Section 8(a) in The Goods and services Tax Settlement of funds Rules, 2017
(a)a monthly State-wise consolidated statement showing a summary wherein Integrated Tax paid by taxpayer has already been apportioned but subsequently refunded to the person due to various provisions of the Central Goods and Services Tax Act, State Goods and Services Tax Act and Union Territory Goods and Services Tax Act leading to a reduction in amount to be apportioned to Centre (Central Tax) and from State (State Tax) or Centre (Union Territory Tax), in a particular month as provided for in sub-section (5) of section 17 of the Integrated Goods and Services Tax Act, in FORM GST STL 05.01;
