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State of Rajasthan - Act

Rajasthan Goods and Services Tax Rules, 2017

RAJASTHAN
India

Rajasthan Goods and Services Tax Rules, 2017

Rule RAJASTHAN-GOODS-AND-SERVICES-TAX-RULES-2017 of 2017

  • Published on 18 October 2017
  • Commenced on 18 October 2017
  • [This is the version of this document as it was from 7 March 2019 to None.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Goods and Services Tax Rules, 2017Last Updated 4th September, 2020In exercise of the powers conferred by section 164 of the Rajasthan Goods and Services Tax Act, 2017 (Act No. 9 of 2017), the State Government hereby makes the following rules, namely:-

Chapter I
Preliminary

1. Short title and commencement.

(1)These rules may be called the Rajasthan Goods and Services Tax Rules, 2017.
(2)They shall come into force with immediate effect.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Rajasthan Goods and Services Tax Act, 2017 (Act No. 9 of 2017);
(b)"Form" means a Form appended to these rules;
(c)"Section" means a section of the Act;
(d)"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 (Central Act No. 28 of 2005); and
(e)words and expressions used herein but not defined and defined in the Act shall have the meanings respectively assigned to them in the Act.

Chapter II
[Composition Levy] [Substituted 'Composition Rules' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]

3. Intimation for composition levy.

(1)Any person who has been granted registration on a provisional basis under clause (b) of sub-rule (1) of rule 24 and who opts to pay tax under section 10, shall electronically file an intimation in FORM GST CMP-01, duly signed or verified through electronic verification code, on the common portal, either directly or through a Facilitation Centre notified by the Commissioner, prior to the appointed day, but not later than thirty days after the said day, or such further period as may be extended by the Commissioner in this behalf:Provided that where the intimation in FORM GST CMP-01 is filed after the appointed day, the registered person shall not collect any tax from the appointed day but shall issue bill of supply for supplies made after the said day.
(2)Any person who applies for registration under sub-rule (1) of rule 8 may give an option to pay tax under section 10 in Part B of FORM GST REG-01, which shall be considered as an intimation to pay tax under the said section.
(3)Any registered person who opts to pay tax under section 10 shall electronically file an intimation in FORM GST CMP-02, duly signed or verified through electronic verification code, on the common portal, either directly or through a Facilitation Centre notified by the Commissioner, prior to the commencement of the financial year for which the option to pay tax under the aforesaid section is exercised and shall furnish the statement in FORM GST ITC-03 in accordance with the provisions of sub-rule (4) of rule 44 within a period of sixty days from the commencement of the relevant financial year.[Provided that any registered person who opts to pay tax under section 10 for the financial year 2020-21 shall electronically file an intimation in FORM GST CMP-02, duly signed or verified through electronic verification code, on the common portal, either directly or through a Facilitation Centre notified by the Commissioner, on or before 30th day of June, 2020 and shall furnish the statement in FORM GST ITC-03 in accordance with the provisions of sub-rule (4) of rule 44 up to the 31st day of July, 2020.] [Inserted by Notification No. F.12(46)FD/Tax/2017-Part-V-162, dated 7.4.2020.]
(3A)[ Notwithstanding anything contained in sub-rules (1), (2) and (3), a person who has been granted registration on a provisional basis under rule 24 or who has applied for registration under sub-rule (1) of rule 8 may opt to pay tax under section 10 with effect from the first day of October, 2017 by electronically filing an intimation in FORM GST CMP-02, on the common portal either directly or through a Facilitation Centre notified by the Commissioner, before the said date and shall furnish the statement in FORM GST ITC-03 in accordance with the provisions of sub-rule (4) of rule 44 within a period of [one hundred and eighty days] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.] from the said date:Provided that the said persons shall not be allowed to furnish the declaration in FORM GST TRAN-1 after the statement in FORM GST ITC-03 has been furnished.]
(4)Any person who files an intimation under sub-rule (1) to pay tax under section 10 shall furnish the details of stock, including the inward supply of goods received from unregistered persons, held by him on the day preceding the date from which he opts to pay tax under the said section, electronically, in FORM GST CMP-03, on the common portal, either directly or through a Facilitation Centre notified by the Commissioner, within a period of [ninety days] [Substituted 'sixty days' by Notification No. G.S.R. 60, dated 21.8.2017.] from the date on which the option for composition levy is exercised or within such further period as may be extended by the Commissioner in this behalf.
(5)Any intimation under sub-rule (1) or sub-rule (3) [or sub sub-rule (3A)] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]in respect of any place of business in any State or Union territory shall be deemed to be an intimation in respect of all other places of business registered on the same Permanent Account Number.

4. Effective date for composition levy.

(1)The option to pay tax under section 10 shall be effective from the beginning of the financial year, where the intimation is filed under sub-rule (3) of rule 3 and the appointed day where the intimation is filed under sub-rule (1) of the said rule.
(2)The intimation under sub-rule (2) of rule 3, shall be considered only after the grant of registration to the applicant and his option to pay tax under section 10 shall be effective from the date fixed under sub-rule (2) or (3) of rule 10, as the case may be.

5. Conditions and restrictions for composition levy.

(1)The person exercising the option to pay tax under section 10 shall comply with the following conditions, namely:-
(a)he is neither a casual taxable person nor a non-resident taxable person;
(b)the goods held in stock by him on the appointed day have not been purchased in the course of inter-State trade or commerce or imported from a place outside India or received from his branch situated outside the State or from his agent or principal outside the State, where the option is exercised under sub-rule (1) of rule 3;
(c)the goods held in stock by him have not been purchased from an unregistered supplier and where purchased, he pays the tax under sub-section (4) of section 9;
(d)he shall pay tax under sub-section (3) or sub-section (4) of section 9 on inward supply of goods or services or both;
(e)he was not engaged in the manufacture of goods as notified under clause (e) of sub-section (2) of section 10, during the preceding financial year; he shall mention the words "composition taxable person, not eligible to collect tax on supplies" at the top of the bill of supply issued by him; and
(g)he shall mention the words "composition taxable person" on every notice or signboard displayed at a prominent place at his principal place of business and at every additional place or places of business.
(2)The registered person paying tax under section 10 may not file a fresh intimation every year and he may continue to pay tax under the said section subject to the provisions of the Act and these rules.

6. Validity of composition levy.

(1)The option exercised by a registered person to pay tax under section 10 shall remain valid so long as he satisfies all the conditions mentioned in the said section and under these rules.
(2)The person referred to in sub-rule (1) shall be liable to pay tax under sub-section (1) of section 9 from the day he ceases to satisfy any of the conditions mentioned in section 10 or the provisions of this Chapter and shall issue tax invoice for every taxable supply made thereafter and he shall also file an intimation for withdrawal from the scheme in FORM GST CMP-04 within seven days of the occurrence of such event.
(3)The registered person who intends to withdraw from the composition scheme shall, before the date of such withdrawal, file an application in FORM GST CMP-04, duly signed or verified through electronic verification code, electronically on the common portal.
(4)Where the proper officer has reasons to believe that the registered person was not eligible to pay tax under section 10 or has contravened the provisions of the Act or provisions of this Chapter, he may issue a notice to such person in FORM GST CMP-05 to show cause within fifteen days of the receipt of such notice as to why the option to pay tax under section 10 shall not be denied.
(5)Upon receipt of the reply to the show cause notice issued under sub-rule (4) from the registered person in FORM GST CMP-06, the proper officer shall issue an order in FORM GST CMP-07 within a period of thirty days of the receipt of such reply, either accepting the reply, or denying the option to pay tax under section 10 from the date of the option or from the date of the event concerning such contravention, as the case may be.
(6)Every person who has furnished an intimation under sub-rule (2) or filed an application for withdrawal under sub-rule (3) or a person in respect of whom an order of withdrawal of option has been passed in FORM GST CMP-07 under sub-rule (5), may electronically furnish at the common portal, either directly or through a Facilitation Centre notified by the Commissioner, a statement in FORM GST ITC-01 containing details of the stock of inputs and inputs contained in semi-finished or finished goods held in stock by him on the date on which the option is withdrawn or denied, within a period of thirty days from the date from which the option is withdrawn or from the date of the order passed in FORM GST CMP-07, as the case may be.
(7)Any intimation or application for withdrawal under sub-rule (2) or (3) or denial of the option to pay tax under section 10 in accordance with sub-rule (5) in respect of any place of business in any State or Union territory, shall be deemed to be an intimation in respect of all other places of business registered on the same Permanent Account Number.

7. Rate of tax of the composition levy.

- The category of registered persons, eligible for composition levy under section'10 and the provisions of this Chapter, specified in column (2) of the Table below shall pay tax under section 10 at the rate specified in column (3) of the said Table:-[Table] [Substituted by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.]
Sl. No. Section under which composition levy is opted Category of registered persons Rate of tax
1. Sub-sections (1) and (2) of section 10 Manufacturers, other than manufacturers of suchgoods as may be notified by the Government half per cent. of the turnover in the State orUnion territory
2. Sub-sections (1) and (2) of section 10 Suppliers making supplies referred to in clause(b) of paragraph 6 of Schedule II two and a half per cent. of the turnover in theState or Union territory
3. Sub-sections (1) and (2) of section 10 Any other supplier eligible for composition levyunder sub-sections (1) and (2) of section 10 half per cent. of the turnover of taxablesupplies of goods and services in the State or Union territory
4. Sub-section (2A) of section 10 Registered persons not eligible under thecomposition levy under sub-sections (1) and (2), but eligible toopt to pay tax under sub-section (2A), of section 10 three per cent. of the turnover of supplies ofgoods and services in the State or Union territory.

Chapter III
Registration

8. Application for registration.

(1)Every person, other than a non-resident taxable person, a person required to deduct tax at source under section 51, a person required to collect tax at source under section 52 and a person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient referred to in section 14 of the Integrated Goods and Services Tax Act, 2017 (Central Act No.13 of 2017) who is liable to be registered under sub-section (1) of section 25 and every person seeking registration under sub-section (3) of section 25 (hereafter in this Chapter referred to as "the applicant") shall, before applying for registration, declare his Permanent Account Number, mobile number, e-mail address, State or Union territory in Part A of FORM GST REG-01 on the common portal, either directly or through a Facilitation Centre notified by the Commissioner:[***] [Omitted 'First Proviso' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.][Provided] [Substituted 'Provided further' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] that every person being an Input Service Distributor shall make a separate application for registration as such Input Service Distributor.
(2)
(a)The Permanent Account Number shall be validated online by the common portal from the database maintained by the Central Board of Direct Taxes.
(b)The mobile number declared under sub-rule (1) shall be verified through a one-time password sent to the said mobile number; and
(c)The e-mail address declared under sub-rule (1) shall be verified through a separate one-time password sent to the said e-mail address.
(3)On successful verification of the Permanent Account Number, mobile number and e-mail address, a temporary reference number shall be generated and communicated to the applicant on the said mobile number and e-mail address.
(4)Using the reference number generated under sub-rule (3), the applicant shall electronically submit an application in Part 'B of FORM GST REG-01, duly signed or verified through electronic verification code, along with the documents specified in the said Form at the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(5)On receipt of an application under sub-rule (4), an acknowledgement shall be issued electronically to the applicant in FORM GST REG-02.
(6)A person applying for registration as a casual taxable person shall be given a temporary reference number by the common portal for making advance deposit of tax in accordance with the provisions of section 27 and the acknowledgement under sub-rule (5) shall be issued electronically only after the said deposit.

9. Verification of the application and approval.

(1)The application shall be forwarded to the proper officer who shall examine the application and the accompanying_documents and if the same are found to be in order, approve the grant of registration to the applicant within a period of three working days from the date of submission of the application.
(2)Where the application submitted under rule 8 is found to be deficient, either in terms of any information or any document required to be furnished under the said rule, or where the proper officer requires any clarification with regard to any information provided in the application or documents furnished therewith, he may issue a notice to the applicant electronically in FORM GST REG-03 within a period of three working days from the date of submission of the application and the applicant shall furnish such clarification, information or documents electronically, in FORM GST REG-04, within a period of seven working days from the date of the receipt of such notice.Explanation: For the purposes of this sub-rule, the expression "clarification" includes modification or correction of particulars declared in the application for registration, other than Permanent Account Number, State, mobile number and e-mail address declared in Part A of FORM GST REG-01.
(3)Where the proper officer is satisfied with the clarification, information or documents furnished by the applicant, he may approve the grant of registration to the applicant within a period of seven working days from the date of the receipt of such clarification or information or documents.
(4)Where no reply is furnished by the applicant in response to the notice issued under sub-rule (2) or where the proper officer is not satisfied with the clarification, information or documents furnished, he shall, for reasons to be recorded in writing, reject such application and inform the applicant electronically in FORM GST REG-05.
(5)If the proper officer fails to take any action,-
(a)within a period of three working days from the date of submission of the application; or
(b)within a period of seven working days from the date of the receipt of the clarification, information or documents furnished by the applicant under sub-rule (2), the application for grant of registration shall be deemed to have been approved.

10. Issue of registratiOn certificate.

(1)Subject to the provisions of sub-section (12) of section 25, where the application for grant of registration has been approved under rule 9, a certificate of registration in FORM GST REG-06 showing the principal place of business and additional place or places of business shall be made available to the applicant on the common portal and a Goods and Services Tax Identification Number shall be assigned subject to the following characters, namely:-
(a)two characters for the State code;
(b)ten characters for the Permanent Account Number or the Tax Deduction and Collection Account Number;
(c)two characters for the entity code; and
(d)one checksum character.
(2)The registration shall be effective from the date on which the person becomes liable to registration where the application for registration has been submitted within a period of thirty days from such date.
(3)Where an application for registration has been submitted by the applicant after the expiry of thirty days from the date of his becoming liable to registration, the effective date of registration shall be the date of the grant of registration under sub-rule (1) or sub-rule (3) or sub-rule (5) of rule 9.
(4)Every certificate of registration shall be [duly signed or verified through electronic verification code] [Substituted 'digitally signed' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.] by the proper officer under the Act.
(5)Where the registration has been granted under sub-rule (5) of rule 9, the applicant shall be communicated the registration number, and the certificate of registration under sub-rule (1), duly signed or verified through electronic verification code, shall be made available to him on the common portal, within a period of three days after the expiry of the period specified in sub-rule (5) of rule 9.

11. [ Separate registration for multiple places of business within a State or a Union territory. [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]

(1)Any person having multiple places of business within a State or a Union territory, requiring a separate registration for any such place of business under sub-section (2) of section 25 shall be granted separate registration in respect of each such place of business subject to the following conditions, namely: -
(a)such person has more than one place of business as defined in clause (85) of section 2;
(b)such person shall not pay tax under section 10 for any of his places of business if he is paying tax under section 9 for any other place of business;
(c)all separately registered places of business of such person shall pay tax under the Act on supply of goods or services or both made to another registered place of business of such person and issue a tax invoice or a bill of supply, as the case may be, for such supply.
Explanation. - For the purposes of clause (b), it is hereby clarified that where any place of business of a registered person that has been granted a separate registration becomes ineligible to pay tax under section 10, all other registered places of business of the-Said person shall become ineligible to pay tax under the said section.
(2)A registered person opting to obtain separate registration for a place of business shall submit a separate application in FORM GST REG-01 in respect of such place of business.
(3)The provisions of rule 9 and rule 10 relating to the verification and the grant of registration shall, mutatis mutandis, apply to an application submitted under this rule].

12. Grant of registration to persons required to deduct tax at source or to collect tax at source.

(1)Any person required to deduct tax in accordance with the provisions of section 51 or a person required to collect tax at source in accordance with the provisions of section 52 shall electronically submit an application, duly signed or verified through electronic verification code, in FORM GST REG-07 for the grant of registration through the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(2)The proper officer may grant registration after due verification and issue a certificate of registration in FORM GST REG-06 within a period of three working days from the date of submission of the application.
(3)Where, upon an enquiry or pursuant to any other proceeding under the Act, the proper officer is satisfied that a person to whom a certificate of registration in FORM GST REG-06 has been issued is no longer liable to deduct tax at source under section 51 or collect tax at source under section 52, the said officer may cancel the registration issued under sub-rule (2) and such cancellation shall be communicated to the said person electronically in FORM GST REG-08:Provided that the proper officer shall follow the procedure as provided in rule 22 for the cancellation of registration.

13. Grant of registration to non-resident taxable person.

(1)A non-resident taxable person shall electronically submit an application, along with a self-attested copy of his valid passport, for registration, duly signed or verified through electronic verification code, in FORM GST REG-09, at least five days prior to the commencement of business at the common portal either directly or through a Facilitation Centre notified by the Commissioner: Provided that in the case of a business entity incorporated or established outside India, the application for registration shall be submitted along with its tax identification number or unique number on the basis of which the entity is identified by the Government of that country or its Permanent Account Number, if available.
(2)A person applying for registration as a non-resident taxable person shall be given a temporary reference number by the common portal for making an advance deposit of tax in accordance with the provisions of section 27 and the acknowledgement under sub-rule (5) of rule 8 shall be issued electronically only after the said deposit in his electronic cash ledger.
(3)The provisions of rule 9 and rule 10 relating to the verification and the grant of registration shall, mutatis mutandis, apply to an application submitted under this rule.
(4)The application for registration made by a non-resident taxable person shall be [duly signed or verified through electronic verification code] [Substituted 'signed' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.] by his authorised signatory who shall be a person resident in India having a valid Permanent Account Number.

14. Grant of registration to a person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient.

(1)Any person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient shall electronically submit an application for registration, duly signed or verified through electronic verification code, in FORM GST REG-10, at the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(2)The applicant referred to in sub-rule (1) shall be granted registration, in FORM GST REG-06, subject to such conditions and restrictions and by such officer as may be notified by the Central Government on the recommendations of the Council.

15. Extension in period of operation by casual taxable person and non-resident taxable person.

(1)Where a registered casual taxable person or a non-resident taxable person intends to extend the period of registration indicated in his application of registration, an application in FORM GST REG-11 shall be submitted electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner, by such person before the end of the validity of registration granted to him.
(2)The application under sub-rule (1) shall be acknowledged only on payment of the amount specified in sub-section (2) of section 27.

16. Suo moto registration.

(1)Where, pursuant to any survey, enquiry,, inspection, search or any other proceedings under the Act, the proper officer finds that a person liable to registration under the Act has failed to apply for such registration, such officer may register the said person on a temporary basis and issue an order in FORM GST REG- 12.
(2)The temporary registration granted under sub-rule (1) shall be effective from the date of such order of granting registration.
(3)Every person to whom a temporary registration has been granted under sub-rule (1) shall, within a period of ninety days from the date of the grant of such registration, submit an application for registration in the form and manner provided in rule 8 or rule 12:Provided that where the said person has filed an appeal against the grant of temporary registration, in such case, the application for registration shall be submitted within a period of thirty days from the date of the issuance of the order upholding the liability to registration by the Appellate Authority.
(4)The provisions of rule 9 and rule 10 relating to verification and the issue of the certificate of registration shall, mutatis mutandis, apply to an application submitted under sub-rule (3).
(5)The Goods and Services Tax Identification Number assigned, pursuant to the verification under sub-rule (4), shall be effective from the date of the order granting registration under sub-rule (1).

17. Assignment of Unique Identity Number to certain special entities.

(1)Every person required to be granted a Unique Identity Number in accordance with the provisions of sub-section (9) of section 25 may submit an application electronically in FORM GST REG-13, duly signed or verified through electronic verification code, in the manner specified in rule 8 at the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(1A)[ The Unique Identity Number granted under sub-rule (1) to a person under clause (a) of sub-section (9) of section 25 shall be applicable to the territory of India.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]
(2)The proper officer may, upon submission of an application in FORM GST REG-13 or after filling up the said form [or after receiving a recommendation from the Ministry of External Affairs, Government of India] [Inserted by Notification No. G.S.R. 60, dated 21.8.2017.], assign a Unique Identity Number to the said person and issue a certificate in FORM GST REG-06 within a period of three working days from the date of the submission of the application.

18. Display of registration certificate and Goods and Services Tax Identification Number on the name board.

(1)Every registered person shall display his certificate of registration in a prominent location at his principal place of business and at every additional place or places of business.
(2)Every registered person shall display his Goods and Services Tax Identification Number on the name board exhibited at the entry of his principal place of business and at every additional place or places of business.

19. Amendment of registration.

(1)Where there is any change in any of the particulars furnished in the application for registration in FORM GST REG-01 or FORM GST REG-07 or FORM GST REG-09 or FORM GST REG-10 or for Unique Identity Number in FORM GST-REG-13, either at the time of obtaining registration or Unique Iddritity Number or as amended, from time to time, the registered person shall, within a period of fifteen days of such change, submit an application, duly signed or verified through electronic verification code, electronically in FORM GST REG-14, along with the documents relating to such change at the common portal, either directly or through a Facilitation Centre notified by the Commissioner:Provided that ,-
(a)where the change relates to,-
(i)legal name of business;
(ii)address of the principal place of business or any additional place(s) of business;
Or
(iii)addition, deletion or retirement of partners or directors, Karta, Managing Committee, Board of Trustees, Chief Executive Officer or equivalent, responsible for the day to day affairs of the business,
which does not warrant cancellation of registration under section 29, the proper officer shall, after due verification, approve the amendment within a period of fifteen working days from the date of the receipt of the application in FORM GST REG-14 and issue an order in FORM GST REG-15 electronically and such amendment shall take effect from the date of the occurrence of the event warranting such amendment;
(b)the change relating to sub-clause (i) and sub-clause (iii) of clause (a) in any State or Union territory shall be applicable for all registrations of the registered person obtained under the provisions of this Chapter on the same Permanent Account Number;
(c)where the change relates to any particulars other than those specified in clause (a), the certificate of registration shall stand amended upon submission of the application in FORM GST REG- 14 on the common portal;
(d)where a change in the constitution of any business results in the change of the Permanent Account Number of a registered person, the said person shall apply for fresh registration in FORM GST REG-01:
Provided further that any change in the mobile number or e-mail address of the authorised signatory submitted under this rule, as amended from time to time, shall be carried out only after online verification through the common portal in the manner provided under [sub-rule (2) of rule 8] [Substituted 'the said rule' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.].
(1A)[ Notwithstanding anything contained in sub-rule (1), any particular of the application for registration shall not stand amended with effect from a date earlier than the date of submission of the application in FORM GST REG-14 on the common portal except with the order of the Commissioner for reasons to be recorded in writing and subject to such conditions as the Commissioner may, in the said order, specify.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]
(2)Where the proper officer is of the opinion that the amendment sought under sub-rule (1) is either not warranted or the documents furnished therewith are incomplete or incorrect, he may, within a period of fifteen working days from the date of the receipt of the application in FORM GST REG-14, serve a notice in FORM GST REG-03, requiring the registered person to show cause, within a period of seven working days of the service of the said notice, as to why the application submitted under sub-rule (1) shall not be rejected.
(3)The registered person shall furnish a reply to the notice to show cause, issued under sub-rule (2), in FORM GST REG-04, within a period of seven working days from the date of the service of the said notice.
(4)Where the reply furnished under sub-rule (3) is found to be not satisfactory or where no reply is furnished in response to the notice issued under sub-rule (2) within the period prescribed in sub-rule (3), the proper officer shall reject the application submitted under sub-rule (1) and pass an order in FORM GST REG -05.
(5)If the proper officer fails to take any action,-
(a)within a period of fifteen working days from the date of submission of the application, or
(b)within a period of seven working days from the date of the receipt of the reply to the notice to show cause under sub-rule (3), the certificate of registration shall stand amended to the extent applied for and the amended certificate shall be made available to the registered person on the common portal.

20. Application for cancellation of registration.

- A registered person, other than a person to whom a registration has been granted under rule 12 or a person to whom a Unique Identity Number has been granted under rule 17, seeking cancellation of his registration under sub-section (1) of section 29 shall electronically submit an application in FORM GST REG-16, including therein the details of inputs held in stock or inputs contained in semifinished or finished goods held in stock and of capital goods held in stock on the date from which the cancellation of registration is sought, liability thereon, the details of the payment, if any, made against such liability and may furnish, along with the application, relevant documents in support thereof, at the common portal within a period of thirty days of the occurrence of the event warranting the cancellation, either directly or through a Facilitation Centre notified by the Commissioner:[***] [Deleted 'Proviso' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]

21. Registration to be cancelled in certain cases.

- The registration granted to a person is liable to be cancelled, if the said person,-
(a)does not conduct any business from the declared place of business; or
(b)[ issues invoice or bill without supply of goods or services in violation of the provisions of the Act, or the rules made there under; or [Substituted by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]
(c)violates the provisions of section 171 of the Act or the rules made there under.]

21A. [ Suspension of registration. [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]

(1)Where a registered person has applied for cancellation of registration under rule 20, the registration shall be deemed to be suspended from the date of submission of the application or the date from which the cancellation is sought, whichever is later, pending the completion of proceedings for cancellation of registration under rule 22.
(2)Where the proper officer has reasons to believe that the registration of a person is liable to be cancelled under section 29 or under rule 21, he may, after affording the said person a reasonable opportunity of being heard, suspend the registration of such person with effect from a date to be determined by him, pending the completion of the proceedings for cancellation of registration under rule 22.
(3)A registered person, whose registration has been suspended under sub-rule (1) or sub-rule (2), shall not make any taxable supply during the period of suspension and shall not be required to furnish any return under section 39.[Explanation. - For the purposes of this sub-rule, the expression "shall not make any taxable supply" shall mean that the registered person shall not issue a tax invoice and, accordingly, not charge tax on supplies made by him during the period of suspension.]
(4)The suspension of registration under sub-rule (1) or sub-rule (2) shall be deemed to be revoked upon completion of the proceedings by the proper officer under rule 22 and such revocation shall be effective from the date on which the suspension had come into effect.]
(5)[ Where any order having the effect of revocation of suspension of registration has been passed, the provisions of clause (a) of sub-section (3) of section 31 and section 40 in respect of the supplies made during the period of suspension and the procedure specified therein shall apply.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]

22. Cancellation of registration.

(1)Where the proper officer has reasons to believe that the registration of a person is liable to be cancelled under section 29, he shall issue a notice to such person in FORM GST REG-17, requiring him to show cause, within a period of seven working days from the date of the service of such notice, as to why his registration shall not be cancelled.
(2)The reply to the show cause notice issued under sub-rule (1) shall be furnished in FORM REG-18 within the period specified in the said sub-rule.
(3)Where a person who has submitted an application for cancellation of his registration is no longer liable to be registered or his registration is liable to be cancelled, the proper officer shall issue an order in FORM GST REG-19, within a period of thirty days from the date of application submitted under rule 20 or, as the case may be, the date of the reply to the show cause issued under sub-rule (1), cancel the registration, with effect from a date to be determined by him and notify the taxable person, directing him to pay arrears of any tax, interest or penalty including the amount liable to be paid under sub-section (5) of section 29.
(4)Where the reply furnished under sub-rule (2) is found to be satisfactory, the proper officer shall drop the proceedings and pass an order in FORM GST REG - 20.[Provided that where the person instead of replying to the notice served under sub-rule (1) for contravention of the provisions contained in clause (b) or clause (c) of sub-section (2) of section 29, furnishes all the pending returns and makes full payment of the tax dues along with applicable interest and late fee, the proper officer shall drop the proceedings and pass an order in Form GST-REG 20.] [Inserted by Rajasthan Notification No. F. 12(46) FD/Tax/2017-Part-III-92, dated 4.9.2018.]
(5)The provisions of sub-rule (3) shall, mutatis mutandis, apply to the legal heirs of a deceased proprietor, as if the application had been submitted by the proprietor himself

23. Revocation of cancellation of registration.

(1)A registered person, whose registration is cancelled by the proper officer on his own motion, may submit an application for revocation of cancellation of registration, in FORM GST REG-21, to such proper officer, within a period of thirty days from the date of the service of the order of cancellation of registration at the common portal, either directly or through a Facilitation Centre notified by the Commissioner:Provided that no application for revocation shall be filed, if the registration has been cancelled for the failure of the registered person to furnish returns, unless such returns are furnished and any amount due as tax, in terms of such returns, has been paid along with any amount payable towards interest, penalty and late fee in respect of the said returns.[Provided further that all returns due for the period from the date of the order of cancellation of registration till the date of the order of revocation of cancellation of registration shall be furnished by the said person within a period of thirty days from the date of order of revocation of cancellation of registration:Provided also that where the registration has been cancelled with retrospective effect, the registered person shall furnish all returns relating to period from the effective date of cancellation of registration till the date of order of revocation of cancellation of registration within a period of thirty days from the date of order of revocation of cancellation of registration.] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.]
(2)
(a)Where the proper officer is satisfied, for reasons to be recorded in writing, that there are sufficient grounds for revocation of cancellation of registration, he shall revoke the cancellation of registration by an order in FORM GST REG-22 within a period of thirty days from the date of the receipt of the application and communicate the same to the applicant.
(b)The proper officer may, for reasons to be recorded in writing, under circumstances other than those specified in clause (a), by an order in FORM GST REG-05, reject the application for revocation of cancellation of registration and communicate the same to the applicant.
(3)The proper officer shall, before passing the order referred to in clause (b) of sub-rule (2), issue a notice in FORM GST REG-23 requiring the applicant to show cause as to why the application submitted for revocation under sub-rule (1) should not be rejected and the applicant shall furnish the reply within a period of seven working days from the date of the service of the notice in FORM GST REG-24.
(4)Upon receipt of the information or clarification in FORM GST REG-24, the proper officer shall proceed to dispose of the application in the manner specified in sub-rule (2) within a period of thirty days from the date of the receipt of such information or clarification from the applicant.

24. Migration of persons registered under the existing law.

(1)
(a)Every person, other than a person deducting tax at source or an Input Service Distributor, registered under an existing law and having a Permanent Account Number issued Under the provisions of the Income-tax Act, 1961 (Central Act No. 43 of 1961) shall enrol on the common portal by validating his e-mail address and mobile number, either directly or through a Facilitation Centre notified by the Commissioner.
(b)Upon enrolment under clause (a), the said person shall be granted registration on a provisional basis and a certificate of registration in FORM GST REG-25, incorporating the Goods and Services Tax Identification Number therein, shall be made available to him on the common portal:
Provided that a taxable person who has been granted multiple registrations under the existing law on the basis of a single Permanent Account Number shall be granted only one provisional registration under the Act:[***] [Deleted 'second proviso' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017. ]
(2)
(a)Every person who has been granted a provisional registration under sub-rule (1) shall submit an application electronically in FORM GST REG-26, duly signed or verified through electronic verification code, along with the information and documents specified in the said application, on the common portal either directly or through a Facilitation Centre notified by the Commissioner.
(b)The information asked for in clause (a) shall be furnished within a period of three months or within such further period as may be extended by the Commissioner in this behalf.
(c)If the information and the particulars furnished in the application are found, by the proper officer, to be correct and complete, a certificate of registration in FORM GST REG-06 shall be' made available to the registered person electronically on the common portal.
(3)Where the particulars or information specified in sub-rule (2) have either not been furnished or not found to be correct or complete, the proper officer shall, after serving a notice to show cause in FORM GST REG-27 and after affording the person concerned a reasonable opportunity of being heard, cancel the provisional registration granted under sub-rule (1) and issue an order in FORM GST REG-28:Provided that the show cause notice issued in FORM GST REG-27 can be withdrawn by issuing an order in FORM GST REG-20, if it is found, after affording the person an opportunity of being heard, that no such cause exists for which the notice was issued.
(3A)[ Where a certificate of registration has not been made available to the applicant on the common portal within a period of fifteen days from the date of the furnishing of information and particulars referred to in clause (c) of sub-rule (2) and no notice has been issued under sub-rule (3) within the said period, the registration shall be deemed to have been granted and the said certificate of registration,duly signed or verified through electronic verification code, shall be made available to the registered person on the common portal.] [Inserted by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]
(4)Every person registered under any of the existing laws, who is not liable to be registered under the Act may, [on or before [31.3.2018.] [Substituted 'on or before 31.11.2017' by Rajasthan Notification No. G.S.R. 89, dated 28.10.2017.]] at his option, submit an application electronically in FORM GST REG-29 at the common portal for the cancellation of registration granted to him and the proper officer shall, after conducting such enquiry as deemed fit, cancel the said registration.

25. Physical verification of business premises in certain cases.

- Where the proper officer is satisfied that the physical verification of the place of business of a registered person is required after the grant of registration, he may get such verification done and the verification report along with the other documents, including photographs, shall be uploaded in FORM GST REG-30 on the common portal within a period of fifteen working days following the date of such verification.

26. Method of authentication.

(1)All applications, including reply, if any, to the notices, returns including the details of outward and inward supplies, appeals or any other document required to be submitted under the provisions of these rules shall be so submitted electronically with digital signature certificate or through e-signature as specified under the provisions of the Information Technology Act, 2000 (Central Act No. 21 of 2000) or verified by any other mode of signature or verification as notified by the Commissioner in this behalf:Provided that a registered person registered under the provisions of the Companies Act, 2013 (Central Act No. 18 of 2013) shall furnish the documents or application verified through digital signature certificate.[Provided further that a registered person registered under the provisions of the Companies Act, 2013 (Central Act No.18 of 2013) shall, during the period from the 21st day of April, 2020 to the 30th day of September, 2020, also be allowed to furnish the return under section 39 in FORM GSTR-3B verified through electronic verification code (EVC).Provided also that a registered person registered under the provisions of the Companies Act, 2013 (Central Act No.18 of 2013) shall, during the period from the 27th day of May, 2020 to the 30th day of September, 2020, also be allowed to furnish the details of outward supplies under section 37 in FORM GSTR-1 verified through electronic verification code (EVC).] [Substituted by Notification No. F.12(46)FD/Tax/2017-Pt-III-195, dated 01.7.2020.]
(2)Each document including the return furnished online shall be signed or verified through electronic verification code-
(a)in the case of an individual, by the individual himself or where he is absent from India, by some other person duly authorised by him in this behalf, and where the individual is mentally incapacitated from attending to his affairs, by his guardian or by any other person competent to act on his behalf;
(b)in the case of a Hindu Undivided Family, by a Karta and where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family or by the authorised signatory of such Karta;
(c)in the case of a company, by the chief executive officer or authorised signatory thereof;
(d)in the case of a Government or any Governmental agency or local authority, by an officer authorised in this behalf;
(e)in the case of a firm, by any partner thereof, not being a minor or authorised signatory thereof.,
(f)in the case of any other association, by any member of the association or persons or authorised signatory thereof;
(g)in the case of a trust, by the trustee or any trustee or authorised signatory thereof; or
(h)in the case of any other person, by some person competent to act on his behalf, or by a person authorised in accordance with the provisions of section 48.
(3)All notices, certificates and orders under the provisions of this Chapter shall be issued electronically by the proper officer or any other officer authorised to issue such notices or certificates or orders, through digital signature certificate [or through e-signature as specified under the provisions of the Information Technology Act, 2000 (Central Act No 21 of 2000) or verified by any other mode of signature or verification as notified by the Board in this behalf.] [Substituted 'specified under the provisions of the Information Technology Act, 2000 (Central Act No. 21 of 2000)' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.][Chapter IV] [Inserted by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.] Determination of Value of Supply

27. Value of supply of goods or services where the consideration is not wholly in money.

- Where the supply of goods or services is for a consideration not wholly in money, the value of the supply shall,-(a)be the open market value of such supply;(b)if the open market value is not available under clause (a), be the sum total of consideration in money and any such further amount in money as is equivalent to the consideration not in money, if such amount is known at the time of supply;(c)if the value of supply is not determinable under clause (a) or clause (b), be the value of supply of goods or services or both of like kind and quality;(d)if the value is not determinable under clause (a) or clause (b) or clause (c), be the sum total of consideration in money and such further amount in money that is equivalent to consideration not in money as determined by the application of rule 30 or rule 31 in that order.Illustration: - (1) Where a new phone is supplied for twenty thousand rupees along with the exchange of an old phone and if the price of the new phone without exchange is twenty four thousand rupees, the open market value of the new phone is twenty four thousand rupees.
(2)Where a laptop is supplied for forty thousand rupees along with the barter of a printer that is manufactured by the recipient and the value of the printer known at the time of supply is four thousand rupees but the open market value of the laptop is not known, the value of the supply of the laptop is forty four thousand rupees.

28. Value of supply of goods or services or both between distinct or related persons, other than through an agent.

- The value of the supply of goods or services or both between distinct persons as specified in sub-section (4) and (5) of section 25 or where the supplier and recipient are related, other than where the supply is made through an agent, shall,-
(a)be the open market value of such supply;
(b)if the open market value is not available, be the value of supply of goods or services of like kind and quality;
(c)if the value is not determinable under clause (a) or (b), be the value as determined by the application of rule 30 or rule 31, in that order:
Provided that where the goods are intended for further supply as such by the recipient, the value shall, at the option of the supplier, be an amount equivalent to ninety percent of the price charged for the supply of goods of like kind and quality by the recipient to his customer not being a related person:Provided further that where the recipient is eligible for full input tax credit, the value declared in the invoice shall be deemed to be the open market value of the goods or services.

29. Value of supply of goods made or received through an agent.

- The value of supply of goods between the principal and his agent shall,-
(a)be the open market value of the goods being supplied, or at the option of the supplier, be ninety per cent. of the price charged for the supply of goods of like kind and quality by the recipient to his customer not being a related person, where the goods are intended for further supply by the said recipient.
Illustration: - A principal supplies groundnut to his agent and the agent is supplying groundnuts of like kind and quality in subsequent supplies at a price of five thousand rupees per quintal on the day of the supply. Another independent supplier is supplying groundnuts of like kind and quality to the said agent at the price of four thousand five hundred and fifty rupees per quintal. The value of the supply made by the principal shall be four thousand five hundred and fifty rupees per quintal or where he exercises the option, the value shall be 90 per cent. of five thousand rupees i.e., four thousand five hundred rupees per quintal.
(b)where the value of a supply is not determinable under clause (a); the same shall be determined by the application of rule 30 or rule 31 in that order.

