Section 61 in Rajasthan Goods and Services Tax Rules, 2017
61. Form and manner of submission of monthly return.
(1)Every registered person other than a person referred to in section 14 of the Integrated Goods and Services Tax Act, 2017 or an Input Service Distributor or a non-resident taxable person or a person paying tax under section 10 or section 51 or, as the case may be, under section 52 shall furnish a return specified under sub-section (1) of section 39 in FORM GSTR-3 electronically through the common portal either directly or through a Facilitation Centre notified by the Commissioner.(2)Part A of the return under sub-rule (1) shall be electronically generated on the basis of information furnished through FORM GSTR-1, FORM GSTR-2 and based on other liabilities of preceding tax periods.(3)Every registered person furnishing the return under sub-rule (1) shall, subject to the provisions of section 49, discharge his liability towards tax, interest, penalty, fees or any other amount payable under the Act or the provisions of this Chapter by debiting the electronic cash ledger or electronic credit ledger and include the details in Part B of the return in FORM GSTR-3.(4)A registered person, claiming refund of any balance in the electronic cash ledger in accordance with the provisions of sub-section (6) of section 49, may claim such refund in Part B of the return in FORM GSTR-3 and such return shall be deemed to be an application filed under section 54.(5)[ Where the time limit for furnishing of details in FORM GSTR-1 under section 37 or in FORM GSTR-2 under section 38 has been extended, the return specified in sub-section (1) of section 39 shall, in such manner and subject to such conditions as the Commissioner may, by notification, specify, be furnished in FORM GSTR-3B electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner:Provided that where a return in FORM GSTR-3B is required to be furnished by a person referred to in sub-rule (1) then such person shall not be required to furnish the return in FORM GSTR-3] [Substituted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.];(6)Where a return in From GSTR-3B has been furnished after the due date for furnishing of details in From GSTR-2-(a)Part A of the return in Form GSTR-3 shall be electronically generated on the basis of information furnished through Form GSTR-1, Form GSTR-2 and based on other liabilities of preceding tax period and Part-B of the said return shall be electronically generated on the basis of the return in Form GSTR-3B furnished in respect of the tax period;(b)the registered person shall modify Part B of the return in Form GSTR-3 based on the discrepancies, if any, between the return in Form GSTR-3B and the return in Form GSTR-3 and discharge his tax and other liabilities, if any;(c)where the amount of input tax credit in Form GSTR-3 exceeds the amount of input tax credit in Form-3B, the additional amount shall be credited to the electronic credit ledger of the registered person.]
