:

Provided that where the address of the recipient as per the records of the supplier of services is not available, the place of supply shall be location of the supplier of services:Provided further that if such pre-paid service is availed or the recharge is made through internet banking or other electronic mode of payment, the location of the recipient of services on the record of the supplier of services shall be the place of supply of such services.Explanation. - Where the leased circuit is installed in more than one State or Union territory and a consolidated amount is charged for supply of services relating to such circuit, the place of supply of such services shall be taken as being in each of the respective States or Union territories in proportion to the value for services separately collected or determined in terms of the contract or agreement entered into in this regard or, in the absence of such contract or agreement, on such other basis as may be prescribed.

(12)The place of supply of banking and other financial services, including stock broking services to any person shall be the location of the recipient of services on the records of the supplier of services:Provided that if the location of recipient of services is not on the records of the supplier, the place of supply shall be the location of the supplier of services.

(13)The place of supply of insurance services shall,-

(a)to a registered person, be the location of such person;

(b)to a person other than a registered person, be the location of the recipient of services on the records of the supplier of services.

(14)The place of supply of advertisement services to the Central Government, a State Government, a statutory body or a local authority meant for the States or Union territories identified in the contract or agreement shall be taken as being in each of such States or Union territories and the value of such supplies specific to each State or Union territory shall be in proportion to the amount attributable to services provided by way of dissemination in the respective States or Union territories as may be determined in terms of the contract or agreement entered into in this regard or, in the absence of such contract or agreement, on such other basis as may be prescribed.

13. Place of supply of services where location of supplier or location of recipient is outside India.

(1)The provisions of this section shall apply to determine the place of supply of services where the location of the supplier of services or the location of the recipient of services is outside India.

(2)The place of supply of services except the services specified in sub-sections (3) to (13) shall be the location of the recipient of services:Provided that where the location of the recipient of services is not available in the ordinary course of business, the place of supply shall be the location of the supplier of services.

(3)The place of supply of the following services shall be the location where the services are actually performed, namely:-

(a)services supplied in respect of goods which are required to be made physically available by the recipient of services to the supplier of services, or to a person acting on behalf of the supplier of services in order to provide the services:

Provided that when such services are provided from a remote location by way of electronic means, the place of supply shall be the location where goods are situated at the time of supply of services:[Provided further that nothing contained in this clause shall apply in the case of services supplied in respect of goods which are temporarily imported into India for repairs or for any other treatment or process and are exported after such repairs or treatment or process without being put to any use in India, other than that which is required for such repairs or treatment or process;] [Substituted by Act No. 32 of 2018, dated 29.8.2018.]

(b)services supplied to an individual, represented either as the recipient of services or a person acting on behalf of the recipient, which require the physical presence of the recipient or the person acting on his behalf, with the supplier for the supply of services.

(4)The place of supply of services supplied directly in relation to an immovable property, including services supplied in this regard by experts and estate agents, supply of accommodation by a hotel, inn, guest house, club or campsite, by whatever name called, grant of rights to use immovable property, services for carrying out or co-ordination of construction work, including that of architects or interior decorators, shall be the place where the immovable property is located or intended to be located.

(5)The place of supply of services supplied by way of admission to, or organisation of a cultural, artistic, sporting, scientific, educational or entertainment event, or a celebration, conference, fair, exhibition or similar events, and of services ancillary to such admission or organisation, shall be the place where the event is actually held.

(6)Where any services referred to in sub-section (3) or sub-section (4) or sub-section (5) is supplied at more than one location, including a location in the taxable territory, its place of supply shall be the location in the taxable territory.

(7)Where the services referred to in sub-section (3) or sub-section (4) or sub-section (5) are supplied in more than one State or Union territory, the place of supply of such services shall be taken as being in each of the respective States or Union territories and the value of such supplies specific to each State or Union territory shall be in proportion to the value for services separately collected or determined in terms of the contract or agreement entered into in this regard or, in the absence of such contract or agreement, on such other basis as may be prescribed.

(8)The place of supply of the following services shall be the location of the supplier of services, namely:-

(a)services supplied by a banking company, or a financial institution, or a non-banking financial company, to account holders;

(b)intermediary services;

(c)services consisting of hiring of means of transport, including yachts but excluding aircrafts and vessels, up to a period of one month.

Explanation. - For the purposes of this sub-section, the expression,-

(a)"account" means an account bearing interest to the depositor, and includes a non-resident external account and a non-resident ordinary account;

(b)"banking company" shall have the same meaning as assigned to it under clause (a) of section 45A of the Reserve Bank of India Act, 1934;

(c)"financial institution" shall have the same meaning as assigned to it in clause (c) of section 45-I of the Reserve Bank of India Act, 1934;

(d)"non-banking financial company" means,-

(i)a financial institution which is a company;

(ii)a non-banking institution which is a company and which has as its principal business the receiving of deposits, under any scheme or arrangement or in any other manner, or lending in any manner; or

(iii)such other non-banking institution or class of such institutions, as the Reserve Bank of India may, with the previous approval of the Central Government and by notification in the Official Gazette, specify.

(9)The place of supply of services of transportation of goods, other than by way of mail or courier, shall be the place of destination of such goods.

(10)The place of supply in respect of passenger transportation services shall be the place where the passenger embarks on the conveyance for a continuous journey.

(11)The place of supply of services provided on board a conveyance during the course of a passenger transport operation, including services intended to be wholly or substantially consumed while on board, shall be the first scheduled point of departure of that conveyance for the journey.

(12)The place of supply of online information and database access or retrieval services shall be the location of the recipient of services.Explanation. - For the purposes of this sub-section, person receiving such services shall be deemed to be located in the taxable territory, if any two of the following non-contradictory conditions are satisfied, namely:-

(a)the location of address presented by the recipient of services through internet is in the taxable territory;

(b)the credit card or debit card or store value card or charge card or smart card or any other card by which the recipient of services settles payment has been issued in the taxable territory;

(c)the billing address of the recipient of services is in the taxable territory;

(d)the internet protocol address of the device used by the recipient of services is in the taxable territory;

(e)the bank of the recipient of services in which the account used for payment is maintained is in the taxable territory;

(f)the country code of the subscriber identity module card used by the recipient of services is of taxable territory;

(g)the location of the fixed land line through which the service is received by the recipient is in the taxable territory.

(13)In order to prevent double taxation or non-taxation of the supply of a service, or for the uniform application of rules, the Government shall have the power to notify any description of services or circumstances in which the place of supply shall be the place of effective use and enjoyment of a service.

14. Special provision for payment of tax by a supplier of online information and database access or retrieval services.

(1)On supply of online information and database access or retrieval services by any person located in a non-taxable territory and received by a non-taxable online recipient, the supplier of services located in a non-taxable territory shall be the person liable for paying integrated tax on such supply of services:Provided that in the case of supply of online information and database access or retrieval services by any person located in a non-taxable territory and received by a nontaxable online recipient, an intermediary located in the non-taxable territory, who arranges or facilitates the supply of such services, shall be deemed to be the recipient of such services from the supplier of services in non-taxable territory and supplying such services to the non-taxable online recipient except when such intermediary satisfies the following conditions, namely:-

(a)the invoice or customer's bill or receipt issued or made available by such intermediary taking part in the supply clearly identifies the service in question and its supplier in non-taxable territory;

(b)the intermediary involved in the supply does not authorise the charge to the customer or take part in its charge which is that the intermediary neither collects or processes payment in any manner nor is responsible for the payment between the non-taxable online recipient and the supplier of such services;

(c)the intermediary involved in the supply does not authorise delivery; and

(d)the general terms and conditions of the supply are not set by the intermediary involved in the supply but by the supplier of services.

(2)The supplier of online information and database access or retrieval services referred to in sub-section (1) shall, for payment of integrated tax, take a single registration under the Simplified Registration Scheme to be notified by the Government:Provided that any person located in the taxable territory representing such supplier for any purpose in the taxable territory shall get registered and pay integrated tax on behalf of the supplier:Provided further that if such supplier does not have a physical presence or does not have a representative for any purpose in the taxable territory, he may appoint a person in the taxable territory for the purpose of paying integrated tax and such person shall be liable for payment of such tax.

14A Special provision for specified actionable claims supplied by a person located outside taxable territory.

After section 14 of the principalAct, the following section shall be inserted, namely:—

(1)A supplier of online money gaming as defined in clause (80B) of section 2 of the Central Goods and Services Tax Act, 2017, not located in the taxable territory, shall in respect of the supply of online money gaming by him to a person in the taxable territory, be liable to pay integrated tax on such supply.

(2)For the purposes of complying with provisions of sub-section (1), the supplier of online money gaming shall obtain a single registration under the Simplified Registration Scheme referred to in sub-section (2) of section 14 of this Act:Provided that any person located in the taxable territory representing such supplier for any purpose in the taxable territory shall get registered and pay the integrated tax on behalf of the supplier:Provided further that if such supplier does not have a physical presence or does not have a representative for any purpose in the taxable territory, he shall appoint a person in the taxable territory for the purpose of paying integrated tax and such person shall be liable for payment of such tax.

(3)In case of failure to comply with provisions of sub-section (1) or sub-section (2) by the supplier of the online money gaming or a person appointed by such supplier or both, notwithstanding anything contained in section 69A of the Information Technology Act, 2000, any information generated, transmitted, received or hosted in any computer resource used for supply of online money gaming by such supplier shall be liable to be blocked for access by the public in such manner as specified in the said Act.".

Chapter VI
Refund of Integrated Tax to International Tourist

15. Refund of integrated tax paid on supply of goods to tourist leaving India.

- The integrated tax paid by tourist leaving India on any supply of goods taken out of India by him shall be refunded in such manner and subject to such conditions and safeguards as may be prescribed.Explanation. - For the purposes of this section, the term "tourist" means a person not normally resident in India, who enters India for a stay of not more than six months for legitimate non-immigrant purposes.

Chapter VII
Zero Rated Supply

16. Zero rated supply.

(1)"zero rated supply" means any of the following supplies of goods or services or both, namely:-

(a)export of goods or services or both; or

(b)supply of goods or services or both to a Special Economic Zone developer or a Special Economic Zone unit.

(2)Subject to the provisions of sub-section (5) of section 17 of the Central Goods and Services Tax Act, credit of input tax may be availed for making zero-rated supplies, notwithstanding that such supply may be an exempt supply.

(3)A registered person making zero rated supply shall be eligible to claim refund under either of the following options, namely:-

(a)he may supply goods or services or both under bond or Letter of Undertaking, subject to such conditions, safeguards and procedure as may be prescribed, without payment of integrated tax and claim refund of unutilised input tax credit; or

(b)he may supply goods or services or both, subject to such conditions, safeguards and procedure as may be prescribed, on payment of integrated tax and claim refund of such tax paid on goods or services or both supplied, in accordance with the provisions of section 54 of the Central Goods and Services Tax Act or the rules made thereunder.