30. Value of supply of goods or services or both based on cost.

- Where the value of a supply of goods or services or both is not determinable by any of the preceding rules of this Chapter, the value shall be one hundred and ten percent of the cost of production or manufacture or the cost of acquisition of such goods or the cost of provision of such services.

31. Residual method for determination of value of supply of goods or services or both.

- Where the value of supply of goods or services or both cannot be determined under rules 27 to 30, the same shall be determined using reasonable means consistent with the principles and the general provisions of section 15 and the provisions of this Chapter:Provided that in the case of supply of services, the supplier may opt for this rule, ignoring rule 30.

31A. [ Value of supply in case of lottery, betting, gambling and horse racing. [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]

(1)Notwithstanding anything contained in the provisions of this Chapter, the value in respect of supplies specified below shall be determined in the manner provided hereinafter.
(2)
(a)The value of supply of lottery run by State Governments shall be deemed to be 100/112 of the face value of ticket or of the price as notified in the Official. Gazette by the organising State, whichever is higher.
(b)The value of supply of lottery authorised by State Governments shall be deemed to be 100/128 of the face value of ticket or of the price as notified in the Official. Gazette by the organising State, whichever is higher.
Explanation: For the purposes of this sub-rule, the expressions,-
(a)"lottery run by State Governments" means a lottery not allowed to be sold in any State other than the organizing State.
(b)"lottery authorised by State Governments" means a lottery which is authorised to be sold in State(s) other than the organising State also.
(c)Organising State has the same meaning as assigned to it in clause (f) of sub-rule (1) of rule 2 of the Lotteries (Regulation) Rules, 2010.
(3)The value of supply of actionable claim in the form of chance to win in betting, gambling or horse racing in a race club shall be 100% of the face value of the bet or the amount paid into the totalisator.]

32. Determination of value in respect of certain supplies.

(1)Notwithstanding anything contained in the provisions of this Chapter, the value in respect of supplies specified below shall, at the option of the supplier, be determined in the manner provided hereinafter.
(2)The value of supply of services in relation to the purchase or sale of foreign currency, including money changing, shall be determined by the supplier of services in the following manner, namely:-
(a)for a currency, when exchanged from, or to, Indian Rupees, the value shall be equal to the difference in the buying rate or the selling rate, as the case may be, and the Reserve Bank of India reference rate for that currency at that time, multiplied by the total units of currency:
Provided that in case where the Reserve Bank of India reference rate for a currency is not available, the value shall be one per cent. of the gross amount of Indian Rupees provided or received by the person changing the money.Provided further that in case where neither of the currencies exchanged is Indian Rupees, the value shall be equal to one per cent. of the lesser of the two amounts the person changing the money would have received by converting any of the two currencies into Indian Rupee on that day at the reference rate provided by the Reserve Bank of India.Provided also that a person supplying the services may exercise the option to ascertain the value in terms of clause (b) for a financial year and such option shall not be withdrawn during the remaining part of that financial year.
(b)at the option of the supplier of services, the value in relation to the supply of foreign currency, including money changing, shall be deemed to be,-
(i)one per cent. of the gross amount of currency exchanged for an amount up to one lab rupees, subject to a minimum amount of two hundred and fifty rupees;
(ii)one thousand rupees and half of a per cent. of the gross amount of currency exchanged for an amount exceeding one lakh rupees and upto ten lakh rupees; and
(iii)five thousand and five hundred rupees and one tenth of a per cent. of the gross amount of currency exchanged for an amount exceeding ten lakh rupees, subject to a maximum amount of sixty thousand rupees.
(3)The value of the supply of services in relation to booking of tickets for travel by air provided by an air travel agent shall be deemed to be an amount calculated at the rate of five per cent. of the basic fare in the case of domestic bookings and at the rate of ten per cent. of the basic fare in the case of international bookings of passage for travel by air.Explanation: - For the purposes of this sub-rule, the expression "basic fare" means that part of the air fare on which commission is normally paid to the air travel agent by the airlines.
(4)The value of supply of services in relation to life insurance business shall be,-
(a)the gross premium charged from a policy holder reduced by the amount allocated for investment, or savings on behalf of the policy holder, if such an amount is intimated to the policy holder at the time of supply of service;
(b)in case of single premium annuity policies other than (a), ten per cent. of single premium charged from the policy holder; or
(c)in all other cases, twenty five per cent. of the premium charged from the policy holder in the first year and twelve and a half per cent. of the premium charged from the policy holder in subsequent years:
Provided that nothing contained in this sub-rule shall apply where the entire premium paid by the policy holder is only towards the risk cover in life insurance.
(5)Where a taxable supply is provided by a person dealing in buying and selling of second hand goods i.e., used goods as such or after such minor processing which does not change the nature of the goods and where no input tax credit has been availed on the purchase of such goods, the value of supply shall be the difference between the selling price and the purchase price and where the value of such supply is negative, it shall be ignored:Provided that the purchase value of goods repossessed from a defaulting borrower, who is not registered, for the purpose of recovery of a loan or debt shall be deemed to be the purchase price of such, goods by the defaulting borrower reduced by five percentage points for every quarter or part thereof, between the date of purchase and the date of disposal by the person making such repossession.
(6)The value of a token, or a voucher, or a coupon, or a stamp (other than postage stamp) which is redeemable against a supply of goods or services or both shall be equal to the money value of the goods or services or both redeemable against such token, voucher, coupon, or stamp.
(7)The value of taxable services provided by such class of service providers as may be notified by the Government, on the recommendations of the Council, as referred to in paragraph 2 of Schedule I of the said Act between distinct persons as referred to in section 25, where input tax credit is available, shall be deemed to be NIL.

33. Value of supply of services in case of pure agent.

- Notwithstanding anything contained in the provisions of this Chapter, the expenditure or costs incurred by a supplier as a pure agent of the recipient of supply shall be excluded from the value of supply, if all the following conditions are satisfied, namely,-
(i)the supplier acts as a pure agent of the recipient of the supply, when he makes the payment to the third party on authorisation by such recipient;
(ii)the payment made by the pure agent on behalf of the recipient of supply has been separately indicated in the invoice issued by the pure agent to the recipient of service; and
(iii)the supplies procured by the pure agent from the third party as a pure agent of the recipient of supply are in addition to the services he supplies on his own account.
Explanation: For the purposes of this rule, the expression "pure agent" means a person who,-
(a)enters into a contractual agreement with the recipient of supply to act as his pure agent to incur expenditure or costs in the course of supply of goods or services or both;
(b)neither intends to hold nor holds any title to the goods or services or both so procured or supplied as pure agent of the recipient of supply;
(c)does not use for his own interest such goods or services so procured; and
(d)receives only the actual amount incurred to procure such goods or services in addition to the amount received for supply he provides on his own account.
Illustration: Corporate services firm A is engaged to handle the legal work pertaining to the incorporation of Company B. Other than its service fees, A also recovers from B, registration fee and approval fee for the name of the company paid to the Registrar of Companies. The fees charged by the Registrar of Companies for the registration and approval of the name are compulsorily levied on B. A is merely acting as a pure agent in the payment of those fees.Therefore, A's recovery of such expenses is a disbursement and not part of the value of supply made by A to B.

34. [ Rate of exchange of currency, other than Indian rupees, for determination of value. [Substituted by Rajasthan Notification No. S.O. 137, dated 1.8.2017.]

(1)The rate of exchange for the determination of the value of taxable goods shall be the applicable rate of exchange as notified by the Board under Section 14 of the Customs Act, 1962 for the date of time of supply of such goods in terms of Section 12 of the Act.
(2)The rate of exchange for determination of value of taxable services shall be the applicable rate of exchange determined as per the generally, accepted accounting principles for the date of time of supply of such services in terms of Section 13 of the Act.]

35. Value of supply inclusive of integrated tax, central tax, State tax, Union territory tax.

- Where the value of supply is inclusive of integrated tax or, as the case may be, central tax, State tax, Union territory tax, the tax amount shall be determined in the following manner, namely,-Tax amount = (Value inclusive of taxes X tax rate in % of IGST or, as the case may be, CGST, SGST or UTGST) ÷ (100+ sum of tax rates, as applicable, in %)Explanation: For the purposes of the provisions of this Chapter, the expressions,-
(a)"open market value" of a supply of goods or services or both means the full value in money, excluding the integrated tax, central tax, State tax, Union territory tax and the cess payable by a person in a transaction, where the supplier and the recipient of the supply are not related and the price is the sole consideration, to obtain such supply at the same time when the supply being valued is made;
(b)"supply of goods or services or both of like kind and quality" means any other supply of goods or services or both made under similar circumstances that, in respect of the characteristics, quality, quantity, functional components, materials, and the reputation of the goods or services or both first mentioned, is the same as, or closely or substantially resembles, that supply of goods or services or both.

Chapter V
Input Tax Credit

36. Documentary requirements and conditions for claiming input tax credit.

(1)The input tax credit shall be availed by a registered person, including the Input Service Distributor, on the basis of any of the following documents, namely, -
(a)an invoice issued by the supplier of goods or services or both in accordance with the provisions of section 31;
(b)an invoice issued in accordance with the provisions of clause (f) of subsection (3) of section 31, subject to the payment of tax;
(c)a debit note issued by a supplier in accordance with the provisions of section. 34;
(d)a bill of entry or any similar document prescribed under the Customs Act, 1962 or rules made thereunder for the assessment of integrated tax on imports;
(e)an Input Service Distributor invoice or Input Service Distributor credit note or any document issued by an Input Service Distributor in accordance with the provisions of sub-rule (1) of rule 54.
(2)Input tax credit shall be availed by a registered person only if all the applicable particulars as specified in the provisions of Chapter VI are contained in the said document, and the relevant information, as contained in the said document, is furnished in FORM GSTR-2 by such person.[Provided that if the said document does not contain all the specified particulars but contains the details of the amount of tax charged, description of goods or services, total value of supply of goods or services or both, GSTIN of the supplier and recipient and place of supply in case of inter-State supply, input tax credit may be availed by such registered person.] [Inserted by Rajasthan Notification No. F. 12(46) FD/Tax/2017-Part-III-92, dated 4.9.2018.]
(3)No input tax credit shall be availed by a registered person in respect of any tax that has been paid in pursuance of any order where any demand has been confirmed on account of any fraud, willful misstatement or suppression of facts.
(4)[ Input tax credit to be availed by a registered person in respect of invoices or debit notes, the details of which have not been uploaded by the suppliers under sub-section (1) of section 37, shall not exceed 20 per cent of the eligible credit available in respect of invoices or debit notes the details of which have been uploaded by the suppliers under sub-section (1) of section 37.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.][Provided that the said condition shall apply cumulatively for the period February, March, April, May, June, July and August, 2020 and the return in FORM GSTR-3B for the tax period September, 2020 shall be furnished with the cumulative adjustment of input tax credit for the said months in accordance with the condition above.] [Inserted by Notification No. F.12(46)FD/Tax/2017-Part-V-162, dated 7.4.2020.]

37. Reversal of input tax credit in the case of non-payment of consideration.

(1)A registered person, who has availed of input tax credit on any inward supply of goods or services or both, but fails to pay to the supplier thereof, the value of such supply along with the tax payable thereon, within the time limit specified in the second proviso to subsection (2) of section 16, shall furnish the details of such supply, the amount of value not paid and the amount of input tax credit availed of proportionate to such amount not paid to the supplier in FORM GSTR-2 for the month immediately following the period of one hundred and eighty days from the date of the issue of the invoice:Provided that the value of supplies made without consideration as specified in Schedule I of the said Act shall be deemed to have been paid for the purposes of the second proviso to sub-section (2) of section 16.
(2)The amount of input tax credit referred to in sub-rule (1) shall be added to the output tax liability of the registered person for the month in which the details are furnished.
(3)The registered person shall be liable to pay interest at the rate notified under subsection (1) of section 50 for the period starting from the date of availing credit on such supplies till the date when the amount added to the output tax liability, as mentioned in sub-rule (2), is paid.
(4)The time limit specified in sub-section (4) of section 16 shall not apply to a claim for re-availing of any credit, in accordance with the provisions of the Act or the provisions of this Chapter, that had been reversed earlier.

38. Claim of credit by a banking company or a financial institution.

- A banking company or a financial institution, including a non-banking financial company, engaged in the supply of services by way of accepting deposits or extending loans or advances that chooses not to comply with the provisions of sub-section (2) of section 17, in accordance with the option permitted under sub-section (4) of that section, shall follow the following procedure, namely,-
(a)the said company or institution shall not avail the credit of,-
(i)the tax paid on inputs and input services that are used for non-business purposes; and
(ii)the credit attributable to the supplies specified in sub-section (5) of section 17, in FORM GSTR-2;
(b)the said company or institution shall avail the credit of tax paid on inputs and input services referred to in the second proviso to sub-section (4) of section 17 and not covered under clause (a);
(c)fifty per cent. of the remaining amount of input tax shall be the input tax credit admissible to the company or the institution and shall be furnished in FORM GSTR-2;
(d)the amount referred to in clauses (b) and (c) shall, subject to the provisions of sections 41, 42 and 43, be credited to the electronic credit ledger of the said company or the institution.

39. Procedure for distribution of input tax credit by Input Service Distributor.

(1)An Input Service Distributor shall distribute input tax credit in the manner and subject to the following conditions, namely,-
(a)the input tax credit available for distribution in a month shall be distributed in the same month and the details thereof shall be furnished in FORM GSTR-6 in accordance with the provisions of Chapter VIII of these rules;
(b)the Input Service Distributor shall, in accordance with the provisions of clause (d), separately distribute the amount of ineligible input tax credit (ineligible under the provisions of sub-section (5) of section 17 or otherwise) and the amount of eligible input tax credit;
(c)the input tax credit on account of central tax, State tax, Union territory tax and integrated tax shall be distributed separately in accordance with the provisions of clause (d);
(d)the input tax credit that is required to be distributed in accordance with the provisions of clause (d) and (e) of sub-section (2) of section 20 to one of the recipients 'R1', whether registered or not, from amongst the total of all the recipients to whom input tax credit is attributable, including the recipient(s) who are engaged in making exempt supply, or are otherwise not registered for any reason, shall be the amount, "Cl", to be calculated by applying the following formula:-
C1 = (t1÷T) x Cwhere,-"C" is the amount of credit to be distributed,"t1" is the turnover, as referred to in section 20, of person R1 during the relevant period, and"T" is the aggregate of the turnover, during the relevant period, of all recipients to whom the input service is attributable in accordance with the provisions of section 20;
(e)the input tax credit on account of integrated tax shall be distributed as input tax credit of integrated tax to every recipient;
(f)the input tax credit on account of central tax and State tax or Union territory tax shall,-
(i)in respect of a recipient located in the same State or Union territory in which the Input Service Distributor is located, be distributed as input tax credit of central tax and State tax or Union territory tax respectively;
(ii)in respect of a recipient located in a State or Union territory other than that of the Input Service Distributor, be distributed as integrated tax and the amount to be so distributed shall be equal to the aggregate of the amount of input tax credit of central tax and State tax or Union territory tax that qualifies for distribution to such recipient in accordance with clause (d);
(g)the Input Service Distributor shall issue an Input Service Distributor invoice, as prescribed in sub-rule (1) of rule 54, clearly indicating in such invoice that it is issued only for distribution of input tax credit;
(h)the Input Service Distributor shall issue an Input Service Distributor credit note, as prescribed in sub-rule (1) of rule 54, for reduction of credit in case the input tax credit already distributed gets reduced for any reason;
(i)any additional amount of input tax credit on account of issuance of a debit note to an Input Service Distributor by the supplier shall be distributed in the manner and subject to the conditions specified in clauses (a) to (f) and the amount attributable to any recipient shall be calculated in the manner provided in clause (d) and such credit shall be distributed in the month in which the debit note is included in the return in FORM GSTR-6;
(j)any input tax credit required to be reduced on account of issuance of a credit note to the Input Service Distributor by the supplier shall be apportioned to each recipient in the same ratio in which the input tax credit contained in the original invoice was distributed in terms of clause (d), and the amount so apportioned shall be-
(i)reduced from the amount to be distributed in the month in which the credit note is included in the return in FORM GSTR-6; or
(ii)added to the output tax liability of the recipient where the amount so apportioned is in the negative by virtue of the amount of credit under distribution being less than the amount to be adjusted.
(2)If the amount of input tax credit distributed by an Input Service Distributor is reduced later on for any other reason for any of the recipients, including that it was distributed to a wrong recipient by the Input Service Distributor, the process specified in clause (j) of sub-rule (1) shall apply, mutatis mutandis, for reduction of credit.
(3)Subject to sub-rule (2), the Input Service Distributor shall, on the basis of the Input Service Distributor credit note specified in clause (h) of sub-rule (1), issue an Input Service Distributor invoice to the recipient entitled to such credit and include the Input Service Distributor credit note and the Input Service Distributor invoice in the return in FORM GSTR-6 for the month in which such credit note and invoice was issued.

40. Manner of claiming credit in special circumstances.

(1)The input tax credit claimed in accordance with the provisions of sub-section (1) of section 18 on the inputs held in stock or inputs contained in semi-finished or finished goods held in stock, or the credit claimed on capital goods in accordance with the provisions of clauses (c) and (d) of the said sub-section, shall be subject to the following conditions, namely:-
(a)the input tax credit on capital goods, in terms of clauses (c) and (d) of sub-section (1) of section 18; shall be claimed after reducing the tax paid on such capital goods by five percentage points per quarter of a year or part thereof from the date of the invoice or such other documents on which the capital goods were received by the taxable person.
(b)[ the registered person shall within a period of thirty days from the date of becoming eligible to avail the input tax credit under sub-section (1) of Section 18, or within such further period as may be extended by the Commissioner by a notification in this behalf, shall make a declaration, electronically, on the common portal in Form GST ITC-01 to the effect that he is eligible to avail the input tax credit as aforesaid: [Substituted by Notification No. G.S.R. 60, dated 21.8.2017.]
Provided that any extension of the time limit notified by the Commissioner of State tax or the Commissioner of Union territory tax shall be deemed to be notified by the Commissioner.]
(c)the declaration under clause (b) shall clearly specify the details relating to the inputs held in stock or inputs contained in semi-finished or finished goods held in stock, or as the case may be, capital goods,-
(i)on the day immediately preceding the date from which he becomes liable to pay tax under the provisions of the Act, in the case of a claim under clause (a) of sub-section (1) of section 18;
(ii)on the day immediately preceding the date of the grant of registration, in the case of a claim under clause (b) of sub-section (I) of section 18;
(iii)on the day immediately preceding the date from which he becomes liable to pay tax under section 9, in the case of a claim under clause (c) of sub-section (1) of section 18;
(iv)on the day immediately preceding the date from which the supplies made by the registered person becomes taxable, in the case of a claim under clause (d) of sub-section (1) of section 18;
(d)the details furnished in the declaration under clause (b) shall be duly certified by a practicing chartered accountant or a cost accountant if the aggregate value of the claim on account of central tax, State tax, Union territory tax and integrated tax exceeds two lakh rupees;
(e)the input tax credit claimed in accordance with the provisions of clauses (c) and (d) of sub-section (1) of section 18 shall be verified with the corresponding details furnished by the corresponding supplier in FORM GSTR-1 or as the case maybe, in FORM GSTR- 4, on the common portal.
(2)The amount of credit in the case of supply of capital goods or plant and machinery, for the purposes of sub-section (6) of section 18, shall be calculated by reducing the input tax on the said goods at the rate of five percentage points for every quarter or part thereof from the date of the issue of the invoice for such goods.

41. Transfer of credit on sale, merger, amalgamation, lease or transfer of a business.

(1)A registered person shall, in the event of sale, merger, de-merger, amalgamation, lease or transfer or change in the ownership of business for any reason, furnish the details of sale, merger, de-merger, amalgamation, lease or transfer of business, in FORM GST ITC-02, electronically on the common portal along with a request for transfer of unutilized input tax credit lying in his electronic credit ledger to the transferee:Provided that in the case of demerger, the input tax credit shall be apportioned in the ratio of the value of assets of the new units as specified in the de-merger scheme.
(2)The transferor shall also submit a copy of a certificate issued by a practicing chartered accountant or cost accountant certifying that the sale, merger, de-merger, amalgamation, lease or transfer of business has been done with a specific provision for the transfer of liabilities.
(3)The transferee shall, on the common portal, accept the details so furnished by the transferor and, upon such acceptance, the un-utilized credit specified in FORM GST ITC-02 shall be credited to his electronic credit ledger.
(4)The inputs and capital goods so transferred shall be duly accounted for by the transferee in his books of account.

41A. [ Transfer of credit on obtaining separate registration for multiple places of business within a State or Union territory. [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]

- (l) A registered person who has obtained separate registration for multiple places of business in accordance with the provisions of rule 11 and who intends to transfer, either wholly or partly, the unutilized input tax credit lying in his electronic credit ledger to any or all of the newly registered place of business, shall furnish within a period of thirty days from obtaining such separate registrations, the details in FORM GST ITC-02A electronically on the common portal, either directly or through a Facilitation Centre notified hi this behalf by the Commissioner:Provided that the input tax credit shall be transferred to the newly registered entities in the ratio of the value of assets held by them at the time of registration.Explanation. - For the purposes of this sub-rule, it is hereby clarified that the ‘value of assets’ means the value of the entire assets of the business whether or not input tax credit has been availed thereon.
(2)The newly registered person (transferee) shall, on the common portal, accept the details so furnished by the registered person (transferor) and, upon such acceptance, the unutilized input tax credit specified in FORM GST ITC-02A shall be credited to his electronic credit ledger.]

42. Manner of determination of input tax credit in respect of inputs or input services and reversal thereof.

(1)The input tax credit in respect of inputs or input services, which attract the provisions of sub-section (1) or sub-section (2) of section 17, being partly used for the purposes of business and partly for other purposes, or partly used for effecting taxable supplies including zero rated supplies and partly for effecting exempt supplies, shall be attributed to the purposes of business or for effecting taxable supplies in the following manner, namely,-
(a)the total input tax involved on inputs and input services in a tax period, be denoted as 'T';
(b)the amount of input tax, out of 'T', attributable to inputs and input services intended to be used exclusively for the purposes other than business, be denoted as 'T1';
(c)the amount of input tax, out of 'T', attributable to inputs and input services intended to be used exclusively for effecting exempt supplies, be denoted as 'T2';
(d)the amount of input tax, out of 'T', in respect of inputs and input services on which credit is not available under sub-section (5) of section 17, be denoted as 'T3';
(e)the amount of input tax credit credited to the electronic credit ledger of registered person, be denoted as 'C1' and calculated as-
C1 = T-(T1+T2+T3);
(f)the amount of input tax credit attributable to inputs and input services intended to be used exclusively for effecting supplies other than exempted but including zero rated supplies, be denoted as 'T4';
(g)'T1', 'T2', 'T3' and 'T4' shall be determined and declared by the registered person at the invoice level in FORM GSTR-2;
(h)input tax credit left after attribution of input tax credit under clause (g) shall be called common credit, be denoted as 'C2' and calculated as-
C2=C1-T4;
(i)the amount of input tax credit attributable towards exempt supplies, be denoted as 'D1' and calculated as-
D1= (E÷F) x C2where,'E' is the aggregate value of exempt supplies during the tax period, and'F' is the total turnover in the State of the registered person during the tax period:Provided that where the registered person does not have any turnover during the said tax period or the aforesaid information is not available, the value of 'E/F' shall be calculated by taking values of 'E' and 'F' of the last tax period for which the details of such turnover are available, previous to the month during which the said value of 'EX' is to be calculated;Explanation. - For the purposes of this clause, it is hereby clarified that the aggregate value of exempt supplies and the total turnover shall exclude the amount of any duty or tax levied under entry 84 [and entry 92A] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] of List I of the Seventh Schedule to the Constitution and entry 51 and 54 of List II of the said Schedule;
(j)the amount of credit attributable to non-business purposes if common inputs and input services are used partly for business and partly for non-business purposes, be denoted as 'D2', and shall be equal to five per cent, of C2; and
(k)the remainder of the common credit shall be the eligible input tax credit attributed to the purposes of business and for effecting supplies other than exempted supplies but including zero rated supplies and shall be denoted as 'C3', where,-
C3 = C2 - (D1+D2);
(l)the amount 'C3' shall be computed separately for input tax credit of central tax, State tax, Union territory tax and integrated tax;
(m)the amount equal to aggregate of 'D1' and 'D1' shall be added to the output tax liability of the registered person:
Provided that where the amount of input tax relating to inputs or input services used partly for the purposes other than business and partly for effecting exempt supplies has been identified and segregated at the invoice level by the registered person, the same shall be included in 'T1' and 'T2' respectively, and the remaining amount of credit on such inputs or input services shall be included in 'T4'.
(2)The input tax credit determined under sub-rule (1) shall be calculated finally for the financial year before the due date for furnishing of the return for the month of September following the end of the financial year to which such credit relates, in the manner specified in the said sub-rule and-
(a)where the aggregate of the amounts calculated finally in respect of 'D1' and 'D2' exceeds the aggregate of the amounts determined under sub-rule (1) in respect of 'D1' and 'D2', such excess shall be added to the output tax liability of the registered person in the month not later than the month of September following the end of the financial year to which such credit relates and the said person shall be liable to pay interest on the said excess amount at the rate specified in sub-section (1) of section 50 for the period starting from the first day of April of the succeeding financial year till the date of payment; or
(b)where the aggregate of the amounts determined under sub-rule (1) in respect of 'D1' and 'D2' exceeds the aggregate of the amounts calculated finally in respect of 'D1' and 'D2', such excess amount shall be claimed as credit by the registered person in his return for a month not later than the month of September following the end of the financial year to which such credit relates.

43. Manner of determination of input tax credit in respect of capital goods and reversal thereof in certain cases.

(1)Subject to the provisions of sub-section (3) of section 16, the input tax credit in respect of capital goods, which attract the provisions of sub-sections (1) and (2) of section 17, being partly used for the purposes of business and partly for other purposes, or partly used for effecting taxable supplies including zero rated supplies and partly for effecting exempt supplies, shall be attributed to the purposes of business or for effecting taxable supplies in the following manner, namely,-
(a)the amount of input tax in respect of capital goods used or intended to be used exclusively for non-business purposes or used or intended to be used exclusively for effecting exempt supplies shall be indicated in FORM GSTR-2 and shall not be credited to his electronic credit ledger;
(b)the amount of input tax in respect of capital goods used or intended to be used exclusively for effecting supplies other than exempted supplies but including zero-rated supplies shall be indicated in FORM GSTR-2 and shall be credited to the electronic credit ledger;
(c)the amount of input tax in respect of capital goods not covered under clauses (a) and (b), denoted as 'A', shall be credited to the electronic credit ledger and the useful life of such goods shall be taken as five years from the date of the invoice for such goods:
Provided that where any capital goods earlier covered under clause (a) is subsequently covered under this clause, the value of 'A' shall be arrived at by reducing the input tax at the rate of five percentage points for every quarter or part thereof and the amount 'A' shall be credited to the electronic credit ledger;Explanation: An item of capital goods declared under clause (a) on its receipt shall not attract the provisions of sub-section (4) of section 18, if it is subsequently covered under this clause.
(d)the aggregate of the amounts of 'A' credited to the electronic credit ledger under clause (c), to be denoted as 'Tc', shall be the common credit in respect of capital goods for a tax period:
Provided that where any capital goods earlier covered under clause (b) is subsequently covered under clause (c), the value of 'A' arrived at by reducing the input tax at the rate of five percentage points for every quarter or part thereof shall be added to the aggregate value 'Tc';
(e)the amount of input tax credit attributable to a tax period on common capital goods during their useful life, be denoted as 'Tm' and calculated as-
Tm=Tm÷60
(f)the amount of input tax credit, at the beginning of a tax period, on all common capital goods whose useful life remains during the tax period, be denoted as 'Tr' and shall be the aggregate of 'Tm'for all such capital goods;
(g)the amount of common credit attributable towards exempted supplies, be denoted as 'Te, and calculated as-
Te (E÷ F) x Trwhere,-'E' is the aggregate value of exempt supplies, made, during the tax period, and'F' is the total turnover of the registered person during the tax period:Provided that where the registered person does not have any turnover during the said tax period or the aforesaid information is not available, the value of 'E/F' shall be calculated by taking values of 'E' and 'F' of the last tax period for which the details of such turnover are available, previous to the month during which the said value of 'E/F' is to be calculated;Explanation: For the purposes of this clause, it is hereby clarified that the aggregate value of exempt supplies and the total turnover shall exclude the amount of any duty or tax levied under entry 84 [and entry 92A] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] of List I of the Seventh Schedule to the Constitution and entry 51 and 54 of List II of the said Schedule;
(h)the amount Te along with the applicable interest shall, during every tax period of the useful life of the concerned capital goods, be added to the output tax liability of the person making such claim of credit.
(2)The amount Te shall be computed separately for central tax, State tax, Union territory tax and integrated tax.[Explanation: For the purposes of rule 42 and this rule, it is hereby clarified that the aggregate value of exempt supplies shall exclude,-[***]
(b)the value of services by way of accepting deposits, extending loans or advances in so far as the consideration is represented by way of interest or discount, except in case of a banking company or a financial institution including a non-banking financial company, engaged in supplying services by way of accepting deposits, extending loans or advances ; and
(c)the value of supply of services by way of transportation of goods by a vessel from the customs station of clearance in India to a place outside India.]

44. Manner of reversal of credit under special circumstances.

(1)The amount of input tax credit relating to inputs held in stock, inputs contained in semi-finished and finished goods held in stock, and capital goods held in stock shall, for the purposes of sub-section (4) of section 18 or sub-section (5) of section 29, be determined in the following manner, namely.-
(a)for inputs held in stock and inputs contained in semi-finished and finished goods held in stock, the input tax credit shall be calculated proportionately on the basis of the corresponding invoices on which credit had been availed by the registered taxable person on such inputs;
(b)for capital goods held in stock, the input tax credit involved in the remaining useful life in months shall be computed on pro-rata basis, taking the useful life as five years.
Illustration: Capital goods have been in use for 4 years, 6 month and 15 days.The useful remaining life in months= 5 months ignoring a part of the monthInput tax credit taken on such capital goods= CInput tax credit attributable to remaining useful life= C multiplied by 5/60
(2)The amount, as specified in sub-rule (1) shall be determined separately for input tax credit of [central tax, State tax, Union territory tax and integrated tax] [Substituted 'integrated tax and State tax' by Notification No. S.O. 125, dated 07.07.2017.].
(3)Where the tax invoices related to the inputs held in stock are not available, the registered person shall estimate the amount under sub-rule (1) based on the prevailing market price of the goods on the effective date of the occurrence of any of the events specified in sub-section (4) of section 18 or, as the case may be, sub-section (5) of section 29.
(4)The amount determined under sub-rule (1) shall form part of the output tax liability of the registered person and the details of the amount shall be furnished in FORM GST ITC-03, where such amount relates to any event specified in sub-section (4) of section 18 and in FORM GSTR-10, where such amount relates to the cancellation of registration.
(5)The details furnished in accordance with sub-rule (3) shall be duly certified by a practicing chartered accountant or cost accountant.
(6)The amount of input tax credit for the purposes of sub-section (6) of section 18 relating to capital goods shall be determined in the same manner as specified in clause (b) of sub-rule (1) and the amount shall be determined separately for input tax credit of [central tax, State tax, Union territory tax and integrated tax] [Substituted 'integrated tax and State tax' by Notification No. S.O. 125, dated 07.07.2017.]:Provided that where the amount so determined is more than the tax determined on the transaction value of the capital goods, the amount determined shall form part of the output tax liability and the same shall be furnished in FORM GSTR-1.

45. Conditions and restrictions in respect of inputs and capital goods sent to the job worker.

(1)The inputs, semi-finished goods or capital goods shall be sent to the job worker under the cover of a challan issued by the principal, including where such goods are sent directly to a job-worker.
(2)The challan issued by the principal to the job worker shall contain the details specified in rule 55.
(3)The details of challans in respect of goods dispatched to a job worker or received from a job worker or sent from one job worker to another during a quarter shall be included in FORM GST ITC-04 furnished for that period on or before the twenty-fifth day of the month succeeding the said quarter [or within such further period as may be extended by the Commissioner by a notification in this behalf:Provided that any extension of the time limit notified by the Commissioner of Central Tax shall be deemed to be notified by the Commissioner.] [Inserted by Rajasthan Notification No. G.S.R. 89, dated 28.10.2017.]
(4)Where the inputs or capital goods are not returned to the principal within the time stipulated in section 143, it shall be deemed that such inputs or capital goods had been supplied by the principal to the job worker on the day when the said inputs or capital goods were sent out and the said supply shall be declared in FORM GSTR-1 and the principal shall be liable to pay the tax along with applicable interest.Explanation: For the purposes of this Chapter, - (1) the expressions "capital goods" shall include "plant and machinery" as defined in the Explanation to section 17;
(2)for determining the value of an exempt supply as referred to in subsection (3) of section 17-
(a)the value of land and building shall be taken as the same as adopted for the purpose of paying stamp duty; and
(b)the value of security shall be taken as one per cent. of the sale value of such security.

Chapter VI
Tax Invoice, Credit and Debit Notes

46. Tax invoice.

- Subject to rule 54, a tax invoice referred to in section 31 shall be issued by the registered person containing the following particulars, namely.-
(a)name, address and Goods and Services Tax Identification Number of the supplier;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(e)name and address of the recipient and the address of delivery, along with the name of the State and its code, if such recipient is un-registered and where the value of the taxable supply is fifty thousand rupees or more;
(f)name and address of the recipient and the address of delivery, along with the name of the State and its code, if such recipient is un-registered and where the value of the taxable supply is less than fifty thousand rupees and the recipient requests that such details be recorded in the tax invoice;
(g)Harmonised System of Nomenclature code for goods or services;
(h)description of goods or services;
(i)quantity in case of goods and unit or Unique Quantity Code thereof; total value of supply of goods or services or both;
(k)taxable value of the supply of goods or services or both taking into account discount or abatement, if any;
(l)rate of tax (central tax, State tax, integrated tax, Union territory tax or cess);
(m)amount of tax charged in respect of taxable goods or services (central tax, State tax, integrated tax, Union territory tax or cess);
(n)place of supply along with the name of the State, in the case of a supply in the course of inter-State trade or commerce;
(o)address of delivery where the same is different from the place of supply;
(p)whether the tax is payable on reverse charge basis; and
(q)signature or digital signature of the supplier or his authorised representative:
Provided that the Board may, on the recommendations of the Council, by notification, specify-
(i)the number of digits of Harmonised System of Nomenclature code for goods or services that a class of registered persons shall be required to mention, for such period as may be specified in the said notification; and
(ii)the class of registered persons that would not be required to mention the Harmonised System of Nomenclature code for goods or services, for such period as may be specified in the said notification:
Provided further that where an invoice is required to be issued under clause (f) of sub-section (3) of section 31, a registered person may issue a consolidated invoice at the end of a month for supplies covered under sub-section (4) of section 9, the aggregate value of such supplies exceeds rupees five thousand in a day from any or all the suppliers.[Provided also that in the case of the export of goods or services, the invoice shall carry an endorsement "Supplyment For Export/Supply to Sez Unit or Sez Developer For Authorised Operations on Payment of Integrated Tax" Or "Supplyment For Export/supply To Sez Unit Or Sez Developer For Authorised Operations Under Bond Or Letter Or Undertaking Without Payment Of Integrated Tax", as the case may be, and shall, in lieu of the details specified in clause (e), contain the following details, namely,-
(i)name and address of the recipient;
(ii)address of delivery; and
(iii)name of the country of destination.]
Provided also that a registered person may not issue a tax invoice in accordance with the provisions of clause (b) of sub-section (3) of section 31 subject to the following conditions, namely,-
(a)the recipient is not a registered person; and
(b)the recipient does not require such invoice, and
shall issue a consolidated tax invoice for such supplies at the close of each day in respect of all such supplies.

47. Time limit for issuing tax invoice.

- The invoice referred to in rule 46, in the case of the taxable supply of services, shall be issued within a period of thirty days from the date of the supply of service:Provided that where the supplier of services is an insurer or a banking company or a financial institution, including a non-banking financial company, the period within which the invoice or any document in lieu thereof is to be issued shall be forty five days from the date of the supply of service.Provided further that an insurer or a banking company or a financial institution, including a non-banking financial company, or a telecom operator, or any other class of supplier of services as may be notified by the Government on the recommendations of the Council, making taxable supplies of services between distinct persons as specified in section 25, may issue the invoice before or at the time such supplier records the same in his books of account or before the expiry of the quarter during which the supply was made.

48. Manner of issuing invoice.

(1)The invoice shall be prepared in triplicate, in the case of supply of goods, in the following manner, namely,-
(a)the original copy being marked as ORIGINAL FOR RECIPIENT;
(b)the duplicate copy being marked as DUPLICATE FOR TRANSPORTER; and
(c)the triplicate copy being marked as TRIPLICATE FOR SUPPLIER.
(2)The invoice shall be prepared in duplicate, in the case of the supply of services, in the following manner, namely:-
(a)the original copy being marked as ORIGINAL FOR RECIPIENT; and
(b)the duplicate copy being marked as DUPLICATE FOR SUPPLIER.
(3)The serial number of invoices issued during a tax period shall be furnished electronically through the common portal in FORM GSTR-1.

