Section 138(1) in Rajasthan Goods and Services Tax Rules, 2017
(1)Every registered person who causes movement of goods of consignment value exceeding fifty thousand rupees,-(i)in relation to a supply; or(ii)for reasons other than supply; or(iii)due to inward supply from an unregistered person,shall, before commencement of such movement, furnish information relating to the said goods as specified in PART-A of FORM GST EWB-01, electronically, on the common portal along with such other information as may be required on the common portal and a unique number will be generated on the said portal:Provided that the transporter, on an authorization received from the registered person, may furnish information in PART-A of FORM GST EWB-01, electronically, on the common portal along with such other information as may be required on the common portal and a unique number will be generated on the said portal.Provided further that where the goods to be transported are supplied through an e-commerce operator or a courier agency, on an authorization received from the consignor, the information in PART-A of FORM GST EWB-01 may be furnished by such e-commerce operator or courier agency and a unique number will be generated on the said portal.Provided also that where goods are sent by a principal located in one State or Union territory to a job worker located in any other State or Union territory, the e-way bill shall be generated either by the principal or the job worker, if registered, irrespective of the value of the consignment.Provided also that where handicraft goods are transported from one State or Union territory to another State or Union territory by a person who has been exempted from the requirement of obtaining registration under clauses (i) and (ii) of section 24, the e-way bill shall be generated by the said person irrespective of the value of the consignment.Explanation 1: For the purposes of this rule, the expression "handicraft goods" has the meaning as assigned to it in the notification number, F. 12(46) FD/ Tax/ 2017-Pt-II-86 dated the 15th September, 2017, as amended from time to time,Explanation 2: For the purposes of this rule, the consignment value of goods shall be the .value, determined in accordance with the provisions of section 15, declared in an invoice, a bill of supply or a delivery challan, as the case may be, issued in respect of the said consignment and also includes the central tax, State or Union territory tax, integrated tax and cess charged, if any, in the document and shall exclude the value of exempt supply of goods where the invoice is issued in respect of both exempt and taxable supply of goods.
