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State of Assam - Section

Section 23 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

23. Any other plant and machinery that is critical and directly connected to hotel Industry.

Annexure-1Information/ Particulars to he furnished for the first time [Existing Unit][Para 9]
1 Name of the existing eligible unit :
2 Office address with telephone no. (if any) :
3 Factory address with telephone no. (if any) :
4 Constitution of the unit :
(please specify whetherProprietorial/Partnership/Private Limited/LimitedCompany/Co-operative Society) :
5 Name (s) of theProprietor/Partners/directors/Authorized signatory :
6 Details of Registration of the Unit :
(a) SSI Registrations) :
I. Provisional Registration No. :
II. Permanent Registration No. :
(b) Large and Medium :
7 Registration No. under the Assam GST Act, 2017 :
8 Registration No, under die Assam VAT Act, 2003with details of jurisdictionalunit office :
9 Date of commencement of commercialproduction/operation :
10 Name(s) of raw materials :
11 Name(s) of finished product (s) :
12 Name of industrial Policy under which the unitis eligible :
13 Eligibility Certificate No(s). and date :
14 Certificate of Entitlement No. and date :
15 Total amount of exemption available as per EC :
16 Amount of exemption already a vailed upto30/06/2017 :
17 Balance amount for which reimbursement isavailable from 01/07/2017,subject to time limit, whichever isearlier :
18 Period during which exemption is available asper EC :
19 Period during which exemption has already beenavailed :
20 Balance period for which reimbursement isavailable subject to monetaryceiling, whichever is earlier :
Periods of exemption Amount of exemption Amount availed year-wise Balance amount Balance period
From To Financial year Amount % of remission From To
                 
                 
                 
                 
                 
Note. - Fill up the details given in the table. If the unit is eligible to avail two incentives under two different certificates of entitlement, separate table shall be furnished.
21 Bank details (as furnished to the GST portal)  
Bank Account No. :
Name of the Bank :
Name of the Account holder :
Address of the bank branch :
IFSC Code :
MICR :
DeclarationI/We hereby solemnly declare that the information furnished in this Annexure for claiming the reimbursement of tax are correct and true to the best of my/our knowledge and belief.
Date:.................................. Signatures of theproprietor/partner/director/authorised signatory
Place:.................................. Name .................................Status .........................
Annexure-2Affidavit-Cum-Indemnify Bund[Para 9]I/ We, Shri ....................... S/O ................. (add names) in my/our capacity of .................. (designation) of .................. (Company/Unit Name) (hereinafter called the Indemnifier), hereby solemnly affirm and declare for and on behalf of .................. (company/unit name) that our unit is eligible for tax reimbursement under the Assam Industries (Tax Reimbursement For Eligible Units) Scheme, 2017 and supplying goods/services on payment of GST under the Assam Goods and Services Tax Act, 2017 and our claim will not include any other activity being carried out under the same GSTIN and I/we will not claim any tax reimbursement in respect of goods not covered by the Eligibility Certificate issued under the relevant earlier Schemes/notifications.I/We further affirm and declare that I/we will claim reimbursement of State tax paid through debit in the cash ledger account after utilization of the input tax credit of the State tax and Integrated tax available until the amount of such tax reimbursement exceeds the un-availed quantum of monetary ceiling or till the expiry of residual period of eligibility, whichever is earlier.I/We further affirm and declare that reimbursement of any amount of tax which is not due as per the conditions of the Tax Reimbursement Scheme shall not, be claimed by our unit and where any mis-declaration is detected, the amount paid by the Government shall be paid back by me/us with interest as per rate prescribed in the Assam Goods and Services Tax Act, 2017.I/We solemnly affirm and declare that whatever is stated above is tine to the best of my/our knowledge and record. I/We further undertake to keep the Government of Assam harmless and indemnified against and all form of revenue loss which may occur (might have occurred) due to the above submission made by me/us and pay to the Government such amount on demand and without demur.
Date:Place Name:Signature:DesignationAddress:
Note. - 1. This indemnity bond should be submitted on Rs.150 Stamp Paper.