Chapter VIII
Apportionment of Tax and Settlement of Funds

17. Apportionment of tax and settlement of funds.

(1)Out of the integrated tax paid to the Central Government,-

(a)in respect of inter-State supply of goods or services or both to an unregistered person or to a registered person paying tax under section 10 of the Central Goods and Services Tax Act;

(b)in respect of inter-State supply of goods or services or both where the registered person is not eligible for input tax credit;

(c)in respect of inter-State supply of goods or services or both made in a financial year to a registered person, where he does not avail of the input tax credit within the specified period and thus remains in the integrated tax account after expiry of the due date for furnishing of annual return for such year in which the supply was made;

(d)in respect of import of goods or services or both by an unregistered person or by a registered person paying tax under section 10 of the Central Goods and Services Tax Act;

(e)in respect of import of goods or services or both where the registered person is not eligible for input tax credit;

(f)in respect of import of goods or services or both made in a financial year by a registered person, where he does not avail of the said credit within the specified period and thus remains in the integrated tax account after expiry of the due date for furnishing of annual return for such year in which the supply was received, the amount of tax calculated at the rate equivalent to the central tax on similar intra-State supply shall be apportioned to the Central Government.

(2)The balance amount of integrated tax remaining in the integrated tax account in respect of the supply for which an apportionment to the Central Government has been done under sub-section (1) shall be apportioned to the,-

(a)State where such supply takes place; and

(b)Central Government where such supply takes place in a Union territory:

Provided that where the place of such supply made by any taxable person cannot be determined separately, the said balance amount shall be apportioned to,-

(a)each of the States; and

(b)Central Government in relation to Union territories,

in proportion to the total supplies made by such taxable person to each of such States or Union territories, as the case may be, in a financial year:Provided further that where the taxable person making such supplies is not identifiable, the said balance amount shall be apportioned to all States and the Central Government in proportion to the amount collected as State tax or, as the case may be, Union territory tax, by the respective State or, as the case may be, by the Central Government during the immediately preceding financial year.

(2A)[. The amount not apportioned under sub-section (1) and sub-section (2) may, for the time being, on the recommendations of the Council, be apportioned at the rate of fifty per cent. to the Central Government and fifty per cent. to the State Governments or the Union territories, as the case may be, on ad hoc basis and shall be adjusted against the amount apportioned under the said sub-sections.] [Inserted by Act No. 32 of 2018, dated 29.8.2018.]

(3)The provisions of sub-sections (1) and (2) relating to apportionment of integrated tax shall, mutatis mutandis, apply to the apportionment of interest, penalty and compounding amount realised in connection with the tax so apportioned.

(4)Where an amount has been apportioned to the Central Government or a State Government under sub-section (1) or sub-section (2) or sub-section (3), the amount collected as integrated tax shall stand reduced by an amount equal to the amount so apportioned and the Central Government shall transfer to the central tax account or Union territory tax account, an amount equal to the respective amounts apportioned to the Central Government and shall transfer to the State tax account of the respective States an amount equal to the amount apportioned to that State, in such manner and within such time as may be prescribed.

(5)Any integrated tax apportioned to a State or, as the case may be, to the Central Government on account of a Union territory, if subsequently found to be refundable to any person and refunded to such person, shall be reduced from the amount to be apportioned under this section, to such State, or Central Government on account of such Union territory, in such manner and within such time as may be prescribed.

18. Transfer of input tax credit.

- On utilisation of credit of integrated tax availed under this Act for payment of,-

(a)central tax in accordance with the provisions of sub-section (5) of section 49 of the Central Goods and Services Tax Act, the amount collected as integrated tax shall stand reduced by an amount equal to the credit so utilised and the Central Government shall transfer an amount equal to the amount so reduced from the integrated tax account to the central tax account in such manner and within such time as may be prescribed;

(b)Union territory tax in accordance with the provisions of section 9 of the Union Territory Goods and Services Tax Act, the amount collected as integrated tax shall stand reduced by an amount equal to the credit so utilised and the Central Government shall transfer an amount equal to the amount so reduced from the integrated tax account to the Union territory tax account in such manner and within such time as may be prescribed;

(c)State tax in accordance with the provisions of the respective State Goods and Services Tax Act, the amount collected as integrated tax shall stand reduced by an amount equal to the credit so utilised and shall be apportioned to the appropriate State Government and the Central Government shall transfer the amount so apportioned to the account of the appropriate State Government in such manner and within such time as may be prescribed.

Explanation. - For the purposes of this Chapter, "appropriate State" in relation to a taxable person, means the State or Union territory where he is registered or is liable to be registered under the provisions of the Central Goods and Services Tax Act.

19. Tax wrongfully collected and paid to Central Government or State Government.

(1)A registered person who has paid integrated tax on a supply considered by him to be an inter-State supply, but which is subsequently held to be an intra-State supply, shall be granted refund of the amount of integrated tax so paid in such manner and subject to such conditions as may be prescribed.

(2)A registered person who has paid central tax and State tax or Union territory tax, as the case may be, on a transaction considered by him to be an intra-State supply, but which is subsequently held to be an inter-State supply, shall not be required to pay any interest on the amount of integrated tax payable.

Chapter IX
Miscellaneous

20. Application of provisions of Central Goods and Services Tax Act.

- Subject to the provisions of this Act and the rules made thereunder, the provisions of Central Goods and Services Tax Act relating to,-

(i)scope of supply;

(ii)composite supply and mixed supply;

(iii)time and value of supply;

(iv)input tax credit;

(v)registration;

(vi)tax invoice, credit and debit notes;

(vii)accounts and records;

(viii)returns, other than late fee;

(ix)payment of tax;

(x)tax deduction at source;

(xi)collection of tax at source;

(xii)assessment;

(xiii)refunds;

(xiv)audit;

(xv)inspection, search, seizure and arrest;

(xvi)demands and recovery;

(xvii)liability to pay in certain cases;

(xviii)advance ruling;

(xix)appeals and revision;

(xx)presumption as to documents;

(xxi)offences and penalties;

(xxii)job work;

(xxiii)electronic commerce;

(xxiv)transitional provisions; and

(xxv)miscellaneous provisions including the provisions relating to the imposition of interest and penalty,

shall, mutatis mutandis, apply, so far as may be, in relation to integrated tax as they apply in relation to central tax as if they are enacted under this Act:Provided that in the case of tax deducted at source, the deductor shall deduct tax at the rate of two per cent. from the payment made or credited to the supplier:Provided further that in the case of tax collected at source, the operator shall collect tax at such rate not exceeding two per cent, as may be notified on the recommendations of the Council, of the net value of taxable supplies:Provided also that for the purposes of this Act, the value of a supply shall include any taxes, duties, cesses, fees and charges levied under any law for the time being in force other than this Act, and the Goods and Services Tax (Compensation to States) Act, if charged separately by the supplier:Provided also that in cases where the penalty is leviable under the Central Goods and Services Tax Act and the State Goods and Services Tax Act or the Union Territory Goods and Services Tax Act, the penalty leviable under this Act shall be the sum total of the said penalties.[Provided also that where the appeal is to be filed before the Appellate Authority or the Appellate Tribunal, the maximum amount payable shall be fifty crore rupees and one hundred crore rupees respectively.] [Inserted by Act No. 32 of 2018, dated 29.8.2018.]

21. Import of services made on or after the appointed day.

- Import of services made on or after the appointed day shall be liable to tax under the provisions of this Act regardless of whether the transactions for such import of services had been initiated before the appointed day:Provided that if the tax on such import of services had been paid in full under the existing law, no tax shall be payable on such import under this Act:Provided further that if the tax on such import of services had been paid in part under the existing law, the balance amount of tax shall be payable on such import under this Act.Explanation. - For the purposes of this section, a transaction shall be deemed to have been initiated before the appointed day if either the invoice relating to such supply or payment, either in full or in part, has been received or made before the appointed day.

22. Power to make rules.

(1)The Government may, on the recommendations of the Council, by notification, make rules for carrying out the provisions of this Act.

(2)Without prejudice to the generality of the provisions of sub-section (1), the Government may make rules for all or any of the matters which by this Act are required to be, or may be, prescribed or in respect of which provisions are to be or may be made by rules.

(3)The power to make rules conferred by this section shall include the power to give retrospective effect to the rules or any of them from a date not earlier than the date on which the provisions of this Act come into force.

(4)Any rules made under sub-section (1) may provide that a contravention thereof shall be liable to a penalty not exceeding ten thousand rupees.

23. Power to make regulations.

- The Board may, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the provisions of this Act.

24. Laying of rules, regulations and notifications.

- Every rule made by the Government, every regulation made by the Board and every notification issued by the Government under this Act, shall be laid, as soon as may be, after it is made or issued, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or regulation or in the notification, as the case may be, or both Houses agree that the rule or regulation or the notification should not be made, the rule or regulation or notification, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation or notification, as the case may be.

25. Removal of difficulties.

(1)If any difficulty arises in giving effect to any provision of this Act, the Government may, on the recommendations of the Council, by a general or a special order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act or the rules or regulations made thereunder, as may be necessary or expedient for the purpose of removing the said difficulty:Provided that no such order shall be made after the expiry of a period of three years from the date of commencement of this Act.

(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of Parliament.NotificationNo. 2/2017-Central Tax, dated 19th June, 2017G.S.R. 609(E). - In exercise of the powers under section 3 read with section 5 of the Central Goods and Services Tax Act, 2017 (12 of 2017) and section 3 of the Integrated Goods and Services Tax Act, 2017 (13 of 2017), the Central Board of Excise and Customs hereby appoints-

(a)Principal Chief Commissioners of Central Tax and Principal Directors General of Central Tax,

(b)Chief Commissioners of Central Tax and Directors General of Central Tax,

(c)Principal Commissioners of Central Tax and Principal Additional Directors General of Central Tax,

(d)Commissioners of Central Tax and Additional Directors General of Central Tax,

(e)Additional Commissioners of Central Tax and Additional Directors of Central Tax,

(f)Joint Commissioners of Central Tax and Joint Directors of Central Tax,

(g)Deputy Commissioners of Central Tax and Deputy Directors of Central Tax,

(h)Assistant Commissioners of Central Tax and Assistant Directors of Central Tax,

(i)Commissioners of Central Tax (Audit),

(j)Commissioners of Central Tax (Appeals),

(k)Additional Commissioners of Central Tax (Appeals),

and the central tax officers sub-ordinate to them as central tax officers and vests them with all the powers under both the said Acts and the rules made thereunder with respect to the jurisdiction specified in the Tables given below.