49. Bill of supply.

- A bill of supply referred to in clause (c) of sub-section (3) of section 31 shall be issued by the supplier containing the following details, namely,-
(a)name, address and Goods and Services Tax Identification Number of the supplier;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof; unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(e)Harmonised System of Nomenclature Code for goods or services;
(f)description of goods or services or both;
(g)value of supply of goods or services or both taking into account discount or abatement, if any; and
(h)signature or digital signature of the supplier or his authorised representative:
Provided that the provisos to rule 46 shall, mutatis mutandis, apply to the bill of supply issued under this rule.Provided further that any tax invoice or any other similar document issued under any other Act for the time being in force in respect of any non-taxable supply shall be treated as a bill of supply for the purposes of the Act.

50. Receipt voucher.

- A receipt voucher referred to in clause (d) of sub-section (3) of section 31 shall contain the following particulars, namely:-
(a)name, address and Goods and Services Tax Identification Number of the supplier;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(e)description of goods or services;
(f)amount of advance taken; 19
(g)rate of tax (central tax, State tax, integrated tax, Union territory tax or cess);
(h)amount of tax charged in respect of taxable goods or services (central tax, State tax, integrated tax, Union territory tax or cess);
(i)place of supply along with the name of State and its code, in case of a supply in the course of inter-State trade or commerce;
(j)whether the tax is payable on reverse charge basis; and
(k)signature or digital signature of the supplier or his authorised representative:
Provided that where at the time of receipt of advance,-
(i)the rate of tax is not determinable, the tax shall be paid at the rate of eighteen per cent.;
(ii)the nature of supply is not determinable, the same shall be treated as inter-State supply.

51. Refund voucher.

- A refund voucher referred to in clause (e) of sub-section (3) of section 31 shall contain the following particulars, namely:-
(a)name, address and Goods and Services Tax Identification Number of the supplier;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(e)number and date of receipt voucher issued in accordance with the provisions of rule 50;
(f)description of goods or services in respect of which refund is made;
(g)amount of refund made;
(h)rate of tax (central tax, State tax, integrated tax, Union territory tax or cess);
(i)amount of tax paid in respect of such goods or services (central tax, State tax, integrated tax, Union territory tax or cess);
(j)whether the tax is payable on reverse charge basis; and
(k)signature or digital signature of the supplier or his authorised representative.

52. Payment voucher.

- A payment voucher referred to in clause (g) of sub-section (3) of section 31 shall contain the following particulars, namely:-
(a)name, address and Goods and Services Tax Identification Number of the supplier if registered;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number of the recipient;
(e)description of goods or services;
(f)amount paid;
(g)rate of tax (central tax, State tax, integrated tax, Union territory tax or cess);
(h)amount of tax payable in respect of taxable goods or services (central tax, State tax, integrated tax, Union territory tax or cess);
(i)place of supply along with the name of State and its code, in case of a supply in the course of inter-State trade or commerce; and
(j)signature or digital signature of the supplier or his authorised representative.

53. Revised tax invoice and credit or debit notes.

(1)A revised tax invoice referred to in section 31 [***] [Omitted 'and credit or debit notes referred to in section 34' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] shall contain the following particulars, namely -
(a)the word "Revised Invoice", wherever applicable, indicated prominently;
(b)name, address and Goods and Services Tax Identification. Number of the supplier;
[***] [Omitted '(c) nature of the document;' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(d)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(e)date of issue of the document;
(f)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(g)name and address of the recipient and the address of delivery, along with the name of State and its code, if such recipient is un-registered;
(h)serial number and date of the corresponding tax invoice or, as the case may be, bill of supply;
[***] [Omitted '(i) value of taxable supply of goods or services, rate of tax and the amount of the tax credited or, as the case may be, debited to the recipient; and' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(j)signature or digital signature of the supplier or his authorised representative.
(1A)[ A credit or debit note referred to in section 34 shall contain the following particulars, namely: -
(a)name, address and Goods and Services Tax Identification Number of the supplier;
(b)nature of the document;
(c)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as "-" and "/" respectively, and any combination thereof, unique for a financial year;
(d)date of issue of the document;
(e)name, address and Goods and Services Tax Identification Number or Unique Identity Number, if registered, of the recipient;
(f)name and address of the recipient and the address of delivery, along with the name of State and its code, if such recipient is un-registered;
(g)serial number(s) and date(s) of the corresponding tax invoice(s) or, as the case may be, bill(s) of supply;
(h)value of taxable supply of goods or services, rate of tax and the amount of the tax credited or, as the case may be, debited to the recipient; and
(i)signature or digital signature of tire supplier or his authorised representative.]
(2)Every registered person who has been granted registration with effect from a date earlier than the date of issuance of certificate of registration to him, may issue revised tax invoices in respect of taxable supplies effected during the period starting from the effective date of registration till the date of the issuance of the certificate of registration:Provided that the registered person may issue a consolidated revised tax invoice in respect of all taxable supplies made to a recipient who is not registered under the Act during such period.Provided further that in the case of inter-State supplies, where the value of a supply does not exceed two lakh and fifty thousand rupees, a consolidated revised invoice may be issued separately in respect of all the recipients located in a State, who are not registered under the Act.
(3)Any invoice or debit note issued in pursuance of any tax payable in accordance with the provisions of section 74 or section 129 or section 130 shall prominently contain the words "INPUT TAX CREDIT NOT ADMISSIBLE".

54. Tax invoice in special cases.

(1)An Input Service Distributor invoice or, as the case may be, an Input Service Distributor credit note issued by an Input Service Distributor shall contain the following details:-
(a)name, address and Goods and Services Tax Identification Number of the Input Service Distributor;
(b)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters-hyphen or dash and slash symbolised as- "-", "/" respectively, and any combination thereof, unique for a financial year;
(c)date of its issue;
(d)name, address and Goods and Services Tax Identification Number of the recipient to whom the credit is distributed;
(e)amount of the credit distributed; and
(f)signature or digital signature of the Input Service Distributor or his authorised representative:
Provided that where the Input Service Distributor is an office of a banking company or a financial institution, including a non-banking financial company, a tax invoice shall include any document in lieu thereof, by whatever name called, whether or not serially numbered but containing the information as mentioned above.
(1A)[ (a) A registered person, having the same PAN and State code as an Input Service Distributor, may issue an invoice or, as the case may be, a credit or debit note to transfer the credit of common input services to the Input Service Distributor, which shall contain the following details:-
(i)name, address and Goods and Services Tax Identification Number of the registered person having the same PAN and same State code as the Input Service Distributor;
(ii)a consecutive serial number not exceeding sixteen characters, in one or multiple series, containing alphabets or numerals or special characters hyphen or dash. and slash symbolised as "-" and "7" respectively, and any combination thereof, unique for a financial year;
(iii)date of its issue;
(iv)Goods and Services Tax Identification Number of supplier of common service and original invoice number whose credit is sought to be transferred to the Input Service Distributor;
(v)name, address and Goods and Services Tax Identification Number of the Input Service Distributor;
(vi)taxable value, rate and amount of the credit to be transferred; and
(vii)signature or digital signature of-the registered person or his authorised representative.
(b)The taxable value in the invoice issued under clause (a) shall be the same as the value of the common services.]
(2)Where the supplier of taxable service is an insurer or a banking company or a financial institution, including a non-banking financial company, the said supplier shall issue a tax invoice or any other document in lieu thereof, by whatever name called, whether issued or made available, physically or electronically whether or not serially numbered, and whether or not containing the address of the recipient of taxable service but containing other information as mentioned under rule 46.
(3)Where the supplier of taxable service is a goods transport agency supplying services in relation to transportation of goods by road in a goods carriage, the said supplier shall issue a tax invoice or any other document in lieu thereof, by whatever name called, containing the gross weight of the consignment, name of the con-signer and the consignee, registration number of goods carriage in which the goods are transported, details of goods transported, details of place of origin and destination, Goods and Services Tax Identification Number of the person liable for paying tax whether as con-signer, consignee or goods transport agency, and also containing other information as mentioned under rule 46.
(4)Where the supplier of taxable service is supplying passenger transportation service, a tax invoice shall include ticket in any form, by whatever name called, whether or not serially numbered, and whether or not containing the address of the recipient of service but containing other information as mentioned under rule 46.
(5)The provisions of sub-rule (2) or sub-rule (4) shall apply, mutatis mutandis, to the documents issued under rule 49 or rule 50 or rule 51 or rule 52 or rule 53.

55. Transportation of goods without issue of invoice.

(1)For the purposes of,-
(a)supply of liquid gas where the quantity at the time of removal from the place of business of the supplier is not known,
(b)transportation of goods for job work,
(c)transportation of goods for reasons other than by way of supply, or
(d)such other supplies as may be notified by the Board,
the con-signer may issue a delivery challan, serially numbered not exceeding sixteen characters, in one or multiple series, in lieu of invoice at the time of removal of goods for transportation, containing the following details, namely-
(i)and number of the delivery challan;
(ii)name, address and Goods and Services Tax Identification Number of the con-signer, if registered;
(iii)name, address and Goods and Services Tax Identification Number or Unique Identity Number of the consignee, if registered;
(iv)Harmonised System of Nomenclature code and description of goods;
(v)quantity (provisional, where the exact quantity being supplied is not known);
(vi)taxable value;
(vii)tax rate and tax amount - central tax, State tax, integrated tax, Union territory tax or cess, where the transportation is for supply to the consignee;
(viii)place of supply, in case of inter-State movement; and
(ix)signature.
(2)The delivery challan shall be prepared in triplicate, in case of supply of goods, in the following manner, namely:-
(a)the original copy being marked as ORIGINAL FOR CONSIGNEE;
(b)the duplicate copy being marked as DUPLICATE FOR TRANSPORTER; and
(c)the triplicate copy being marked as TRIPLICATE FOR CONSIGNER.
(3)Where goods are being transported on a delivery challan in lieu of invoice, the same shall be declared as specified in rule 138.
(4)Where the goods being transported are for the purpose of supply to the recipient but the tax invoice could not be issued at the time of removal of goods for the purpose of supply, the supplier shall issue a tax invoice after delivery of goods.
(5)Where the goods are being transported in a semi knocked down or completely knocked down condition, [or in batches or lots] [Inserted by Rajasthan Notification No. F. 12(46) FD/Tax/2017-Part-III-92, dated 4.9.2018.]-
(a)the supplier shall issue the complete invoice before dispatch of the first consignment;
(b)the supplier shall issue a delivery challan for each of the subsequent consignments, giving reference of the invoice;
(c)each consignment shall be accompanied by copies of the corresponding delivery challan along with a duly certified copy of the invoice; and
(d)the original copy of the invoice shall be sent along with the last consignment.

55A. [ Tax Invoice or bill of supply to accompany transport of goods. [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]

- The person-in-charge of the conveyance shall carry a copy of the tax invoice or the bill of supply issued in accordance with the provisions of rule 46, 46A or 49 in a case where such person is not required to carry an e-way bill wider these rules.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]

Chapter VII
Accounts and Records

56. Maintenance of accounts by registered persons.

(1)Every registered person shall keep and maintain, in addition to the particulars mentioned in sub-section (1) of section 35, a true and correct account of the goods or services imported or exported or of supplies attracting payment of tax on reverse charge along with the relevant documents, including invoices, bills of supply, delivery challans, credit notes, debit notes, receipt vouchers, payment vouchers and refund vouchers.
(2)Every registered person, other than a person paying tax under section 10, shall maintain the accounts of stock in respect of goods received and supplied by him, and such accounts shall contain particulars of the opening balance, receipt, supply, goods lost, stolen, destroyed, written off or disposed of by way of gift or free sample and the balance of stock including raw materials, finished goods, scrap and wastage thereof
(3)Every registered person shall keep and maintain a separate account of advances received, paid and adjustments made thereto.
(4)Every registered person, other than a person paying tax under section 10, shall keep and maintain an account, containing the details of tax payable (including tax payable in accordance with the provisions of sub-section (3) and sub-section (4) of section 9), tax collected and paid, input tax, input tax credit claimed, together with a register of tax invoice, credit notes, debit notes, delivery challan issued or received during any tax period.
(5)Every registered person shall keep the particulars of, -
(a)names and complete addresses of suppliers from whom he has received the goods or services chargeable to tax under the Act;
(b)names and complete addresses of the persons to whom he has supplied goods or services, where required under the provisions of this Chapter;
(c)the complete address of the premises where goods are stored by him, including goods stored during transit along with the particulars of the stock stored therein.
(6)If any taxable goods are found to be stored at any place(s) other than those declared under sub-rule (5) without the cover of any valid documents, the proper officer shall determine the amount of tax payable on such goods as if such goods have been supplied by the registered person.
(7)Every registered person shall keep the books of account at the principal place of business and books of account relating to additional place of business mentioned in his certificate of registration and such books of account shall include any electronic form of data stored on any electronic device.
(8)Any entry in registers, accounts and documents shall not be erased, effaced or overwritten, and all incorrect entries, otherwise than those of clerical nature, shall be scored out under attestation and thereafter, the correct entry shall be recorded and where the registers and other documents are maintained electronically, a log of every entry edited or deleted shall be maintained.
(9)Each volume of books of account maintained manually by the registered person shall be serially numbered.
(10)Unless proved otherwise, if any documents, registers, or any books of account belonging to a registered person are found at any premises other than those mentioned in the certificate of registration, they shall be presumed to be maintained by the said registered person.
(11)Every agent referred to in clause (5) of section 2 shall maintain accounts depicting the,-
(a)particulars of authorisation received by him from each principal to receive or supply goods or services on behalf of such principal separately;
(b)particulars including description, value and quantity (wherever applicable) of goods or services received on behalf of every principal;
(c)particulars including description, value and quantity (wherever applicable) of goods or services supplied on behalf of every principal;
(d)details of accounts furnished to every principal; and
(e)tax paid on receipts or on supply of goods or services effected on behalf of every principal.
(12)Every registered person manufacturing goods shall maintain monthly production accounts, showing quantitative details of raw materials or services used in the manufacture and quantitative details of the goods so manufactured including the waste and by products thereof.
(13)Every registered person supplying services shall maintain the accounts showing quantitative details of goods used in the provision of services, details of input services utilised and the services supplied.
(14)Every registered person executing works contract shall keep separate accounts for works contract showing ,-
(a)the names and addresses of the persons on whose behalf the works contract is executed;
(b)description, value and quantity (wherever applicable) of goods or services received for the execution of works contract;
(c)description, value and quantity (wherever applicable) of goods or services utilized in the execution of works contract;
(d)the details of payment received in respect of each works contract; and
(e)the names and addresses of suppliers from whom he received goods or services.
(15)The records under the provisions of this Chapter may be maintained in electronic form and the record so maintained shall be authenticated by means of a digital signature.
(16)Accounts maintained by the registered person together with all the invoices, bills of supply, credit and debit notes, and delivery challans relating to stocks, deliveries, inward supply and outward supply shall be preserved for the period as provided in section 36 and shall, where such accounts and documents are maintained manually, be kept at every related place of business mentioned in the certificate of registration and shall be accessible at every related place of business where such accounts and documents are maintained digitally.
(17)Any person having custody over the goods in the capacity of a carrier or a clearing and forwarding agent for delivery or dispatch thereof to a recipient on behalf of any registered person shall maintain true and correct records in respect of such goods handled by him on behalf of such registered person and shall produce the details thereof as and when required by the proper officer.
(18)Every registered person shall, on demand, produce the books of accounts which he is required to maintain under any law for the time being in force.

57. Generation and maintenance of electronic records.

- (I) Proper electronic back-up of records shall be maintained and preserved in such manner that, in the event of destruction of such records due to accidents or natural causes, the information can be restored within a reasonable period of time.
(2)The registered person maintaining electronic records shall produce, on demand, the relevant records or documents, duly authenticated by him, in hard copy or in any electronically readable format.
(3)Where the accounts and records are stored electronically by any registered person, he shall, on demand, provide the details of such files, passwords of such files and explanation for codes used, where necessary, for access and any other information which is required for such access along with a sample copy in print form of the information stored in such files.

58. Records to be maintained by owner or operator of godown or warehouse and transporters.

(1)Every person required to maintain records and accounts in accordance with the provisions of sub-section (2) of section 35, if not already registered under the Act, shall submit the details regarding his business electronically on the common portal in FORM GST ENR-01, either directly or through a Facilitation Centre notified by the Commissioner and, upon validation of the details furnished, a unique enrolment number shall be generated and communicated to the said person.
(2)The person enrolled under sub-rule (1) as aforesaid in any other State or Union territory shall be deemed to be enrolled in the State or Union territory.
(3)Every person who is enrolled under sub-rule (1) shall, where required, amend the details furnished in FORM GST ENR-01 electronically on the common portal either directly or through a Facilitation Centre notified by the Commissioner.
(4)Subject to the provisions of rule 56,-
(a)any person engaged in the business of transporting goods shall maintain records of goods transported, delivered and goods stored in transit by him alongwith the Goods and Services Tax Identification Number of the registered consigner and consignee for each of his branches.
(b)every owner or operator of a warehouse or godown shall maintain books of accounts with respect to the period for which particular goods remain in the warehouse, including the particulars relating to dispatch, movement, receipt and disposal of such goods.
(5)The owner or the operator of the godown shall store the goods in such manner that they can be identified item-wise and owner-wise and shall facilitate any physical verification or inspection by the proper officer on demand.

Chapter VIII
Returns

59. Form and manner of furnishing details of outward supplies.

(1)Every registered person, other than a person referred to in section 14 of the Integrated Goods and Services Tax Act, 2017, required to furnish the details of outward supplies of goods or services or both under section 37, shall furnish such details in FORM GSTR-1 electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(2)The details of outward supplies of goods or services or both furnished in FORM GSTR-1 shall include the,-
(a)invoice wise details of all,-
(i)inter-State and intra-State supplies made to the registered persons; and
(ii)inter-State supplies with invoice value more than two and a half lakh rupees made to the unregistered persons;
(b)consolidated details of all,-
(i)intra-State supplies made to unregistered persons for each rate of tax; and
(ii)State wise inter-State supplies with invoice value upto two and a half lakh rupees made to unregistered persons for each rate of tax;
(c)debit and credit notes, if any, issued during the month for invoices issued previously.
(3)The details of outward supplies furnished by the supplier shall be made available electronically to the concerned registered persons (recipients) in Part A of FORM GSTR-2A, in FORM GSTR-4A and in FORM GSTR-6A through the common portal after the due date of filing of FORM GSTR-1.
(4)The details of inward supplies added, corrected or deleted by the recipient in his FORM GSTR-2 under section 38 or FORM GSTR-4 or FORM GSTR-6 under section 39 shall be made available to the supplier electronically in FORM GSTR-1A through the common portal and such supplier may either accept or reject the modifications made by the recipient and FORM GSTR-1 furnished earlier by the supplier shall stand amended to the extent of modifications accepted by him.

60. Form and manner of furnishing details of inward supplies.

(1)Every registered person, other than a person referred to in section 14 of the Integrated Goods and Services Tax Act, 2017, required to furnish the details of inward supplies of goods or services or both received during a tax period under sub-section (2) of section 38 shall, on the basis of details contained in Part A, Part B and Part C of FORM GSTR-2A, prepare such details as specified in sub-section (1) of the said section and furnish the same in FORM GSTR-2 electronically through the common portal, either directly or from a , Facilitation Centre notified by the Commissioner, after including therein details of such other inward supplies, if any, required to be furnished under sub-section (2) of section 38.
(2)Every registered person shall furnish the details, if any, required under sub-section (5) of section 38 electronically in FORM GSTR-2.
(3)The registered person shall specify the inward supplies in respect of which he is not eligible, either fully or partially, for input tax credit in FORM GSTR-2 where such eligibility can be determined at the invoice level.
(4)The registered person shall declare the quantum of ineligible input tax credit on inward supplies which is relatable to non-taxable supplies or for purposes other than business and cannot be determined at the invoice level in FORM GSTR-2.
(4A)The details of invoices furnished by an non-resident taxable person in his return in FORM GSTR-5 under rule 63 shall be made available to the recipient of credit in Part A of FORM GSTR 2A electronically through the common portal and the said recipient may include the same in FORM GSTR-2.
(5)The details of invoices furnished by an Input Service Distributor in his return in FORM GSTR-6 under rule 65 shall be made available to the recipient of credit in Part B of FORM GSTR 2A electronically through the common portal and the said recipient may include the same in FORM GSTR-2.
(6)The details of tax deducted at source furnished by the deductor under sub-section (3) of section 39 in FORM GSTR-7 shall be made available to the deductee in Part C of FORM GSTR-2A electronically through the common portal and the said deductee may include the same in FORM GSTR-2.
(7)The details of tax collected at source furnished by an e-commerce operator under section 52 in FORM GSTR-8 shall be made available to the concerned person in Part C of FORM GSTR 2A electronically through the common portal and such person may include the same in FORM GSTR-2.
(8)The details of inward supplies of goods or services or both furnished in FORM GSTR-2 shall include the, -
(a)invoice wise details of all inter-State and infra-State supplies received from registered persons or unregistered persons;
(b)import of goods and services made; and
(c)debit and credit notes, if any, received from supplier.

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.]

62. [Form and manner of submission of statement and return] [Substituted 'Form and manner of submission of quarterly return by the composition supplier' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.].

(1)Every registered person [paying tax under section 10 or paying tax by availing the benefit of this department's notification No. F. 12(56)FD/Tax/2017-Pt-III-165, dated the 7th March, 2019, shall-
(i)furnish a statement, every quarter or, as the case may be, part thereof, containing the details of payment of self-assessed tax in FORM GST CMP-08, till the 18th day of the month succeeding such quarter; and
(ii)furnish a return for every financial year or, as the case may be, part thereof in FORM GSTR-4, till the thirtieth day of April following the end of such financial year,] electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
[***] [Omitted 'Proviso' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.]
(2)Every registered person furnishing the [statement under sub-rule (1) shall discharge his liability towards tax or interest] [Substituted 'return /under sub-rule (1) shall discharge his liability towards tax, interest; penalty, fees or any other amount' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.] payable under the Act or the provisions of this Chapter by debiting the electronic cash ledger.
(3)The return furnished under sub-rule (1) shall include the,-
(a)invoice wise inter-State and intra-State inward supplies received from registered and un-registered persons; and
(b)consolidated details of outward supplies made.
(4)A registered person who has opted to pay tax under section 10 [or by availing the benefit of this department’s notification No. F. 12(56)FD/Tax/2017-Pt-III- 165, dated the 7th March, 2019] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.] from the beginning of a financial year shall, where required, furnish the details of outward and inward supplies and return under rules 59, 60 and 61 relating to the period during which the person was liable to furnish such details and returns till the due date of furnishing the return for the month of September of the succeeding financial year or furnishing of annual return of the preceding financial year, whichever is earlier.Explanation. - For the purposes of this sub-rule, it is hereby declared that the person shall not be eligible to avail [***] [Omitted 'of' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.] input tax credit on receipt of invoices or debit notes from the supplier for the period prior to his opting for the composition scheme [or opting for paying tax by availing the benefit of this department’s notification No. F. 12(56)FD/Tax/2017-Pt-III-165, dated the 7th March, 2019] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.].
(5)A registered person opting to withdraw from the composition scheme at his own motion or where option is withdrawn at the instance of the proper officer shall, where required, furnish [a statement in FORM GST CMP-08 for the period for which he has paid tax under the composition scheme till the 18th day of the month succeeding the quarter in which the date of withdrawal falls and furnish a return in FORM GSTR-4 for the said period till the thirtieth day of April following the end of the financial year during which such withdrawal falls] [Substituted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.].
(6)[ A registered person who ceases to avail the benefit of this department's notification No. F.12(56)FD/Tax/2017-Pt-III-165, dated the 7th March, 2019, shall, where required, furnish a statement in FORM GST CMP-08 for the period for which he has paid tax by availing the benefit under the said notification till the 18th day of the month succeeding the quarter in which the date of cessation takes place and furnish a return in FORM GSTR - 4 for the said period till the thirtieth day of April following the end of the financial year during which such cessation happens.] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.]

63. Form and manner of submission of return by non-resident taxable person.

-Every registered non-resident taxable person shall furnish a return in FORM GSTR-5 electronically through the common portal, either directly or through a Facilitation Centre notified by the Commissioner, including therein the details of outward supplies and inward supplies and shall pay the tax, interest, penalty, fees or any other amount payable under the Act or the provisions of this Chapter within twenty days after the end of a tax period or within seven days after the last day of the validity period of registration, whichever is earlier.

64. Form and manner of submission of return by persons providing online information and database access or retrieval services.

- Every registered person providing online information and data base access or retrieval services from a place outside India to a person in India other than a registered person shall file return in FORM GSTR-5A on or before the twentieth day of the month succeeding the calendar month or part thereof.

65. Form and manner of submission of return by an Input Service Distributor.

-Every Input Service Distributor shall, on the basis of details contained in FORM GSTR-6A, and where required, after adding, correcting or deleting the details, furnish electronically the return in FORM GSTR-6, containing the details of tax invoices on which credit has been received and those issued under section 20, through the common portal either directly or from a Facilitation Centre notified by the Commissioner.

66. Form and manner of submission of return by a person required to deduct tax at source.

(1)Every registered person required to deduct tax at source under section 51 (hereafter in this rule referred to as deductor) shall furnish a return in FORM GSTR-7 electronically through the common portal either directly or from a Facilitation Centre notified by the Commissioner.
(2)The details furnished by the deductor under sub-rule (1) shall be made available electronically to each of the suppliers in Part-C of FORM GSTR-2A and FORM-GSTR-4A on the common portal after the due date of filing of FORM GSTR-7.
(3)The certificate referred to in sub-section (3) of section 51 shall be made available electronically to the deductee on the common portal in FORM GSTR-7A on the basis of the return furnished under sub-rule (1).

67. Form and manner of submission of statement off supplies through an e-commerce operator.

(1)Every electronic commerce operator required to collect tax at source under section 52 shall furnish a statement in FORM GSTR-8 electronically on the common portal, either directly or from a Facilitation Centre notified by the Commissioner, containing details of supplies effected through such operator and the amount of tax collected as required under sub-section (1) of section 52.
(2)The details furnished by the operator under sub-rule (1) shall be made available electronically to each of the suppliers in Part C of FORM GSTR-2A on the common portal after the due date of filing of FORM GSTR-8.

68. Notice to non-filers of returns.

- A notice in FORM GSTR-3A shall be issued, electronically, to a registered person who fails to furnish return under section 39 or section 44 or section 45 or section 52.

69. Matching of claim of input tax credit.

- The following details relating to the claim of input tax credit on inward supplies including imports, provisionally allowed under section 41, shall be matched under section 42 after the due date for furnishing the return in FORM GSTR-3,-
(a)Goods and Services Tax Identification Number of the supplier;
(b)Goods and Services Tax Identification Number of the recipient;
(c)invoice or debit note number;
(d)invoice or debit note date; and
(e)tax amount:
Provided that where the time limit for furnishing FORM GSTR-1 specified under section 37 and FORM GSTR-2 specified under section 38 has been extended, the date of matching relating to claim of input tax credit shall also be extended accordingly:Provided further that the Commissioner may, on the recommendations of the Council, by order, extend the date of matching relating to claim of input tax credit to such date as may be specified therein.Explanation: For the purposes of this rule, it is hereby declared that-
(i)The claim of input tax credit in respect of invoices and debit notes in FORM GSTR-2 that were accepted by the recipient on the basis of FORM GSTR-2A without amendment shall be treated as matched if the corresponding supplier has furnished a valid return;
(ii)The claim of input tax credit shall be considered as matched where the amount of input tax credit claimed is equal to or less than the output tax paid on such tax invoice or debit note by the corresponding supplier.

70. Final acceptance of input tax credit and communication thereof.

(1)The final acceptance of claim of input tax credit in respect of any tax period, specified in sub-section (2) of section 42, shall be made available electronically to the registered person making such claim in FORM GST MIS-1 through the common portal.
(2)The claim of input tax credit in respect of any tax period which had been communicated as mismatched but is found to be matched after rectification by the supplier or recipient shall be finally accepted and made available electronically to the person making such claim in FORM GST MIS-1 through the common portal.

71. Communication and rectification of discrepancy in claim of input tax credit and reversal of claim of input tax credit.

(1)Any discrepancy in the claim of input tax credit in respect of any tax period, specified in sub-section (3) of section 42 and the details of output tax liable to be added under sub-section (5) of the said section on account of continuation of such discrepancy, shall be made available to the recipient making such claim electronically in FORM GST MIS-1 and to the supplier electronically in FORM GST MIS-2 through the common portal on or before the last date of the month in which the matching has been carried out.
(2)A supplier to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement of outward supplies to be furnished for the month in which the discrepancy is made available.
(3)A recipient to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement of inward supplies to be furnished for the month in which the discrepancy is made available.
(4)Where the discrepancy is not rectified under sub-rule (2) or sub-rule (3), an amount to the extent of discrepancy shall be added to the output tax liability of the recipient in his return to be furnished in FORM GSTR-3 for the month succeeding the month in which the discrepancy is made available.Explanation: For the purposes of this rule, it is hereby declared that -
(i)Rectification by a supplier means adding or correcting the details of an outward supply in his valid return so as to match the details of corresponding inward supply declared by the recipient;
(ii)Rectification by the recipient means deleting or correcting the details of an inward supply so as to match the details of corresponding outward supply declared by the supplier.

72. Claim of input tax credit on the same invoice more than once.

- Duplication of claims of input tax credit in the details of inward supplies shall be communicated to the registered person in FORM GST MIS-1 electronically through the common portal.

73. Matching of claim of reduction in the output tax liability.

-The following details relating to the claim of reduction in output tax liability shall be matched under section 43 after the due date for furnishing the return in FORM GSTR-3, namely:-
(a)Goods and Services Tax Identification Number of the supplier;
(b)Goods and Services Tax Identification Number of the recipient;
(c)credit note number;
(d)credit note date; and
(e)tax amount:
Provided that where the time limit for furnishing FORM GSTR-1 under section 37 and FORM GSTR-2 under section 38 has been extended, the date of matching of claim of reduction in the output tax liability shall be extended accordingly:Provided further that the Commissioner may, on the recommendations of the Council, by order, extend the date of matching relating to claim of reduction in output tax liability to such date as may be specified therein.Explanation: For the purposes of this rule, it is hereby declared that,-
(i)the claim of reduction in output tax liability due to issuance of credit notes in FORM GSTR-1 that were accepted by the corresponding recipient in FORM GSTR-2 without amendment shall be treated as matched if the said recipient has furnished a valid return.
(ii)the claim of reduction in the output tax liability shall be considered as matched where the amount of output tax liability after taking into account the reduction claimed is equal to or more than the claim of input tax credit after taking into account the reduction admitted and discharged on such credit note by the corresponding recipient in his valid return.

74. Final acceptance of reduction in output tax liability and communication thereof.

(1)The final acceptance of claim of reduction in output tax liability in respect of any tax period, specified in sub-section (2) of section 43, shall be made available electronically to the person making such claim in FORM GST MIS-1 through the common portal.
(2)The claim of reduction in output tax liability in respect of any tax period which had been communicated as mis-matched but is found to be matched after rectification by the supplier or recipient shall be finally accepted and made available electronically to the person making such claim in FORM GST MIS-1 through the common portal.

75. Communication and rectification of discrepancy in reduction in output tax liability and reversal of claim of reduction.

(1)Any discrepancy in claim of reduction in output tax liability, specified in sub-section (3) of section 43, and the details of output tax liability to be added under sub-section (5) of the said section on account of continuation of such discrepancy, shall be made available to the registered person making such claim electronically in FORM GST MIS- 1 and the recipient electronically in FORM GST MIS-2 through the common portal on or before the last date of the month in which the matching has been carried out.
(2)A supplier to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement of outward supplies to be furnished for the month in which the discrepancy is made available.
(3)A recipient to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement of inward supplies to be furnished for the month in which the discrepancy is made available.
(4)Where the discrepancy is not rectified under sub-rule (2) or sub-rule (3), an amount to the extent of discrepancy shall be added to the output tax liability of the supplier and debited to the electronic liability register and also shown in his return in FORM GSTR-3 for the month succeeding the month in which the discrepancy is made available.Explanation: For the purposes of this rule, it is hereby declared that -
(i)rectification by a supplier means deleting or correcting the details of an outward supply in his valid return so as to match the details of corresponding inward supply declared by the recipient;
(ii)rectification by the recipient means adding or correcting the details of an inward supply so as to match the details of corresponding outward supply declared by the supplier.

76. Claim of reduction in output tax liability more than once.

- The duplication of claims for reduction in output tax liability in the details of outward supplies shall be communicated to the registered person in FORM GST MIS-i electronically through the common portal.

77. Refund of interest paid on reclaim of reversals.

- The interest to be refunded under sub-section (9) of section 42 or sub-section (9) of section 43 shall be claimed by the registered person in his return in FORM GSTR-3 and shall be credited to his electronic cash ledger in FORM GST PMT-05 and the amount credited shall be available for payment of any future liability towards interest or the taxable person may claim refund of the amount under section 54.

78. Matching of details furnished by the e-Commerce operator with the details furnished by the supplier.

- The following details relating to the supplies made through an e-Commerce operator, as declared in FORM GSTR-8, shall be matched with the corresponding details declared by the supplier in FORM GSTR-1,-
(a)State of place of supply; and
(b)net taxable value:
Provided that where the time limit for furnishing FORM GSTR-1 under section 37 has been extended, the date of matching of the above mentioned details shall be extended accordingly.Provided further that the Commissioner may, on the recommendations of the Council, by order, extend the date of matching to such date as may be specified therein.

79. Communication and rectification of discrepancy in details furnished by the e-commerce operator and the supplier.

(1)Any discrepancy in the details furnished by the operator and those declared by the supplier shall be made available to the supplier electronically in FORM GST MIS-3 and to the e-commerce operator electronically in FORM GST MIS-4 on the common portal on or before the last date of the month in which the matching has been carried out.
(2)A supplier to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement of outward supplies to be furnished for the month in which the discrepancy is made available.
(3)An operator to whom any discrepancy is made available under sub-rule (1) may make suitable rectifications in the statement to be furnished for the month in which the discrepancy is made available.
(4)Where the discrepancy is not rectified under sub-rule (2) or sub-rule (3), an amount to the extent of discrepancy shall be added to the output tax liability of the supplier in his return in FORM GSTR-3 for the month succeeding the month in which the details of discrepancy are made available and such addition to the output tax liability and interest payable thereon shall be made available to the supplier electronically on the common portal in FORM GST MIS-3.

80. Annual return.

(1)Every registered person [other than those referred to in the proviso to sub-section (5) of section 35,] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] other than an Input Service Distributor, a person paying tax under section 51 or section 52, a casual taxable person and a non-resident taxable person, shall furnish an annual return as specified under sub-section (1) section 44 electronically in FORM GSTR-9 through the common portal either directly or through a Facilitation Centre notified by the Commissioner:Provided that a person paying tax under section 10 shall furnish the annual return in FORM GSTR-9A.
(2)Every electronic commerce operator required to collect tax at source under section 52 shall furnish annual statement referred to in sub-section (5) of the said section in FORM GSTR -9B.
(3)Every registered person whose aggregate turnover during a financial year exceeds two crore rupees shall get his accounts audited as specified under sub-section (5) of section 35 and he shall furnish a copy of audited annual accounts and a reconciliation statement, duly certified, in FORM GSTR-9C, electronically through the common portal either directly or through a Facilitation Centre notified by the Commissioner.

81. Final return.

- Every registered person required to furnish a final return under section 45, shall furnish such return electronically in FORM GSTR-10 through the common portal either directly or through a Facilitation Centre notified by the Commissioner.

82. Details of inward supplies of persons having Unique Identity Number.

(1)Every person who has been issued a Unique Identity Number and claims refund of the taxes paid on his inward supplies, shall furnish the details of such supplies of taxable goods or services or both electronically in FORM GSTR-11, along with application for such refund claim, through the common portal either directly or through a Facilitation Centre notified by the Commissioner.
(2)Every person who has been issued a Unique Identity Number for purposes other than refund of the taxes paid shall furnish the details of inward supplies of taxable goods or services or both as may be required by the proper officer in FORM GSTR-11.

83. Provisions relating to a goods and services tax practitioner.

(1)An application in FORM GST PCT-01 may be made electronically through the common portal either directly or through a Facilitation Centre notified by the Commissioner for enrolment as goods and services tax practitioner by any person who,-
(i)is a citizen of India;
(ii)is a person of sound mind;
(iii)is not adjudicated as insolvent;
(iv)has not been convicted by a competent court; and satisfies any of the following conditions, namely:-
(a)that he is a retired officer of the Commercial Tax Department of any State Government or of the [Central Board of Indirect Taxes] [Substituted 'Central Board of Excise' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] and Customs, Department of Revenue, Government of India, who, during his service under the Government, had worked in a post not lower than the rank of a Group-B gazetted officer for a period of not less than two years; or
(b)that he has enrolled as a sales tax practitioner or tax return preparer under the existing law for a period of not less than five years;
(c)he has passed,
(i)a graduate or postgraduate degree or its equivalent examination having a degree in Commerce, Law, Banking including Higher Auditing, or Business Administration or Business Management from any Indian University established by any law for the time being in force; or
(ii)a degree examination of any Foreign University recognised by any Indian University as equivalent to the degree examination mentioned in sub-clause (0; or
(iii)any other examination notified by the Government, on the recommendation of the Council, for this purpose; or
(iv)has passed any of the following examinations, namely:-
(a)final examination of the Institute of Chartered Accountants of India; or
(b)final examination of the Institute of Cost Accountants of India; or
(c)final examination of the Institute of Company Secretaries of India.
(2)On receipt of the application referred to in sub-rule (1), the officer authorised in this behalf shall, after making such enquiry as he considers necessary, either enrol the applicant as a goods and services tax practitioner and issue a certificate to that effect in FORM GST PCT-02 or reject his application where it is found that the applicant is not qualified to be enrolled as a goods and services tax practitioner.
(3)The enrolment made under sub-rule (2) shall be valid until it is cancelled:Provided that no person enrolled as a goods and services tax practitioner shall be eligible to remain enrolled unless he passes such examination conducted at such periods and by such authority as may be notified by the Commissioner on the recommendations of the Council.Provided further that no person to whom the provisions of clause (b) of [sub-rule] [Substituted 'sub-section' by Rajasthan Notification No. S.O. 137, dated 1.8.2017.] (1) apply shall be eligible to remain enrolled unless he passes the said examination within a period of one year from the appointed date.
(4)If any goods and services tax practitioner is found guilty of misconduct in connection with any proceedings under the Act, the authorised officer may, after giving him a notice to show cause in FORM GST PCT-03 for such misconduct and after giving him a reasonable opportunity of being heard, by order in FORM GST PCT-04 direct that he shall henceforth be disqualified under section 48 to function as a goods and services tax practitioner.
(5)Any person against whom an order under sub-rule (4) is made may, within thirty days from the date of issue of such order, appeal to the Commissioner against such order.
(6)Any registered person may, at his option, authorise a goods and services tax practitioner on the common portal in FORM GST PCT-05 or, at any time, withdraw such authorisation in FORM GST PCT-05 and the goods and services tax practitioner so authorised shall be allowed to undertake such tasks as indicated in the said authorisation during the period of authorisation.
(7)Where a statement required to be furnished by a registered person has been furnished by the goods and services tax practitioner authorised by him, a confirmation shall be sought from the registered person over email or SMS and the statement furnished by the goods and services tax practitioner shall be made available to the registered person on the common portal:Provided that where the registered person fails to respond to the request for confirmation till the last date of fiunishing of such statement, it shall be deemed that he has confirmed the statement furnished by the goods and services tax practitioner.
(8)[ A goods and services tax practitioner can undertake any or all of the following activities on behalf of a registered person, if so authorised by him to -
(a)furnish the details of outward and inward supplies;
(b)furnish monthly, quarterly, annual or final return;
(c)make deposit for credit into the electronic cash ledger;
(d)file a claim for refund;
(e)file an application for amendment or cancellation of registration;
(f)furnish information for generation of e-way bill;
(g)furnish details of challan in FORM GST ITC-04;
(h)file an application for amendment or cancellation of enrolment under rule 58; and
(i)file an intimation to pay tax under the composition scheme or withdraw from the said scheme:
Provided that where any application relating to a claim for refund or an application for amendment or cancellation of registration or where an intimation to pay tax under composition scheme or to withdraw from such scheme has been submitted by the goods and services tax practitioner authorised by the registered person, a confirmation shall be sought from the registered person and the application submitted by the said practitioner shall be made available to the registered person on the common portal and such application shall not be further proceeded with until the registered person gives his consent to the same.] [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(9)Any registered person opting to furnish his return through a goods and services tax practitioner shall,-
(a)give his consent in FORM GST PCT-05 to any goods and services tax practitioner to prepare and furnish his return; and
(b)before confirming submission of any statement prepared by the goods and services tax practitioner, ensure that the facts mentioned in the return are true and correct.
(10)The goods and services tax practitioner shall,-
(a)prepare the statements with due diligence; and
(b)affix his digital signature on the statements prepared by him or electronically verify using his credentials.
(11)A goods and services tax practitioner enrolled in any other State or Union territory shall be treated as enrolled in the State or Union territory for the purposes specified in sub-rule (8).

84. Conditions for purposes of appearance.

(1)No person shall be eligible to attend before any authority as a goods and services tax practitioner in connection with any proceedings under the Act on behalf of any registered or un-registered person unless he has been enrolled under rule 83.
(2)A goods and services tax practitioner attending on behalf of a registered or an un-registered person in any proceedings under the Act before any authority shall produce before such authority, if required, a copy of the authorisation given by such person in FORM GST PCT-05.

Chapter IX
Payment of Tax

85. Electronic Liability Register.

(1)The electronic liability register specified under sub-section (7) of section 49 shall be maintained in FORM GST PMT-01 for each person liable to pay tax, interest, penalty, late fee or any other amount on the common portal and all amounts payable by him shall be debited to the said register.
(2)The electronic liability register of the person shall be debited by,-
(a)the amount payable towards tax, interest, late fee or any other amount payable as per the return furnished by the said person;
(b)the amount of tax, interest, penalty or any other amount payable as determined by a proper officer in pursuance of any proceedings under the 'Act or as ascertained by the said person;
(c)the amount of tax and interest payable as a result of mismatch under section 42 or section 43 or section 50; or
(d)any amount of interest that may accrue from time to time.
(3)Subject to the provisions of section 49 [section 49A and section 49B,] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] payment of every liability by a registered person as per his return shall be made by debiting the electronic credit ledger maintained as per rule 86 or the electronic cash ledger maintained as per rule 87 and the electronic liability register shall be credited accordingly.
(4)The amount deducted under section 51, or the amount collected under section 52, or the amount payable on reverse charge basis, or the amount payable under section 10, any amount payable towards interest, penalty, fee or any other amount under the Act shall be paid by debiting the electronic cash ledger maintained as per rule 87 and the electronic liability register shall be credited accordingly.
(5)Any amount of demand debited in the electronic liability register shall stand reduced to the extent of relief given by the appellate authority or Appellate Tribunal or court and the electronic tax liability register shall be credited accordingly.
(6)The amount of penalty imposed or liable to be imposed shall stand reduced partly or fully, as the case may be, if the taxable person makes the payment of tax, interest and penalty specified in the show cause notice or demand order and the electronic liability register shall be credited accordingly.
(7)A registered person shall, upon noticing any discrepancy in his electronic liability ledger, communicate the same to the officer exercising jurisdiction in the matter, through the common portal in FORM GST PMT-04.

86. Electronic Credit Ledger.

(1)The electronic credit ledger shall be maintained in FORM GST PMT-02 for each registered person eligible for input tax credit under the Act on the common portal and every claim of input tax credit under the Act shall be credited to the said ledger.
(2)The electronic credit ledger shall be debited to the extent of discharge of any liability in accordance with the provisions of section 49 [or section 49A and section 49B,] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] .
(3)Where a registered person has claimed refund of any unutilized amount from the electronic credit ledger in accordance with the provisions of section 54, the amount to the extent of the claim shall be debited in the said ledger.
(4)If the refund so filed is rejected, either fully or partly, the amount debited under sub-rule (3), to the extent of rejection, shall be re-credited to the electronic credit ledger by the proper officer by an order made in FORM GST PMT-03.
(5)Save as provided in the provisions of this Chapter, no entry shall be made directly in the electronic credit ledger under any circumstance.
(6)A registered person shall, upon noticing any discrepancy in his electronic credit ledger, communicate the same to the officer exercising jurisdiction in the matter, through the common portal in FORM GST PMT-04.Explanation: For the purposes of this rule, it is hereby clarified that a refund shall be deemed to be rejected, if the appeal is finally rejected or if the claimant gives an undertaking to the proper officer that he shall not file an appeal.

87. Electronic Cash Ledger.

(1)The electronic cash ledger under sub-section (1) of section 49 shall be maintained in FORM GST PMT-05 for each person, liable to pay tax, interest, penalty, late fee or any other amount, on the common portal for crediting the amount deposited and debiting the payment therefrom towards tax, interest, penalty, fee or any other amount.
(2)Any person, or a person on his behalf, shall generate a challan in FORM GST PMT-06 on the common portal and enter the details of the amount to be deposited by him towards tax, interest, penalty, fees or any other amount:[Provided that the challan in Form GST PMT-06 generated at the common portal shall be valid for a period of fifteen days:Provided further that a person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient referred to in Section 14 of the Integrated Goods and Services Tax Act, 2017 (Central Act No. 13 of 2017) may also do so through the Board’s payment system namely, Electronic Accounting System in Excise and Service Tax from the date to be notified by the Board.] [Added by Notification No. G.S.R. 60, dated 21.8.2017.]
(3)The deposit under sub-rule (2) shall be made through any of the following modes, namely -
(i)Internet Banking through authorised banks;
(ii)Credit card or Debit card through the authorised bank;
(iii)National Electronic Fund Transfer or Real Time Gross Settlement from any bank; or
(iv)Over the Counter payment through authorised banks for deposits upto ten thousand rupees per challan per tax period, by cash, cheque or demand draft:
Provided that the restriction for deposit upto ten thousand rupees per challan in case of an Over the Counter payment shall not apply to deposit to be made by,-
(a)Government Departments or any other deposit to be made by persons as may be notified by the Commissioner in this behalf;
(b)Proper officer or any other officer authorised to recover outstanding dues from any person, whether registered or not, including recovery made through attachment or sale of movable or immovable properties;
(c)Proper officer or any other officer authorised for the amounts collected by way of cash, cheque or demand draft during any investigation or enforcement activity or any ad hoc deposit.
[Provided further that a person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient referred to in Section 14 of the Integrated Goods and Services Tax Act, 2017 (Central Act No. 13 of 2017) may also make the deposit under sub-rule (2) through international money transfer through Society for Worldwide Inter bank Financial Telecommunication payment network, from the date to be notified by the Board.] [Substituted by Notification No. G.S.R. 60, dated 21.8.2017.]Explanation: For the purposes of this sub-rule, it is hereby clarified that for making payment of any amount indicated in the challan, the commission, if any, payable in respect of such payment shall be borne by the person making such payment.
(4)Any payment required to be made by a person who is not registered under the Act, shall be made on the basis of a temporary identification number generated through the common portal.
(5)Where the payment is made by way of National Electronic Fund Transfer or Real Time Gross Settlement mode from any bank, the mandate form shall be generated along with the challan on the common portal and the same shall be submitted to the bank from where the payment is to be made.Provided that the mandate form shall be valid for a period of fifteen days from the date of generation of challan.
(6)On successful credit of the amount to the concerned government account maintained in the authorised bank, a Challan Identification Number shall be generated by the collecting bank and the same shall be indicated in the challan.
(7)On receipt of the Challan Identification Number from the collecting bank, the said amount shall be credited to the electronic cash ledger of the person on whose behalf the deposit has been made and the common portal shall make available a receipt to this effect.
(8)Where the bank account of the person concerned, or the person making the deposit on his behalf, is debited but no Challan Identification Number is generated or generated but not communicated to the common portal, the said person may represent electronically in FORM GST PMT-07 through the common portal to the bank or electronic gateway through which the deposit was initiated.
(9)Any amount deducted under section 51 or collected under section 52 and claimed in FORM GSTR-02 by the registered taxable person from whom the said amount was deducted or, as the case may be, collected shall be credited to his electronic cash ledger in accordance with the provisions of rule 87.
(10)Where a person has claimed refund of any amount from the electronic cash ledger, the said amount shall be debited to the electronic cash ledger.
(11)If the refund so claimed is rejected, either fully or partly, the amount debited under sub-rule (10), to the extent of rejection, shall be credited to the electronic cash ledger by the proper officer by an order made in FORM GST PMT-03.
(12)A registered person shall, upon noticing any discrepancy in his electronic cash ledger, communicate the same to the officer exercising jurisdiction in the matter, through the common portal in FORM GST PMT-04.Explanation 1: The refund shall be deemed to be rejected if the appeal is finally rejected.Explanation 2: For the purposes of this rule, it is hereby clarified that a refund shall be deemed to be rejected, if the appeal is finally rejected or if the claimant gives an undertaking to the proper officer that he shall not file an appeal.

88. Identification number for each transaction.

(1)A unique identification number shall be generated at the common portal for each debit or credit to the electronic cash or credit ledger, as the case may be.
(2)The unique identification number relating to discharge of any liability shall be indicated in the corresponding entry in the electronic liability register.
(3)A unique identification number shall be generated at the common portal for each credit in the electronic liability register for reasons other than those covered under sub-rule (2).

Chapter X
Refund

89. Application for refund of tax, interest, penalty, fees or any other amount.

(1)Any person, except the persons covered under notification issued under section 55, claiming refund of any tax, interest, penalty, fees or any other amount paid by him, other than refund of integrated tax paid on goods exported out of India, may file an application electronically in FORM GST RFD-01 through the common portal, either directly or through a Facilitation Centre notified by the Commissioner:Provided that any claim for refund relating to balance in the electronic cash ledger in accordance with the provisions of sub-section (6) of section 49 may be made through the return furnished for the relevant tax period in FORM GSTR-3 or FORM GSTR-4 or FORM GSTR-7, as the case may be.Provided further that in respect of supplies to a Special Economic Zone unit or a Special Economic Zone developer, the application for refund shall be filed by the -
(a)supplier of goods after such goods have been admitted in full in the Special Economic Zone for authorised operations, as endorsed by the specified officer of the Zone;
(b)supplier of services along with such evidence regarding receipt of services for authorised operations as endorsed by the specified officer of the Zone:
Provided also that in respect of supplies regarded as deemed exports, the application shall be filed by the recipient of deemed export supplies:[Provided also that in respect of supplies regarded as deemed exports, the application may be filed by,-
(a)the recipient of deemed export supplies; or
(b)the supplier of deemed export supplies in cases where the recipient does not avail of input tax credit on such supplies and furnishes an undertaking to the effect that the supplier may claim the refund.]
(2)The application under sub-rule (1) shall be accompanied by any of the following documentary evidences in Annexure 1 in Form GST RFD-01, as applicable, to establish that a refund is due to the applicant, namely:-
(a)the reference number of the order and a copy of the order passed by the proper officer or an appellate authority or Appellate Tribunal or court resulting in such refund or reference number of the payment of the amount specified in sub-section (6) of section 107 and sub-section (8) of section 112 claimed as refund;
(b)a statement containing the number and date of shipping bills or bills of export and the number and the date of the relevant export invoices, in a case where the refund is on account of export of goods;
(c)a statement containing the number and date of invoices and the relevant Bank Realisation Certificates or Foreign Inward Remittance Certificates, as the case may be, in a case where the refund is on account of the export of services;
(d)a statement containing the number and date of invoices as provided in rule 46 along with the evidence regarding the endorsement specified in the second proviso to sub-rule(1) in the case of the supply of goods made to a Special Economic Zone unit or a Special Economic Zone developer;
(e)a statement containing the number and date of invoices, the evidence regarding the endorsement specified in the second proviso to sub-rule (1) and the details of payment, along with the proof thereof, made by the recipient to the supplier for authorised operations as defined under the Special Economic Zone Act, 2005, in a case where the refund is on account of supply of services made to a Special Economic Zone unit or a Special Economic Zone developer;
(f)[ a declaration to the effect that tax has not been collected from the Special Economic Zone unit or the Special Economic Zone developer, in a case where the refund is on account of supply of goods or services or both made to a Special Economic Zone unit or a Special Economic Zone developer;] [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(g)a statement containing the number and date of invoices along with such other evidence as may be notified in this behalf; in a case where the refund is on account of deemed exports;
(h)a statement containing the number and the date of the invoices received and issued during a tax period in a case where the claim pertains to refund of any unutilised input tax credit under sub-section (3) of section 54 where the credit has accumulated on account of the rate of tax on the inputs being higher than the rate of tax on output supplies, other than nil-rated or fully exempt supplies;
(i)the reference number of the final assessment order and a copy of the said order in a case where the refund arises on account of the finalisation of provisional assessment;
(j)a statement showing the details of transactions considered as intra-State supply but which is subsequently held to be inter-State supply;
(k)a statement showing the details of the amount of claim on account of excess payment of tax;
(l)a declaration to the effect that the incidence of tax, interest or any other amount claimed as refund has not been passed on to any other person, in a case where the amount of refund claimed does not exceed two lakh rupees:
Provided that a declaration is not required to be furnished in respect of the cases covered under clause (a) or clause (b) or clause (c) or clause (d) or clause (f) of sub-section (8) of section 54;
(m)a Certificate in Annexure 2 of FORM GST RFD-01 issued by a chartered accountant or a cost accountant to the effect that the incidence of tax, interest or any other amount claimed as refund has not been passed on to any other person, in a case where the amount of refund claimed exceeds two lath rupees:
Provided that a certificate is not required to be furnished in respect of cases covered under clause (a) or clause (b) or clause (c) or clause (d) or clause (f) of sub-section (8) of section 54;Explanation: For the purposes of this rule-
(i)in case of refunds referred to in clause (c) of sub-section (8) of section 54, the expression "invoice" means invoice conforming to the provisions contained in section 31;
(ii)where the amount of tax has been recovered from the recipient, it shall be deemed that the incidence of tax has been passed on to the ultimate consumer.
(3)Where the application relates to refund of input tax credit, the electronic credit ledger shall be debited by the applicant by an amount equal to the refund so claimed.
(4)[ In the case of zero-rated supply of goods or services or both without payment of tax under bond or letter of undertaking in accordance with the provisions of subsection (3) of section 16 of the Integrated Goods and Services Tax Act, 2017, refund of input tax credit shall be granted as per the following formula:Refund Amount = (Turnover of zero-rated supply of goods + Turnover of zero-rated supply of services) x Net ITC ÷Adjusted Total TurnoverWhere,-
(A)"Refund amount" means the maximum refund that is admissible;
(B)"Net ITC" means input tax credit availed on inputs and input services during the relevant period other than the input tax credit availed for which refund is claimed under sub-rules (4A) or (4B) or both;
(C)"Turnover of zero-rated supply of goods" means the value of zero-rated supply of goods made during the relevant period without payment of tax under bond or letter of undertaking, other than the turnover of supplies in respect of which refund is claimed under sub-rules (4A) or (4B) or both;
(D)"Turnover of zero-rated supply of services" means the value of zero-rated supply of services made without payment of tax under bond or letter of undertaking, calculated in the following manner, namely:-
Zero-rated supply of services is the aggregate of the payments received during the relevant period for zero-rated supply of services and zero-rated supply of services where supply has been completed for which payment had been received in advance in any period prior to the relevant period reduced by advances received for zero-rated supply of services for which the supply of services has not been completed during the relevant period;
(E)[ "Adjusted Total Turnover" means the sum total of the value of-
(a)the turnover in a State or a Union territory, as defined under clause ( 112) of section 2, excluding the turnover of services; and
(b)the turnover of zero-rated supply of services determined in terms of clause (D) above and non-zero-rated supply of services, excluding-
(i)the value of exempt supplies other than zero-rated supplies; and
(ii)the turnover of supplies in respect of which refund is claimed under sub- rule (4A) or sub-rule (4B) or both, if any, during the relevant period.]
(F)"Relevant period" means the period for which the claim has been filed.]
(4A)[ In the case of supplies received on which the supplier has availed the benefit of notification No F.12(46)FD/Tax/2017-Pt-I1-122 dated 18th October, 2017, refund of input tax credit, availed in respect of other inputs or input services used in making zero-rated supply of goods or services or both, shall be granted.
(4B)In the case of supplies received on which the supplier has availed the benefit of notification No, F.12(46)FD/Tax/2017-Pt-11-124 dated 23rd October, 2017 or notification No. 41/2017-Integrated Tax (Rate) dated ,the 23rd October, 2017 published in the Gazette of India, Extraordinary, Part II; Section 3, Sub-section (i),vide number G.S.R 1321(E) dated the 23rd October, 2017 or notification No. 78/2017-Customs dated the, 13th October, 2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 1272(E) dated the 13th October, 2017 or notification No. 79/2017-Customs dated the 13th October, 2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i),vide number G.S.R. 1299(E) dated the 13th October, 2017, or all. of them, refund of input tax credit, availed in respect of inputs received under the said notifications for export of goods and the input tax credit availed in respect of other inputs or input services to the extent used in making such export of goods, shall be granted.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]
(5)In the case of refund on account of inverted duty structure, refund of input tax credit shall be granted as per the following formula -Maximum Refund Amount = {(Turnover of inverted rated supply of goods) x Net ITC ÷ Adjusted Total Turnover} - tax payable on such inverted rated supply of goodsExplanation: For the purposes of this sub rule, the expressions "Net ITC" and "Adjusted Total turnover" shall have the same meanings as assigned to them in sub-rule (4).

90. Acknowledgement.

(1)Where the application relates to a claim for refund from the electronic cash ledger, an acknowledgement in FORM GST RFD-02 shall be made available to the applicant through the common portal electronically, clearly indicating the date of filing of the claim for refund and the time period specified in subsection (7) of section 54 shall be counted from such date of filing.
(2)The application for refund, other than claim for refund from electronic cash ledger, shall be forwarded to the proper officer who shall, within a period of fifteen days of filing of the said application, scrutinize the application for its completeness and where the application is found to be complete in terms of sub-rule (2), (3) and (4) of rule 89, an acknowledgement in FORM GST RFD-02 shall be made available to the applicant through the common portal electronically, clearly indicating the date of filing of the claim for refund and the time period specified in sub-section (7) of section 54 shall be counted from such date of filing.
(3)Where any deficiencies are noticed, the proper officer shall communicate the deficiencies to the applicant in FORM GST RFD-03 through the common portal electronically, requiring him to file a fresh refund application after rectification of such deficiencies.
(4)Where deficiencies have been communicated in FORM GST RFD-03 under the Central Goods and Service Tax Rules, 2017, the same shall also deemed to have been communicated under this rule along with the deficiencies communicated under sub-rule (3).

91. Grant of provisional refund.

(1)The provisional refund in accordance with the provisions of sub-section (6) of section 54 shall be granted subject to the condition that the person claiming refund has, during any period of five years immediately preceding the tax period to which the claim for refund relates, not been prosecuted for any offence under the Act or under an existing law where the amount of tax evaded exceeds two hundred and fifty lakh rupees.
(2)The proper officer, after scrutiny of the claim and the evidence submitted in support thereof and on being prima facie satisfied that the amount claimed as refund under sub-rule (1) is due to the applicant in accordance with the provisions of sub-section (6) of section 54, shall make an order in FORM GST RFD-04, sanctioning the amount of refund due to the said applicant on a provisional basis within a period not exceeding seven days from the date of the acknowledgement under sub-rule (1) or sub-rule (2) of rule 90.[Provided that the order issued in FORM GST RFD-04 shall not be required to be revalidated by the proper officer.] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(3)The proper officer shall issue a payment advice in FORM GST RFD-05 for the amount sanctioned under sub-rule (2) and the same shall be electronically credited to any of the bank accounts of the applicant mentioned in his registration particulars and as specified in the application for refund [on the basis of a consolidated payment advice:] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.][Provided that the payment advice in FORM GST RFD-05 shall be required to be revalidated where the refund has not been disbursed within the same financial year in which the said payment advice was issued.] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(4)[ The Central Government shall disburse the refund based on the consolidated payment advice issued under sub-rule (3).] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]

92. Order sanctioning refund.

(1)Where, upon examination of the application, the proper officer is satisfied that a refund under sub-section (5) of section 54 is due and payable to the applicant, he shall make an order in FORM GST RFD-06 sanctioning the amount of refund to which the applicant is entitled, mentioning therein the amount, if any, refunded to him on a provisional basis under sub-section (6) of section 54, amount adjusted against any outstanding demand under the Act or under any existing law and the balance amount refundable:Provided that in cases where the amount of refund is completely adjusted against any outstanding demand under the Act or under any existing law, an order giving details of the adjustment shall be issued in Part A of FORM GST RFD-07.
(2)Where the proper officer or the Commissioner is of the opinion that the amount of refund is liable to be withheld under the provisions of sub-section (10) or, as the case may be, sub-section (11) of section 54, he shall pass an order in Part B of FORM GST RFD-07 informing him the reasons for withholding of such refund.
(3)Where the proper officer is satisfied, for reasons to be recorded in writing, that the whole or any part of the amount claimed as refund is not admissible or is not payable to the applicant, he shall issue a notice in FORM GST RFD-08 to the applicant, requiring him to furnish a reply in FORM GST RFD-09 within a period of fifteen days of the receipt of such notice and after considering the reply, make an order in FORM GST RFD-06 sanctioning the amount of refund in whole or part, or rejecting the said refund claim and the said order shall be made available to the applicant electronically and the provisions of sub-rule (1) shall, mutatis mutandis, apply to the extent refund is allowed:Provided that no application for refund shall be rejected without giving the applicant an opportunity of being heard.
(4)Where the proper officer is satisfied that the amount refundable under sub-rule (1) or sub-rule (2) is payable to the applicant under sub-section (8) of section 54, he shall make an order in FORM GST RFD-06 and issue a payment advice in FORM GST RFD-05 for the amount of refund and the same shall be electronically credited to any of the bank accounts of the applicant mentioned in his registration particulars and as specified in the application for refund.[Provided that the order issued in Form GST RFD-06 shall not be required to be revalidated by the proper officer:Provided further that the payment advice in Form GST RFD-05 shall be required to be revalidated where the refund has not been disbursed within the same financial year in which the said payment advice was issued.] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.]
(5)Where the proper officer is satisfied that the amount refundable under sub-rule (1) or sub-rule (2) is not payable to the applicant under sub-section (8) of section 54, he shall make an order in Form GST RFD-06 and issue an advice in Form GST RFD-05, for the amount of refund to be credited to the Consumer Welfare Fund.

93. Credit of the amount of rejected refund claim.

(1)Where any deficiencies have been communicated under sub-rule (3) of rule 90, the amount debited under sub-rule (3) of rule 89 shall be re-credited to the electronic credit ledger.
(2)Where any amount claimed as refund is rejected under rule 92, either fully or partly, the amount debited, to the extent of rejection, shall be re-credited to the electronic credit ledger by an order made in Form GST PMT-03.Explanation: For the purposes of this rule, a refund shall be deemed to be rejected, if the appeal is finally rejected or if the claimant gives an undertaking in writing to the proper officer that he shall not file an appeal.

94. Order sanctioning interest on delayed refunds.

- Where any interest is due and payable to the applicant under section 56, the proper officer shall make an order along with a payment advice in FORM GST RFD-05, specifying therein the amount of refund which is delayed, the period of delay for which interest is payable and the amount of interest payable, and such amount of interest shall be electronically credited to any of the bank accounts of the applicant mentioned in his registration particulars and as specified in the application for refund.

95. Refund of tax to certain persons.

- [(1) Any person eligible to claim refund of tax paid by him on his inward supplies as per notification issued under section 55 shall apply for refund in FORM GST RFD-10 once in every quarter, electronically on the common portal or otherwise, either directly or through a Facilitation Centre notified by the Commissioner, along with a statement of the inward supplies of goods or services or both in FORM GSTR-11.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]
(2)An acknowledgement for the receipt of the application for refund shall be issued in FORM GST RFD-02.
(3)The refund of tax paid by the applicant shall be available if,-
(a)the inward supplies of goods or services or both were received from a registered person against a tax invoice [***] [Deleted 'and the price of the supply covered under a single tax invoice exceeds five thousand rupees, excluding tax paid, if any' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.];
(b)name and Goods and Services Tax Identification Number or Unique Identity Number of the applicant is mentioned in the tax invoice; and
(c)such other restrictions or conditions as may be specified in the notification are satisfied.
(4)The provisions of rule 92 shall, mutatis mutandis, apply for the sanction and payment of refund under this rule.
(5)Where an express provision in a treaty or other international agreement, to which the President or the Government of India is a party, is inconsistent with the provisions of this Chapter, such treaty or international agreement shall prevail.

96. Refund of integrated tax paid on goods [or services] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.] exported out of India.

(1)The shipping bill filed by [an exporter of goods] [Substituted 'an exporter' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.] shall be deemed to be an application for refund of integrated tax paid on the goods exported out of India and such application shall be deemed to have been filed only when:-
(a)the person in charge of the conveyance carrying the export goods duly files an export manifest or an export report covering the number and the date of shipping bills or bills of export; and
(b)the applicant has furnished a valid return in [FORM GSTR-3 or FORM GSTR-3 B, as the case may be.] [Substituted 'FORM GSTR-3' by Notification No. S.O. 125, dated 07.07.2017.]
(2)The details of the [relevant export invoices in respect of export of goods] [Substituted 'relevant export invoices' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.] contained in FORM GSTR-1 shall be transmitted electronically by the common portal to the system designated by the Customs and the said system shall electronically transmit to the common portal, a confirmation that the goods covered by the said invoices have been exported out of India.[Provided that where the date for furnishing the details of outward supplies in FORM GSTR-1 for a tax period has been extended in exercise of the powers conferred under section 37 of the Act the supplier shall furnish the information relating to exports as specified in Table 6A of Form GSTR-1 after the return in FORM GSTR-3B has been furnished and the same shall be transmitted electronically by the common portal to the system designed by the Customs:Provided further that the information in Table 6A furnished under the first proviso shall be auto-drafted in FOrm GSTR-1 for the said tax period.] [Inserted by Rajasthan Notification No. G.S.R. 89, dated 28.10.2017.]
(3)Upon the receipt of the information regarding the furnishing of a valid return in [FORM GSTR-3 or FORM GSTR-3 B, as the case may be,] [Substituted 'FORM GSTR-3' by Notification No. S.O. 125, dated 07.07.2017.] from the common portal, [the system designated by the Customs or the proper officer of Customs, as the case May be, shall process the claim of refund in respect of export of goods] [Substituted 'the system designated by the Customs shall process the claim for refund' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]and an amount equal to the integrated tax paid in respect of each shipping bill or bill of export shall be electronically credited to the bank account of the applicant mentioned in his registration particulars and as intimated to the Customs authorities.
(4)The claim for refund shall be withheld where,-
(a)a request has been received from the jurisdictional Commissioner of central tax, State tax or Union territory tax to withhold the payment of refund due to the person claiming refund in accordance with the provisions of sub-section (10) or sub-section (11) of section 54; or
(b)the proper officer of Customs determines that the goods were exported in violation of the provisions of the Customs Act, 1962.
(5)Where refund is withheld in accordance with the provisions of clause (a) of sub-rule (4), the proper officer of integrated tax at the Customs station shall intimate the applicant and the jurisdictional Commissioner of central tax, State tax or Union territory tax, as the case may be, and a copy of such intimation shall be transmitted to the common portal.
(6)Upon transmission of the intimation under sub-rule (5), the proper officer of central tax or State tax or Union territory tax, as the case may be, shall pass an order in Part B of FORM GST RFD-07.
(7)Where the applicant becomes entitled to refund of the amount withheld under clause (a) of sub-rule (4), the concerned jurisdictional officer of central tax, State tax or Union territory tax, as the case may be, shall proceed to refund the amount after passing an order in FORM GST RFD-06.
(8)The Central Government may pay refund of the integrated tax to the Government of Bhutan on the exports to Bhutan for such class of goods as may be notified in this behalf and where such refund is paid to the Government of Bhutan, the exporter shall not be paid any refund of the integrated tax.
(9)[ The application for refund of integrated tax paid on the services exported out of India shall be filed in Form-GST-RFD-01 and shall be dealt with in accordance with the provisions of rule 89.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]
(10)[ The persons claiming refund of integrated tax paid on exports of goods or services should not have -
(a)received supplies on which the benefit of notification No. F,12(46)FD/Tax/2017-Pt-II-122, dated the 18th October, 2017 or notification No.F.12(46)FD/Tax/2017-Pt-II-124, dated the 23rd October, 2017 or notification No. 41/2017-Integrated Tax (Rate), dated the 23rd October,2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 1321 (E), dated the 23rd October, 2017 has been availed; or
(b)availed the benefit under notification No. 78/2017-Customs, dated the 13th October, 2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 1272(E), dated the 13th October, 2017 or notification No. 79/2017-Customs, dated the 13lh October, 2017 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R 1299 (E), dated the 13th October, 2017.]

96A. [ Refund of integrated tax paid on export of goods or services under bond or Letter of Undertaking. [Inserted by Notification No. S.O. 125, dated 07.07.2017.]

(1)Any registered person availing the option to supply goods or services for export without payment of integrated tax shall furnish, prior to export, a bond or a Letter of Undertaking in FORM GST RFD-11 to the jurisdictional Commissioner, binding himself to pay the tax due along with the interest specified under sub-section (1) of Section 50 within a period of, -
(a)fifteen days after the expiry of three months from the date of issue of the invoice for export, if the goods are not exported out of India; or
(b)fifteen days after the expiry of one year, or such further period as may be allowed by the Commissioner, from the date of issue of the invoice for export, if the payment of such services is not received by the exporter in convertible foreign exchange.
(2)The details of the export invoices contained in FORM GSTR-1 furnished oft the common portal shall be electronically transmitted to the system designated by Customs and a confirmation that the goods covered by the said invoices have been exported out of India shall be electronically transmitted to the common portal from the said system.
(3)Where the goods are not exported within the time specified in sub-rule (1) and the registered person fails to pay the amount mentioned in the said sub-rule, the export as allowed under bond or Letter of Undertaking shall be withdrawn forthwith and the said amount shall be recovered from the registered person in accordance with the provisions of Section 79.
(4)The export as allowed under bond or Letter of Undertaking withdrawn in terms of sub-rule (3) shall be restored immediately when the registered person pays the amount due.
(5)The Board, by way of notification, may specify the conditions and safeguards under which a Letter of Undertaking may be furnished in place of a bond.
(6)The provisions of sub-rule (1) shall apply, mutatis mutandis, in respect of zero-rated supply of goods or services or both to a Special Economic Zone developer or a Special Economic Zone unit without payment of integrated tax.] [Substituted by Rajasthan Notification No. F. 12(46) FD/Tax/2017-Part-III-92, dated 4.9.2018.]

97. Consumer Welfare Fund.

(1)All credits to the Consumer Welfare Fund shall be made under sub-rule (5) of rule 92.
(2)Any amount, having been credited to the Fund, ordered or directed as payable to any claimant by orders of the proper officer, appellate authority or Appellate Tribunal or court, shall be paid from the Fund.
(3)Any utilisation of amount from the Consumer Welfare Fund under sub-section (1) of section 58 shall be made by debiting the Consumer Welfare Fund account and crediting the account to which the amount is transferred for utilisation.
(4)The Government shall, by an order, constitute a Standing Committee with a Chairman, a Vice-Chairman, a Member Secretary and such other Members as it may deem fit and the Committee shall make recommendations for proper utilisation of the money credited to the Consumer Welfare Fund for welfare of the consumers.
(5)The Committee shall meet as and when necessary, but not less than once in three months.
(6)Any agency or organisation engaged in consumer welfare activities for a period of three years registered under the provisions of the Companies Act, 2013 (Central Act No. 18 of 2013) or under any other law for the time being in force, including village or mandal or samiti level co-operatives of consumers especially Women, Scheduled Castes and Scheduled Tribes, or any industry as defined in the Industrial Disputes Act, 1947 (Central Act No. 14 of 1947) recommended by the Bureau of Indian Standards to be engaged for a period of five years in viable and useful research activity which has made, or is likely to make, significant contribution in formulation of standard mark of the products of mass consumption, the Central Government or the State Government may make an application for a grant from the Consumer Welfare Fund:Provided that a consumer may make application for reimbursement of legal expenses incurred by him as a complainant in a consumer dispute, after its final adjudication.
(7)All applications for grant from the Consumer Welfare Fund shall be made by the applicant Member Secretary, but the Committee shall not consider an application, unless it has been inquired into in material details and recommended for consideration accordingly, by the Member Secretary.
(7A)[ The Committee shall make available to the Board 50 per cent of the amount credited to the Fund each year, for publicity or consumer awareness on Goods and Services Tax, provided the availability of funds for consumer welfare activities of the Department of Consumer Affairs is not less than twenty-five crore rupees per annum.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
(8)The Committee shall have powers -
(a)to require any applicant to produce before it, or before a duly authorised Officer of the Government such books, accounts, documents, instruments, or commodities in custody and control of the applicant, as may be necessary for proper evaluation of the application;
(b)to require any applicant to allow entry and inspection of any premises, from which activities claimed to be for the welfare of consumers are stated to be carried on, to a duly authorised officer of the Central Government or, as the case may be, State Government;
(c)to get the accounts of the applicants audited, for ensuring proper utilisation of the grant;
(d)to require any applicant, in case of any default, or suppression of material information on his part, to refund in lump-sum, the sanctioned grant to the Committee, and to be subject to prosecution under the Act;
[***] [Omitted '(e) to recover any sum due from any applicant in accordance with the provisions of the Act;' by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
(f)to require any applicant, or class of applicants to submit a periodical report, indicating proper utilisation of the grant;
(g)to reject an application placed before it on account of factual inconsistency, or inaccuracy in material particulars;
(h)to recommend minimum financial assistance, by way of grant to an applicant, having regard to his financial status, and importance and utility of nature of activity under pursuit, after ensuring that the financial assistance provided shall not be misutilised;
(i)to identify beneficial and safe sectors, where investments out of Consumer Welfare Fund may be made and make recommendations, accordingly;
(j)to relax the conditions required for the period of engagement in consumer welfare activities of an applicant;
(k)to make guidelines for the management, administration and audit of the Consumer Welfare Fund.
(9)The Central Consumer Protection Council and the Bureau of Indian Standards shall recommend to the Goods and Services Tax Council, the broad guidelines for considering the projects or proposals for the purpose of incurring expenditure from the Consumer Welfare Fund.