2. The Principal Chief Commissioners of Central Tax or the Chief Commissioners of Central Tax, as the case may be, specified in column (2) of Table I, are hereby vested with the territorial jurisdiction over the-

(a)Principal Commissioners of Central Tax and Commissioners of Central Tax, as the case may be, specified in the corresponding entry in column (3) of the said Table;

(b)Commissioners of Central Tax (Appeals) specified in the corresponding entry in column (4) of the said Table;

(c)Additional Commissioners of Central Tax (Appeals) specified in the corresponding entry in column (4) of the said Table; and

(d)Commissioners of Central Tax (Audit) specified in the corresponding entry in column (5) of the said Table.

3. The Principal Commissioners of Central Tax or the Commissioners of Central Tax, as the case may be, specified in column (2) of Table II and the central tax officers sub-ordinate to them, are hereby vested with the territorial jurisdiction specified in the corresponding entry in column (3) of the said Table.

4. The Commissioners of Central Tax (Appeals) and Additional Commissioners of Central Tax (Appeals) specified in column (2) of Table III and the central tax officers subordinate to them are hereby vested with the territorial jurisdiction of the Principal Commissioners of Central Tax or the Commissioners of Central Tax, as the case may be, specified in the corresponding entry in column (3) of the said Table.

5. The Commissioners of Central Tax (Audit) specified in column (2) of Table IV and the central tax officers subordinate to them are hereby vested with the territorial jurisdiction of the Principal Commissioners of Central Tax or the Commissioners of Central Tax, as the case may be, specified in the corresponding entry in column (3) of the said Table.

Table IJurisdiction of Principal Chief Commissioner/ Chief Commissioner of Central Tax in terms of Principal Commissioners/ Commissioners of Central Tax, Commissioners of Central Tax (Appeals), Additional Commissioner of Central Tax (Appeals) and Commissioners of Central Tax (Audit)

Sl. No.	Principal Chief Commissioner/ ChiefCommissioner of Central Tax	Jurisdiction of Principal Chief Commissioner/Chief Commissioner of Central Tax in terms of PrincipalCommissioner/ Commissioner of Central Tax	Jurisdiction of Principal Chief Commissioner/Chief Commissioner of Central Tax in terms of Commissioner(Appeals) and Additional Commissioner (Appeals)	Jurisdiction of Principal Chief Commissioner/Chief Commissioner of Central Tax in terms of Commissioner(Audit)
(1)	(2)	(3)	(4)	(5)
1	Principal Chief Commissioner Ahmedabad	1.3.1	Commissioner Ahmedabad North	1.4.1.	Commissioner (Appeals) Ahmedabad and AdditionalCommissioner (Appeals) Ahmedabad	1.5.1	Commissioner (Audit) Ahmedabad
1.3.2	Principal Commissioner Ahmedabad South
1.3.3	Commissioner Gandhinagar
1.3.4	Commissioner Rajkot	1.4.2	Commissioner (Appeals) Rajkot and AdditionalCommissioner (Appeals) Rajkot	1.5.2	Commissioner (Audit) Rajkot
1.3.5	Commissioner Bhavnagar
1.3.6	Commissioner Kutch (Gandhidham)
2	Principal Chief Commissioner Bengaluru	2.3.1	Principal Commissioner Bengaluru East	2.4.1	Commissioner (Appeals I) Bengaluru andAdditional Commissioner (Appeals I) Bengaluru	2.5.1	Commissioner (Audit I) Bengaluru
2.3.2	Commissioner Bengaluru South
2.3.3	Commissioner Bengaluru North	2.4.2	Commissioner (Appeals II) Bengaluru andAdditional Commissioner (Appeals II) Bengaluru	2.5.2	Commissioner (Audit II) Bengaluru
2.3.4	Commissioner Bengaluru North West
2.3.5	Principal Commissioner Bengaluru West	2.4.3	Commissioner (Appeals ) Mysuru and AdditionalCommissioner (Appeals) Mysuru	2.5.3	Commissioner (Audit) Mysuru
2.3.6	Principal Commissioner Mysuru
2.3.7	Commissioner Belgavi	2.4.4	Commissioner (Appeals) Belgavi and AdditionalCommissioner (Appeals) Belgavi	2.5.4	Commissioner (Audit) Belgavi
2.3.8	Commissioner Mangalore
3	Chief Commissioner Bhopal	3.3.1	Principal Commissioner Bhopal	3.4.1	Commissioner (Appeals) Bhopal and AdditionalCommissioner (Appeals) Bhopal	3.5.1	Commissioner (Audit) Bhopal
3.3.2	Commissioner Jabalpur
3.3.3	Principal Commissioner Raipur	3.4.2	Commissioner (Appeals) Raipur and AdditionalCommissioner (Appeals) Raipur	3.5.2	Commissioner (Audit) Raipur
3.3.4	Commissioner Indore	3.4.3	Commissioner (Appeals) Indore and AdditionalCommissioner (Appeals) Indore	3.5.3	Commissioner (Audit) Indore
3.3.5	Commissioner Ujjain
4	Chief Commissioner Bhubaneswar	4.3.1	Principal Commissioner Bhubaneswar	4.4.1	Commissioner (Appeals) Bhubaneswar andAdditional Commissioner (Appeals) Bhubaneswar	4.5.1	Commissioner (Audit) Bhubaneswar
4.3.2	Commissioner Rourkela
5	Chief Commissioner Chandigarh	5.3.1	Principal Commissioner Chandigarh	5.4.1	Commissioner (Appeals) Chandigarh and AdditionalCommissioner (Appeals) Chandigarh	5.5.1	Commissioner (Audit) Chandigarh
5.3.2	Commissioner Shimla
5.3.3	Commissioner Jammu	5.4.2	Commissioner (Appeals) Jammu and AdditionalCommissioner (Appeals) Jammu	5.5.2	Commissioner (Audit) Jammu
5.3.4	Principal Commissioner Ludhiana	5.4.3	Commissioner (Appeals) Ludhiana and AdditionalCommissioner (Appeals) Ludhiana	5.5.3	Commissioner (Audit) Ludhiana
5.3.5	Commissioner Jalandhar
6	Principal Chief Commissioner Chennai	6.3.1	Principal Commissioner Chennai North	6.4.1	Commissioner (Appeals I) Chennai and AdditionalCommissioner (Appeals I) Chennai	6.5.1	Commissioner (Audit I) Chennai
6.3.2	Commissioner Puducherry
6.3.3	Commissioner Chennai South	6.4.2	Commissioner (Appeals II) Chennai and AdditionalCommissioner (Appeals II) Chennai	6.5.2	Commissioner (Audit II) Chennai
6.3.4	Commissioner Chennai Outer
6.3.5	Principal Commissioner Coimbatore	6.4.3	Commissioner (Appeals)Coimbatore and AdditionalCommissioner (Appeals) Coimbatore	6.5.3	Commissioner (Audit) Coimbatore
6.3.6	Commissioner Tiruchirapally
6.3.7	Commissioner Madurai
6.3.8	Commissioner Salem
7	Principal Chief Commissioner Delhi	7.3.1	Principal Commissioner Delhi North	7.4.1	Commissioner (Appeals I) Delhi and AdditionalCommissioner (Appeals I) Delhi	7.5.1	Commissioner (Audit I) Delhi
7.3.2	Commissioner Delhi East
7.3.3	Principal Commissioner Delhi South	7.4.2	Commissioner (Appeals II) Delhi and AdditionalCommissioner (Appeals II) Delhi	7.5.2	Commissioner (Audit II) Delhi
7.3.4	Commissioner Delhi West
8	Chief Commissioner Guwahati	8.3.1	Principal Commissioner Guwahati	8.4.1	Commissioner (Appeals) Guwahati and AdditionalCommissioner (Appeals) Guwahati and Additional Commissioner(Appeals) Shillong	8.5.1	Commissioner (Audit) Shillong
8.3.2	Commissioner Dibrugarh
8.3.3	Commissioner Shillong
8.3.4	Commissioner Itanagar
8.3.5	Commissioner Dimapur
8.3.6	Commissioner Imphal
8.3.7	Commissioner Aizawl
8.3.8	Commissioner Agartala
9	Chief Commissioner Hyderabad	9.3.1	Principal Commissioner Hyderabad	9.4.1	Commissioner (Appeals I) Hyderabad andAdditional Commissioner (Appeals I) Hyderabad	9.5.1	Commissioner (Audit I) Hyderabad
9.3.2	Commissioner Rangareddy
9.3.3	Commissioner Medchal	9.4.2	Commissioner (Appeals II) Hyderabad andAdditional Commissioner (Appeals II) Hyderabad	9.5.2	Commissioner (Audit II)
9.3.4	Commissioner Hyderabad Secunderabad
10	Chief Commissioner Jaipur	10.3.1	Principal Commissioner Jaipur	10.4.1	Commissioner (Appeals) Jaipur and AdditionalCommissioner (Appeals) Jaipur	10.5.1	Commissioner (Audit) Jaipur
10.3.2	Commissioner Alwar
10.3.3	Commissioner Jodhpur	10.4.2	Commissioner (Appeals) Jodhpur and AdditionalCommissioner (Appeals) Jodhpur	10.5.2	Commissioner (Audit) Jodhpur
10.3.4	Commissioner Udaipur
11	Principal Chief Commissioner Kolkata	11.3.1	Principal Commissioner Kolkata North	11.4.1	Commissioner (Appeals I) Kolkata and AdditionalCommissioner (Appeals I) Kolkata	11.5.1	Commissioner (Audit I) Kolkata
11.3.2	Commissioner Kolkata South
11.3.3	Commissioner Howrah	11.4.2	Commissioner (Appeals II) Kolkata and AdditionalCommissioner (Appeals II) Kolkata	11.5.2	Commissioner (Audit II) Kolkata
11.3.4	Commissioner Haldia
11.3.5	Commissioner Siliguri	11.4.3	Commissioner (Appeals) Siliguri and AdditionalCommissioner (Appeals) Siliguri	11.5.3	Commissioner (Audit) Durgapur
11.3.6	Commissioner Bolpur
12	Principal Chief Commissioner Lucknow	12.3.1	Principal Commissioner Lucknow	12.4.1	Commissioner (Appeals) Lucknow and AdditionalCommissioner (Appeals) Lucknow	12.5.1	Commissioner (Audit) Lucknow
12.3.2	Commissioner Agra
12.3.3	Commissioner Kanpur	12.4.2	Commissioner (Appeals) Allahabad and AdditionalCommissioner (Appeals) Allahabad	12.5.2	Commissioner (Audit) Kanpur
12.3.4	Commissioner Allahabad
12.3.5	Commissioner Varanasi
13	Chief Commissioner Meerut	13.3.1	Principal Commissioner Meerut	13.4.1	Commissioner (Appeals) Meerut and AdditionalCommissioner (Appeals) Meerut	13.5.1	Commissioner (Audit) Meerut
13.3.2	Commissioner Ghaziabad
13.3.3	Principal Commissioner Noida	13.4.2	Commissioner (Appeals) Noida and AdditionalCommissioner (Appeals) Noida	13.5.2	Commissioner (Audit) Noida
13.3.4	Commissioner Gautam Buddh Nagar
13.3.5	Commissioner Dehradun	13.4.3	Commissioner (Appeals) Dehradun and AdditionalCommissioner (Appeals) Dehradun	13.5.3	Commissioner (Audit) Dehradun
14	Principal Chief Commissioner Mumbai	14.3.1	Principal Commissioner Mumbai South	14.4.1	Commissioner (Appeals I) Mumbai and AdditionalCommissioner (Appeals I) Mumbai	14.5.1	Commissioner (Audit I) Mumbai
14.3.2	Principal Commissioner Mumbai East	14.4.2	Commissioner (Appeals II) Mumbai and AdditionalCommissioner (Appeals II) Mumbai	14.5.2	Commissioner (Audit II) Mumbai
14.3.3	Commissioner Mumbai Central
14.3.4	Commissioner Mumbai West	14.4.3	Commissioner (Appeals III) Mumbai and AdditionalCommissioner (Appeals III) Mumbai	14.5.3	Commissioner (Audit III) Mumbai
14.3.5	Commissioner Palghar
14.3.6	Commissioner Raigarh	14.4.4	Commissioner (Appeals) Raigarh and AdditionalCommissioner (Appeals) Raigarh	14.5.4	Commissioner (Audit) Raigarh
14.3.7	Commissioner Navi Mumbai
14.3.8	Commissioner Belapur
14.3.9	Commissioner Thane	14.4.5	Commissioner (Appeals) Thane and AdditionalCommissioner (Appeals) Thane	14.5.5	Commissioner (Audit) Thane
14.3.10	Commissioner Thane Rural
14.3.11	Commissioner Bhiwandi
15	Chief Commissioner Nagpur	15.3.1	Principal Commissioner Nagpur-I	15.4.1	Commissioner (Appeals) Nagpur and AdditionalCommissioner (Appeals) Nagpur	15.5.1	Commissioner (Audit) Nagpur
15.3.2	Commissioner Nagpur-II
15.3.3	Commissioner Nashik	15.4.2	Commissioner (Appeals) Nashik and AdditionalCommissioner (Appeals) Nashik	15.5.2	Commissioner (Audit) Nashik
15.3.4	Commissioner Aurangabad
16	Chief Commissioner Panchkula	16.3.1	Principal Commissioner Gurugram	16.4.1	Commissioner (Appeals) Gurugram and AdditionalCommissioner (Appeals) Gurugram	16.5.1	Commissioner (Audit) Gurugram
16.3.2	Commissioner Faridabad
16.3.3	Commissioner Panchkula	16.4.2	Commissioner (Appeals) Panchkula and AdditionalCommissioner (Appeals) Panchkula	16.5.2	Commissioner (Audit) Panchkula
16.3.4	Commissioner Rohtak
17	Chief Commissioner Pune	17.3.1	Principal Commissioner Pune-I	17.4.1	Commissioner (Appeals) Pune-I and AdditionalCommissioner (Appeals) Pune-I	17.5.1	Commissioner (Audit I) Pune
17.3.2	Commissioner Kolhapur
17.3.3	Commissioner Pune-II	17.4.2	Commissioner (Appeals) Pune-II and AdditionalCommissioner (Appeals) Pune-II	17.5.2	Commissioner (Audit II) Pune
17.3.4	Commissioner Goa	17.4.3	Commissioner (Appeals) Goa and AdditionalCommissioner (Appeals) Goa
18	Chief Commissioner Ranchi	18.3.1	Principal Commissioner Patna-I	18.4.1	Commissioner (Appeals) Patna and AdditionalCommissioner (Appeals) Patna	18.5.1	Commissioner (Audit) Patna
18.3.2	Commissioner Patna-II
18.3.3	Principal Commissioner Ranchi	18.4.2	Commissioner (Appeals) Ranchi and AdditionalCommissioner	18.5.2	Commissioner (Audit) Ranchi
18.3.4	Commissioner Jamshedpur (Appeals) Ranchi
19	Chief Commissioner Thiruvananthapuram	19.3.1	Commissioner Thiruvananthapuram	19.4.1	Commissioner (Appeals) Kochi and AdditionalCommissioner (Appeals) Kochi	19.5.1	Commissioner (Audit) Kochi
19.3.2	Principal Commissioner Kochi
19.3.3	Commissioner Kozhikode
20	Chief Commissioner Vadodara	20.3.1	Principal Commissioner Vadodara-I	20.4.1	Commissioner (Appeals) Vadodara and AdditionalCommissioner (Appeals) Vadodara	20.5.1	Commissioner (Audit) Vadodara
20.3.2	Commissioner Vadodara-II
20.3.3	Commissioner Surat	20.4.2	Commissioner (Appeals) Surat and AdditionalCommissioner (Appeals) Surat	20.5.2	Commissioner (Audit) Surat
20.3.4	Commissioner Daman
21	Chief Commissioner Visakhapatnam (Amaravathi)	21.3.1	Principal Commissioner Visakhapatnam	21.4.1	Commissioner (Appeals) Guntur and AdditionalCommissioner (Appeals) Guntur	21.5.1	Commissioner (Audit) Guntur
21.3.2	Commissioner Guntur
21.3.3	Commissioner Tirupati