Chapter XI
Assessment and Audit

98. Provisional Assessment.

(1)Every registered person requesting for payment of tax on a provisional basis in accordance with the provisions of sub-section (1) of section 60 shall furnish an application along with the documents in support of his request, electronically, in FORM GST ASMT-01 on the common portal, either directly or through a Facilitation Centre notified by the Commissioner.
(2)The proper officer may, on receipt of the application under sub-rule (1), issue a notice in FORM GST ASMT-02 requiring the registered person to furnish additional information or documents in support of his request and the applicant shall file a reply to the notice in FORM GST ASMT-03, and may appear in person before the said officer if he so desires.
(3)The proper officer shall issue an order in FORM GST ASMT-04, allowing the payment of tax on a provisional basis indicating the value or the rate or both on the basis of which the assessment is to be allowed on a provisional basis and the amount for which the bond is to be executed and security to be furnished not exceeding twenty five percent. of the amount covered under the bond.
(4)The registered person shall execute a bond in accordance with the provisions of subsection (2) of section 60 in FORM GST ASMT-05 along with a security in the form of a bank guarantee for an amount as determined under sub-rule (3):Provided that a bond furnished to the proper officer under the Central Goods and Services Tax Act or Integrated Goods and Services Tax Act shall be deemed to be a bond furnished under the provisions of the Act and the rules made thereunder.Explanation: For the purposes of this rule, the expression "amount" shall include the amount of integrated tax, central tax, State tax or Union territory tax and cess payable in respect of the transaction.
(5)The proper officer shall issue a notice in FORM GST ASMT-06, calling for information and records required for finalization of assessment under sub-section (3) of section 60 and shall issue a final assessment order, specifying the amount payable by the registered person or the amount refundable, if any, in FORM GST ASMT-07.
(6)The applicant may file an application in FORM GST ASMT-08 for the release of the security furnished under sub-rule (4) after issue of the order under sub-rule (5).
(7)The proper officer shall release the security furnished under sub-rule (4), after ensuring that the applicant has paid the amount specified in sub-rule (5) and issue an order in FORM GST ASMT-09 within a period of seven working days from the date of the receipt of the application under sub-rule (6).

99. Scrutiny of returns.

(1)Where any return furnished by a registered person is selected for scrutiny, the proper officer shall scrutinize the same in accordance with the provisions of section 61 with reference to the information available with him, and in case of any discrepancy, he shall issue a notice to the said person in FORM GST ASMT-10, informing him of such discrepancy and seeking his explanation thereto within such time, not exceeding thirty days from the date of service of the notice or such further period as may be permitted by him and also, where possible, quantifying the amount of tax, interest and any other amount payable in relation to such discrepancy.
(2)The registered person may accept the discrepancy mentioned in the notice issued under sub-rule (1), and pay the tax, interest and any other amount arising from such discrepancy and inform the same or furnish an explanation for the discrepancy in FORM GST ASMT-11 to the proper officer.
(3)Where the explanation furnished by the registered person or the information submitted under sub-rule (2) is found to be acceptable, the proper officer shall inform him accordingly in FORM GST ASMT-12.

100. Assessment in certain cases.

(1)The order of assessment made under subsection (1) of section 62 shall be issued in FORM GST ASMT-13.
(2)The proper officer shall issue a notice to a taxable person in accordance with the provisions of section 63 in FORM GST ASMT-14 containing the grounds on which the assessment is proposed to be made on best judgment basis and after allowing a time of fifteen days to such person to furnish his reply, if any, pass an order in FORM GST ASMT-15.
(3)The order of summary assessment under sub-section (1) of section 64 shall be issued in FORM GST ASMT-16.
(4)The person referred to in sub-section (2) of section 64 may file an application for withdrawal of the summary assessment order in FORM GST ASMT-17.
(5)The order of withdrawal or, as the case may be, rejection of the application under subsection (2) of section 64 shall be issued in FORM GST ASMT-18.

101. Audit.

(1)The period of audit to be conducted under sub-section (1) of section 65 shall be a financial year or multiples thereof
(2)Where it is decided to undertake the audit of a registered person in accordance with the provisions of section 65, the proper officer shall issue a notice in FORM GST ADT-01 in accordance with the provisions of sub-section (3) of the said section.
(3)The proper officer authorised to conduct audit of the records and the books of account of the registered person shall, with the assistance of the team of officers and officials accompanying him, verify the documents on the basis of which the books of account are maintained and the returns and statements furnished under the provisions of the Act and the rules made thereunder, the correctness of the turnover, exemptions and deductions claimed, the rate of tax applied in respect of the supply of goods or services or both, the input tax credit availed and utilised, refund claimed, and other relevant issues and record the observations in his audit notes.
(4)The proper officer may inform the registered person of the discrepancies noticed, if any, as observed in the audit and the said person may file his reply and the proper officer shall finalise the findings of the audit after due consideration of the reply furnished.
(5)On conclusion of the audit, the proper officer shall inform the findings of audit to the registered person in accordance with the provisions of sub-section (6) of section 65 in FORM GST ADT-02.

102. Special Audit.

(1)Where special audit is required to be conducted in accordance with the provisions of section 66, the officer referred to in the said section shall issue a direction in FORM GST ADT-03 to the registered person to get his records audited by a chartered accountant or a cost accountant specified in the said direction.
(2)On conclusion of the special audit, the registered person shall be informed of the findings of the special audit in FORM GST ADT-04.Chapter - XII Advance Ruling

103. [ Qualification and appointment of members of the Authority for Advance Ruling. [Substituted by Notification No. G.S.R. 60, dated 21.8.2017.]

- The Government shall appoint officers not below the rank of Joint Commissioner as member of the Authority for Advance Ruling.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]

104. Form and manner of application to the Authority for Advance Ruling.

(1)An application for obtaining an advance ruling under sub-section (1) of section 97 shall be made on the common portal in FORM GST ARA-01 and shall be accompanied by a fee of five thousand rupees, to be deposited in the manner specified in section 49.
(2)The application referred to in sub-rule (1), the verification contained therein and all the relevant documents accompanying such application shall be signed in the manner specified in rule 26.

105. Certification of copies of advance rulings pronounced by the Authority.

- A copy of the advance ruling shall be certified to be a true copy of its original by any member of the Authority for Advance Ruling.

106. Form and manner of appeal to the Appellate Authority for Advance Ruling.

(1)An appeal against the advance ruling issued under sub-section (6) of section 98 shall be made by an applicant on the common portal in FORM GST ARA-02 and shall be accompanied by a fee of ten thousand rupees, to be deposited in the manner specified in section 49.
(2)An appeal against the advance ruling issued under sub-section (6) of section 98 shall be made by the concerned officer or the jurisdictional officer referred to in section 100 on the common portal in FORM GST ARA-03 and no fee shall be payable by the said officer for filing the appeal.
(3)The appeal referred to in sub-rule (1) or sub-rule (2), the verification contained therein and all the relevant documents accompanying such appeal shall be signed, -
(a)in the case of the concerned officer or jurisdictional officer, by an officer authorised in writing by such officer; and
(b)in the case of an applicant, in the manner specified in rule 26.

107. Certification of copies of the advance rulings pronounced by the Appellate Authority.

- A copy of the advance ruling pronounced by the Appellate Authority for Advance Ruling and duly signed by the Members shall be sent to,-
(a)the applicant and the appellant;
(b)the concerned officer of Central tax and State or Union territory tax;
(c)the jurisdictional officer of Central tax and State or Union territory tax; and
(d)the Authority, in accordance with the provisions of sub-section (4) of section 101 of the Act.
Chapter - XIIIAppeals and Revision

108. Appeal to the Appellate Authority.

(1)An appeal to the Appellate Authority under sub-section (1) of section 107 shall be filed in FORM GST APL-01, along with the relevant documents, either electronically or otherwise as may be notified by the Commissioner, and a provisional acknowledgement shall be issued to the appellant immediately.
(2)The grounds of appeal and the form of verification as contained in FORM GST APL-01 shall be signed in the manner specified in rule 26.
(3)A certified copy of the decision or order appealed against shall be submitted within seven days of filing the appeal under sub-rule (1) and a final acknowledgement, indicating appeal number shall be issued thereafter in FORM GST APL-02 by the Appellate Authority or an officer authorised by him in this behalf:Provided that where the certified copy of the decision or order is submitted within seven days from the date of filing the FORM GST APL-01, the date of filing of the appeal shall be the date of the issue of the provisional acknowledgement and where the said copy is submitted after seven days, the date of filing of the appeal shall be the date of the submission of such copy.Explanation. - For the provisions of this rule, the appeal shall be treated as filed only when the final acknowledgement, indicating the appeal number is issued.

109. Application to the Appellate Authority.

(1)An application to the Appellate Authority under sub-section (2) of section 107 shall be made in FORM GST APL-03, along with the relevant documents, either electronically or otherwise as may be notified by the Commissioner.
(2)A certified copy of the decision or order appealed against shall he submitted within seven days of the filing the application under sub-rule (1) and an appeal number shall be generated by the Appellate Authority or an officer authorised by him in this behalf.

109A. [ Appointment of Appellate Authority. [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-202, dated 07.3.2018.]

(1)Any person aggrieved by any decision or order passed under this Act or the Central Goods and Services Tax Act may appeal to, -
(a)the [Special Commissioner] (Appeals) where such decision or order is passed by the [Additional Commissioner] [Substituted 'Joint Commissioner' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.];
(b)the [Additional Commissioner] [Substituted 'Joint Commissioner' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.] (Appeals) where such decision or order is passed by the [Joint or Deputy or Assistant Commissioner] [Substituted 'Deputy or Assistant Commissioner or State Tax Officer' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.],
within three months from the date on which the said decision or order is communicated to such person.
(2)An officer directed under sub-section (2) of section 107 to appeal against any decision or order passed under this Act or the Central Goods and Services Tax Act may appeal to, -
(a)the [Special Commissioner] [Substituted 'Additional Commissioner' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.] (Appeals) where such decision or order is passed by the Joint Commissioner;
(b)the [Additional Commissioner] [Substituted 'Joint Commissioner' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.] (Appeals) where such decision or order is passed, by the [Joint or Deputy or Assistant Commissioner] [Substituted 'Deputy or Assistant Commissioner or State Tax Officer' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.],
within six months from the date of communication of the said decision or order.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-121, dated 18.10.2017.]

110. Appeal to the Appellate Tribunal.

(1)An appeal to the Appellate Tribunal under sub-section (1.) of section 112 shall be filed along with the relevant documents either electronically or otherwise as may be notified by the Registrar, in FORM GST APL-05, on the common portal and a provisional acknowledgement shall be issued to the appellant immediately.
(2)A memorandum of cross-objections to the Appellate Tribunal under sub-section (5) of section 112 shall be filed either electronically or otherwise as may be notified by the Registrar, in FORM GST APL-06.
(3)The appeal and the memorandum of cross objections shall be signed in the manner specified in rule 26.
(4)A certified copy of the decision or order appealed against along with fees as specified in sub-rule (5) shall be submitted to the Registrar within seven days of the filing of the appeal under sub-rule (1) and a final acknowledgement, indicating the appeal number shall be issued thereafter in FORM GST APL-02 by the Registrar:Provided that where the certified copy of the decision or order is submitted within seven days from the date of filing the FORM GST APL-05, the date of filing of the appeal shall be the date of the issue of the provisional acknowledgement and where the said copy is submitted after seven days, the date of filing of the appeal shall be the date of the submission of such copy.Explanation: For the purposes of this rule, the appeal shall be treated as filed only when the final acknowledgement indicating the appeal number is issued.
(5)The fees for filing of appeal or restoration of appeal shall be one thousand rupees for every one lath rupees of tax or input tax credit involved or the difference in tax or input tax credit involved or the amount of fine, fee or penalty determined in the order appealed against, subject to a maximum of twenty five thousand rupees.
(6)There shall be no fee for application made before the Appellate Tribunal for rectification of errors referred to in sub-section (10) of section 112.

111. Application to the Appellate Tribunal.

(1)An application to the Appellate Tribunal under sub-section (3) of section 112 shall be made electronically or otherwise, in FORM GST APL-07, along with the relevant documents on the common portal.
(2)A certified copy of the decision or order appealed against shall be submitted within seven days of filing the application under sub-rule (1) and an appeal number shall be generated by the Registrar.

112. Production of additional evidence before the Appellate Authority or the Appellate Tribunal.

(1)The appellant shall not be allowed to produce before the Appellate Authority or the Appellate Tribunal any evidence, whether oral or documentary, other than the evidence produced by him during the course of the proceedings before the adjudicating authority or, as the case may be, the Appellate Authority except in the following circumstances, namely:-
(a)where the adjudicating authority or, as the case may be, the Appellate Authority has refused to admit evidence which ought to have been admitted; or
(b)where the appellant was prevented by sufficient cause from producing the evidence which he was called upon to produce by the adjudicating authority or, as the case may be, the Appellate Authority; or
(c)where the appellant was prevented by sufficient cause from producing before the adjudicating authority or, as the case may be, the Appellate Authority any evidence which is relevant to any ground of appeal; or
(d)where the adjudicating authority or, as the case may be, the Appellate Authority has made the order appealed against without giving sufficient opportunity to the appellant to adduce evidence relevant to any ground of appeal.
(2)No evidence shall be admitted under sub-rule (1) unless the Appellate Authority or the Appellate Tribunal records in writing the reasons for its admission.
(3)The Appellate Authority or the Appellate Tribunal shall not take any evidence produced under sub-rule (1) unless the adjudicating authority or an officer authorised in this behalf by the said authority has been allowed a reasonable opportunity -
(a)to examine the evidence or document or to cross-examine any witness produced by the appellant; or
(b)to produce any evidence or any witness in rebuttal of the evidence produced by the appellant under sub-rule (1).
(4)Nothing contained in this rule shall affect the power of the Appellate Authority or the Appellate Tribunal to direct the production of any document, or the examination of any witness, to enable it to dispose of the appeal.

113. Order of Appellate Authority or Appellate Tribunal.

(1)The Appellate Authority shall, along with its order under sub-section (11) of section 107, issue a summary of the order in FORM GST APL-04 clearly indicating the final amount of demand confirmed.
(2)The jurisdictional officer shall issue a statement in FORM GST APL-04 clearly indicating the final amount of demand confirmed by the Appellate Tribunal.

114. Appeal to the High Cour.

(1)An appeal to the High Court under subsection (1) of section 117 shall be filed in FORM GST APL-08.
(2)The grounds of appeal and the form of verification as contained in FORM GST APL-08 shall be signed in the manner specified in rule 26.

115. Demand confirmed by the Court.

- The jurisdictional officer shall issue a statement in FORM GST APL-04 clearly indicating the final amount of demand confirmed by the High Court or, as the case may be, the Supreme Court.

116. Disqualification for misconduct of an authorised representative.

- Where an authorised representative, other than those referred to in clause (b) or clause (c) of subsection (2) of section 116 is found, upon an enquiry into the matter, guilty of misconduct in connection with any proceedings under the Act, the Commissioner may, after providing him an opportunity of being heard, disqualify him from appearing as an authorised representative.

Chapter XIV
Transitional Provisions

117. Tax or duty credit carried forward under any existing law or on goods held in stock on the appointed day.

(1)Every registered person entitled to take credit of input tax under section 140 shall, within ninety days of the appointed day, submit a declaration electronically in FORM GST TRAN-1, duly signed, on the common portal specifying therein, separately, the amount of input tax credit to which he is entitled under the provisions of the said section:Provided that the Commissioner may, on the recommendations of the Council, extend the period of ninety days by a further period not exceeding ninety days.Provided further that in the case of a claim under sub-section (1) of section 140, the application shall specify separately, -
(i)the value of claims under section 3, sub-section (3) of section 5, sections 6 and 6A and sub-section (8) of section 8 of the Central Sales Tax Act, 1956 made by the applicant; and
(ii)the serial number and value of declarations in Forms C or F and certificates in Forms E or H or Form I specified in rule 12 of the Central Sales Tax (Registration and Turnover) Rules, 1957 submitted by the applicant in support of the claims referred to in sub-clause (i);
(1A)[ Notwithstanding anything contained in sub-rule (1), the Commissioner may, on the recommendations of the Council, extend the date for submitting the declaration electronically in Form GST TRAN-1 by a further period not beyond [31st December, 2019] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-IV-110, dated 10.9.2018.], in respect of registered persons who could not submit the said declaration by the due date on account of technical difficulties on the common portal and in respect of whom the Council has made a recommendation for such extension.] [Substituted 'paying tax under section 10 shall, on the basis of details contained in FORM GSTR-4A, and where required, after adding, correcting or deleting the details, furnish the quarterly return in FORM GSTR-4' by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.]
(2)Every declaration under sub-rule (1) shall, -
(a)in the case of a claim under sub-section (2) of section 140, specify separately the following particulars in respect of every item of capital goods as on the appointed day -
(i)the amount of tax or duty availed or utilized by way of input tax credit under each of the existing laws till the appointed day; and
(ii)the amount of tax or duty yet to be availed or utilized by way of input tax credit under each of the existing laws till the appointed day;
(b)in the case of a claim under sub-section (3) or clause (b) of sub-section (4) or sub-section (6) or sub-section (8) of section 140, specify separately the details of stock held on the appointed day;
(c)in the case of a claim under sub-section (5) of section 140, furnish the following details, namely:-
(i)the name of the supplier, serial number and date of issue of the invoice by the supplier or any document on the basis of which credit of input tax was admissible under the existing law;
(ii)the description and value of the goods or services;
(iii)the quantity in case of goods and the unit or unit quantity code thereof;
(iv)the amount of eligible taxes and duties or, as the case may be, the value added tax [or entry tax] charged by the supplier in respect of the goods or services; and
(v)the date on which the receipt of goods or services is entered in the books of account of the recipient.
(3)The amount of credit specified in the application in FORM GST TRAN-1 shall be credited to the electronic credit ledger of the applicant maintained in FORM GST PMT-2 on the common portal.
(4)
(a)
(i)A registered person, holding stock of goods which have suffered tax at the first point of their sale in the State and the subsequent sales of which are not subject to tax in the State availing credit in accordance with the proviso to sub-section (3) of section 140 shall be allowed to avail input tax credit on goods held in stock on the appointed day in respect of which he is not in possession of any document evidencing payment of value added tax.
(ii)The credit referred to in sub-clause (i) shall be allowed at the rate of sixty per cent. on such goods which attract State tax at the rate of nine per cent. or more and forty per cent: for other goods of the State tax applicable on supply of such goods after the appointed date and shall be credited after the State tax payable on such supply has been paid:
Provided that where integrated tax is paid on such goods, the amount of credit shall be allowed at the rate of thirty percent and twenty percent respectively of the said tax.
(iii)The scheme shall be available for six tax periods from the appointed date.
(b)Such credit of State tax shall be availed subject to satisfying the following conditions, namely:
(i)such goods were not wholly exempt from tax under the Rajasthan Value Added Tax Act,2003
(ii)the document for procurement of such goods is available with the registered person.
(iii)[ The registered person availing of this scheme and having furnished the details of stock held by him in accordance with the provisions of clause (b) of sub-rule (2), submits a statement in Form GST TRAN-2 by 31st March 2018, or within such period as extended by the Commissioner, on the recommendations of the Council, for each of the six tax periods during which the scheme is in operation indicating therein, the details of supplies of such goods effected during the tax period;] [Substituted by Notification No. F. 12(46)FD/Tax/2017-Part-III-202, dated 7.3.2018.]
[Provided that the registered persons filing the declaration in Form GST TRAN-1 in accordance with sub-rule (1A), may submit the statement in Form GST TRAN-2 by [31st January, 2020] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-IV-110, dated 10.9.2018.]] [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.].
(iv)the amount of credit allowed shall be credited to the electronic credit ledger of the applicant maintained in FORM GST PMT-2 on the Common Portal.
(v)the stock of goods on which the credit is availed is so stored that it can be easily identified by the registered person.
[Provided that the registered persons filing the declaration in Form GST TRAN-1 in accordance with sub-rule (1A), may submit the statement in Form GST TRAN-2 by 30th April, 2019.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-IV-110, dated 10.9.2018.]

118. Declaration to be made under clause (c) of subsection (11) of section 142.

- Every person to whom the provision of clause (c) of sub-section (11) of section 142 applies, shall within [the period specified in rule 117 or such further period as extended by the Commissioner] [Substituted 'a period of ninety days of the appointed day' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-105, dated 29.9.2017.], submit a declaration electronically in FORM GST TRAN-1 furnishing the proportion of supply on which Value Added Tax or service tax has been paid before the appointed day but the supply is made after the appointed day, and the Input Tax Credit admissible thereon.

119. Declaration of stock held by a [principal and job-worker or principal and agent.] [Substituted 'principal and job-worker agent' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part I-81, dated 29.9.2017.]

- Every person to whom the provisions of [Section 141 or] [Inserted by Notification No. S.O. 125, dated 07.07.2017.] sub-section (14) of section 142 apply shall, within [the period specified in rule 117 or such further period as extended by the Commissioner] [Substituted 'ninety days of the appointed day' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-105, dated 29.9.2017.], submit a declaration electronically in FORM GST TRAN-1, specifying therein, the stock of the inputs, semi-finished goods or finished goods, as applicable, held by him on the appointed day.

120. Details of goods sent on approval basis.

- Every person having sent goods on approval under the existing law and to whom sub-section (12) of section 142 applies shall, within [the period specified in rule 117 or such further period as extended by the Commissioner] [Substituted 'ninety days of the appointed day' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-105, dated 29.9.2017.], submit details of such goods sent on approval in FORM GST TRAN-1.

120A. [ [Revision of declarations in form GST TRAN-1.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]

Every registered person who has submitted a declaration electronically in FORM GST TRAN-1 within the time period specified in rule 117, rule 118, rule 119 and rule 120 may revise such declaration once. and submit the revised declaration in FORM GST TRAN-1 electronically on the common portal within the time period specified in the said rules or such further period as may be extended by the Commissioner in this behalf.] [Substituted by Rajasthan Notification No. S.O. 137, dated 1.8.2017.]

121. Recovery of credit wrongly availed.

- The amount credited under sub-rule (3) of rule 117 may be verified and proceedings under section.73 or, as the case may be, section 74 shall be initiated in respect of any credit wrongly availed, whether wholly or partly.

Chapter XV
Anti-Profiteering

122. [ Constitution of the Authority. [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part I-81, dated 29.9.2017.]

- Constitution of the Authority. - The constitution of the Authority shall be in accordance with the provisions of rule 122 of the Central Goods and Services Tax Rules, 2017.

123. Constitution of the Standing Committee and Screening Committees.

- The constitution of the Standing Committee and Screening Committee shall be in accordance with the provisions of rule 123 of the Central Goods and Services Tax Rules, 2017.

124. Appointment, salary, allowances and other terms and conditions of service of the Chairman and Members of the Authority.

- The appointment, salary, allowances and other terms and conditions of service of the Chairman and Members of the Authority shall be in accordance with the provisions of rule 124 of the Central Goods and Services Tax Rules, 2017.

125. Secretary to the Authority.

- The Secretary to the Authority shall be in. accordance with the provisions of rule 125 of the Central Goods and Services Tax Rules, 2017.

126. Power to determine the methodology and procedure.

- 126, Power to determine the methodology and procedure,- The power to determine the methodology and procedure of the Authority shall be in accordance with the provisions of rule 126 of the Central Goods and Services Tax Rules, 2017.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]

127. Duties of the Authority.

- It shall be the duty of the Authority,-
(i)to determine whether any reduction in the rate of tax on any supply of goods or services or the benefit of input tax credit has been passed on to the recipient by way of commensurate reduction in prices;
(ii)to identify the registered person who has not passed on the benefit of reduction in the rate of tax on supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices;
(iii)to order,-
(a)reduction in prices;
(b)return to the recipient, an amount equivalent to the amount not passed on by way of commensurate reduction in prices along with interest at the rate of eighteen per cent. from the date of collection of the higher amount till the date of the return of such amount or recovery of the amount not returned, as the case may be, in case the eligible person does not claim return of the amount or is not identifiable, and depositing the same in the Fund referred to in section 57;
(c)imposition of penalty as specified in the Act; and
(d)cancellation of registration under the Act.
(iv)[ to furnish a performance report to the Council by the tenth of the close of each quarter.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]

128. Examination of application by the Standing Committee and Screening Committee.

(1)The Standing Committee shall, within a period of two months from the date of the receipt of a written application, in such form and manner as may be specified by it, from an interested party or from a Commissioner or any other person, examine the accuracy and adequacy of the evidence provided in the application to determine whether there is prima-facie evidence to support the claim of the applicant that the benefit of reduction in the rate of tax on any supply of goods or services or the benefit of input tax credit has not been passed on to the recipient by way of commensurate reduction in prices.
(2)All applications from interested parties on issues of local nature shall first be examined by the State level Screening Committee and the Screening Committee shall, upon being satisfied that the supplier has contravened the provisions of section 171, forward the application with its recommendations to the Standing Committee for further action.

129. Initiation and conduct off proceedings.

(1)Where the Standing Committee is satisfied that there is a prima-facie evidence to show that the supplier has not passed on the benefit of reduction in the rate of tax on the supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices, it shall refer the matter to the Director General of Safeguards for a detailed investigation.
(2)The Director General of Safeguards shall conduct investigation and collect evidence necessary to determine whether the benefit of reduction in the rate of tax on any supply of goods or services or the benefit of input tax credit has been passed on to the recipient by way of commensurate reduction in prices.
(3)The Director General of Safeguards shall, before initiation of the investigation, issue a notice to the interested parties containing, inter alia, information on the following, namely:-
(a)the description of the goods or services in respect of which the proceedings have been initiated;
(b)summary of the statement of facts on which the allegations are based; and
(c)the time limit allowed to the interested parties and other persons who may have information related to the proceedings for furnishing their reply.
(4)The Director General of Safeguards may also issue notices to such other persons as deemed fit for a fair enquiry into the matter.
(5)The Director General of Safeguards shall make available the evidence presented to it by one interested party to the other interested parties, participating in the proceedings.
(6)The Director General of Safeguards shall complete the investigation within a period of three months of the receipt of the reference from the Standing Committee or within such extended period not exceeding a further period of three months for reasons to be recorded in writing as allowed by the Standing Committee and, upon completion of the investigation, furnish to the Authority a report of its findings, along with the relevant records.

130. Confidentiality of information.

(1)Notwithstanding anything contained in sub-rules (3) and (5) of rule 129 and sub-rule (2) of rule 133, the provisions of section 11 of the Right to Information Act, 2005 (Central Act No. 22 of 2005), shall apply mutatis mutandis to the disclosure of any information which is provided on a confidential basis.
(2)The Director General of Safeguards may require the parties providing information on confidential basis to furnish non-confidential summary thereof and if, in the opinion of the party providing such information, the said information cannot be summarised, such party may submit to the Director General of Safeguards a statement of reasons as to why summarisation is not possible.

131. Cooperation with other agencies or statutory authorities.

- Where the Director General of Safeguards deems fit, he may seek opinion of any other agency or statutory authorities in the discharge of his duties.

132. Power to summon persons to give evidence and produce documents.

(1)The Director General of Safeguards, or an officer authorised by him in this behalf; shall be deemed to be the proper officer to exercise the power to summon any person whose attendance he considers necessary either to give evidence or to produce a document or any other thing under section 70 and shall have power in any inquiry in the same manner, as provided in the case of a civil court under the provisions of the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908).
(2)Every such inquiry referred to in sub-rule (1) shall be deemed to be a judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (Central Act No 45 of 1860).

133. Order of the Authority.

(1)The Authority shall, within a period of three months from the date of the receipt of the report from the Director General of Safeguards determine whether a registered person has passed on the benefit of the reduction in the rate of tax on the supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices.
(2)An opportunity of hearing shall be granted to the interested parties by the Authority where any request is received in writing from such interested parties.
(3)Where the Authority determines that a registered person has not passed on the benefit of the reduction in the rate of tax on the supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices, the Authority may order -
(a)reduction in prices;
(b)return to the recipient, an amount equivalent to the amount not passed on by way of commensurate reduction in prices along with interest at the rate of eighteen per cent. from the date of collection of the higher amount till the date of the return of such amount or recovery of the amount including interest not returned, as the case may be, in case the eligible person does not claim return of the amount or is not identifiable, and depositing the same in the Fund referred to in section 57;
(c)imposition of penalty as specified under the Act; and
(d)cancellation of registration under the Act.

134. Decision to be taken by the majority.

- If the Members of the Authority differ in opinion on any point, the point shall be decided according to the opinion of the majority.

135. Compliance by the registered person.

- Any order passed by the Authority under these rules shall be immediately complied with by the registered person failing which action shall be initiated to recover the amount in accordance with the provisions of the Integrated Goods and Services Tax Act or the Central Goods and Services Tax Act or the Union territory Goods and Services Tax Act or the State Goods and Services Tax Act of the respective States, as the case may be.

136. Monitoring of the order.

- The Authority may require any authority of central tax, State tax or Union territory tax to monitor the implementation of the order passed by it.

137. [ Tenure of Authority. [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part I-81, dated 29.9.2017.]

- The tenure of the Authority shall be in accordance with the provisions of rule 137 of the Central Goods and Services Tax Rules, 2017.]

Chapter XVI
E-way Rules

138. [ Information to be furnished prior to commencement of movement of goods and generation of e-way bill. [Substituted by Notification No. F. 12(46)FD/Tax/2017-Part-III-202, dated 7.3.2018.]

(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.
(2)Where the goods are transported by the registered person as a consignor or the recipient of supply as the consignee,, whether in his own conveyance or a hired one or a public conveyance, by road, the said person shall generate the e-way bill in FORM GST EWB-01 electronically on the common portal after furnishing information in PART-B of FORM GST EWB-01.
(2A)Where the goods are transported by railways or by air or vessel, the e-way bill shall be generated by the registered person, being the supplier or the recipient, who shall, either before or after the commencement of movement, furnish, on the common portal, the information in PART-B of FORM GST EWB-01:Provided that where the goods are transported by railways, the railways shall not deliver the goods unless the e-way bill required under these rules is produced at the time of delivery.
(3)Where the e-way bill is not generated under sub-rule (2) and the goods are handed over to a transporter for transportation by road, the registered person shall furnish the information relating to the transporter on the common portal and the e-way bill shall be generated by the transporter on the said portal on the basis of the information furnished by the registered person in PART-A of FORM GST EWB-01:Provided that the registered person or, the transporter may, at his option, generate and carry the e-way bill even if the value of the consignment is less than fifty thousand rupees.Provided further that where the movement is caused by an unregistered person either in his own conveyance or a hired one or through a transporter, he or the transporter may, at their option, generate the e-way bill in FORM GST EWB-01 on the common portal in the manner specified in this rule.Provided also that where the goods are transported for a distance of upto fifty kilometers within the State or Union territory from the place of business of the consignor to the place of business of the transporter for further transportation, the supplier or the recipient, or as the case may be, the transporter may not furnish the details of conveyance in PART-B of FORM GST EWB-01.Explanation 1 : For the purposes of this sub-rule, where the goods are supplied by an unregistered supplier to a recipient who is registered, the movement shall be said to be caused by such recipient if the recipient is known at the time of commencement of the movement of goods.Explanation 2 : The e-way bill shall not be valid for movement of goods by road unless the information in PART-B of FORM GST EWB-01 has been furnished except in the case of movements covered under the third proviso to sub-rule (3) and thle proviso to sub-rule (5).
(4)Upon generation of the e-way bill on the common portal, a unique e-way bill number (EBN) shall be made available to the supplier, the recipient and the transporter on the common portal.
(5)Where the goods are transferred from one conveyance to another, the consignor or the recipient, who has provided information in PART-A of FORM GST EWB-01, or the transporter shall, before such transfer and further movement of goods, update the details of conveyance in the e-way bill on the common portal in PART-B of FORM GST EWB-01:Provided that where the goods are transported for a distance of upto fifty kilometers within the State or Union territory from the place of business of the transporter finally to the place of business of the consignee, the details of the conveyance may not be updated in the e-way bill.
(5A)The consignor or the recipient, who has furnished the information in PART-A of FORM GST EWB-01, or the transporter, may assign the e-way bill number to another registered or enrolled transporter for updating the information in PART-B of FORM GST EWB-01 for further movement of the consignment:Provided that after the details of the conveyance have been updated by the transporter in PART-B of FORM GST EWB-01, the consignor or recipient, as the case may be, who has furnished the information in PART-A of FORM GST EWB-01 shall not be allowed to assign the e-way bill number to another transporter.
(6)After e-way bill has been generated in accordance with the provisions of sub-rule (1), where multiple consignments are intended to be transported in one conveyance, the transporter may indicate the serial number of e-way bills generated in respect of each such consignment electronically on the common portal and a consolidated e-way bill in FORM GST EWB-02 maybe generated by him on the said common portal prior to the movement of goods.
(7)Where the consignor or the consignee has not generated the e-way bill in FORM GST EWB-01 and the aggregate of the consignment value of goods carried in the conveyance is more than fifty thousand rupees, the transporter, except in case of transportation of goods by railways, air and vessel, shall, in respect of inter-State supply, generate the e-way bill in FORM GST EWB-01 on the basis of invoice or bill of supply or delivery challan, as the case may be, and may also generate a consolidated e-way bill in FORM GST EWB-02 on the common portal prior to the movement of goods:Provided that where the goods to be transported are supplied through an e-commerce operator or a courier agency, the information in PART-A of FORM GST EWB-01 may be furnished by such e-commerce operator or courier agency.
(8)The information furnished in PART-A of FORM GST EWB-01 shall be made available to the registered supplier on the common portal who may utilize the same for furnishing the details in Form GSTR-1:Provided that when the information has been furnished by an unregistered supplier or an unregistered recipient in FORM GST EWB-01, he shall be informed electronically, if the mobile number or the e-mail is available.
(9)Where an e-way bill has been generated under this rule, but goods are either not transported or are not transported as per the details furnished in the e-way bill, the e-way bill may be cancelled electronically on the common portal within twenty four hours of generation of the e-way bill;Provided that an e-way bill can not be cancelled if it has been verified in transit in accordance with the provisions of rule 138B,Provided further that the unique number generated under sub-rule (1) shall be valid for a period of fifteen days for updation of PART-B of FORM GST EWB-01.
(10)An e-way bill or a consolidated e-way bill generated under this rule shall be valid for the period as mentioned in column (3) of the Table below from the relevant date, for the distance, within the country, the goods have to be transported, as mentioned in column (2) of the said Table:-Table
S. No. Distance Validity period
(1) (2) (3)
1 Upto 100 km. One day in cases other than Over DimensionalCargo
2 For every 100 Inn. or part thereof thereafter One additional day other than Over DimensionalCargo
3 Upto 20 km One day in case of Over Dimensional Cargo
4 For every 20 km. or part thereof thereafter One additional day in case of Over DimensionalCargo;
Provided that the Commissioner may, on the recommendations of the Council, by notification, extend the validity period of an e-way bill for certain categories of goods as may be specified therein.Provided further that where, under circumstances of an exceptional nature, including trans-shipment, the goods can not be transported within the validity period of the e-way bill, the transporter may extend the validity period after updating the details in PART-B of FORM GST EWB-01, if required.Explanation 1 : For the purposes of this rule, the "relevant date" shall mean the date on which the e-way bill has been generated and the period of validity shall be counted from the time at which the e-way bill has been generated and each day shall be counted as the period expiring at midnight of the day immediately following the date of generation of e-way bill.Explanation 2 : For the purposes of this rule, the expression "Over Dimensional Cargo" shall mean a cargo carried as a single indivisible unit and which exceeds the dimensional limits prescribed in rule 93 of the Central Motor Vehicle Rules, 1989, made under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988).
(11)The details of the e-way bill generated under this rule shall be made available to the,-
(a)supplier, if registered, where the information in PART-A of FORM GST EWB-01 has been furnished by the recipient or the transporter; or
(b)recipient, if registered, where the information in PART-A of FORM GST EWB-01 has been furnished by the supplier or the transporter, on the common portal, and the supplier or the recipient, as the case may be, shall communicate his acceptance or rejection of the consignment covered by the e-way bill.
(12)Where the person to whom the information specified in sub-rule (11) has been made available does not communicate his acceptance or rejection within seventy two hours of the details being made available to him on the common portal, or the time of delivery of goods whichever is earlier, it shall be deemed that he has accepted the said details.
(13)The e-way bill generated under this rule or under rule 138 of the Central Goods and Services Tax Rules or the Goods and Services Tax Rules of any State or Union territory shall be valid in the State.
(14)Notwithstanding anything contained in this rule, no e-way bill is required to be,-
(a)where the goods being transported are specified in Annexure;
(b)where the goods are being transported by a non-motorised conveyance;
(c)where the goods are being transported horn the customs port, airport, air cargo complex and land customs station to an inland container depot or a container freight station for clearance by Customs;
(d)in respect of movement of such goods and within such areas in the State and for values not exceeding such amount as the Commissioner of State tax, in consultation with the Principal Chief Commissioner/Chief Commissioner of Central tax, may, subject to conditions that may be specified, notify;
(e)where the goods, other than de-oiled cake, being transported, are specified in the Schedule appended to to notification number F. 12(56) FD/ Tax/ 2017-Pt.-I-41 dated the 29th June, 2017, as amended from time to time;
(f)where the goods being transported are alcoholic liquor for human consumption, petroleum crude, high speed diesel, motor spirit (commonly known as petrol), natural gas or aviation turbine fuel;
(g)where the supply of goods being transported is treated as no supply under Schedule III of the Act;
(h)where the goods are being transported,-
(i)under customs bond from an inland container depot or a container freight station to a customs port, airport, air cargo complex and land customs station, or from one customs station or customs port to another customs station or customs port, or
(ii)under customs supervision or under customs seal;
(i)where the goods being transported are transit cargo from or to Nepal or Bhutan;
(j)where the goods being transported are exempt from tax under notification number F.12(56)FD/Tax/2017-Pt. I-57, dated 30th June 2017 and notification number. F.12(56)FD/Tax/2017-92 dated 21st September, 2017, as amended from time to time;
(k)any movement of goods caused by defence formation under Ministry of defence as a consignor or consignee;
(l)where the consignor of goods is the Central Government, Government of, any State or a local authority for transport of goods by rail;
(m)where empty cargo containers are being transported; and
(n)where the goods are being transported upto a distance of twenty kilometers from the place of the business of the consignor to a weighbridge for weighment or from the weighbridge back to the place of the business of the said consignor subject to the condition that the movement of goods is accompanied by a delivery challan issued in accordance with rule 55.
Explanation: The facility of generation, cancellation, updation and assignment of e-way bill shall be made available through SMS to the supplier, recipient and the transporter, as the case may be.Annexure[(See rule 138 (14)]
S. No. Description of Goods
(1) (2)
1 Liquefied petroleum gas for supply to householdand non domestic exempted category (NDEC) customers
2 Kerosene oil sold under PDS
3 Postal baggage transported by Department ofPosts
4 Natural or cultured pearls and precious orsemi-precious stones; precious metals and metals clad withprecious metal (Chapter 71)
5 Jewellery, goldsmiths' and silversmiths' waresand other articles (Chapter 71)
6 Currency
7 Used personal and household effects
8 Coral, unworked (0508) and worked coral (9601)
]

138A. [ Documents and devices to be carried by a person-in-charge of a conveyance. [Substituted by Notification No. F. 12(46)FD/Tax/2017-Part-III-202, dated 7.3.2018.]