Table IITerritorial Jurisdiction of Principal Commissioner/ Commissioner of Central Tax

Sl. No.	Principal Commissioner/ Commissioner ofCentral Tax	Territorial Jurisdiction
(1)	(2)	(3)
1	Agartala	State of Tripura.
2	Agra	Districts of Agra, Firozabad, Mahamaya Nagar,Mathura, Aligarh, Auraiya, Etawah, Kasi Ram Nagar and Etahin theState of Uttar Pradesh.
3	Ahmedabad North	Entire area on the eastern side of Sabarmatiriver starting from Nehru Bridge towards northern side of Reliefroad extending up to Kalupur, on southern side to the east ofrailway tracks from Kalupur bridge to Sarangpur Bridge. FromSarangpur Bridge to the northern side of the road from SarangpurBridge to the corner of Patel Mills on Rakhial Road viaHathikhai. From Patel Mills, there is an imaginary boundary lyingon the outer boundary of Patel Mills and Raipur Mills (includingboth mills) and, then, the wall separating the Raipur Mills andVivekanand Mill, the imaginary boundary runs through the roadsbetween Rakhial Society and Rakhial Village passing through thebackside of Monogram Mills upto Naroda Highway. From there, itincludes the area lying on the eastern side of Narol-NarodaHighway upto the intersection of Narol- Naroda Highway and OdhavRoad at Indian Oil Corporation, and Muthia, Ainasan, Pardhol,Vehlal, Juka, NarodaLialsis, Navrangpur Village of DascroiTaluk.The jurisdiction also includes the entire area of City Talukawest of Sabarmati River (excluding the area falling South fromthe line running from Nehru Bridge to Navrangpur Police Stationvia Ashram Road, Swastik Char Rasta, Commerce Six Road towardsDrive-in Road uptoThaltej Cross Road on S.G. Highway, fromThaltej Cross Road upto the Sanand Cross Road Road on S G highwayon west side, on south side Ahmedabad City Taluka limit and oneast side Sabarmati river from Nehru bridge upto Ahmedabad CityTaluka limit towards South) and all villages of Daskroi Taluka,on the western side of Sabarmati River. The jurisdiction alsoincludes Sanand, Dholka, Dholera, Bavla, Mandal, Dhanduka,Viramgam and Detroj-Rampura Taluka of Ahmedabad District in theState of Gujarat.
4	Ahmedabad South	Area covering theCity Taluka and the Daskroi Taluka in the District of Ahmedabadexcluding (1) The area to the North of the Road starting fromRiverfront near Times of India Office till S.G. highway viaSwastik Char Rasta, Vijay Char Rasta, Memnagar Cross Road andDrive-in Road.(2) Area to the west of S.G. highway startingfrom Thaltej Cross Roads towards Sanand Crossroads till thelimits of city taluka. (3) The portions and villages of both thetalukas included in the jurisdiction of Ahmedabad NorthCommissionerate in the State of Gujarat.
5	Aizawl	State of Mizoram
6	Allahabad	Districts of Allahabad, SantRavidas Nagar,Jaunpur, Sultanpur, Amethi (Gauriganj), Pratapgarh, Kaushambi,Chitrakoot, Banda, Fatehpur, Basti, Ambedkar Nagar, Faizabad andRaebareli in the State of Uttar Pradesh.
7	Alwar	Districts of Alwar, Bharatpur, Dholpur, Dausa,Karauli, SawaiMadhopur, Sikar and Jhunjhunu in the State ofRajasthan.
8	Aurangabad	Districts of Aurangabad, Jalna, Hingoli,Parbhani, Nanded, Latur, Osmanabad and Beed in the State ofMaharashtra.
9	Belapur	The areas falling under following pin codes:400614, 400701 to 400707, 400709 and 400710 in the State ofMaharashtra.
10	Belgavi	Districts of Bidar,Gulbarga, Bijapur, Raichur, Bagalkot, Belgaum, Dharwar, Gadag,Bellary, Koppal, and Yadgir in the State of Karnataka coveredunder the postal pin code including:580001, 580002, 580003, 580004, 580005, 580006,580007, 580008, 580009, 580011, 580020, 580021, 580023, 580024,580025, 580026, 580028, 580029, 580030, 580031, 580032, 580112,580114, 580118, 581103, 581105, 581107, 581113, 581117, 581195,581196, 581201, 581204, 581206, 581207, 581209, 582101, 582102,582103, 582111, 582112, 582113, 582114, 582115, 582116, 582117,582118, 582119, 582120, 582201, 582202, 582203, 582204, 582205,582206, 582207, 582208, 582209, 582210, 582211, 583101, 583102,583103, 583104, 583111, 583112, 583113, 583114, 583115, 583116,583117, 583118, 583119, 583120, 583121, 583122, 583123, 583124,583126, 583128, 583129, 583130, 583132, 583134, 583135, 583136,583152, 583201, 583203, 583211, 583212, 583214, 583215, 583216,583217, 583218, 583219, 583220, 583221, 583222, 583223, 583224,583225, 583226, 583227, 583228, 583229, 583230, 583231, 583232,583233, 583234, 583235, 583236, 583237, 583238, 583239, 583268,583275, 583276, 583277, 583278, 583279, 583280, 583281, 583282,583283, 584101, 584102, 584103, 584111, 584113, 584115, 584116,584118, 584120, 584122, 584123, 584124, 584125, 584126, 584127,584128, 584129, 584132, 584133, 584134, 584135, 584136, 584138,584139, 584140, 584143, 584167, 584170, 584202, 584203, 585101,585102, 585103, 585104, 585105, 585106, 585201, 585202, 585210,585211, 585212, 585213, 585214, 585215, 585216, 585217, 585218,585219, 585220, 585221, 585222, 585223, 585224, 585225, 585226,585227, 585228, 585229, 585236, 585237, 585265, 585287, 585290,585291, 585292, 585301, 585302, 585303, 585304, 585305, 585306,585307, 585308, 585309, 585310, 585311, 585312, 585313, 585314,585315, 585316, 585317, 585318, 585319, 585320, 585321, 585322,585323, 585324, 585325, 585326, 585327, 585328, 585329, 585330,585331, 585353, 585355, 585401, 585402, 585403, 585411, 585412,585413, 585414, 585415, 585416, 585417, 585418, 585419, 585421,585436, 585437, 585443, 586101, 586102, 586103, 586104, 586108,586109, 586111, 586112, 586113, 586114, 586115, 586116, 586117,586118, 586119, 586120, 586121, 586122, 586123, 586124, 586125,586127, 586128, 586129, 586130, 586201, 586202, 586203, 586204,586205, 586206, 586207, 586208, 586209, 586210, 586211, 586212,586213, 586214, 586215, 586216, 586217, 587101, 587102, 587103,587111, 587112, 587113, 587114, 587115, 587116, 587117, 587118,587119, 587120, 587121, 587122, 587124, 587125, 587154, 587155,587201, 587202, 587203, 587204, 587205, 587206, 587207, 587301,587311, 587312, 587313, 587314, 587315, 587316, 587330, 590001,590003, 590005, 590006, 590008, 590009, 590010, 590011, 590014,590015, 590016, 590018, 590019, 591101, 591102, 591103, 591104,591106, 591107, 591108, 591109, 591110, 591111, 591112, 591113,591114, 591115, 591116, 591117, 591118, 591119, 591120, 591121,591122, 591123, 591124, 591125, 591126, 591127, 591128, 591129,591130, 591131, 591136, 591143, 591147, 591153, 591156, 591173,591201, 591211, 591212, 591213, 591214, 591215, 591216, 591217,591218, 591219, 591220, 591221, 591222, 591223, 591224, 591225,591226, 591227, 591228, 591229, 591230, 591231, 591232, 591233,591234, 591235, 591236, 591237, 591238, 591239, 591240, 591241,591242, 591243, 591244, 591245, 591246, 591247, 591248, 591254,591263, 591265, 591287, 591301, 591302, 591303, 591304, 591305,591306, 591307, 591308, 591309, 591310, 591311, 591312, 591313,591314, 591315, 591316, 591317, 591340 and 591344.
11	Bengaluru East	Areas falling underthe following postal pin codes in the jurisdiction of part ofBengaluru Urban District, part of Bengaluru Rural District, KolarDistrict, in the State of Karnataka:560005, 560007,560008, 560016, 560017,560025, 560033, 560035, 560036,560037,560038, 560042, 560043, 560047, 560048, 560049, 560066,560067, 560071, 560075, 560084, 560087, 560093, 560103, 562114,562122, 562125, 562129, 563101, 563102, 563103, 563113, 563114,563115, 563116, 563117, 563118, 563119, 563120, 563121, 563122,563126, 563127, 563128, 563129, 563130, 563131, 563132, 563133,563134, 563135, 563136, 563137, 563138, 563139, 563160, 563161and 563162.Any other pin codes falling within KolarDistrict which are not mentioned specifically in the jurisdictionof any of the Commissionerates.
12	Bengaluru North	The areas fallingunder the following postal pin codes in the jurisdiction of partof Bengaluru Urban District, part of Bengaluru Rural District,Chikkaballapura District in the State of Karnataka:560001, 560003,560006, 560009, 560012, 560014, 560020, 560021, 560024, 560032,560045, 560046, 560051, 560052, 560054, 560055, 560063, 560064,560065, 560077, 560080, 560092, 560094, 560097, 560106, 560300,561203, 561204, 561205, 561206, 561207, 561208, 561209, 561210,561211, 561212, 561213, 561228, 562101, 562102, 562103, 562104,562105, 562110, 562135, 562149, 562157, 562163, 562164, 563123,563124, 563125, 563146 and 563159.Any other pin codes falling within thejurisdiction of Bengaluru Rural District and ChikkaballpuraDistrict which are not mentioned specifically in the jurisdictionof any of the Commissionerates.
13	Bengaluru North West	The areas fallingunder the following postal pin codes in the jurisdiction of partof Bengaluru Urban District, part of Bengaluru Rural District,Tumkur District, Chitradurga District, Davangere District andHaveri District in the State of Karnataka:560013, 560015,560022, 560031, 560057,560058, 560073, 560088, 560089, 560090,560091, 560107, 561202, 562111, 562123, 562132, 562162, 572101,572102, 572103, 572104, 572105, 572106, 572107, 572111, 572112,572113, 572114, 572115, 572116, 572117, 572118, 572119, 572120,572121, 572122, 572123, 572124, 572125, 572126, 572127, 572128,572129, 572130, 572132, 572133, 572134, 572135, 572136, 572137,572138, 572139, 572140, 572141, 572142, 572143, 572144, 572145,572168, 572175, 572201, 572202, 572211, 572212, 572213, 572214,572215, 572216, 572217, 572218, 572219, 572220, 572221, 572222,572223, 572224, 572225, 572226, 572227, 572228, 573114, 577001,577002, 577003, 577004, 577005, 577006, 577213, 577215, 577217,577218, 577219, 577221, 577223, 577224, 577230, 577231, 577501,577502, 577511, 577512, 577513, 577514, 577515, 577516, 577517,577518, 577519, 577520, 577521, 577522, 577523, 577524, 577525,577526, 577527, 577528, 577529, 577530, 577531, 577532, 577533,577534, 577535, 577536, 577537, 577538, 577539, 577540, 577541,577542, 577543, 577544, 577545, 577546, 577551, 577552, 577553,577554, 577555, 577556, 577557, 577558, 577566, 577589, 577596,577597, 577598, 577599, 577601, 577602, 581101, 581102, 581104,581106, 581108, 581109, 581110, 581111, 581112, 581115, 581116,581118, 581119, 581120, 581123, 581126, 581128, 581145, 581148,581193, 581197, 581198, 581202,581203, 581205, 581208, 581210,581211, 581212, 581213, 583125, 583127, 583131, 583137and 583213.Any other pin codes falling within thejurisdiction of Tumkur District, Chitradurga District, DavangereDistrict and Haveri District which are not mentioned specificallyin the jurisdiction of any of the Commissionerates
14	Bengaluru South	The areas fallingunder the following postal pin codes in the jurisdiction of partof Bengaluru Urban District in the State of Karnataka:560002, 560004,560011, 560027, 560029, 560030, 560034, 560041, 560068, 560069,560076, 560078, 560081, 560083, 560095,560099, 560100, 560102,560105, 560108, 560111, 560112, 560114, 560210, 561229, 562106,562107, 562158.Any other pin codes falling within thejurisdiction of Bengaluru Urban Districts which are not mentionedspecifically in the jurisdiction of any of the Commissionerates.
15	Bengaluru West	Areas falling underthe following postal pin codes in the jurisdiction of part ofBengaluru Urban District and Ramnagaram District, in the State ofKarnataka:560010, 560018,560019,560023, 560026, 560028, 560039, 560040, 560044, 560050,560053, 560056, 560059, 560060, 560061, 560062,560070, 560072,560074, 560079, 560082, 560085, 560086, 560096, 560098, 560104,560109, 560110,561101,561201, 562108, 562109, 562112, 562117,562119, 562120, 562121, 562126, 562127, 562128, 562130,562131,562138, 562145, 562159, 562160, 562161 571501 and 571511.Any other pin codes falling within thejurisdiction of Ramnagaram District which are not mentionedspecifically in the jurisdiction of any of the Commissionerates.
16	Bhavnagar	Districts of Bhavnagar, Surendranagar, Amreli,Junagadh, Porbandar, Gir-Somnath and Botad in the State ofGujarat.
17	Bhiwandi	The areas falling under following pin codes:400607, 400608, 400615, 401204, 421101, 421302, 421305, 421308,421311 and 421312 in the State of Maharashtra.
18	Bhopal	Districts of Bhopal, Vidisha, Raisen,Hoshangabad, Harda, Sehore, Betul, Sagar, Rajgarh, Gwalior, Guna,Bhind, Morena, Sheopur, Shivpuri, Ashoknagar, Datia in the Stateof Madhya Pradesh.
19	Bhubaneswar	Districts of Khurda,Cuttack, Kendrapara, Jagatsinghpur, Puri, Jajpur, Bhadrak,Balasore, Dhenkanal, Nayagarh, Ganjam, Rayagada, Gajapati,Koraput, Malkangiri, Nabrangpur, Kandhamal and Kalahandi in theState of Odisha.The territorial waters and the seabed andsub-soil underlying such waters from where the nearest point ofthe appropriate baseline is located in the state of Odisha.
20	Bolpur	Districts of Murshidabad, Birbhum, Purulia,Purba Bardhman, Paschim Bardhman and Bankura in the State of WestBengal.
21	Chandigarh	Union Territory of Chandigarh.
22	Chennai North	Chennai CorporationZone Nos. I to IX.(From Ward no. 1 to 126 in existence as on01-04-2017) in the State of Tamil Nadu.The continental shelfand exclusive economic zone contiguous to the eastern coast ofIndia.Explanation.- The eastern coast of Indiarefers to the coast adjacent to the states or Union Territories,as the case may be, of West Bengal, Odisha, Andhra Pradesh,Puducherry, Tamil Nadu and Andaman and Nicobar Islands.
23	Chennai Outer	Districts of Villupuram, Thiruvannamalai,Vellore, Thiruvallur, Kanchipuram and areas covered underPallavaram Cantonment Board excluding Chennai Corporation ZoneNos. I to XV (from Ward No. 1 to 200 in existence as on01.04.2017) and St. Thomas Mount Cantonment Board in the State ofTamil Nadu.
24	Chennai South	Areas comprising of Chennai Corporation ZonesNos. X to XV (From Ward No. 127 to 200 in existence as on01-04-2017) and St. Thomas Mount Cantonment Board in the State ofTamil Nadu.
25	Coimbatore	Districts of Coimbatore, Nilgiris and theDistrict of Tirupur excluding Dharapuram, Kangeyam and UthukkuliTaluks in the State of Tamil Nadu.
26	Daman	Union territories of Daman and Diu and Dadra andNagar Haveli.
27	Dehradun	State of Uttarakhand.
28	Delhi East	Areas falling underthe following postal pin codes in the jurisdiction of part ofRevenue Districts namely, East Delhi, South Delhi, New Delhi,North East Delhi, Shahdara and South East Delhi in the UnionTerritory of Delhi.110003, 110013, 110014, 110019, 110024, 110025,110031, 110032, 110044, 110049, 110051, 110053, 110065, 110090,110091, 110092, 110093, 110094, 110095, 110096, 110098, 110099.
29	Delhi North	Areas falling underthe following postal pin codes in the jurisdiction of part ofRevenue Districts namely, Central Delhi, North Delhi and NorthWest Delhi in the Union Territory of Delhi.110002, 110005, 110006, 110007, 110009, 110033,110035, 110036, 110039, 110040, 110042, 110054, 110055, 110060,110082, 110084, 110088.
30	Delhi South	Areas falling underthe following postal pin codes in the jurisdiction of part ofRevenue Districts namely, New Delhi, South Delhi, South EastDelhi and South West Delhi in the Union Territory of Delhi.110001, 110004, 110010, 110011, 110012, 110016,110017, 110020, 110021, 110022, 110023, 110028, 110029, 110030,110037, 110038, 110043, 110045, 110046, 110047, 110048, 110050,110057, 110061, 110062, 110066, 110067, 110068, 110069, 110070,110071, 110072, 110073, 110074, 110075, 110076, 110077, 110078,110079, 110080, 110097.
31	Delhi West	Areas falling underthe following postal pin codes in the jurisdiction of part ofRevenue Districts namely, North Delhi, West Delhi, Central Delhiand North West Delhi in the Union Territory of Delhi.110008, 110015, 110018, 110026, 110027, 110034,110041, 110052, 110056, 110058, 110059, 110063, 110064, 110081,110083, 110085, 110086, 110087, 110089.
32	Dibrugarh	Districts of Tinsukia, Dibrugarh, Charaideo,Sivasagar, Jorhat, Golaghat, Majuli, Darrang, Udalguri, Sonitpur,Biswanath, Lakhimpur and Dhemaji in the State of Assam.
33	Dimapur	State of Nagaland
34	Faridabad	Districts namely Faridabad, Palwal, Mewat,Rewariand Mahendergarh in the State of Haryana.
35	Gandhinagar	Districts of Gandhinagar, Sabarkantha, Aravalli,Mehsana, Banaskantha and Patan districts in the State of Gujarat.
36	Gautam Buddha Nagar	District of Gautam Buddh Nagar (excluding theareas falling under the jurisdiction of New Okhla IndustrialDevelopment Authority (NOIDA) in the District of GautamBuddhNagar) and Districts of Bulandshahar, Bareilly, Badaun, Sambhaland Pilibhit in the State of Uttar Pradesh.
37	Ghaziabad	District of Ghaziabad in the State of UttarPradesh.
38	Goa	State of Goa.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Goa.
39	Guntur	Districts of Guntur,Krishna, West Godavari, PottiSriramulu Nellore and Prakasam inthe State of Andhra Pradesh.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Andhra Pradesh.
40	Gurugram	Revenue District of Gurugram in the State ofHaryana.
41	Guwahati	Districts of Kamrup (Metro), Kamrup (Rural),Baksa, Kokrajhar, Bongaigon, Chirang, Barapeta, Dhubri, SouthSalmara-Mankachar, Nalbari, Goalpara, Morigaon, Nagoan, Hojai,East KarbiAnglong, West KarbiAnglong, DimaHasao, Cachar,Hailakandi and Karimganj in the State of Assam.
42	Haldia	Union Territory ofAndaman and Nicobar Islands, Districts of Purba Medinipur,Paschim Medinipur, Jhargram and Block Amta-I, Amta-II, Bagnan I,Jagatballavpur, Panchala, Udaynarayanpur, Domjur and Uluberia IIof Howrah District in the State of West Bengal.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of West Bengal andthe Union territory of Andaman and Nicobar Islands.
43	Howrah	Districts of Hooghly and Howrah except BlocksAmta-I, Amta II, Bagnan-I, Jagatballavpur, Panchala,Udaynarayanpur, Domjur and Uluberia II in the district of Howrahin the State of West Bengal.
44	Hyderabad	Ward No. 24,26 to 80,89 and 91 to 103 of GreaterHyderabad Municipal Corporation falling in Hyderabad District andRajendranagar Mandal of Rangareddy District in the State ofTelangana.
45	Imphal	State of Manipur.
46	Indore	Districts of Indore and Dewas in the State ofMadhya Pradesh.
47	Itanagar	State of Arunachal Pradesh.
48	Jabalpur	Districts of Jabalpur, Narsinghpur, Mandla,Dindori, Katni, Umaria, Shahdol, Anuppur, Chhindwara, Seoni,Balaghat, Satna, Panna, Rewa, Sidhi, Singroli, Damoh, Chhatarpurand Tikamgarh in the State of Madhya Pradesh.
49	Jaipur	Districts of Jaipur, Ajmer, and Tonk in theState of Rajasthan.
50	Jalandhar	Districts of Amritsar, Tarn Taran, Gurdaspur,Jalandhar, Kapurthala, Pathankot, Shaheed Bhagat Singh Nagar andHoshiarpur in the State of Punjab.
51	Jammu	[Union territory of jammu and kashmir and Union territory of Ladakh] [Substituted 'State of Jammu and Kashmir' by Notificaiton No. G.S.R. 820(E), dated 31.10.2019.].
52	Jamshedpur	Districts of East Singbhum, West Singbhum andSaraikela – Kharsawan in the State of Jharkhand.
53	Jodhpur	Districts of Jodhpur, Nagaur, Pali, Sirohi,Jalore, Barmer, Jaisalmer, Bikaner, Churu, Ganganagar andHanumangarh in the state of Rajasthan.
54	Kanpur	Districts of Kanpur Nagar, Kanpur Dehat,Lalitpur, Jhansi, Mahoba, Hamirpur, Jalaun, Kannauj, Mainpuri andFarrukhabad in the State of Uttar Pradesh.
55	Kochi	Union Territory ofLakshadweep and Districts of Ernakulam, Idukki, Thrissur in theState of Kerala.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Kerala and theUnion territory of Lakshadweep.
56	Kolhapur	Districts of Satara, Sangli, Kolhapur, Ratnagiriand Sindhudurg in the State of Maharashtra.
57	Kolkata North	Ward No. 1 to 62 of Kolkata MunicipalCorporation and Districts of North 24 Paraganas and Nadia in theState of West Bengal.
58	Kolkata	South Ward No. 63 to 144 of Kolkata MunicipalCorporation and the entire Districts of South 24 Paraganas in theState of West Bengal.
59	Kozhikode	Districts of Palakkad, Malappuram, Kozhikode,Wayanad, Kannur and Kasaragod in the State of Kerala.
60	Kutch (Gandhidham)	District of Kutch in the State of Gujarat.
61	Lucknow	Districts of Lucknow, Barabanki, Balrampur,Shravasti, Behraich, Gonda, Unnao, Sitapur, Lakhimpur,Shahjahanpur and Hardoi in the State of Uttar Pradesh.
62	Ludhiana	Districts of Ludhiana, Moga, Firozpur, Faridkot,Muktsar, Fazilka, Barnala, Sangrur, Mansa, Bhatinda, Patiala,Rupnagar, Ajitgarh and Fatehgarh Sahib in the State of Punjab.
63	Madurai	Districts of Madurai, Ramanathapuram,Sivagangai, Virudhunagar, Tuticorin, Tirunelveli, Kanyakumari,Theni, Dindigul (except D. Gudalur Village of Palayam Firka ofVedasandur Taluk) in the State of Tamil Nadu.
The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Tamil Nadu andthe Union territory of Puducherry.
64	Mangalore	Areas in the RevenueDistrict of Dakshina Kannada, Udupi, Uttara Kannada in the stateof Karanataka covered under the postal pin code including:574101, 574102,574103, 574104, 574105, 574106, 574107, 574108, 574109, 574110,574111, 574112, 574113, 574114, 574115, 574116, 574117, 574118,574119, 574122, 574129, 574141, 574142, 574143, 574144, 574145,574146, 574148, 574150, 574153, 574154, 574197, 574198, 574199,574201, 574203, 574210, 574211, 574212, 574213, 574214, 574216,574217, 574218, 574219, 574220, 574221, 574222, 574223, 574224,574225, 574226, 574227, 574228, 574229, 574230, 574231, 574232,574233, 574234, 574235, 574236, 574237, 574238, 574239, 574240,574241, 574242, 574243, 574248, 574253, 574259, 574260, 574265,574267, 574274, 574279, 574285, 574313, 574314, 574323, 574324,574325, 574326, 574327, 574328, 574509, 575001, 575002, 575003,575004, 575006, 575007, 575008, 575010, 575013, 575015, 575016,575017, 575018, 575019, 575020, 575022, 575023, 575025, 575028,575029, 575030, 576101, 576102, 576103, 576104, 576105, 576106,576107, 576108, 576111, 576112, 576113, 576114, 576115, 576117,576120, 576121, 576122, 576124, 576201, 576210, 576211, 576212,576213, 576214, 576215, 576216, 576217, 576218, 576219, 576220,576221, 576222, 576223, 576224, 576225, 576226, 576227, 576228,576229, 576230, 576231, 576232, 576233, 576234, 576235, 576247,576257, 576282, 581121, 581129, 581186, 581187, 581301, 581302,581303, 581304, 581305, 581306, 581307, 581308, 581314, 581315,581316, 581317, 581318, 581319, 581320, 581321, 581322, 581323,581324, 581325, 581326, 581327, 581328, 581329, 581330, 581331,581332, 581333, 581334, 581335, 581336, 581337, 581338, 581339,581340, 581341, 581342, 581343, 581344, 581345, 581346, 581347,581348, 581349, 581350, 581351, 581352, 581353, 581354, 581355,581356, 581357, 581358, 581359, 581360, 581361, 581362, 581363,581365, 581384, 581396, 581400, 581401, 581402, 581403, 581411,581412, 581421, 581423, 581440, 581450, 581453.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Karnataka.
65	Medchal	Districts of Adilabad, Jagtial, Kamareddy,Karimnagar, KomaranBheem (Asifabad), Mancherial, Medak, Nirmal,Nizamabad, Peddapalli, Rajanna, (Sircilla), Sangareddy, Siddipet,Vikarabad and Secunderabad Cantonment Board Area and Medchal(Malkajgiri) District (Ward Nos. 114 to 141 of Greater HyderabadMunicipal Corporation but excluding Uppal, Kapra, Medipally andGhatkesar Mandals) in the State of Telangana.
66	Meerut	Districts of Meerut, Baghpat, Muzaffarnagar,Saharanpur, Shamli, Amroha, Moradabad, Bijnore and Rampur in theState of Uttar Pradesh.
67	Mumbai Central	The areas falling under following pin codes:400003, 400008 to 400018, 400025 to 400028, 400030, 400033 and400034 in the State of Maharashtra.