(1)The person in charge of a conveyance shall carry,-
(a)the invoice or bill of supply or delivery challan, as the case may be; and
(b)a copy of the e-way bill in physical form or the e-way bill number in electronic form or mapped to a Radio Frequency Identification Device embedded on to the conveyance in such manner as may be notified by the Commissioner:
Provided that nothing contained in clause (b) of this sub-rule shall apply in case of movement of goods by rail or by air or vessel.[Provided further that in case of imported goods, the person in charge of a conveyance shall also carry a copy of the bill of entry filed by die importer of such goods and shall indicate the number and date of the bill of entry in Part A of Form GST EWB-01.]
(2)A registered person may obtain an Invoice Reference Number from the common portal by uploading, on the said portal, a tax invoice issued by him in FORM GST INV-1 and produce the same for verification by the proper officer in lieu of the tax invoice and such number shall be valid for a period of thirty days from the date of uploading.
(3)Where the registered person uploads the invoice under sub-rule (2), the information in Part-A of Form GST EWB-01 shall be auto-populated by the common portal on the basis of the information furnished in Form GST INV-1.
(4)The Commissioner may, by notification, require a class of transporters to obtain a unique Radio Frequency Identification Device and get the said device embedded on to the conveyance and map the e-way bill to the Radio Frequency Identification Device prior to the movement of goods.
(5)Notwithstanding anything contained in clause (b) of sub-rule (1), where circumstances so warrant, the Commissioner may, by notification, require the person-in-charge of the conveyance to carry the following documents instead of the e-way bill:-
(a)tax invoice or bill of supply or bill of entry; or
(b)a delivery challan, where the goods are transported for reasons other than by way of supply.

138B. Verification of documents and conveyances.

(1)The Commissioner or an officer empowered by him in this behalf may authorize the proper officer to intercept any conveyance to verify the e-way bill in physical or electronic form for all inter-State and intra-State movement of goods.
(2)The Commissioner shall get Radio Frequency Identification Device readers installed at places where the verification of movement of goods is required to be carried out and verification of movement of vehicles shall be done through such device readers where the e-way bill has been mapped with the said device.
(3)The physical verification of conveyances shall be carried out by the proper officer as authorised by the Commissioner or an officer empowered by him in this behalf:Provided that on receipt of specific information on evasion of tax, physical verification of a specific conveyance can also be carried out by any other officer after obtaining necessary approval of the Commissioner or an officer authorised by him in this behalf.

138C. Inspection and verification of goods.

(1)A summary report of every inspection of goods in transit shall be recorded online by the proper officer in Part A of Form GST EWB-03 within twenty four hours of inspection and the final report in Part B of Form GST EWB-03 shall be recorded within three days of such inspection.
(2)Where the physical verification of goods being transported on any conveyance has been done during transit at one place within the State or Union territory or in any other State or Union territory, no further physical verification of the said conveyance shall be carried out again in the State or Union territory, unless a specific information relating to evasion of tax is made available subsequently.

138D. Facility for uploading information regarding detention of vehicle.

- Where a vehicle has been intercepted and detained for a period exceeding thirty minutes, the transporter may upload the said information in FORM GST EWB-04 on the common portal.][Chapter-XVII] [Inserted by Notification No. S.O. 125, dated 07.07.2017.] Inspection, Search and Seizure

139. Inspection, search and seizure.

(1)Where the proper officer not below the rank of a Joint Commissioner has reasons to believe that a place of business or any other place is to be visited for the purposes of inspection or search or, as the case may be, seizure in accordance with the provisions of Section 67, he shall issue an authorisation in FORM GST INS-01 authorising any other officer subordinate to him to conduct the inspection or search or, as the case may be, seizure of goods, documents, books or things liable to confiscation.
(2)Whore any goods, documents, books or things are liable for seizure under sub-section (2) of Section 67, the proper officer or an authorised officer shall make an order of seizure in FORM GST INS-02.
(3)The proper officer or an authorised officer may entrust upon the owner or the custodian of goods, from whose custody such goods or things are seized, the custody of such goods or things for safe upkeep and the said person shall not remove, part with, or otherwise deal with the goods or things except with the previous permission of such officer.
(4)Where it is not practicable to seize any such goods, the proper officer or the authorised officer may serve on the owner or the custodian of the goods, an order of prohibition in FORM GST INS-03 that he shall not remove, part with, or otherwise deal with the goods except with previous permission of such officer.
(5)The officer seizing the goods, documents, books or things shall prepare an inventory of such goods or documents or books or things containing, interalia, description, quantity or unit, make, mark or model, where applicable, and get it signed by the person from whom such goods or documents or books or things are seized.

140. Bond and security for release of seized goods.

(1)The seized goods may be released on a provisional basis upon execution of a bond for the value of the goods in FORM GST INS-04 and furnishing of a security in the form of a bank guarantee equivalent to the amount of applicable tax, interest and penalty payable.Explanation. - For the purposes of the rules under the provisions of this Chapter, the "applicable tax" shall include central tax and State tax or central tax and Union territory tax, as the case may be and the cess, if any, payable under the Goods and Services Tax (Compensation to States) Act, 2017 (Central Act No. 15 of 2017).
(2)In case the person to whom the goods were released provisionally fails to produce the goods at the appointed date and place indicated by the proper officer, the security shall be encashed and adjusted against the tax, interest and penalty and fine, if any, payable in respect of such goods.

141. Procedure in respect of seized goods.

(1)Where the goods or things seized are of perishable or hazardous nature, and if the taxable person pays an amount equivalent to the market price of such goods or things or the amount of tax, interest and penalty that is or may become payable by the taxable person, whichever is lower, such goods or, as the case may be, things shall be released forthwith, by an order in FORM GST INS-05, on proof of payment.
(2)Where the taxable person fails to pay the amount referred to in sub-rule (1) in respect of the said goods or things, the Commissioner may dispose of such goods or things and the amount realized thereby shall be adjusted against the tax, interest, penalty, or any other amount payable in respect of such goods or things.[Chapter-XVIII] Demands and Recovery

142. Notice and order for demand of amounts payable under the Act.

(1)The proper officer shall serve, along with the, -
(a)notice under sub-section (1) of Section 73 or sub-section (1) of Section 74 or sub-section (2) of Section 76, a summary thereof electronically in FORM GST DRC-01,
(b)statement under sub-section (3) of Section 73 or sub-section (3) of Section 74, a summary thereof electronically in FORM GST DRC-02,
specifying therein the details of the amount payable.
(1A)[ The proper officer shall, before service of notice to the person chargeable with tax, interest and penalty, under sub-section (1) of Section 73 or sub-section (1) of Section 74, as the case may be, shall communicate the details of any tax, interest and penalty as ascertained by the said officer, in Part A of FORM GST DRC-01A.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
(2)Where, before the service of notice or statement, the person chargeable with tax makes payment of the tax and interest in accordance with the provisions of sub-section (5) of Section 73 or, as the case may be, tax, interest and penalty in accordance with the provisions of sub-section (5) of Section 74, he shall inform the proper officer of such payment in FORM GST DRC-03 and the proper officer shall issue an acknowledgement, accepting the payment made by the said person in FORM GST DRC-04.
(2A)[ Where the person referred to in sub-rule (1A) has made partial payment of the amount communicated to him or desires to file any submissions against the proposed liability, he may make such submission in Part B of FORM GST DRC-01 A.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
(3)Where the person chargeable with tax makes payment of tax and interest under sub-section (8) of Section 73 or, as the case may be, tax, interest and penalty under sub-section (8) of Section 74 within thirty days of the service of a notice under sub-rule (1), he shall intimate the proper officer of such payment in FORM GST DRC-03 and the proper officer shall issue an order in FORM GST DRC-05 concluding the proceedings in respect of the said notice.
(4)The representation referred to in sub-section (9) of Section 73 or sub-section (9) of Section 74 or sub-section (3) of Section 76 shall be in FORM GST DRC-06.
(5)A summary of the order issued under sub-section (9) of Section 73 or sub-section (9) of Section 74 or sub-section (3) of Section 76 shall be uploaded electronically in FORM GST DRC-07, specifying therein the amount of tax, interest and penalty payable by the person chargeable with tax.
(6)The order referred to in sub-rule (5) shall be treated as the notice for recovery.
(7)Any rectification of the order, in accordance with the provisions of Section 161, shall be made by the proper officer in FORM GST DRC-08.

143. Recovery by deduction from any money owned.

- Where any amount payable by a person, hereafter referred to in this rule as "the defaulter", to the Government under any of the provisions of the Act or the rules made thereunder is not paid, the proper officer may require, in FORM GST DRC-09, a specified officer to deduct the amount from any money owing to such defaulter in accordance with the provisions of clause (a) of sub-section (1) of Section 79.Explanation. - For the purposes of this rule, "specified officer" shall mean any officer of the Central Government or a State Government or the Government of a Union territory or a local authority, or of a Board or Corporation or a company owned or controlled, wholly or partly, by the Central Government or a State Government or the Government of a Union territory or a local authority.

144. Recovery by sale of goods under the control of proper officer.

(1)Where any amount due from a defaulter is to be recovered by selling goods belonging to such person in accordance with the provisions of clause (b) of sub-section (1) of Section 79, the proper officer shall prepare an inventory and estimate the market value of such goods and proceed to sell only so much of the goods as may be required for recovering the amount payable along with the administrative expenditure incurred on the recovery process.
(2)The said goods shall be sold through a process of auction, including e-auction, for which a notice shall be issued in FORM GST DRC- 10 clearly indicating the goods to be sold and the purpose of sale.
(3)The last day for submission of bid or the date of auction shall not be earlier than fifteen days from the date of issue of the notice referred to in sub-rule (2):Provided that where the goods are of perishable or hazardous nature or where the expenses of keeping them in custody are likely to exceed their value, the proper officer may sell them forthwith.
(4)The proper officer may specify the amount of pre-bid deposit to be furnished in the manner specified by such officer, to make the bidders eligible to participate in the auction, which may be returned to the unsuccessful bidders, forfeited in case the successful bidder fails to make the payment of the full amount, as the case may be.
(5)The proper officer shall issue a notice to the successful bidder in FORM GST DRC-11 requiring him to make the payment within a period of fifteen days from the date of auction. On payment of the full bid amount, the proper officer shall transfer the possession of the said goods to the successful bidder and issue a certificate in FORM GST DRC-12.
(6)Where the defaulter pays the amount under recovery, including any expenses incurred on the process of recovery, before the issue of the notice under sub-rule (2), the proper officer shall cancel the process of auction and release the goods.
(7)The proper officer shall cancel the process and proceed for re-auction where no bid is received or the auction is considered to be non-competitive due to lack of adequate participation or due to low bids.

145. Recovery from a third person.

- (l)The proper officer may serve upon a person referred to in clause (c) of sub-section (1) of Section 79, hereafter referred to in this rule as "the third person", a notice in FORM GST DRC-13 directing him to deposit the amount specified in the notice.
(2)Where the third person makes the payment of the amount specified in the notice issued under sub-rule (1), the proper officer shall issue a certificate-in FORM GST DRC-14 to the third person clearly indicating the details of the liability so discharged.

146. Recovery through execution of a decree, etc.

- Where any amount is payable to the defaulter in the execution of a decree of a civil court for the payment of money or for sale in the enforcement of a mortgage or charge, the proper officer shall send a request in FORM GST DRC-15 to the said court and the court shall, subject to the provisions of the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908), execute the attached decree, and credit the net proceeds for settlement of the amount recoverable.

147. Recovery by sale of movable or immovable property.

(1)The proper officer shall prepare a list of movable and immovable property belonging to the defaulter, estimate their value as per the prevalent market price and issue an order of attachment or distraint and a notice for sale in FORM GST DRC-16 prohibiting any transaction with regard to such movable and immovable property as may be required for the recovery of the amount due:Provided that the attachment of any property in a debt not secured by a negotiable instrument, a share in a corporation, or other movable property not in the possession of the defaulter except for property deposited in, or in the custody of any Court, shall be attached in the manner provided in Rule 151.
(2)The proper officer shall send a copy of the order of attachment or distraint to the concerned Revenue Authority or Transport Authority or any such Authority to place encumbrance on the said movable or immovable property, which shall be removed only on the written instructions from the proper officer to that effect.
(3)Where the property subject to the attachment or distraint under sub-rule (1) is, -
(a)an immovable property, the order of attachment or distraint shall be affixed on the said property and shall remain affixed till the confirmation of sale;
(b)a movable property, the proper officer shall seize the said property in accordance with the provisions of chapter XIV of the Act and the custody of the said property shall either be taken by the proper officer himself or an officer authorised by him.
(4)The property attached or distrained shall be sold through auction, including e-auction, for which a notice shall be issued in FORM GST DRC-17 clearly indicating the property to be sold and the purpose of sale.
(5)Notwithstanding anything contained in the provision of this Chapter, where the property to be sold is a negotiable instrument or a share in a corporation, the proper officer may, instead of selling it by public auction, sell such instrument or a share through a broker and the said broker shall deposit to the Government so much of the proceeds of such sale, reduced by his commission, as may be required for the discharge of the amount under recovery and pay the amount remaining, if any, to the owner of such instrument or a share.
(6)The proper officer may specify the amount of pre-bid deposit to be furnished in the manner specified by such officer, to make the bidders eligible to participate in the auction, which may be returned to the unsuccessful bidders or, forfeited in case the successful bidder fails to make the payment of the full amount, as the case may be.
(7)The last day for the submission of the bid or the date of the auction shall not be earlier than fifteen days from the date of issue of the notice referred to in sub-rule (4):Provided that where the goods are of perishable or hazardous nature or where the expenses of keeping them in custody are likely to exceed their value, the proper officer may sell them forthwith.
(8)Where any claim is preferred or any objection is raised with regard to the attachment or distraint of any property on the ground that such property is not liable to such attachment or distraint, the proper officer shall investigate the claim or objection and may postpone the sale for such time as he may deem fit.
(9)The person making the claim or objection must adduce evidence to show that on the date of the order issued under sub-rule (1) he had some interest in, or was in possession of, the property in question under attachment or distraint.
(10)Where, upon investigation, the proper officer is satisfied that, for the reason stated in the claim or objection, such property was not, on the said date, in the possession of the defaulter or of any other person on his behalf or that, being in the possession of the defaulter on the said date, it was in his possession, not on his own account or as his own property, but on account of or in trust for any other person, or partly on his own account and partly on account of some other person, the proper officer shall make an order releasing the property, wholly or to such extent as he thinks fit, from attachment or distraint.
(11)Where the proper officer is satisfied that the property was, on the said date, in the possession of the defaulter as his own property and not on account of any other person, or was in the possession of some other person in trust for him, or in the occupancy of a tenant or other person paying rent to him, the proper officer shall reject the claim and proceed with the process of sale through auction.
(12)The proper officer shall issue a notice to the successful bidder in FORM GST DRC-11 requiring him to make the payment within a period of fifteen days from the date of such notice and after the said payment is made, he shall issue a certificate in FORM GST DRC-12 specifying the details of the property, date of transfer, the details of the bidder and the amount paid and upon issuance of such certificate, the rights, title and interest in the property shall be deemed to be transferred to such bidder:Provided that where the highest bid is made by more than one person and one of them is a co-owner of the property, he shall be deemed to be the successful bidder.
(13)Any amount, including stamp duty, tax or fee payable in respect of the transfer of the property specified in sub-rule (12), shall he paid to the Government by the person to whom the title in such property is transferred.
(14)Where the defaulter pays the amount under recovery, including any expenses incurred on the process of recovery, before the issue of the notice under sub-rule (4), the proper officer shall cancel the process of auction and release the goods.
(15)The proper officer shall cancel the process and proceed for reauction where no bid is received or the auction is considered to be non-competitive due to lack of adequate participation or due to low bids.

148. Prohibition against bidding or purchase by officer.

- No officer or other person having any duty to perform in connection with any sale under the provisions of this Chapter shall, either directly or indirectly, bid for, acquire or attempt to acquire any interest in the property sold.

149. Prohibition against sale on holidays.

- No sale under the rules under the provision of this chapter shall take place on a Sunday or other general holidays recognized by the Government or on any day which has been notified by the Government to be a holiday for the area in which the sale is to take place.

150. Assistance by police.

- The proper officer may seek such assistance from the officer-in-charge of the jurisdictional police station as may be necessary in the discharge of his duties and the said officer-in-charge shall depute sufficient number of police officers for providing such assistance.

151. Attachment of debts and shares, etc.

(1)A debt not secured by a negotiable instrument, a share in a corporation, or other movable property not in the possession of the defaulter except for property deposited in; or in the custody of any court shall be attached by a written order in FORM GST DRC-16 prohibiting, -
(a)in the case of a debt, the creditor from recovering the debt and the debtor from making payment thereof until the receipt of a further order from the proper officer;
(b)in the case of a share, the person in whose name the share may be standing from transferring the same or receiving any dividend thereon;
(c)in the case of any other movable property, the person in possession of the same from giving it to the defaulter.
(2)A copy of such order shall be affixed on some conspicuous part of the office of the proper officer, and another copy shall be sent, in the case of debt, to the debtor, and in the case of shares, to the registered address of the corporation and in the case of other movable property, to the person in possession of the same.
(3)A debtor, prohibited under clause (a) of sub-rule (1), may pay the amount of his debt to the proper officer, and such payment shall be deemed as paid to the defaulter.

152. Attachment of property in custody of courts or Public Officer.

- Where the property to be attached is in the custody of any court or Public Officer, the proper officer shall send the order of attachment to such court or officer, requesting that such property, and any interest or dividend becoming payable thereon may be held till the recovery of the amount payable.

153. Attachment of interest in partnership.

(1)Where the property to be attached consists of an interest of the defaulter, being a partner in the partnership property, the proper officer may make an order charging the share of such partner in the partnership property and profits with payment of the amount due under the certificate, and may, by the same or subsequent order, appoint a receiver of the share of such partner in the profits, whether already declared or accruing, and of any other money which may become due to him in respect of the partnership, and direct accounts and enquiries and make an order for the sale of such interest or such other order as the circumstances of the case may require.
(2)The other partners shall be at liberty at any time to redeem the interest charged or, in the case of a sale being directed, to purchase the same.

154. Disposal of proceeds of sale of goods and movable or immovable property.

- The amounts so realised from the sale of goods, movable or immovable property, for the recovery of dues from a defaulter shall, -
(a)first, be appropriated against the administrative cost of the recovery process:
(b)next, be appropriated against the amount to be recovered;
(c)next, be appropriated against any other amount due from the defaulter under the Act or the Integrated Goods and Services Tax Act, 2017 or the Union Territory Goods and Services Tax Act, 2017 or any of the State Goods and Services Tax Act, 2017 and the rules made thereunder; and
(d)any balance, be paid to the defaulter.

155. Recovery through land revenue authority.

- Where an amount is to be recovered in accordance with the provisions of clause (e) of sub-section (1) of Section 79, the proper officer shall send a certificate to the Collector or Deputy Commissioner of the district or any other officer authorized in this behalf in FORM GST DRC-18 to recover from the person concerned, the amount specified in the certificate as if it were an arrear of land revenue.

156. Recovery through court.

- Where an amount is to be recovered as if it were a fine imposed under the Code of Criminal Procedure, 1973, the proper officer shall make an application before the appropriate Magistrate in accordance with the provisions of clause (f) of sub-section (1) of Section 79 in FORM GST DRC- 19 to recover from the person concerned, the amount specified thereunder as if it were a fine imposed by him.

157. Recovery from surety.

- Where any person has become surety for the amount due by the defaulter, he may be proceeded against under this Chapter as if he were the defaulter.

158. Payment of tax and other amounts in installments.

(1)On an application filed electronically by a taxable person, in FORM GST DRC-20, seeking extension of time for the payment of taxes or any amount due under the Act or for allowing payment of such taxes or amount in installments in accordance with the provisions of Section 80, the Commissioner shall call for a report from the jurisdictional officer about the financial ability of the taxable person to pay the said amount.
(2)Upon consideration of the request of the taxable person and the report of the jurisdictional officer, the Commissioner may issue an order in FORM GST DRC-21 allowing the taxable person further time to make payment and/or to pay the amount in such monthly installments, not exceeding twenty-four, as he may deem fit.
(3)The facility referred to in sub-rule (2) shall not be allowed where, -
(a)the taxable person has already defaulted on the payment of any amount under the Act or the Integrated Goods and Services Tax Act, 2017 or the Union Territory' Goods and Services Tax Act, 2017 or any of the State Goods and Services Tax Act, 2017, for which the recovery process is on;
(b)the taxable person has not been allowed to make payment in instalments in the preceding financial year under the Act or the Integrated Goods and Services Tax Act, 2017 or the Union Territory Goods and Services Tax Act, 2017 or any of the State Goods and Services Tax Act, 2017;
(c)the amount for which instalment facility is sought is less than twenty-five thousand rupees.

159. Provisional attachment of property.

(1)Where the Commissioner decides to attach any property, including bank account in accordance with the provisions of Section 83. he shall pass an order in FORM GST DRC-22 to that effect mentioning therein, the details of property which is attached.
(2)The Commissioner shall send a copy of the order of attachment to the concerned Revenue Authority or Transport Authority or any such Authority to place encumbrance on the said movable or immovable property, which shall be removed only on the written instructions from the Commissioner to that effect.
(3)Where the property attached is of perishable or hazardous nature, and if the taxable person pays an amount equivalent to the market price of such property or the amount that is or may become payable by the taxable person, whichever is lower, then such property shall be released forthwith, by an order in FORM GST DRC-23, on proof of payment.
(4)Where the taxable person fails to pay the amount referred to in sub-rule (3) in respect of the said property of perishable or hazardous nature, the Commissioner may dispose of such property and the amount realized thereby shall be adjusted against the tax, interest, penalty, fee or any other amount payable by the taxable person.
(5)Any person whose property is attached may, within seven days of the attachment under sub-rule (1), file in objection to the effect that the property attached was or is not liable to attachment, and the Commissioner may, after affording an opportunity of being heard to the person filing the objection, release the said property by an order in FORM GST DRC- 23.
(6)The Commissioner may, upon being satisfied that the property was or is no longer liable for attachment, release such property by issuing an order in FORM GST DRC- 23.

160. Recovery from company in liquidation.

- Where the company is under liquidation as specified in Section 88, the Commissioner shall notify the liquidator for the recovery of any amount representing tax, interest, penalty or any other amount due under the Act in FORM GST DRC -24.

161. Continuation of certain recovery proceedings.

- The order for the reduction or enhancement of any demand under Section 84 shall be issued in FORM GST DRC- 25.[Chapter-XIX] [Inserted by Notification No. S.O. 125, dated 07.07.2017.] Offences and Penalties

162. Procedure for compounding of offences.

(1)An applicant may, either before or after the institution of prosecution, make an application under sub-section (1) of Section 138 in FORM GST CPD-01 to the Commissioner for compounding of an offence.
(2)On receipt of the application, the Commissioner shall call for a report from the concerned officer with reference to the particulars furnished in the application, or any other information, which may be considered relevant for the examination of such application.
(3)The Commissioner, after taking into account the contents of the said application. may, by order in-FORM GST CPD-02, on being satisfied that the applicant has co-operated in the proceedings before him and has made full and true disclosure of facts relating to the case, allow the application indicating the compounding amount and grant him immunity from prosecution or reject such application within ninety days of the receipt of the application.
(4)The application shall not be decided under sub-rule (3) without affording an opportunity of being heard to the applicant and recording the grounds of such rejection.
(5)The application shall not be allowed unless the tax, interest and penalty liable to be paid have been paid in the case for which the application has been made.
(6)The applicant shall, within a period of thirty days from the date of the receipt of the order under sub-rule (3), pay the compounding amount as ordered by the Commissioner and shall furnish the proof of such payment to him.
(7)In case the applicant fails to pay the compounding amount within the time specified in sub-rule (6), the order made under sub-rule (3) shall be vitiated and be void.
(8)Immunity granted to a person under sub-rule (3) may, at any time, be withdrawn by the Commissioner, if he is satisfied that such person had, in the course of the compounding proceedings, concealed any material particulars or had given false evidence. Thereupon such person may be tried for the offence with respect to which immunity was granted or for any other offence that appears to have been committed by him in connection with the compounding proceedings and the provisions the Act shall apply as if no such immunity had been granted.Form GST CMP-01[See rule 3(1)]Intimation to pay tax under section 10 (composition levy)(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN/Provisional ID  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person Select from drop down
(i) Manufacturers, other than manufacturers of such goods asnotified by the Government  
(ii) Suppliers making supplies referred to in clause (b) ofparagraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition schemeis opted 2017-18
7. Jurisdiction Centre State
8. Declaration -I hereby declare that the aforesaid businessshall abide by the conditions and restrictions specified forpayment of tax under section 10.
9. VerificationI________________________________________ hereby solemnly affirmand declare that the information given hereinabove is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Form GST CMP-02[See rule 3(2)]Intimation to pay tax under section 10 (composition levy)(For persons registered under the Act)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person Select from drop down
(i) Manufacturers, other than manufacturers of such goods as may be notified by the Government  
(ii) Suppliers making supplies referred to in clause (b) of paragraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition scheme is opted  
7. Jurisdiction Centre State
8. Declaration -I hereby declare that the aforesaid business shall abide by the conditions and restrictions specified for paying tax under section 10.
9. VerificationI ............................................................................ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Form GST CMP-03[See rule 3(4)]Intimation of details of stock on date of opting for composition levy(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Details of application filed to pay tax undersection 10 (i) Application reference number (ARN)  
(ii) Date of filing  
6. Jurisdiction Centre State

7. Stock of purchases made from registered person under the existing law

Sr. No GSTIN/TIN Name of the supplier Bill/Invoice No. Date Value of Stock VAT Central Excise Service Tax (if applicable) Total
1 2 3 4 5 6 7 8 9 10
1                  
2                  
Total                  

8. Stock of purchases made from unregistered person under the existing law

Sr. No Name of the unregistered person Address Bill/Invoice No Date Value of Stock VAT Central Excise Service Tax (if applicable) Total
1 2 3 4 5 6 7 8 9 10
1                  
2                  
Total                  
9. Details of tax paid Description Central Tax State Tax /UT Tax
Amount    
Debit entry no.    
10. VerificationI ............................................................................ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Form GST CMP-04[See rule 6(2)(3)]Intimation/Application for Withdrawal from Composition Levy
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person  
(i) Manufacturers, other than manufacturers of such goods as may be notified by the Government  
(ii) Suppliers making supplies referred to in clause (b) of paragraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Nature of Business  
7. Date from which withdrawal from compositionscheme is sought DD MM YYYY
8. Jurisdiction Centre State
9. Reasons for withdrawal from compositionscheme  
10. VerificationI…......................................................herebyhereby solemnly affirm and declare that the information givenhereinabove is true and correct to the best of my knowledge andbelief and nothing has been concealed therefrom.
9. VerificationI ............................................................................ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Note - Stock statement may be furnished separately for availing input tax credit on the stock available on the date preceding the date from which composition option is withdrawn in FORM GST ITC -01.Form GST CMP-05[See rule 6(4)]Reference No. ...DateToGSTINNameAddressNotice for denial of option to pay tax under section 10Whereas on the basis of information which has come to my notice, it appears that you have violated the conditions and restrictions necessary for availing of the composition scheme under section 10 of the Act. I therefore propose to deny the option to you to pay tax under the said section for the following reasons: -

1.

2.

3.

....You are hereby directed to furnish a reply to this notice within fifteen working days from the date of service of this notice.You are hereby directed to appear before the undersigned on DD/MM/YYYY at HH/MM.If you fail to furnish a reply within the stipulated date or fail to appear for personal hearing on the appointed date and time, the case will be decided ex parte on the basis of available records and on meritsSignatureName of Proper OfficerDesignationJurisdictionPlaceDateForm GST CMP-06[See rule 6(5)]Reply to the notice to show cause
1. GSTIN  
2. Details of the show cause notice Reference no.
Date
3. Legal name  
4. Trade name, if any  
5. Address of the Principal Place of Business  
6. Reply to the notice  
7. List of documents uploaded  
8. Verification I__________________________________________ hereby solemnly affirmand declare that the information given herein above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.Signature of theAuthorised SignatoryDatePlace
Note - 1. The reply should not be more than 500 characters. In case the same is more than 500 characters, then it should be uploaded separately.

2. Supporting documents, if any, may be uploaded in PDF format.

Form GST CMP-07[See rule 6(5)] [Substituted 'See rule 6(5)(6)' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]Reference No.Date-ToGSTINNameAddressApplication Reference No. (ARN)Date -Order for acceptance/rejection of reply to show cause noticeThis has reference to your reply dated ----- filed in response to the show cause notice issued vide reference no. -------- dated ---------. Your reply has been examined and the same has been found to be satisfactory and, therefore, your option to pay tax under composition scheme shall continue. The said show cause notice stands vacated.orThis has reference to your reply dated ----- filed in response to the show cause notice issued vide reference no. -------- dated ---------. Your reply has been examined and the same has not been found to be satisfactory and, therefore, your option to pay tax under composition scheme is hereby denied with effect from for the following reasons:textorYou have not filed any reply to the show cause notice; orYou did not appear on the day fixed for hearing.Therefore, your option to pay tax under composition scheme is hereby denied with effect from date for the following reasons:Text
DatePlace SignatureName of Proper officer
  DesignationJurisdiction
[Form GST CMP - 08] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.][See rule 62]Statement for payment of self-assessed tax
Financial Year        
Quarter  
1. GSTIN                              
2. (a) Legal name Auto
  (b) Trade name Auto
  (c) ARN Auto (After filing)
  (d) Date of filing Auto (After filing)

3. Summary of self-assessed liability

(net of advances, credit and debit notes and any other adjustment due to amendments etc.)(Amount in Rs. in all tables)
Sr. No. Description Value Integrated tax Central tax State/UT tax Cess
1 2 3 4 5 6 7
1. Outward supplies (including exempt supplies)          
2. Inward supplies attracting reverse chargeincluding import of services          
3. Tax payable(1+2)          
4. Interest payable, if any          
5. Tax and interest paid          

4. Verification

I hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed there from.SignaturePlace :Name of Authorised SignatoryDate:Designation/StatusInstructions:

1. The taxpayer paying tax under the provisions of section 10 of the Rajasthan Goods and Services Tax Act, 2017 or by availing the benefit of this department's notification No. F.12(56)FD/Tax/2017-Pt-III-165, dated the 7th March, 2019 shall make payment of tax on quarterly basis by the due date.

2. Adjustment on account of advances, credit/debit notes or rectifications shall be reported against the liability.

3. Negative value may be reported as such if such value comes after adjustment.

4. If the total tax payable becomes negative, then the same shall be carried forward to the next tax period forutilising the same in that tax period,

5. Interest shall be leviable if payment is made after the due date.

6. 'Nil' Statement shall be filed if there is no tax liability due during the quarter.