68	Mumbai East	The areas falling under following pin codes :400019, 400022, 400024, 400029, 400031, 400037, 400041, 400051,400059, 400060, 400063, 400065, 400069, 400070, 400072, 400077,400084, 400086, 400089, 400093, 400096, 400097, 400098 and 400099in the State of Maharashtra.
69	Mumbai South	The areas fallingunder following pin codes : 400001, 400002, 400004 to 400007,400020, 400021, 400023, 400032, 400035, 400036, 400038 and 400039in the State of Maharashtra.The continental shelfand exclusive economic zone contiguous to the western coast ofIndia.Explanation.- The western coast of Indiarefers to the coast adjacent to the states or Union Territories,as the case may be, of Gujarat, Maharashtra, Goa, Daman and Diu,Karnataka, Kerala and Lakshwadeep
70	Mumbai West	The areas fallingunder following pin codes:400040, 400047 to 400050, 400052 to400058, 400061, 400062, 400064, 400090, 400095, 400102, 400104,400105 in the State of Maharashtra.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Maharashtra.
71	Mysuru	Area in the revenuedistricts of Mysuru, Mandya, Chamarajanagar, Kodagu, Hassan,Chikmagalur and Shivamogga in the state of Karnataka coveredunder postal pin codes including:570001, 570002, 570003, 570004, 570005, 570006,570007, 570008, 570009, 570010, 570011, 570012, 570014, 570015,570016, 570017, 570018, 570019, 570020, 570022, 570023, 570025,570026, 570027, 570028, 570029, 570030, 570031, 571101, 571102,571103, 571104, 571105, 571106, 571107, 571108, 571109, 571110,571111, 571114, 571116, 571117, 571118, 571119, 571120, 571121,571122, 571124, 571125, 571126, 571127, 571128, 571129, 571134,571187, 571189, 571201, 571211, 571212, 571213, 571214, 571215,571216, 571217, 571218, 571219, 571231, 571232, 571234, 571235,571236, 571237, 571247, 571248, 571249, 571250, 571251, 571252,571253, 571254, 571301, 571302, 571311, 571312, 571313, 571314,571315, 571316, 571320, 571401, 571403, 571404, 571405, 571415,571416, 571417, 571418, 571419, 571421, 571422, 571423, 571424,571425, 571426, 571427, 571429, 571430, 571431, 571432, 571433,571434, 571435, 571436, 571438, 571439, 571440 571441, 571442,571443, 571444, 571445, 571446, 571448, 571450, 571455, 571457,571463, 571475, 571476, 571477, 571478, 571490, 571601, 571602,571603, 571604, 571605, 571606, 571607, 571610, 571617, 571802,571807, 571811, 571812, 573101, 573102, 573103, 573111, 573112,573113, 573115, 573116, 573117, 573118, 573119, 573120, 576121,573122, 573123, 573124, 573125, 573126, 573127, 573128, 573129,573130, 573131, 573133, 573134, 573135, 573136, 573137, 573141,573142, 573144, 573150, 573162, 573164, 573165, 573201, 573202,573211, 573212, 573214, 573215, 573216, 573217, 573218, 573219,573220, 573225, 573226, 577101, 577102, 577111, 577112, 577113.577114, 577115, 577116, 577117, 577120, 557121, 577122, 577123,577124, 577125, 577126, 577127, 577128, 577129, 577130, 577131,577132, 577133, 577134, 577135, 577136, 577137, 577138, 577139,577140, 577142, 577144, 577145, 577146, 577160, 577168, 577175,577179, 577180, 577181, 577182, 577201, 577202, 577203, 577204,577205, 577211, 577213, 577214, 577215, 577216, 577217, 577218,577219, 577220, 577221, 577222, 577223, 577224, 577225, 577226,577227, 577228, 577229, 577230, 577231, 577232, 577233, 577243,577245, 577301, 577302, 577401, 577411, 577413, 577414, 577415,577416, 577417, 577418, 577419, 577421, 577423, 577424, 577425,577426, 577427, 577428, 577429, 577430, 577431, 577432, 577433,577434, 577435, 577436, 577448, 577451, 577452, 577453, 577544,577548, 577549, 577550, 577551 and 577552.
72	Nagpur I	1. Following Areas ofNagpur District:(a) Area covered byMunicipal limits of Nagpur city lying south of interconnectedSections of National Highway/ State Highway/ Internal Roads asunder:(i) Section ofNational Highway 6 from Wadi end till Variety Square,(ii) Section ofNational Highway 7 connecting Variety Square and PanchsheelSquare,(iii) Sections ofInternal Roads connecting Panchsheel Square and Ashok Square viaDhantoli Police station and Baidyanath Square,(iv) Section of StateHighway 9 from Ashok Square towards Umrer.(b) Parts of Nagpur(Rural) Tehsil adjoining Tehsils of Hingna, Nagpur (Urban),Kamptee, Umrer and Kuhi of Nagpur District,(c) Tehsils ofHingna, Umrer, Bhiwapur and Kuhi of Nagpur District.2. District of Wardha(Excluding Tehsils of Ashti, Arvi and Karanja), and3. Districts of Bhandara, Gondia, Chandrapur andGadchiroli in the State of Maharashtra.
73	Nagpur II	1. Following Areas ofNagpur District:(a) Municipal limitsof Nagpur city excluding the areas covered by Nagpur-I(b) Parts of Nagpur(Rural) Tehsil excluding the areas covered by Nagpur-I.(c) All other Tehsilsof Nagpur District excluding the Tehsils covered by Nagpur-I.2. Tehsils of Ashti,Arvi and Karanja in Wardha District; and3. Districts of Amravati, Yavatmal, Akola,Washim and Buldhana in the State of Maharashtra.
74	Nashik	Districts of Nashik, Dhule, Nandurbar, Jalgaonand Ahmednagar in the State of Maharashtra.
75	Navi Mumbai	The areas falling under following pin codes400042, 400043, 400046, 400071, 400073 to 400076, 400078 to400083, 400085, 400087, 400088, 400094, 400603, 400611,400612,400708 in the State of Maharashtra.
76	Noida	Areas falling under the jurisdiction of NewOkhla Industrial Development Authority (NOIDA) in the District ofGautam Buddh Nagar and area falling in district of Hapur in thestate of Uttar Pradesh.
77	Palghar	The areas falling under following pin codes :401102, 401103, 401201 to 401203, 401205 to 401210, 401301 to401306, 401401 to 401407, 401501 to 401506, 401601 to 401610,401701 to 401703 in the State of Maharashtra.
78	Panchkula	Revenue Districts namely Panchkula, Panipat,Yamuna Nagar, Ambala, Karnal, Kaithal and Kurukshetra in theState of Haryana.
79	Patna I	Districts of Patna, Buxar, Kaimur (Bhabhua),Bhojpur, Rohtas, Arwal, Jehanabad, Aurangabad, Gaya, Nawada,Nalanda, Sheikhpura, Lakhisarai, Jamui, Munger, Banka andBhagalpur in the State of Bihar.
80	Patna II	Districts of Vaishali, Saran, Gopalganj,Muzaffarpur, West Champaran, East Champaran, Sitamarhi, Sheohar,Madhubani, Darbhanga, Supaul, Begusarai, Saharsa, Madhepura,Khagaria, Purnia, Araria, Katihar, Kishanganj, Samastipur andSiwan in the State of Bihar.
81	Puducherry	Union Territory of Puducherry includingKaraikal, Mahe and Yanam.
82	Pune-I	(i) Area of Junnar,Ambegaon, Khed, Shirur, Maval and MulshiTalukas of Pune District;and(ii) Part of HaveliTaluka of Pune district comprising of PIN Code 411001, 411006,411012, 411013, 411014, 411015, 411017, 411018, 411019, 411026,411027, 411031, 411032, 411033, 411034, 411035, 411036, 411039,411044, 411047, 411057, 411061, 411062, 412101, 412109, 412110,412201, 412202, 412216, 412207 and 412307; and(iii) Area of PIN code 412202 falling in Haveliand Daund Talukas of Pune District in the State of Maharashtra.
83	Pune II	(i) Area of Velhe,Bhor, Purandhar, Baramati, Indapur Talukas of Pune District; and(ii) Part of HaveliTaluka of Pune District comprising of PIN code numbers 411002,411003, 411004, 411005, 411007, 411008, 411009, 411011, 411016,411020, 411021, 411022, 411023, 411024, 411025, 411028, 411030,411037, 411038, 411040, 411041, 411042, 411043, 411045, 411046,411048, 411051, 411052, 411058, 411060, 412205 and 412308; and(iii) Daund Taluka ofPune district except the area falling in PIN Code number 412202;and(iv) District of Solapurin the State ofMaharashtra.
84	Raigarh	The areas falling under following pin codes:402101 to 402118, 402120, 402122, 402125, 402126, 402201 to402210, 402301 to 402309, 402401 to 402406, 410101, 410102,410201 to 410212, 410216 to 410222 and 415213 in the State ofMaharashtra.
85	Raipur	State of Chhattisgarh.
86	Rajkot	Districts of Rajkot,Morbi, Jamnagar, and Devbhumi Dwarka in the State of Gujarat.The territorial waters and the seabed and subsoil underlying such waters from where the nearest point of theappropriate baseline is located in the state of Gujarat and theUnion territories of Daman and Diu.
87	Ranchi	Districts of Ranchi, Lohardaga, Simdega, Gumla,Khunti, Ramgarh, Hazaribagh, Chatra, Palamu, Garhwa, Latehar,Bokaro, Giridih, Koderma, Dhanbad, Deogarh, Jamtara, Pakur,Sahibganj, Godda and Dumka in the State of Jharkhand.
88	Rangareddy	Districts of Bhadradri, Jogulamba (Gadwal),Khammam, Mahaboobnagar, Nagarkurnool, Nalgonda, Suryapet andWanaparthy and Rangareddy District (Ward Nos. 11 to 23, 25 and104 to 110 of Greater Hyderabad Municipal Corporation butexcluding Rajendranagar Mandal) in the State of Telangana.
89	Rohtak	Districts namely Rohtak, Jhajjar, Bhiwani,Charkhi Dadri, Jind, Hisar, Sirsa, Fatehabad and Sonepat in theState of Haryana.
90	Rourkela	Districts of Anugul, Sundergarh, Sambalpur,Deogarh, Jharsuguda, Subarnapur (Sonepur), Boudh, Bargarh,Bolangir, Keonjhar, Mayurbhanjand Nuapada in the State of Odisha.
91	Salem	Districts of Salem, Namakkal, Erode, Dharmapuri,Krishnagiri and Dharampuram, Kangeyam Taluk and Uthukkuli Taluksin the district of Tirupur in the State of Tamil Nadu.
92	Secunderabad	Districts of Jangaon, Jayashankar, Mahboobabad,Warangal (Rural), Warangal (Urban) and Yadadri and Ward Nos. 1 to10, 81 to 88, 90 and 142 to 150 of Greater Hyderabad MunicipalCorporation (falling in Hyderabad, Rangareddy and MedchalDistricts) along with Uppal, Kapra, Medipally and GhatkesarMandals of Medchal District in the State of Telangana.
93	Shillong	State of Meghalaya.
94	Shimla	State of Himachal Pradesh.
95	Siliguri	State of Sikkim and Districts of Darjeeling,Kalimpong, Jalpaiguri, Coochbehar, Alipurduar, Uttar Dinajpur,Dakshin Dinajpur and Malda in the State of West Bengal.
96	Surat	Districts of Surat, Navsari, Valsad, Dangs andTapi in the State of Gujarat.
97	Thane	The areas falling under following pin codes:400066, 400067, 400068, 400091, 400092, 400101, 400103, 400601,400602, 400604, 400605, 400606, 400609, 400610, 400613, 400616,401101, 401104 to 401107 in the State of Maharashtra.
98	Thane Rural	The areas falling under following pin codes:421001 to 421005, 421102, 421103,421201 to 421206, 421301,421303, 421304, 421306, 421401 to 421403, 421501 to 421506,421601 to 421605 in the State of Maharashtra.
99	Thiruvananthapuram	Districts of Thiruvananthapuram, Kollam,Pathanamthitta, Alappuzha and Kottayam in the State of Kerala.
100	Tiruchirapalli	Districts of Tiruchirapalli, Perambalur,Ariyalur, Karur, Pudukottai, Thanjavur, Thiruvarur, Nagapattinam,Cuddalore, and D. Gudalur village of Palayam Firka of VedasandurTaluk of Dindigul District in the State of Tamil Nadu.
101	Tirupati	Districts of Chittoor, Anantapur, Dr. Y. S.Rajasekharreddy Cuddapah (Kadapa) and Kurnool in the State ofAndhra Pradesh.
102	Udaipur	Districts of Udaipur, Rajasamand, Bhilwara,Chittorgarh, Pratapgarh, Dungarpur, Banswara, Bundi, Baran, Kotaand Jhalawar in the State of Rajasthan.
103	Ujjain	Districts of Dhar, Khargone, Badwani, Khandwa,Burhanpur, Ratlam, Mandsaur, Neemuch, Jhabua, Alirajpur, Ujjain,Agar Malwa, Shajapur in the State of Madhya Pradesh.
104	Vadodara I	Vadodara District (excluding Savli and DesarTaluka), Anand, Kheda and Mahisagar Districts in the State ofGujarat
105	Vadodara II	Districts of Panchmahal, Dahod, Chhota Udepur,Bharuch, Narmada and Savli-Desar Taluka of Vadodara District inthe State of Gujarat.
106	Varanasi	Districts of Sonebhadra, Mirzapur, Varanasi,Chandauli, Ghazipur, Ballia, Mau, Azamgarh, Deoria, Kushinagar,Gorakhpur, Maharajganj, Sant Kabir Nagar and Siddharth Nagar inthe State of Uttar Pradesh.
107	Visakhapatnam	Districts of Srikakulam, Vizianagram,Visakhapatnam and East Godavari in the State of Andhra Pradesh.