[Form GST ENR-01 [Substituted by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]][See rule 58(1)]Application for Enrolment under section 35 (2)[only for un-registered persons]
1 Name of the State  
2 (a) Legal name  
  (b) Trade Name, if any  
(c) PAN  
(d) Aadhaar (applicable in case ofproprietorship concerns only)  
3 Type of enrolment  
(i) Warehouse or Depot   (ii) Go down  
(iii) Transport services   (iv) Cold Storage  
4 Constitution of Business (Please Select theAppropriate)  
(i) Proprietorship or HUF   (ii) Partnership  
(iii) Company   (iv) Others  
5 Particulars of Principal Place of Business
(a) Address
Building No. or Flat No.   Floor No.  
Name of the Premises or Building   Road or Street  
City or Town or Locality or Village   Taluka or Block  
District      
State   PIN Code  
Latitude   Longitude  
(b) Contact Information (the email address and mobile number willbe used for authentication)
Email Address   Telephone STD  
Mobile Number   Fax STD  
(c) Nature of premises
Own Leased Rented Consent Shared Others (specify)
6 Details of additional place of business - Addfor additional place(s) of business, if any (Fill up the sameinformation as in item 5 [(a), (b), and (c)]
7 Consent
I on behalf of the holder of Aadhaar numberpre-filled based on Aadhaar number provided in the formgive consent to "Goods and Services Tax Network" toobtain my details from UIDAI for the purpose of authentication."Goods and Services Tax Network" has informed me thatidentity information would only be used for validating identityof the Aadhaar holder and will be shared with Central IdentitiesData Repository only for the purpose of authentication.
8. List of documents uploaded (Identity andaddress proof)
9.VerificationI hereby solemnlyaffirm and declare that the information given herein above istrue and correct to the best of my knowledge and belief andnothing has been concealed therefrom.Place:Date:SignatureName of Authorised Signatory
For Office Uses:
Enrolment No. Date-
Form GST REG-01[See rule 8(1)]Application for Registration(Other than a non-resident taxable person, a person required to deduct tax at source under section 51 and a person required to collect tax at source under section 52 and a person supplying online information and database access or retrieval services from a place outside India to a non-taxable online recipient referred to in section 14 of the Integrated Goods and Services Tax Act, 2017)Part -AState/UT - ∇ District -∇
(i) Legal Name of the Business:(As mentioned in Permanent Account Number)  
(ii) Permanent Account Number :(Enter Permanent Account Number of theBusiness; Permanent Account Number of Individual in case ofProprietorship concern)  
(iii) Email Address :  
(iv) Mobile Number :  
Note.- Information submitted above issubject to online verification before proceeding to fill upPart-B. Authorised signatory filing the application shall providehis mobile number and email address.
Part-B {||-| 1.| Trade Name, if any||}
2. Constitution of Business (Please Select the Appropriate)
(i) Proprietorship   (ii) Partnership  
(iii) Hindu Undivided Family   (iv) Private Limited Company  
(v) Public Limited Company   (vi) Society/Club/Trust/Association of Persons  
(vii) Government Department   (viii) Public Sector Undertaking  
(ix) Unlimited Company   (x) Limited Liability Partnership  
(xi) Local Authority   (xii) Statutory Body  
(xiii) Foreign Limited Liability Partnership   (xiv) Foreign Company Registered (in India)  
(xv) Others (Please specify)      
3. Name of the State ⏏ District ⏏
4. Jurisdiction State Centre
Sector, Circle, Ward, Unit, etc. others (specify)  
5. Option for Composition YesNo
6. Composition Declaration
I hereby declare that the aforesaid business shall abide bythe conditions and restrictions specified in the Act or the rulesfor opting to pay tax under the composition scheme.
6.1 Category of Registered Person tick in check box
  (i) Manufacturers, other than manufacturers of suchgoods as may be notified by the Government for which option isnot available  
  (ii) Suppliers making supplies referred to in clause (b) ofparagraph 6 of Schedule II  
  (iii) Any other supplier eligible for composition levy.  
7. Date of commencement of business DD/MM/YYYY
8. Date on which liability to register arises DD/MM/YYYY
9. Are you applying for registration as a casual taxable person? Yes No
10. If selected "Yes" in Sr. No. 9, period for whichregistration is required FromDD/MM/YYYY ToDD/MM/YYYY
11. If selected "Yes" in Sr. No. 9, estimated suppliesand estimated net tax liability during the period of registration
Sr. No. Type of Tax Turnover (Rs.) Net Tax Liability (Rs.)
(i) Integrated Tax    
(ii) Central Tax    
(iii) State Tax    
(iv) UT Tax    
(v) Cess    
  Total    
  Payment Details    
  Challan Identification Number   Date   Amount  
12. Are you applying for registration as a SEZ Unit? Yes No
  (i) Select name of SEZ   ∇
(ii) Approval order number and date of order    
(iii) Designation of approving authority    
13. Are you applying for registration as a SEZ Developer? Yes No
  (i) Select name of SEZ Developer   ∇
(ii) Approval order number and date of order    
(iii) Designation of approving authority    
14. Reason to obtain registration :
(i) Crossing the threshold (viii) Merger/amalgamation of two or more registered persons
(ii) Inter-State supply (ix) Input Service Distributor
(iii) Liability to pay tax as recipient of goods or servicesu/s 9(3) or 9(4) (x) Person liable to pay tax u/s 9(5)
(iv) Transfer of business which includes change in theownership of business (if transferee is not a registered entity) (xi) Taxable person supplying through e-Commerce portal
(v) Death of the proprietor (if the successor is not aregistered entity) (xii) Voluntary Basis
(vi) De-merger (xiii) Persons supplying goods and/or services on behalf ofother taxable person(s)
(vii) Change in constitution of business (xiv) Others (Not covered above) - Specify
15. Indicate existing registrations wherever applicable
16. [] [Added by Notification No. G.S.R. 60, dated 21.8.2017.] Government departments applying for registration as suppliers may not furnish Bank Account details.
Registration number under Value Added Tax  
State Sales Tax Registration Number  
Entry Tax Registration Number  
Entertainment Tax Registration Number  
Hotel and Luxury Tax Registration Number  
State Excise Registration Number  
Service Tax Registration Number  
Corporate Identify Number/Foreign Company Registration Number  
Limited Liability Partnership IdentificationNumber/Foreign Limited Liability Partnership IdentificationNumber  
Importer/Exporter Code Number  
Registration number under Medicinal and ToiletPreparations (Excise Duties) Act  
Registration number under Shops and Establishment Act  
Temporary ID, if any  
Others (Please specify)  
16. (a) Address of Principal Place of Business
Building No./Flat No. Floor No.
Name of the Premises/Building Road/Street
City/Town/Locality/Village District
Taluka/Block  
State PIN Code
Latitude Longitude
(b) Contact Information
Office Email Address   Office Telephone number STD  
Mobile Number   Office Fax Number STD  
(c) Nature of premises
Own Leased Rented Consent Shared Others (specify)
(d) Nature of business activity being carried out at abovementioned premises (Please tick applicable)
Factory/Manufacturing   Wholesale Business   Retail Business  
Warehouse/Depot   Bonded Warehouse   Supplier of services  
Office/Sale Office   Leasing Business   Recipient of goods or services  
EOU/STP/EHTP   Works Contract   Export  
Import   Others (Specify)      
17. Details of Bank Accounts (s)
Total number of Bank Accounts maintained by the applicant forconducting business(Upto 10 Bank Accounts to be reported)  
Details of Bank Account 1
Account Number                              
Type of Account   IFSC
Bank Name  
Branch Address To be auto-populated (Edit mode)
Note- Add more accounts.............
18. Details of the Goods supplied by the Business
Please specify top 5 Goods
Sr. No. Description of Goods HSN Code (Four digit)
(i)    
(ii)    
(iii)    
(iv)    
19. Details of the Services supplied by the Business
Please specify top 5 Services
Sr. No. Description of Services HSN Code (Four digit)
(i)    
(ii)    
(iii)    
(iv)    
20. Details of Additional Place(s) of Business
Number of additional places  
Premises 1
(a) Details of Additional Place of Business
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
City/Town/Locality/Village   District  
Block/Taluka      
State   PIN Code            
Latitude   Longitude  
(b) Contact Information
Office Email Address   Office Telephone number STD  
Mobile Number   Office Fax Number STD  
(c) Nature of premises
Own Leased Rented Consent Shared Others (specify)
(d) Nature of business activity being carried out at above mentioned premises (Please tick applicable)
Factory/Manufacturing   Wholesale Business   Retail Business  
Warehouse/Depot   Bonded Warehouse   Supplier of services  
Office/Sale Office   Leasing Business   Recipient of goods or services  
EOU/STP/EHTP   Works Contract   Export  
Import   Others (Specify)      
21. Details of Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc.
Particulars First Name Middle Name Last Name
Name      
Photo  
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD  
Designation/Status   Director Identification Number (if any)  
Permanent Account Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport No. (in case of foreigners)  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
City/Town/Locality/Village   District  
Block/Taluka  
State   PIN Code  
Country (in case of foreigner only)   ZIP code  
22. Details of Authorised SignatoryCheckbox for Primary Authorised SignatoryDetails of Signatory No. 1
Particulars First Name Middle Name Last Name
Name      
Photo  
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD  
Designation/Status   Director Identification Number (if any)  
Permanent Account Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport No. (in case of foreigners)  
Residential Address in India
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
Block/Taluka  
City/Town/Locality/Village   District  
State   PIN Code            
23. Details of Authorised Representative
Enrolment ID, if available  
Provide following details, if enrolment ID is not available
Permanent Account Number  
Aadhaar, if Permanent Account Number is not available  
  First Name Middle Name Last Name
Name of Person      
Designation/Status  
Mobile Number                      
Email address  
Telephone No. with STD   FAX No. with STD  
24. State Specific Information
  Profession Tax Enrolment Code (EC) No.
  Profession Tax Registration Certificate (RC) No.
  State Excise License No. and the name of the person in whosename Excise License is held
  (a) Field 1
  (b) Field 2
  (c) ...........
  (d) ...........
  (e) Field n
25. Document Upload
  A customized list of documents required to beuploaded (refer rule 8) as per the field values in the form.
26. Consent
  I on behalf of the holder of Aadhaar numberpre-filled based on Aadhaar number provided in the form giveconsent to "Goods and Services Tax Network" to obtainmy details from UIDAI for the purpose of authentication. "Goodsand Services Tax Network" has informed me that identityinformation would only be used for validating identity of theAadhaar holder and will be shared with State Identities DataRepository only for the purpose of authentication.
27. Verification (by authorised signatory)
  I hereby solemnly affirm and declare that theinformation given herein above is true and correct to the best ofmy knowledge and belief and nothing has been concealed therefrom
  Signature
Place :Date : Name of Authorised Signatory........................Designation/Status..................................
List of documents to be uploaded :-
1. Photographs (wherever specified in the Application Form)
(a) Proprietary Concern - Proprietor
(b) Partnership Firm/Limited Liability Partnership- Managing/Authorised/Designated Partners (personal details ofall partners are to be submitted but photos of only ten partnersincluding that of Managing Partner are to be submitted)
(c) Hindu Undivided Family - Karta
(d) Company - Managing Director or the Authorised Person
(e) Trust - Managing Trustee
(f) Association of Persons or Body of Individuals-Members of Managing Committee (personal details of all membersare to be submitted but photos of only ten members includingthat of Chairman are to be submitted)
(g) Local Authority - Chief Executive Officer or his equivalent
(h) Statutory Body - Chief Executive Officer or his equivalent
(i) Others - Person in Charge
2. Constitution of Business: Partnership Deed incase of Partnership Firm, Registration Certificate/Proof ofConstitution in case of Society, Trust, Club, GovernmentDepartment, Association of Persons or Body of Individuals, LocalAuthority, Statutory Body and Others etc.
3. Proof of Principal Place of Business:
(a) For Own premises -
Any document in support of the ownership of thepremises like latest Property Tax Receipt or Municipal Khatacopy or copy of Electricity Bill.
(b) For Rented or Leased premises -
A copy of the valid Rent/Lease Agreement withany document in support of the ownership of the premises of theLessor like Latest Property Tax Receipt or Municipal Khata copyor copy of Electricity Bill.
(c) For premises not covered in (a) and (b) above -
A copy of the Consent Letter with any documentin support of the ownership of the premises of the Consenterlike Municipal Khata copy or Electricity Bill copy. For sharedproperties also, the same documents may be uploaded.
(d) For rented/leased premises where the Rent/lease agreement is not available, an affidavit to that effectalong with any document in support of the possession of thepremises like copy of Electricity Bill.
(e) If the principal place of business is locatedin a Special Economic Zone or the applicant is an SpecialEconomic Zone developer, necessary documents/certificatesissued by Government of India are required to be uploaded.
4 Bank Account Related Proof:
Scanned copy of the first page of Bank passbookor the relevant page of Bank Statement or Scanned copy of acancelled cheque containing name of the Proprietor or Businessentity, Bank Account No., MICR, IFSC and Branch detailsincluding code.
5 Authorisation Form :-
For each Authorised Signatory mentioned in theapplication form, Authorisation or copy of Resolution of theManaging Committee or Board of Directors to be filed in thefollowing format:
Declaration for Authorised Signatory (Separatefor each signatory) (Details of Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of ManagingCommittee of Associations/Board of Trustees etc.)
I/We ..... (name) being (Partners/Karta/Managing Directors and whole time Director/Members of ManagingCommittee of Associations/Board of Trustees etc.) of .....(name of registered person)
hereby solemnly affirm and declare thatname of the authorised signatory, (status/designation)is hereby authorised, vide resolution no. ..... dated .......(copy submitted herewith), to act as an authorised signatory forthe business Goods and Services Tax IdentificationNumber - Name of the Business for which application forregistration is being filed under the Act. All his actions inrelation to this business will be binding on me/us.
Signature of the person competent to sign
Name :
Designation/Status :
(Name of the proprietor/Business Entity)
Acceptance as an authorised signatory
{|
I (Nameof the authorised signatory hereby solemnly accord myacceptance to act as authorised signatory for the above referredbusiness and all my acts shall be binding on the business.
{|
  Signature of Authorised Signatory
Place :Date : (Name)
  Designation/Status :
|}|}Instructions for submission of Application for Registration.

1. Enter name of person as recorded on Permanent Account Number of the Business. In case of Proprietorship concern, enter name of proprietor against Legal Name and mention Permanent Account Number of the proprietor. Permanent Account Number shall be verified with Income Tax database.

2. Provide E-mail Id and Mobile Number of authorised signatory for verification and future communication which will be verified through One Time Passwords to be sent separately, before filling up Part-B of the application.

3. Applicant need to upload scanned copy of the declaration signed by the Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc. in case the business declares a person as Authorised Signatory.

4. The following persons can digitally sign the application for new registration:-

Constitution of Business Person who can digitally sign the application
Proprietorship Proprietor
Partnership Managing/Authorised Partners
Hindu Undivided Family Karta
Private Limited Company Managing/Whole-time Directors
Public Limited Company Managing/Whole-time Directors
Society/Club/Trust/AOP Members of Managing Committee
Government Department Person In charge
Public Sector Undertaking Managing/Whole-time Director
Unlimited Company Managing/Whole-time Director
Limited Liability Partnership Designated Partners
Local Authority Chief Executive Officer or Equivalent
Statutory Body Chief Executive Officer or Equivalent
Foreign Company Authorised Person in India
Foreign Limited Liability Partnership Authorised Person in India
Others (specify) Person In charge

5. Information in respect of authorised representative is optional. Please select your authorised representative from the list available on the common portal if the authorised representative is enrolled, otherwise provide details of such person.

6. State specific information are relevant for the concerned State only.

7. Application filed by undermentioned persons shall be signed digitally:-

Sr. No Type of Applicant Type of Signature required
1. Private Limited CompanyPublic Limited CompanyPublic Sector UndertakingUnlimited CompanyLimited Liability PartnershipForeign CompanyForeign Limited Liability Partnership Digital Signature Certificate (DSC)- Class-2 and above.
2. Other than above Digital Signature Certificate class2 and abovee-Signatureorany other mode as may be notified

8. All information related to Permanent Account Number, Aadhaar, Director Identification Number, Challan Identification Number shall be validated online by the system and Acknowledgement Receipt Number will be generated after successful validation of all the filled up information.

9. Status of the application filed online can be tracked on the common portal by entering Application Reference Number (ARN) indicated on the Acknowledgement.

10. No fee is payable for filing application for registration.

11. Authorised signatory shall not be a minor.

12. Any person having multiple [places of business] [Substituted 'business verticals' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] within a State, requiring a separate registration for any of its [places of business] [Substituted 'business verticals' by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] shall need to apply separately in respect of each of the vertical.

13. After approval of application, registration certificate shall be made available on the common portal.

14. Temporary Reference Number (TRN) will be allotted after successfully furnishing preliminary details in PART -A of the application which can be used for filling up details in PART-B of the application. TRN will be available on the common portal for a period of 15 days.

15. Any person who applies for registration under rule 8 may give an option to pay tax under section 10 in Part B of FORM GST REG-01, which shall be considered as an intimation to pay tax under the said section.

16. [ Government departments applying for registration as supplies may not furnish Bank Account details.] [Inserted by Notification No. G.S.R. 60, dated, 21.8.2017.]

17. [ Taxpayers who want to pay tax by availing benefit of this department’s notification No. F. 12(56)FD/Tax/2017-Pt-III-165, dated the 7th March, 2019, as amended, shall indicate such option at serial no. 5 and 6.1(iii) of this Form.] [Inserted by Notification No. F. 12(46)FD/TAX/2017-Part-III-04, dated 23.4.2019.]

Form GST REG-02[See rule 8(5)]Acknowledgement
Application Reference Number (ARN) -  
You have filed the application successfully and theparticulars of the application are given as under:
Date of filing :
Time of filing :
Goods and Services Tax Identification Number, if available :
Legal Name :
Trade Name (if applicable) :
Form No. :
Form Description :
Center Jurisdiction :
State Jurisdiction :
Filed by :
Temporary reference number (TRN), if any :
Payment details * : Challan Identification Number
  : Date
  : Amount
It is a system generated acknowledgment and does not requireany signature.
* Applicable only in case of Casual taxable person and NonResident taxable person
Form GST REG-03[See rule 9(2)]
Reference No. : Date -
ToName of the Applicant:Address:GSTIN (if available):Application Reference No. (ARN):Date:Notice for Seeking Additional Information/Clarification/Documents relating to Application for Registration/Amendment/CancellationThis is with reference to your registration/amendment/cancellation application filed vide ARN Dated-DD/MM/YYYY The Department has examined your application and is not satisfied with it for the following reasons:

1.

2.

3.

...You are directed to submit your reply by ........... (DD/MM/YYYY)*You are hereby directed to appear before the undersigned on ......... (DD/MM/YYYY) at ....... (HH:MM)If no response is received by the stipulated date, your application is liable for rejection. Please note that no further notice/reminder will be issued in this matterSignatureName of the Proper Officer:Designation:Jurisdiction:* Not applicable for New Registration ApplicationForm GST REG-04[See rule 9(2)]Clarification/additional information/document for Registration/Amendment/Cancellation
1. Notice details Reference No.   Date  
2. Application details Reference No.   Date  
3. GSTIN, if applicable  
4. Name of Business (Legal)  
5. Trade name, if any  
6. Address  
7. Whether any modification in the application forregistration or fields is required. - YesNo(Tick one)
8. Additional Information  
9. List of Documents uploaded  
10. Verification
  I .........................................................................................hereby solemnly affirm and declare that the information givenhereinabove is true and correct to the best of my knowledge andbelief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
  Name
  Designation/Status :
  Place :
  Date :
Note: - 1. For new registration, original registration application will be available in editable mode if option 'Yes' is selected in item 7.

2. For amendment of registration particulars, the fields intended to be amended will be available in editable mode if option 'Yes' is selected in item 7.

Form GST REG-05[See rule 9(4)]
Reference Number : Date -
ToName of the ApplicantAddress -GSTIN (if available)Order of Rejection of Application for Registration/Amendment/Cancellation/This has reference to your reply filed vide ARN --- dated----. The reply has been examined and the same has not been found to be satisfactory for the following reasons:

1.

2.

3.

...Therefore, your application is rejected in accordance with the provisions of the Act.OrYou have not replied to the notice issued vide reference no. ........ dated .......... within the time specified therein. Therefore, your application is hereby rejected in accordance with the provisions of the Act.SignatureNameDesignationJurisdictionForm GST REG-06[See rule 10(1)]Registration CertificateRegistration Number: GSTIN/UIN
1. Legal Name  
2. Trade Name, if any  
3. Constitution of Business  
4. Address of Principal Place of Business  
5. Date of Liability DD/MM/YYYY
6. Period of Validity(Applicable only in case of non-Resident taxable person orCasual taxable person) From DD/MM/YYYY To DD/MM/YYYY
7. Type of Registration  
8. Particulars of Approving Authority
Centre State
Signature
Name  
Designation  
Office  
9. Date of issue of Certificate  
Note: The registration certificate is required to beprominently displayed at all places of business in the State.
Annexure A
Details of Additional Places of Business
Goods and Services Tax Identification Number
Legal Name
Trade Name, if any
Total Number of Additional Places of Business in the State
Sr. No. Address
1
2
3
..........
Annexure B
Goods and Services Tax Identification Number
Legal Name
Trade Name, if any
Details of Proprietor/Partners/Karta/Managing Director and whole-time Directors/Members of the Managing Committee/Association of Persons/Board of Trustees etc.
1. {|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 2.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 3.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 4.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 5.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 6.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 7.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 8.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 9.|
Photo
| Name|-| Designation/Status|-| Resident of State|-| 10.|
Photo
| Name|-| Designation/Status|-| Resident of State|}Form GST REG-07[See rule 12(1)]Application for Registration as Tax Deductor at source (u/s 51) or Tax Collector at source (u/s 52)State/UT - District -Part -A {||-| (i)| Legal Name of the Tax Deductor or Tax Collector(As mentioned in Permanent Account Number/Tax Deduction andCollection Account Number)||-| (ii)| Permanent Account Number(Enter PermanentAccount Number of the Business; Permanent Account Number ofIndividual in case of Proprietorship concern)||-| (iii)| Tax Deduction and Collection Account Number(Enter Tax Deduction and Collection Account Number, if PermanentAccount Number is not available)||-| (iv)| Email Address||-| (v)| Mobile Number||-| Note- Information submitted above is subject toonline verification before proceeding to fill up Part-B.|}Part -B {||-| 1| Trade Name, if any||-| 2| Constitution of Business (Please Select the Appropriate)|}
(i) Proprietorship   (ii) Partnership  
(iii) Hindu Undivided Family   (iv) Private Limited Company  
(v) Public Limited Company   (vi) Society/Club/Trust/Association of Persons  
(vii) Government Department   (viii) Public Sector Undertaking  
(ix) Unlimited Company   (x) Limited Liability Partnership  
(xi) Local Authority   (xii) Statutory Body  
(xiii) Foreign Limited Liability Partnership   (xiv) Foreign Company Registered (in India)  
(xv) Others (Please specify)      
3 Name of the State ⏏ District ⏏
4 Jurisdiction - State Centre
    Sector/Circle/Ward/Charge/Unit etc.  
5 Type of registration Tax Deductor ◯ Tax Collector ◯
6 Government (Centre/State/Union Territory) Center ◯ State/UT ◯
7 Date of liability to deduct/collect tax DD/MM/YYYY
8 (a) Address of principal place of business
Building No./Flat No.   Floor No.  
Name of the Premises/Building   Road/Street  
City/Town/Locality/Village   District  
Block/Taluka  
Latitude   Longitude  
State   PIN Code  
(b) Contact Information  
Office Email Address Office Telephone number
Mobile Number Office Fax Number
(c) Nature of possession of premises
Own Leased Rented Consent Shared Others (specify)
9 Have you obtained any other registrations underGoods and Services Tax in the same State? YesNo
10 If Yes, mention Goods and Services TaxIdentification Number  
11 IEC (Importer Exporter Code), if applicable  
12 Details of DDO (Drawing and Disbursing Officer)/Personresponsible for deducting tax/collecting tax
Particulars    
Name First Name Middle Name Last Name
Father's Name  
Photo  
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD    
Designation/Status   Director Identification Number (if any)  
Permanent Account Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport No. (in case of Foreigners)  
Residential Address
Building No./Flat No.   Floor No.  
Name of the Premise/Building   Locality/Village  
State   PIN Code  
13 Details of Authorised Signatory
Checkbox for Primary Authorised Signatory
Details of Signatory No. 1
{|
Particulars First Name Middle Name Last Name
Name      
Photo  
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD  
Designation/Status   Director Identification Number (if any)  
Permanent A/c Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport No. (in case of foreigners)  
|}
Residential Address (Within the Country)
Building No./Flat No.   Floor No.  
Name of the Premises/Building   Road/Street  
City/Town/Locality/Village   District  
State   PIN Code          
Block/Taluka      
Note - Add more -.
14 ConsentI on behalf of the holder of Aadhar numberpre-filled based on Aadhar number provided in the form giveconsent to "Goods and Services Tax Network" to obtainmy details from UIDAI for the purpose of authentication. "Goodsand Services Tax Network" has informed me that identityinformation would only be used for validating identity of theAadhar holder and will be shared with Central Identities DataRepository only for the purpose of authentication.
15 VerificationI hereby solemnlyaffirm and declare that the information given herein above istrue and correct to the best of my knowledge and belief andnothing has been concealed therefrom{|
  (Signature)
Place:Date: Name of DDO/Person responsible for deducting tax/collecting tax/Authorised Signatory
  Designation
|}List of documents to be uploaded (not applicable to a department or establishment of the Central Government or State Government or Local Authority or Governmental agencies) :-
Proof of Principal Place of Business:
(a) For Own premises -
Any document in support of the ownership of thepremises like latest Property Tax Receipt or Municipal Khata copyor copy of Electricity Bill.
(b) For Rented or Leased premises -
A copy of the valid Rent/Lease Agreement withany document in support of the ownership of the premises of theLessor like Latest Property Tax Receipt or Municipal Khata copyor copy of Electricity Bill.
(c) For premises not covered in (a) and (b) above -
A copy of the Consent Letter with any documentin support of the ownership of the premises of the Consenter likeMunicipal Khata copy or Electricity Bill copy. For sharedproperties also, the same documents may be uploaded.
(d) For rented/leased premises where the Rent/lease agreement is not available, an affidavit to that effectalong with any document in support of the possession of thepremises like copy of Electricity Bill.
(e) If the principal place of business islocated in an Special Economic Zone or the applicant is anSpecial Economic Zone developer, necessary documents/certificates issued by Government of India are required to beuploaded.
Instructions for submission of application for registration as Tax Deductor/Tax Collector.

1. Enter name of Tax Deductor/Tax Collector as recorded on Tax Deduction and Collection Account Number/ Permanent Account Number of the Business. Tax Deduction and Collection Account Number/Permanent Account Number shall be verified with Income Tax database.

2. Provide Email Id and Mobile Number of DDO (Drawing and Disbursing Officer)/Person responsible for deducting tax/collecting tax for verification and future communication which will be verified through One Time Passwords to be sent separately, before filling up of the application.

3. Person who is acting as DDO/Person deducting/collecting tax can sign the application.

4. The application filed by undermentioned persons shall be signed digitally.

Sr. No. Type of Applicant Digital Signature required
1. Private Limited CompanyPublic Limited CompanyPublic Sector UndertakingUnlimited CompanyLimited Liability PartnershipForeign CompanyForeign Limited Liability Partnership Digital Signature Certificate(DSC) class 2 and above
2. Other than above Digital Signature Certificate class 2 and above,e-Signature or any other mode as specified or as may be notified.

5. All information relating to Permanent Account Number, Aadhaar, Director Identification Number, Challan Identification Number shall be validated online by the system and Acknowledgment Receipt Number will be generated after successful validation of all the filled information.

6. Status of the application filed online can be tracked on the Common portal.

7. No fee is payable for filing application for registration.

8. Authorised shall not be a minor.

Form GST REG-08[See rule 12(3)]
Reference No. Date :
ToName:Address:
Application Reference No. (ARN)(Reply) Date :
Order of Cancellation of Registration as Tax Deductor at source or Tax Collector at sourceThis has reference to the show-cause notice issued vide Reference Number ...... dated ....... for cancellation of registration under the Act.Whereas no reply to show cause notice has been filed; orWhereas on the day fixed for hearing you did not appear; orWhereas your reply to the notice to show cause and submissions made at the time of hearing have been examined. The undersigned is of the opinion that your registration is liable to be cancelled for the following reason(s).

1.

2.

The effective date of cancellation of registration is DD/MM/YYYY .You are directed to pay the amounts mentioned below on or before ----- (date) failing which the amount will be recovered in accordance with the provisions of the Act and rules made thereunder.(This order is also available on your dashboard).
Head Integrated tax Central tax State tax UT Tax Cess
Tax          
Interest          
Penalty          
Others          
Total          
SignatureNameDesignationJurisdictionForm GST REG-09[See rule 13(1)]Application for Registration of Non Resident Taxable PersonPart -A State/UT - District -
(i) Legal Name of the non-Resident Taxable Person  
(ii) Permanent Account Number of the non-Resident Taxable person,if any  
(iii) Passport number, if Permanent Account Number is not available  
(iv) Tax identification number or unique number onthe basis of which the entity is identified by the Government ofthat country  
(v) Name of the Authorised Signatory (as per Permanent AccountNumber)  
(vi) Permanent Account Number of the Authorised Signatory  
(vii) Email Address of the Authorised Signatory  
(viii) Mobile Number of the Authorised Signatory (+91)  
Note- Relevant information submitted above issubject to online verification, where practicable, beforeproceeding to fill up Part-B.
Part -B {||-| 1.| Details of Authorised Signatory (should be a resident ofIndia)|-| First Name| Middle Name| Last Name|-| Photo||-| Gender| Male/Female/Others|-| Designation||-| Date of Birth| DD/MM/YYYY|-| Father's Name||-| Nationality||-| Aadhaar||||}
  Address of the Authorised signatory. Address line 1
    Address Line 2
    Address line 3
2. Period for which registration is required From To
DD/MM/YYYY DD/MM/YYYY
3. Turnover Details Estimated Turnover (Rs.) Estimated Tax Liability (Net) (Rs.)
intra-State Inter-State Central Tax State Tax UT Tax Integrated Tax Cess
4. Address of non-Resident taxable person in the Country ofOrigin
(In case of business entity - Address of the Office)
Address Line 1
Address Line 2
Address Line 3
Country (Drop Down)
Zip Code
E mail Address
Telephone Number
5. Address of Principal Place of Business in India
Building No./Flat No. Floor No.
Name of the Premises/Building Road/Street
City/Town/Village/Locality District
Block/Taluka
Latitude Longitude
State PIN Code
Mobile Number Telephone Number
E mail Address Fax Number with STD
6. Details of Bank Account in India
Account Number   Type of account  
Bank Name   Branch Address   IFSC  
7. Documents UploadedA customized list of documents required to be uploaded(refer Instruction) as per the field values in the form
8. DeclarationI hereby solemnly affirm anddeclare that the information given herein above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.{|
  Signature
Place : Name of Authorised Signatory
Date : Designation:
|}Note: Non-Resident taxable person is required to upload declaration (as per under mentioned format) along with scanned copy of the passport and photograph.List of documents to be uploaded as evidence are as follows:-
1. Proof of Principal Place ofBusiness:(a) For own premises -Any document insupport of the ownership of the premises like Latest Property TaxReceipt or Municipal Khata copy or copy of Electricity Bill.(b) For Rented or Leased premises -A copy of the validRent/Lease Agreement with any document in support of theownership of the premises of the Lessor like latest Property TaxReceipt or Municipal Khata copy or copy of Electricity Bill.(c) For premises not covered in (a)and (b) above -A copy of the Consent Letter with any documentin support of the ownership of the premises of the Consenter likeMunicipal Khata copy or Electricity Bill copy. For sharedproperties also, the same documents may be uploaded.
2. Proof of non-resident taxableperson:Scanned copy of the passport of the Non-resident taxable person with VISA details. In case of a businessentity incorporated or established outside India, the applicationfor registration shall be submitted along with its taxidentification number or unique number on the basis of which theentity is identified by the Government of that country or it'sPermanent Account Number, if available.
3. Bank Account related proof:Scanned copy of the first page of Bank passbookor the relevant page of Bank Statement or Scanned copy of acancelled cheque containing name of the Proprietor or Businessentity, Bank Account No., MICR, IFSC and Branch details includingcode.
4. Authorisation Form :-For each Authorised Signatory mentioned in the application form,Authorisation or copy of Resolution of the Managing Committee orBoard of Directors to be filed in the following format :Declaration for Authorised Signatory (Separate for eachsignatory) (Details of Proprietor/all Partners/Karta/ManagingDirectors and whole time Director/Members of Managing Committeeof Associations/Board of Trustees etc.) I/We ..... (name) being(Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trusteesetc.) of ..... (name of registered person) hereby solemnlyaffirm and declare that name of the authorisedsignatory, (status/designation) is hereby authorised,vide resolution no-. dated...... (Copy submitted herewith), toact as an authorised signatory for the business Goodsand Services Tax Identification Number - Name of the Businessfor which application for registration is being filed under theAct. All his actions in relation to this business will be bindingon me/us.Signature of the personcompetent to signName :Designation/Status :(Name of theproprietor/Business Entity)Acceptance as anauthorised signatory Acceptance as an authorised signatory{|
I Nameof the authorised signatory hereby solemnly accord myacceptance to act as authorised signatory for the above referredbusiness and all my acts shall be binding on the business.
{|
Place : Signature of Authorised Signatory
Date : Designation/Status :
|}|}Instructions for submission of application for registration as Non-Resident Taxable Person.

1. Enter Name of the applicant Non-Resident taxable person as recorded on Passport.

2. The applicant shall apply at least Five days prior to commencement of the business at the common portal.

3. The applicant needs to provide Email Id and Mobile Number for verification and future communication which will be verified through One Time Passwords to be sent separately, before filling up Part-B of the application.

4. The applicant needs to upload the scanned copy of the declaration signed by the Proprietor/all Partners /Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc. in case the business declares a person as Authorised Signatory.

5. The application filed by the under-mentioned persons shall be signed digitally:-

Sr. No. Type of Applicant Digital Signature required
1. Private Limited CompanyPublic Limited CompanyPublic Sector UndertakingUnlimited CompanyLimited Liability PartnershipForeign CompanyForeign Limited Liability Partnership Digital Signature Certificate (DSC) class 2 and above
2. Other than above Digital Signature Certificate class2 and abovee-Signatureoras may be notified

6. All information related to Permanent Account Number, Aadhaar, shall be online validated by the system and Acknowledgement Receipt Number will be generated after successful validation of all filled up information.

7. Status of the application filed online can be tracked on the common portal.

8. No fee is payable for filing application for registration

9. Authorised signatory shall be an Indian national and shall not be a minor.

[Form GST REG-10 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]][See rule 14(1)]Application for registration of person supplying online information and data base access or retrieval services from a place outside India to a person in India, other than a registered person.Part -A {||-| (i)| Legal name of the person||-| (ii)| Tax identification number or unique number onthe basis of which the entity is identified by the Government ofthat country||-| (iii)| Name of the Authorised Signatory||-| (iv)| Email Address of the Authorised Signatory||-| (v)| Name of the representative appointed in India, if any||-| (a) Permanent Account Number of the representative in India||-| (b) Email Address of the representative in India||-| (c) Mobile Number of the representative in India (+91)||-| Note-Relevant information submitted above is subjectto online verification, where practicable, before proceeding tofill up Part - B|}Part - B
1. Details of Authorised Signatory
First Name Name Middle Last Name
Photo  
Gender Male/Female/Others
Designation  
Date of Birth DD/MM/YYYY
Father’s Name  
Nationality  
Aadhaar, if any  
Address of the Authorised Signatory Address line 1
Address line 2
Address line 3
2. Date of commencement of the online service in India. DD/MM/YYYY
3. Uniform Resource Locators (URLs) ofthe website through which taxable services are provided:1.2.3. ..........
4. Jurisdiction Center Bengaluru West, CGST Commissionerate
5. Details of Bank Account of representative in India(if appointed)
Account Number   Type of Account  
Bank Name   Branch Address   IFSC  
6. Documents UploadedA customized list of documents required to be uploaded (referInstruction) as per the field values in the form
7. DeclarationI hereby solemnly affirm anddeclare that the information given herein above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.I, -. ………………………….hereby declare that I am authorised to sign on behalf of theRegistrant. I would charge and collect tax liable from thenon-assesse online recipient located in taxable territory anddeposit the same with Government of India.SignatureName of AuthorisedSignatory:Designation:Place:Date:
Note: Applicant will require to upload declaration (as per under mentioned format) along with scanned copy of the passport and photograph.List of documents to be uploaded as evidence are as follows:-
1. Proof of Place ofBusiness of representative in India, if any:(a) For own premises–Any document insupport of the ownership of the premises like Latest Property TaxReceipt or Municipal Khata copy or copy of Electricity Bill.(b) For Rented orLeased premises –A copy of the validRent/Lease Agreement with any document in support of theownership of the premises of the Lessor like Latest Property TaxReceipt or Municipal Khata copy or copy of of Electricity Bill.(c) For premises notcovered in (a) and (b) above –A copy of the Consent Letter with any documentin support of the ownership of the premises of the Consenter likeMunicipal Khata copy or Electricity Bill copy. For sharedproperties also, the same documents may be uploaded.
2. Proof of :Scanned copy of thepassport of the Non-resident tax payer with VISA details. Incase of Company/Society/LLP/FCNR/etc. person who is holdingpower of attorney with authorisation letter.Scanned copy ofCertificate of Incorporation if the Company is registered outsideIndia or in IndiaScanned copy ofLicense is issued by origin countryScanned copy of Clearance certificate issued byGovernment of India
3 Bank Account RelatedProof:Scanned copy of thefirst page of Bank passbook/one page of Bank StatementOpening page of the Bank Passbook held in thename of the Proprietor/Business Concern – containing theAccount No., Name of the Account Holder, MICR and IFSC and Branchdetails.
4 Scanned copy of documents regardingappointment as representative in India, if applicable
5 Authorisation Form:-For Authorised Signatory mentionedin the application form, Authorisation or copy of Resolution of the ManagingCommittee or Board of Directors to be filed in the following format:Declaration for Authorised Signatory(Separate for each signatory)I ----(Managing Director/Whole Time Director/CEO or Power of Attorney holder) hereby solemnly affirm and declare that name ofthe authorised signatory to act as an authorised signatory for the businessName of the Business for which application for registration is being filed/is registered under the Central Goods and Service Tax Act, 2017.All this actions in relation to thisbusiness will be binding on me/us.
S. No. 1 Full Name Designation/Status Signature
I (Name of authorised signatory hereby solemnly accord my acceptanceto act as authorised signatory for the above referred business and all myacts shall be binding on the business.
Signature Place(Name)Date: Designation/Status Signature of Authorised
Instruction:

1. If authorised signatory is not based in India, authentication through digital signature certificate shall not be mandatory for such persons. The authentication will be done through Electronic Verification Code (EVC).

2. Appointed representative in India shall have the meaning as specified under section 14 of Integrated Goods and Service Tax Act, 2017.

Form GST REG-11[See rule 15(1)]Application for extension of registration period by casual/non-resident taxable person
1. GSTIN  
2. Name (Legal)  
3. Trade Name, if any  
4. Address  
5. Period of Validity (original) From To
DD/MM/YYYY DD/MM/YYYY
6. Period for which extension is requested. From To
DD/MM/YYYY DD/MM/YYYY
7. Turnover Details for the extended period (Rs.) Estimated Tax Liability (Net) for the extended period (Rs.)
Inter- State intra-State Central Tax State Tax UT Tax Integrated Tax Cess
             
8. Payment details
Date CIN BRN Amount
       
9. Declaration -I hereby solemnly affirm and declare that theinformation given herein above is true and correct to the best ofmy knowledge and belief and nothing has been concealed therefrom.
{|
  Signature
Place : Name of Authorised Signatory :
Date : Designation/Status :
|}Instructions for submission of application for extension of validity

1. The application can be filed online before the expiry of the period of validity.

2. The application can only be filed when advance payment is made.

3. After successful filing, Application Reference Number will be generated which can be used to track the status of the application.

Form GST REG-12[See rule 16(1)]
Reference No. : Date :
To(Name):(Address):Temporary Registration NumberOrder of Grant of Temporary Registration/Suo Moto RegistrationWhereas the undersigned has sufficient reason to believe that you are liable for registration under the Act, and therefore, you are hereby registered on a temporary basis. The particulars of the business as ascertained from the business premises are given as under:
Details of personto whom temporary registration granted
1. Name and Legal Name, if applicable  
2. Gender Male/Female/Other
3. Father's Name  
4. Date of Birth DD/MM/YYYY
5. Address of the Person Building No./Flat No.  
Floor No.
Name of Premises/Building
Road/Street
Town/City/Locality/Village
Block/Taluka
District
State
PIN Code
6. Permanent Account Number of the person, if available  
7. Mobile No.  
8. Email Address  
9. Other ID, if any(Voter ID No./Passport No./Driving License No./Aadhaar No./Other)  
10. Reasons for temporary registration  
11. Effective date of registration/temporary ID  
12. Registration No./Temporary ID  
(Upload of Seizure Memo/DetentionMemo/Any other supporting documents)You are hereby directed tofile application for proper registration within 90 days of theissue of this order{|
  Signature
Place Name of the Officer :
Date : Designation/Jurisdiction :
Note : A copy of the order will be sent to thecorresponding Central/State Jurisdictional Authority.|}[Form GST REG-13 [Substituted by Notification No. G.S.R. 60, dated, 21.8.2017.]][See rule 17]Application/Form for grant of Unique Identity Number to (UIN) to UN Bodies/ Embassies/others

Part A – State/UT District -

(i) Name of the Entity  
(ii) Permanent Account Number (PAN) of entity, (Not applicable entities specified in clause (a) of sub-section (9) of section 25 of the act)  
(iii) Name of the Authorised Signatory  
(iv) (PAN) of Authorised Signatory (Not applicable entities specified in clause (a) of sub-section (9) of section 25 of the act)  
(v) Email Address of the Authorised Signatory  
(vi) While Number of the Authorised Signatory (+91)  

Part B – {|

|-| 1.| Type of Entity (Choose one)| UN Body ? Embassy ? Other Person ?|}
2. Country  
2A. Ministry of External Affairs, Government of India Recommendation (if applicable) Letter No. Date
3. Notification Details Notification No. Date
4. [Address of the entity inrespect of which the centralized UIN is sought] [Substituted 'Address of the entity in State' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]    
Building No./Flat No. Floor No.
Name of the Premises/Building Road/Street
City/Town/Village District
Block/Taluka  
Latitude Longitude
State PIN Code
Contact Information  
Email Address   Telephone number  
Fax Number   Mobile Number  
5. Details of Authorised Signatory, if applicable
Particulars First Name Middle Name Last name
Name      
Photo      
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No.  
Designation/Status   Director Identification Number (if any)  
Permanent Account Number (PAN) of entity, (Not applicable entities specified in clause (a) of sub-section (9) of section 25 of the act)   Aadhaar Number (Not applicable entities specified in clause (a) of sub-section (9) of section 25 of the act)  
Are you a citizen of India? Yes/No Passport No. (in case of foreigners)  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
Town/City/Village   District  
Block/Taluka    
State   PIN Code            
6. Bank Account Details (add more if required)
Account Number   Type of Account  
IFSC   Bank Name  
Branch Address  
7. Documents UploadedThe authorized person who is in possession of the documentary evidence shall upload the scanned copy of such documents including the copy of resolution/power of attorney, authorizing the applicant to represent the entity.OrThe proper officer who has collected the documentary evidence from the applicant shall upload the scanned copy of such documents including the copy of resolution/power of attorney, authorizing the applicant to represent the UN Body/Embassy etc. in India and link it along with the UIN generated and allotted to respective UN Body/Embassy etc.
8. VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
Place : (Signature)
Date : Name of Authorised Person:
Or
  (Signature)
Place : Name of Proper Officer :
Date : Designation:
  Jurisdiction :
Instructions for submission of application for registration for UN Bodies/Embassies/others notified by the Government.[• Every person required to obtain a unique identity number shall submit the application electronically or otherwise.] [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]• Application shall be filed through common portal or registration can be granted suo-moto by proper officer.• The application filed on the common portal is required to be signed electronically or through any other mode as specified by the Government.• The details of the person authorised by the concerned entity to sign the refund application or otherwise, should be filled up against the "Authorised Signatory details" in the application.• PAN/Aadhaar will not be applicable for entities specified in clause (a) of sub-section (9) of section 25 of the Act.Form GST REG-14[See rule 19(1)]Application for Amendment in Registration Particulars(For all types of registered persons)
1. GSTIN/UIN  
2. Name of Business  
3. Type of registration  
4. Amendment summary
Sr. No Field Name Effective Date(DD/MM/YYYY) Reasons(s)
       
       
       
5. List of documents uploaded
(a)
(b)
(c)
-.
6. Declaration
I hereby solemnly affirm anddeclare that the information given herein above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom{|
  Signature
Place: Name of Authorised Signatory
Date: Designation/Status :
|}Instructions for submission of application for amendment

1. Application for amendment shall be submitted online.

2. Changes relating to - Name of Business, Principal Place of Business, additional place(s) of business and details of partners or directors, karta, Managing Committee, Board of Trustees, Chief Executive Officer or equivalent, responsible for day to day affairs of the business which does not warrant cancellation of registration, are core fields which shall be approved by the Proper Officer after due verification.