Table IIIJurisdiction of Commissioner of Central Tax (Appeals) and Additional Commissioner of Central Tax (Appeals)

Sl. No.	Commissioner of Central Tax (Appeals)andAdditional Commissioner of Central Tax (Appeals)	Jurisdiction in terms of PrincipalCommissioner or Commissioner of Central Tax
(1)	(2)	(3)
1	Ahmedabad	Ahmedabad North, Ahmedabad South, Gandhinagar
2	Allahabad	Allahabad, Kanpur, Varanasi
3	Belgavi	Belgavi, Mangalore
4	Bengaluru I	Bengaluru East, Bengaluru South
5	Bengaluru II	Bengaluru North, Bengaluru North West
6	Bhopal	Bhopal, Jabalpur
7	Bhubaneswar	Bhubaneswar, Rourkela
8	Chandigarh	Chandigarh, Shimla
9	Chennai I	Chennai North, Puducherry
10	Chennai II	Chennai South, Chennai Outer
11	Coimbatore	Coimbatore, Tiruchirapally, Madurai, Salem
12	Dehradun	Dehradun
13	Delhi I	Delhi North, Delhi East
14	Delhi II	Delhi South, Delhi West
15	Goa	Goa
16	Guntur	Visakhapatnam, Guntur, Tirupati
17	Gurugram	Gurugram, Faridabad
18	Commissioner (Appeals) Guwahati	Guwahati, Dibrugarh, Shillong, Itanagar, Dimapur, Imphal,Aizawl, Agartala
Additional Commissioner (Appeals) Guwahati	Guwahati, Dibrugarh, Itanagar
Additional Commissioner (Appeals) Shillong	Shillong, Dimapur, Imphal, Aizawl, Agartala
19	Hyderabad I	Hyderabad, Rangareddy
20	Hyderabad II	Medchal, Secunderabad
21	Indore	Indore, Ujjain
22	Jaipur	Jaipur, Alwar
23	Jammu	Jammu
24	Jodhpur	Jodhpur, Udaipur
25	Kochi	Thiruvananthapuram, Kochi, Kozhikode
26	Kolkata I	Kolkata North, Kolkata South
27	Kolkata II	Howrah, Haldia
28	Lucknow	Lucknow, Agra
29	Ludhiana	Ludhiana, Jalandhar
30	Meerut	Meerut, Ghaziabad
31	Mumbai I	Mumbai South
32	Mumbai II	Mumbai East, Mumbai Central
33	Mumbai III	Mumbai West, Palghar
34	Mysuru	Mysuru, Bengaluru West
35	Nagpur	Nagpur-I, Nagpur-II
36	Nashik	Nashik, Aurangabad
37	Noida	Noida, Gautam Buddh Nagar
38	Panchkula	Panchkula, Rohtak
39	Patna	Patna-I, Patna-II
40	Pune-I	Pune-I, Kolhapur
41	Pune-II	Pune-II
42	Raigarh	Raigarh, Navi Mumbai, Belapur
43	Raipur	Raipur
44	Rajkot	Rajkot, Bhavnagar, Kutch (Gandhidham)
45	Ranchi	Ranchi, Jamshedpur
46	Siliguri	Siliguri, Bolpur
47	Surat	Surat, Daman
48	Thane	Thane, Thane Rural, Bhiwandi
49	Vadodara	Vadodara-I, Vadodara-II

Table IVJurisdiction of Commissioner of Central Tax (Audit)

Sl. No.	Commissioner of Central Tax (Audit)	Jurisdiction in terms of PrincipalCommissioner or Commissioner of Central Tax
(1)	(2)	(3)
1	Ahmedabad	Ahmedabad North, Ahmedabad South, Gandhinagar
2	Belgavi	Belgavi, Mangalore
3	Bengaluru I	Bengaluru East, Bengaluru South
4	Bengaluru II	Bengaluru North, Bengaluru North West
5	Bhopal	Bhopal, Jabalpur
6	Bhubaneswar	Bhubaneswar, Rourkela
7	Chandigarh	Chandigarh, Shimla
8	Chennai I	Chennai North, Puducherry
9	Chennai II	Chennai South, Chennai Outer
10	Coimbatore	Coimbatore, Tiruchirapally, Madurai, Salem
11	Dehradun	Dehradun
12	Delhi I	Delhi North, Delhi East
13	Delhi II	Delhi South, Delhi West
14	Durgapur	Siliguri, Bolpur
15	Guntur	Visakhapatnam, Guntur, Tirupati
16	Gurugram	Gurugram, Faridabad
17	Hyderabad I	Hyderabad, Rangareddy
18	Hyderabad II	Medchal, Secunderabad
19	Indore	Indore, Ujjain
20	Jaipur	Jaipur, Alwar
21	Jammu	Jammu
22	Jodhpur	Jodhpur, Udaipur
23	Kanpur	Kanpur, Allahabad, Varanasi
24	Kochi	Thiruvananthapuram, Kochi, Kozhikode
25	Kolkata I	Kolkata North, Kolkata South
26	Kolkata II	Howrah, Haldia
27	Lucknow	Lucknow, Agra
28	Ludhiana	Ludhiana, Jalandhar
29	Meerut	Meerut, Ghaziabad
30	Mumbai I	Mumbai South
31	Mumbai II	Mumbai East, Mumbai Central
32	Mumbai III	Mumbai West, Palghar
33	Mysuru	Mysuru, Bengaluru West
34	Nagpur	Nagpur-I, Nagpur-II
35	Nashik	Nashik, Aurangabad
36	Noida	Noida, Gautam Buddh Nagar
37	Panchkula	Panchkula, Rohtak
38	Patna	Patna-I, Patna-II
39	Pune-I	Pune-I, Kolhapur
40	Pune-II	Pune-II, Goa
41	Raigarh	Raigarh, Navi Mumbai, Belapur
42	Raipur	Raipur
43	Rajkot	Rajkot, Bhavnagar, Kutch (Gandhidham)
44	Ranchi	Ranchi, Jamshedpur
45	Shillong	Shillong, Guwahati, Dibrugarh, Itanagar, Dimapur, Imphal,Aizawl, Agartala
46	Surat	Surat, Daman
47	Thane	Thane, Thane Rural, Bhiwandi
48	Vadodara	Vadodara-I, Vadodara-II

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