3. For amendment in Non-Core fields, approval of the Proper Officer is not required.

4. Where a change in the constitution of any business results in change of the Permanent Account Number of a registered person, the said person shall be required to apply for fresh registration.

5. Any change in the mobile number or the e-mail address of authorised signatory as amended from time to time, shall be carried out only after online verification through the common portal.

6. All information related to Permanent Account Number, Aadhaar, Director Identification Number, Challan Identification Number shall be validated online by the system and Application Reference Number (ARN) will be generated after successful validation of necessary field.

7. Status of the application can be tracked on the common portal.

8. No fee is payable for submitting application for amendment.

9. Authorised signatory shall not be a minor.

Form GST REG-15[See rule 19(1)]
Reference No. - Date - DD/MM/YYYY
To(Name)(Address)Registration Number (GSTIN/UIN)
Application Reference No. (ARN) Date - DD/MM/YYYY
Order of AmendmentThis has reference to your application number------ dated ---- regarding amendment in registration particulars. Your application has been examined and the same has been found to be in order. The amended certificate of registration is available on your dashboard for download.SignatureNameDesignationJurisdictionDatePlaceForm GST REG-16[See rule 20]Application for Cancellation of Registration
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Address for future correspondence (includingemail, mobile, telephone, fax ) Building No./Flat No.   Floor No.  
Name of Premises/Building   Road/Street  
City/Town/Village   District  
Block/Taluka  
Latitude   Longitude  
State   PIN Code  
Mobile (with country code)   Telephone  
email   Fax Number  
6. Reasons for Cancellation   Discontinuance/Closure of business  
  Ceased to be liable to pay tax  
  Transfer of business on account of amalgamation,merger/demerger, sale, lease or otherwise disposed of etc.  
  Change in constitution of business leading tochange in Permanent Account Number  
  Death of Sole Proprietor  
  Others (specify)  
7. In case of transfer, merger of business,particulars of registration of entity in which merged,amalgamated, transferred, etc.
(i) Goods and Services Tax Identification Number  
(ii) (a) Name (Legal)  
(b) Trade name, if any  
(iii) Address of Principal Place of Business Building No./Flat No.   Floor No.  
Name of Premises/Building   Road/Street  
City/Town/Village   District  
Block/Taluka  
Latitude   Longitude  
State   PIN Code  
Mobile (with country code)   Telephone  
email   Fax Number  
8. Date from which registration is to be cancelled. DD/MM/YYYY
9. Particulars of last Return Filed
(i) Tax period  
(ii) Application Reference Number  
(iii) Date  
10. Amount of tax payable in respect of inputs/capital goods heldin stock on the effective date of cancellation of registration.
  Description Value of Stock (Rs.) Input Tax Credit/Tax Payable (whichever ishigher) (Rs.)
Central Tax State Tax UT Tax Integrated Tax Cess
Inputs            
Inputs contained in semi-finished goods            
Inputs contained in finished goods            
Capital Goods/Plant and machinery            
Total            
11. Details of tax paid, if any
  Payment from Cash Ledger
Sr. No. Debit Entry No. Central Tax State Tax UT Tax Integrated Tax Cess
1.      
2.            
  sub-Total          
Payment from ITC Ledger
Sr. No. Debit Entry No. Central Tax State Tax UT Tax Integrated Tax Cess
1.      
2.            
  sub-Total          
Total Amount of Tax Paid          
12. Documents uploaded
13. Verification
  I/We hereby solemnly affirm and declarethat the information given herein above is true and correct tothe best of my/our knowledge and belief and nothing has beenconcealed therefrom.
  Signature of Authorised Signatory
Place Name of the Authorised Signatory
Date Designation/Status
Instructions for filing of Application for Cancellation• A registered person seeking cancellation of his registration shall electronically submit an application including details of closing stock and liability thereon along with relevant documents, on common portal.• The following persons shall digitally sign application for cancellation, as applicable:
Constitution of Business Person who can digitally sign the application
Proprietorship Proprietor
Partnership Managing/Authorised Partners
Hindu Undivided Family Karta
Private Limited Company Managing/Whole-time Directors/Chief Executive Officer
Public Limited Company Managing/Whole-time Directors/Chief Executive Officer
Society/Club/Trust/AOP Members of Managing Committee
Government Department Person In charge
Public Sector Undertaking Managing/Whole-time Directors/Chief Executive Officer
Unlimited Company Managing/Whole-time Directors/Chief Executive Officer
Limited Liability Partnership Designated Partners
Local Authority Chief Executive Officer or Equivalent
Statutory Body Chief Executive Officer or Equivalent
Foreign Company Authorised Person in India
Foreign Limited Liability Partnership Authorised Person in India
Others Person In charge
In case of death of sole proprietor, application shall be made by the legal heir/successor manually before the concerned tax authorities. The new entity in which the applicant proposes to amalgamate itself shall register with the tax authority before submission of the application for cancellation. This application shall be made only after that the new entity is registered.Before applying for cancellation, please file your tax return due for the tax period in which the effective date of surrender of registration falls.• Status of the Application may be tracked on the common portal.• No fee is payable for filing application for cancellation.• After submission of application for cancellation of registration, the registered person shall make payment, if not made at the time of this application, and shall furnish final return as provided in the Act.• The registered person may also update his contact address and update his mobile number and e mail address.Form GST REG-17[See rule 22(1)]
Reference No. : Date
ToRegistration Number (GSTIN/UIN)(Name)(Address)Show Cause Notice for Cancellation of RegistrationWhereas on the basis of information which has come to my notice, it appears that your registration is liable to be cancelled for the following reasons: -

1.

2.

3.

....You are hereby directed to furnish a reply to this notice within seven working days from the date of service of this notice .You are hereby directed to appear before the undersigned on DD/MM/YYYY at HH/MMIf you fail to furnish a reply within the stipulated date or fail to appear for personal hearing on the appointed date and time, the case will be decided ex parte on the basis of available records and on meritsPlace:Date:Signature Name of the Officer DesignationJurisdiction[Note: [Inserted By Rajasthan Goods And Services Tax (Amendment) Rules, 2019, Dated 29.1.2019.] - Your Registration Stands Suspended With Effect From--------- (Date).]Form GST REG-18[See rule 22(2)]Reply to the Show Cause Notice issued for cancellation for registration
1. Reference No. of Notice   Date of issue  
2. GSTIN/UIN  
3. Name of business (Legal)  
4. Trade name, if any  
5. Reply to the notice  
6. List of documents uploaded  
7. VerificationI......................................................................................... hereby solemnly affirmand declare that the information given hereinabove is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.Signature of AuthorisedSignatoryNameDesignation/StatusPlaceDate
Form GST REG-19[See rule 22(3)]
Reference No. : Date
ToNameAddressGSTIN/UIN
Application Reference No. (ARN) Date
Order for Cancellation of RegistrationThis has reference to your reply dated ---- in response to the notice to show cause dated -----.Whereas no reply to notice to show cause has been submitted; orWhereas on the day fixed for hearing you did not appear; orWhereas the undersigned has examined your reply and submissions made at the time of hearing, and is of the opinion that your registration is liable to be cancelled for following reason(s).

1.

2.

The effective date of cancellation of your registration is DD/MM/YYYY .Determination of amount payable pursuant to cancellation:Accordingly, the amount payable by you and the computation and basis thereof is as follows:The amounts determined as being payable above are without prejudice to any amount that may be found to be payable you on submission of final return furnished by you.You are required to pay the following amounts on or before ------ (date) failing which the amount will be recovered in accordance with the provisions of the Act and rules made thereunder.
Head Central Tax State Tax UT Tax Integrated Tax Cess
Tax          
Interest          
Penalty          
Others          
Total          
Place:Date:Signature Name of the OfficerDesignationJurisdiction[Form GST REG-20 [Substituted by Notification No. F. 12(46)FD/Tax/2017-Part-III-92, dated 4.9.2018.]][See rule 22(4)]
Reference No. - Date -
ToNameAddressGSTIN/UIN
Show Cause Notice No. Date -
Order for dropping the proceedings for cancellation of registrationThis has reference to your reply filed vide ARN ------ dated ----- in response to the show cause notice referred to above. Upon consideration of your reply and/or submissions made during hearing, the proceedings initiated for cancellation of registration stands vacated due to the following reasons:textThe above referred show cause notice was issued for contravention of the provisions of clause (b) or clause (c) of sub-section (2) of section 29 of the Rajasthan Goods Services Tax Act, 2017. As you have filed all the pending returns which were due on the date of issue of the aforesaid notice, and have made full payment of tax along with applicable interest and late fee, the proceedings initiated for cancellation of registration are hereby dropped.Signature Name of the OfficerDesignationJurisdictionPlace:Date:[Note: [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] - Your registration stands suspended with effect from --------- (date).]Form GST REG-21[See rule 23(1) ]Application for Revocation of Cancellation of Registration
1. GSTIN (cancelled)  
2. Legal Name  
3. Trade Name, if any  
4. Address(Principal place of business)  
5. Cancellation Order No.   Date -  
6. Reason for cancellation  
7. Details of last return filed
  Period of Return   Application Reference Number   Date of filing DD/MM/YYYY
8. Reasons for revocation of cancellation Reasons in brief. (Detailed reasoning can befiled as an attachment)
9. Upload Documents
10. VerificationI hereby solemnlyaffirm and declare that the information given herein above istrue and correct to the best of my knowledge and belief andnothing has been concealed therefrom.Signature of AuthorisedSignatoryFull Name(first name, middle,surname)Designation/StatusPlaceDate
Instructions for submission of application for revocation of cancellation of registration• A person, whose registration is cancelled by the proper officer on his own motion, may apply for revocation of cancellation of registration, within thirty days from the date of service of the order of cancellation of registration at the common portal No application for revocation shall be submitted if the registration has been cancelled for the failure to furnish returns unless such returns are furnished and any amount due as tax in terms of such returns has been paid along with any amount payable towards interest, penalty and late fee payable in respect of the said returns.• Any change in the mobile number or the e-mail address of authorised signatory submitted as amended from time to time, shall be carried out only after online verification through the common portal in the manner provided• Status of the application can be tracked on the common portal.• No fee is payable for filing application for revocation of cancellation.Form GST REG-22[See rule 23(2]
Reference No. Date -
ToGSTIN/UIN(Name of Taxpayer)(Address)
Application Reference No. (ARN) Date
Order for revocation of cancellation of registrationThis has reference to your application dated DD/MM/YYYY for revocation of cancellation of registration. Your application has been examined and the same has been found to be in order. Accordingly, your registration is restored.SignatureName of Proper officer(Designation)Jurisdiction -DatePlaceForm GST REG-23[See rule 23(3) ]
Reference Number : Date -
ToName of the Applicant/TaxpayerAddress of the Applicant/TaxpayerGSTIN
Application Reference No. (ARN) : Dated
Show Cause Notice for rejection of application for revocation of cancellation of registrationThis has reference to your application dated DD/MM/YYYY regarding revocation of cancellation of registration. Your application has been examined and the same is liable to be rejected for the following reasons:

1.

2.

3.

...You are hereby directed to furnish a reply to this notice within seven working days from the date of service of this notice.You are hereby directed to appear before the undersigned on DD/MM/YYYY at HH/MM.If you fail to furnish a reply within the stipulated day or you fail to appear for personal hearing on the appointed date and time, the case will be decided ex parte on the basis of available records and on meritsSignatureName of the Proper OfficerDesignationJurisdictionForm GST REG-24[See rule 23(3)]Reply to the notice for rejection of application for revocation of cancellation of registration
1. Reference No. of Notice   Date  
2. Application Reference No. (ARN)   Date  
3. GSTIN, if applicable  
4. Information/reasons  
5. List of documents filed  
6. VerificationI......................................................................................... hereby solemnly affirmand declare that the information given hereinabove is true andcorrect to the best of my/our knowledge and belief and nothinghas been concealed therefrom.Signature of AuthorisedSignatoryNameDesignation/StatusPlaceDate
Form GST REG-25
[See rule 24(1)]
Certificate of Provisional Registration
1. [GSTIN] [Substituted 'Provisional ID' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]  
2. Permanent Account Number  
3. Legal Name  
4. Trade Name  
5. Registration Details under Existing Law
  Act Registration Number
(a)    
(b)    
(c)    
Date Date of creation of Certificate [***] [Deleted 'Place' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.] [***] [Deleted 'State' by Rajasthan Goods and Services Tax (Amendments) Rules, 2017, dated 29.6.2017.]
This is a Certificate of Provisional Registration issued under the provisions of the Act.Form GST REG-26[See rule 24(2)]Application for Enrolment of Existing Taxpayer
Taxpayer Details
1. Provisional ID  
2. Legal Name (As per Permanent Account Number )  
3. Legal Name (As per State/Center)  
4. Trade Name, if any  
5. Permanent Account Number of Business  
6. Constitution  
7. State  
7A Sector, Circle, Ward, etc. as applicable  
7B. Center Jurisdiction  
8. Reason of liability to obtain Registration Registration under earlier law
9. Existing Registrations  
Sr. No. Type of Registration Registration Number Date of Registration
1 TIN Under Value Added Tax    
2 State Sales Tax Registration Number    
3 Entry Tax Registration Number    
4 Entertainment Tax Registration Number    
5 Hotel And Luxury Tax Registration Number    
6 State Excise Registration Number    
7 Service Tax Registration Number    
8 Corporate Identify Number/Foreign CompanyRegistration    
9 Limited Liability Partnership IdentificationNumber/Foreign Limited Liability Partnership IdentificationNumber    
10 Import/Exporter Code Number    
11 Registration Under Duty Of Excise On MedicinalAnd Toiletry Act    
12 Others (Please specify)    
10. Details of Principal Place of Business
Building No./Flat No.   Floor No  
Name of the Premises/Building   Road/Street  
Locality/Village   District  
State   PIN Code  
Latitude   Longitude  
Contact Information
Office Email Address   Office Telephone Number  
Mobile Number   Office Fax No  
10A. Nature of Possession of Premises (Own; Leased; Rented; Consent; Shared)
10B. Nature of Business Activities being carriedout
Factory/Manufacturing Wholesale Business Retail Business Warehouse/Depot
Bonded Warehouse Service Provision Office/Sale Office Leasing Business
Service Recipient EOU/STP/EHTP SEZ Input Service Distributor (ISD)
Works Contract Others (Specify)    
11. Details of Additional Place of Business
Building No./Flat No.   Floor No.  
Name of the Premises/Building   Road/Street  
Locality/Village   District  
State   PIN Code  
Latitude (Optional)   Longitude (Optional)  
Contact Information
Office Email Address   Office Telephone Number  
Mobile Number   Office Fax No  
11A. Nature of Possession of Premises (Own; Leased; Rented; Consent; Shared)
11B. Nature of Business Activities being carried out
Factory/Manufacturing Wholesale Business Retail Business Warehouse/Depot
Bonded Warehouse Service Provision Office/Sale Office Leasing Business
Service Recipient EOU/STP/EHTP SEZ Input Service Distributor (ISD)
Works Contract Others (Specify)    
Add More .......................
12. Details of Goods/Services supplied by the Business
Sr. No. Description of Goods HSN Code
     
     
Sr. No. Description of Services HSN Code
     
     
13. Total Bank Accounts maintained by you for conducting Business
Sr. No. Account Number Type of Account IFSC Bank Name Branch Address
           
           
14. Details of Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc.
Name First Name Middle Name Last Name Photo
Name of Father/Husband First Name Middle Name Last Name
Date of Birth DD/MM/YYYY Gender Male, Female, Other  
Mobile Number   Email Address    
Telephone Number        
Identity Information
Designation   Director Identification Number  
Permanent Account Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport Number  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
Locality/Village   District  
State   PIN Code  
15. Details of Primary Authorised Signatory
Name First Name Middle Name Last Name Photo
Name of Father/Husband First Name Middle Name Last Name
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email Address  
Telephone Number  
Identity Information  
Designation   Director Identification Number  
Permanent Account Number   Aadhaar Number  
Are you a citizen of India? Yes/No Passport Number  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
Locality/Village   District  
State   PIN Code  
Add More .....
List of Documents UploadedA customized list of documents required to beuploaded as per the field values in the form should beauto-populated with provision to upload relevant document againsteach entry in the list. (Refer instruction)
16. Aadhaar Verification
I on behalf of the holders of Aadhaar numbers provided in the form, give consent to"Goods and Services Tax Network"to obtain details from UIDAI for the purpose of authentication."Goods and Services Tax Network"has informed me that identity information would only be used for validating identity of the Aadhaar holder and will be shared with Central Identities Data Repository only for the purpose of authentication.
17. Declaration
I, hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Digital Signature/E-Sign
Name of the Authorised Signatory   Place  
Designation of Authorised Signatory   Date  
Instructions for filing of Application for enrolment

1. Every person, other than a person deducting tax at source or an Input Service Distributor, registered under an existing law and having a Permanent Account Number issued under the Income-tax Act, 1961 (Act 43 of 1961) shall enroll on the common portal by validating his e-mail address and mobile number.

2. Upon enrolment under clause (a), the said person shall be granted registration on a provisional basis and a certificate of registration in FORM GST REG-25, incorporating the Goods and Services Tax Identification Number therein, shall be made available to him on the common portal:

3. Authorisation Form:-

For each Authorised Signatory mentioned in the application form, Authorisation or copy of Resolution of the Managing Committee or Board of Directors to be filed in the following format:Declaration for Authorised Signatory (Separate for each signatory)I ---(Details of Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc)

1. Name of the Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc

2.

3.

hereby solemnly affirm and declare that name of the authorised signatory to act as an authorised signatory for the business Goods and Services Tax Identification Number - Name of the Business for which application for registration is being filed/is registered under the State Goods and Service Tax Act, 2017.All his actions in relation to this business will be binding on me/us.Signatures of the persons who are Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc.
S. No. Full Name Designation/Status Signature
1.      
2.      
Acceptance as an authorised signatory    
I (Name of the authorised signatory herebysolemnly accord my acceptance to act as authorised signatory forthe above referred business and all my acts shall be binding onthe business.
      Signature of AuthorisedSignatoryDesignation/Status
DatePlace      
Instructions for filing online form• Enter your Provisional ID and password as provided by the State/Commercial Tax/State Excise/Service Tax Department for log in on the GST Portal.• Correct Email address and Mobile number of the Primary Authorised Signatory are to be provided. The Email address and Mobile Number would be filled as contact information of the Primary Authorised Signatory.• E mail and Mobile number to be verified by separate One Time Passwords. Taxpayer shall change his user id and password after first login.• Taxpayer shall require to fill the information required in the application form related details of Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees, Principal Place of Business and details in respect of Authorised signatories.• Information related to additional place of business, Bank account, commodity in respect of goods and services dealt in (top five) are also required to be filled.• Applicant need to upload scanned copy of the declaration signed by the Proprietor/all Partners/Karta/Managing Directors and whole time Director/Members of Managing Committee of Associations/Board of Trustees etc. in case he/she declares a person as Authorised Signatory as per Annexure specified. Documents required to be uploaded as evidence are as follows:-
1. Photographs wherever specified in theApplication Form (maximum 10)Proprietary Concern - ProprietorPartnership Firm/Limited Liability Partnership -Managing/AuthorisedPartners (personal details of all partners isto be submitted but photos of only ten partners including that ofManaging Partner is to be submitted)Hindu Undivided Family -KartaCompany - Managing Director or the Authorised PersonTrust- Managing TrusteeAssociation of Person or Body of Individual-Members of Managing Committee (personal details of all membersis to be submitted but photos of only ten members including thatof Chairman is to be submitted)Local Body - Chief ExecutiveOfficer or his equivalentStatutory Body - Chief ExecutiveOfficer or his equivalentOthers - Person in Charge
2. Constitution of business: Partnership Deed incase of Partnership Firm, Registration Certificate/Proof ofConstitution in case of Society, Trust, Club, GovernmentDepartment, Association of Person or Body of Individual, LocalAuthority, Statutory Body and Others etc.
3. Proof of Principal/Additional Place of Business:(a) For Own premises -Any document in support of the ownershipof the premises like Latest Property Tax Receipt or MunicipalKhata copy or copy of Electricity Bill.(b) For Rented or Leasedpremises -A copy of the valid Rent/Lease Agreement with anydocument in support of the ownership of the premises of theLessor like Latest Property Tax Receipt or Municipal Khata copyor copy of Electricity Bill.(c) For premises not covered in (a)and (b) above -A copy of the Consent Letter with any document insupport of the ownership of the premises of the Consenter likeMunicipal Khata copy or Electricity Bill copy. For sharedproperties also, the same documents may be uploaded.
4. Bank Account Related Proof:Scanned copy of thefirst page of Bank passbook/one page of Bank StatementOpeningpage of the Bank Passbook held in the name of theProprietor/Business Concern - containing the Account No., Name ofthe Account Holder, MICR and IFSC and Branch details.
5. For each Authorised Signatory: Letter ofAuthorisation or copy of Resolution of the Managing Committee orBoard of Directors to that effect as specified.
• After submitting information electronic signature shall be required. Following person can electronically sign application for enrolment:-
Constitution of Business Person who can digitally sign the application
Proprietorship Proprietor
Partnership Managing/Authorised Partners
Hindu Undivided Family Karta
Private Limited Company Managing/Whole-time Directors and ManagingDirector/Whole Time Director/Chief Executive Officer
Public Limited Company Managing/Whole-time Directors and ManagingDirector/Whole Time Director/Chief Executive Officer
Society/Club/Trust/AOP Members of Managing Committee
Government Department Person In charge
Public Sector Undertaking Managing/Whole-time Director and ManagingDirector/Whole Time Director/Chief Executive Officer
Unlimited Company Managing/Whole-time Director and ManagingDirector/Whole Time Director/Chief Executive Officer
Limilted Liability Partnership Designated Partners
Local Authority Chief Executive Officer or Equivalent
Statutory Body Chief Executive Officer or Equivalent
Foreign Company Authorised Person in India
Foreign Limited Liability Partnership Authorised Person in India
Others Person In charge
• Application is required to be mandatorily digitally signed as per following :-
Sl. No Type of Applicant Digital Signature required
1. Private Limited CompanyPublic Limited CompanyPublic Sector UndertakingUnlimited CompanyLimited LiabilityPartnershipForeign CompanyForeign Limited Liability Partnership Digital Signature Certificate(DSC)Class 2 andabove
2. Other than above Digital Signature Certificate class 2 and abovee-Signature
Note :- 1. Applicant shall require to register their DSC on common portal.

2. e-Signature facility will be available on the common portal for Aadhar holders.

All information related to Permanent Account Number, Aadhaar, Director Identification Number, Challan Identification Number, Limited Liability Partnership Identification Number shall be online validated by the system and Acknowledgment Reference Number will be generated after successful validation of all the filled up information.Status of the online filed Application can be tracked on the common portal.

1. Authorised signatory should not be minor.

2. No fee is applicable for filing application for enrolment.

Acknowledgement
Enrolment Application - Form GST- has been filedagainst Application Reference Number (ARN) ..........
Form Number : .......-......
Form Description : Application for Enrolment of ExistingTaxpayers
Date of Filing : DD/MM/YYYY
Taxpayer Trade Name : Trade Name
Taxpayer Legal Name : Legal Name as shared by State/Center
Provisional ID Number : Provisional ID Number
It is a system generated acknowledgement anddoes not require any signature
Form GST REG-27[See rule - 24(3)]Reference No.Date-DD/MM/YYYYToProvisional IDNameAddressApplication Reference Number (ARN)Dated DD/MM/YYYYShow Cause Notice for cancellation of provisional registrationThis has reference to your application dated ------. The application has been examined and the same has not been found to be satisfactory for the following reasons:-

1.

2.

.....You are hereby directed to show cause as to why the provisional registration granted to you shall not be cancelled.SignatureName of the Proper OfficerDesignationJurisdictionDatePlaceForm GST REG-28[See rule 24(3)]Reference No. -Date-DD/MM/YYYYToNameAddressGSTIN/Provisional IDApplication Reference No. (ARN)Dated - DD/MM/YYYYOrder for cancellation of provisional registrationThis has reference to your reply dated ---- in response to the notice to show cause dated -----.Whereas no reply to notice to show cause has been submitted; orWhereas on the day fixed for hearing you did not appear; orWhereas the undersigned has examined your reply and submissions made at the time of hearing, and is of the opinion that your provisional registration is liable to be cancelled for following reason(s).

1.

2.

Determination of amount payable pursuant to cancellation of provisional registration:Accordingly, the amount payable by you and the computation and basis thereof is as follows:You are required to pay the following amounts on or before ------ (date) failing which the amount will be recovered in accordance with the provisions of the Act and rules made thereunder.
Head Central Tax State Tax UT Tax Integrated Tax Cess
Tax          
Interest          
Penalty          
Others          
Total          
Place:Date: Signature Name of the OfficerDesignationJurisdiction
Form GST REG-29[See rule 24(4)][Application for cancellation of provisional registration of Migrated Taxpayers] [Substituted 'Application for cancellation of provisional registration' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-105, dated 29.9.2017.]

Part A

(i) [ GSTIN] [Substituted '(i) Provisional ID' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-105, dated 29.9.2017.]  
(ii) Email ID  
(iii) Mobile Number  
Part B
1. Legal Name (As per Permanent Account Number)  
2. Address for correspondence
Building No./Flat No.   Floor No.  
Name of Premises/Building   Road/Street  
City/Town/Village/Locality   District  
Block/Taluka  
State   PIN  
3. Reason for Cancellation  
4. Have you issued any tax invoice during GST regime? YesNo
5. Declaration(i) I Name of theProprietor/Karta/Authorised Signatory, beingDesignation of Legal Name () do hereby declare thatI am not liable to registration under the provisions of the Act.6. VerificationI hereby solemnly affirm and declare that theinformation given herein above is true and correct to the best ofmy knowledge and belief and nothing has been concealed.
Aadhaar Number   Permanent Account Number  
Signature of Authorised Signatory
Full Name  
Designation/Status  
Place  
Date DD/MM/YYYY
Form GST REG-30[See rule 25]Form for Field Visit ReportCenter Jurisdiction (Ward/Circle/Zone)
Name of the Officer:- to be prefilledDate of Submission of Report:-Name of the taxable personGSTIN/UIN -Task Assigned by:- Name of the Authority- to be prefilledDate and Time of Assignment of task:- System date andtime
Sr. No. Particulars Input
1. Date of Visit  
2. Time of Visit  
3. Location details :  
  Latitude Longitude
  North -Bounded By South - Bounded By
  West -Bounded By East - Bounded By
4. Whether address is same as mentioned in application. Y/N
5. Particulars of the person available at the time of visit  
(i) Name  
(ii) Father's Name  
(iii) Residential Address  
(iv) Mobile Number  
(v) Designation/Status  
(vi) Relationship with taxable person, if applicable.  
6. Functioning status of the business Functioning - Y/N
7. Details of the premises  
  Open SpaceArea (in sq m.) - (approx.)  
  Covered SpaceArea (in sq m.) -(approx.)  
  Floor onwhich business premises located  
8. Documents verified Yes/No
9. Upload photograph of the place with the person who is presentat the place where site verification is conducted.
10. Comments (not more than 1000charactersSignatureName of the Officer:Designation:Jurisdiction:Place:Date:
[Form GST ITC - 01 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 40(1)]Declaration for claim of input tax credit under sub-section (1) of section 18
Claim made under
Section 18 (1) (a)  
Section 18 (1) (b)  
Section 18 (1) (c)  
Section 18 (1) (d)  
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Date from whichliability to pay tax arises under section 9, except section 9 (3)and section 9 (4)[For claim under section 18 (1)(a) and section 18 (1)(c))]  
5. Date of grant of voluntaryregistration[For claim made under section 18 (1)(b)]  
6. Date on which goods or servicesbecomes taxable[For claim made under section 18 (1)(d)]  

7. Claim under section 18 (1) (a) or section 18 (1) (b)

Details of stock of inputs and inputs contained in semi-finished goods or finished goods on which ITC is claimed
Sr. No. GSTIN/ Registration under CX/ VAT of supplier Invoice * Description of inputs held in stock, inputscontained in semi-finished or finished goods held in stock Unit Quantity Code (UQC) Qty Value** (As adjusted by debit note/credit note) Amount of ITC claimed (Rs.)
No. Date Central Tax State Tax UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13
7 (a) Inputs held in stock
                         
                         
7 (b) Inputs contained in semi-finished or finished goods heldin stock
                         
                         
*In case it is not feasible to identify invoice, the principle of first-in-first out may be followed.

8. Claim under section 18 (1) (c) or section 18 (1)(d)

Details of stock of inputs, inputs contained in semi-finished goods or finished goods and capital goods on which ITC is claimed
Sr. No. GSTIN/ Registration under CX/ VAT of supplier Invoice */ Bill of entry Description of inputs held in stock, inputscontained in semi-finished or finished goods held in stock, capital goods Unit Quantity Code (UQC) Quantity Value ** (As adjusted by debit note/credit note) Amount of ITC claimed (Rs.)
No. Date Central Tax State Tax UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13
8 (a) Inputs held in stock
                         
                         
8 (b) Inputs contained in semi-finished or finished goods heldin stock
                         
                         
8 (c) Capital goodsin stock
                         
                         
* In case it is not feasible to identify invoice, principle of first in and first out may be followed.** The value of capital goods shall be the invoice value reduced by five percentage points per quarter of a year or part thereof from the date of invoice

9. Particulars of certifying Chartered Accountant or Cost Accountant [where applicable]

a) Name of the Firm issuing certificateb) Name of the certifying Chartered Accountant/Cost Accountantc) Membership numberd) Date of issuance of certificatee) Attachment (option for uploading certificate)

10. Verification

I __________________________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed there from.Signature of authorised signatory _______________________________________Name_______________________________________Designation/Status ____________________________Date --- dd/mm/yyyy[Form GST ITC - 02 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule - 41(1)]Declaration for transfer of ITC in case of sale, merger, demerger, amalgamation, lease or transfer of a business under sub-section (3) of section 18
1. GSTIN of transferor  
2. Legal name of transferor  
3. Trade name, if any  
4. GSTIN of transferee  
5. Legal name of transferee  
6. Trade name, if any  

7. Details of ITC to be transferred

Tax Amount of matched ITC available Amount of matched ITC to be transferred
1 2 3
Central Tax    
State Tax    
UT Tax    
Integrated Tax    
Cess    

8. Particulars of certifying Chartered Accountant or Cost Accountant

a) Name of the Firm issuing certificateb) Name of the certifying Chartered Accountant/ Cost Accountantc) Membership numberd) Date of issuance of certificate to the transferore) Attachment (option for uploading certificate)

9. Verification

I __________________________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed there from.Signature of authorised signatory _______________________________________Name_______________________________________Designation/ Status ____________________________Date --- dd/mm/yyyy[Form GST ITC - 02A [Inserted by Rajasthan Goods and Services Tax (Amendments) Rules, 2019, dated 29.1.2019.]][See rule 41(A)]Declaration for transfer of ITC pursuant to registration under sub-section (2) of section 25
1. GSTIN of transferor  
2. Legal name of transferor  
3. Trade name of transferor, if any  
4. GSTIN of transferee  
5. Legal name of transferee  
6. Trade name of transferee, if any  
7. Details of ITC to be transferred  
Tax Amount of matched ITC available Amount of matched ITC to be transferred
1 2 3
Central Tax    
State Tax    
UT Tax    
Integrated Tax    
Cess    
8. Verification  
I ________ ____________________________ hereby solemnly, affirm and declare that the infonnation given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed there from.Signature of authorised signatory_______________________________________Name_______________________________________Designation/Status____________________________Date-dd/mm/yyyyInstructions:

1. Transferor refers to the registered person who has an existing registration in a State or Union territory.

2. Transferee refers to the place of business for which a separate registration has been obtained under rule 11.

[Form GST ITC - 03 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 44(4)]Declaration for intimation of ITC reversal/ payment of tax on inputs held in stock, inputs contained in semi-finished and finished goods held in stock and capital goods under sub-section (4) of section 18
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4(a). Details of application filedto opt for composition scheme[applicable only for section 18 (4)] (i) Application reference no. (ARN)  
(ii) Date of filing  
4(b). Date from which exemption iseffective[applicable only for section 18 (4)]  

5. Details of stock of inputs held in stock, inputs contained in semi-finished or finished goods held in stock, and capital goods on which input tax credit is required to be paid under section 18(4).

Sr. No. GSTIN/ Registration under CX/ VAT of supplier Invoice */ Bill of entry Description of inputs held in stock, inputscontained in semi-finished or finished goods held in stock and capital goods Unit Quantity Code (UQC) Qty Value ** (As adjusted by debit note/credit note) Amount of ITC claimed (Rs.)
No. Date Central Tax State Tax UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13
5 (a) Inputs held in stock (where invoice is available)
                         
                         
5 (b) Inputs contained in semi-finished and finished goods heldin stock (where invoice is available)
                         
                         
5 (c) Capital goods heldin stock (where invoice is available)
                         
                         
5 (d) Inputs held in stock and as contained in semi-finished/ finished goods heldin stock (where invoice not available)
                         
                         
5 (e) Capital goods heldin stock (where invoice is available)
                         
                         
*(1) In case, it is not feasible to identify invoice, the principle of first in first out may be followed.
(2)If Invoice is not available for certain inputs or capital goods, the value shall be estimated based on prevailing market price.** The value of capital goods shall be the invoice value reduced by five percentage points per quarter of a year or part thereof from the date of invoice.

6. Amount of ITC payable and paid (based on table 5)

Sr. No. Description Tax payable Paid through Cash/ Credit Ledger Debit entry No. Amount of ITC paid standard
Central Tax State Tax UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9 10
1. Central Tax   Cash Ledger            
Credit Ledger            
2. State Tax   Cash Ledger            
Credit Ledger            
3. UT Tax   Cash Ledger            
Credit Ledger            
4. Integrated Tax   Cash Ledger            
Credit Ledger            
5. CESS   Cash Ledger            
Credit Ledger            

7. Verification

I __________________________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed there from.Signature of authorised signatory _______________________________________Name_______________________________________Designation/ Status ____________________________Date - dd/mm/yyyy[Form GST ITC-04 [Substituted by Rajasthan Notification No. F. 12(46) FD/Tax/2017-Part-III-92, dated 4.9.2018.]][See rule - 45(3)]Details of goods/ capital goods sent to job worker and received back

1. GSTIN -

2. (a) Legal name -

(b)Trade name, if any -

3. Period : Quarter - Year -

4. Details of inputs/ capital goods sent for job-work (includes inputs/capital goods directly sent to place of business/premises of job worker)

GSTIN/ State in case of unregistered job-worker Challan No. Challan date Description of goods UQC Quantity Taxable value Type of goods (Inputs/ capital goods) Rate of tax (%)
Central tax State/ UT tax Integrated tax Cess
1 2 3 4 5 6 7 8 9 10 11 12
                       

5. Details of inputs/ capital goods received back from job worker or sent out from business place of job-work

(A)Details of inputs/capital goods received back from job worker to whom such goods were sent for job work; and losses and wastes;
GSTIN/State of Job worker if unregistered Challan No. issued by job worker under whichgoods have been received back Date of challan issued by job worker under whichgoods have been received back Description of goods UQC Quantity Original challan No. under which goods have beensent for job work Original challan date under which goods havebeen sent for job work Nature of job work done by job worker Losses Wastes
UQC Quantity
1 2* 3* 4 5 6 7* 8* 9 10 11
                     
(B)Details of inputs / capital goods received back from job worker other than the job worker to whom such goods were originally sent for job work; and losses and wastes:
GSTIN/State of Job worker if unregistered Challan No. issued by job worker under whichgoods have been received back Date of challan issued by job worker under whichgoods have been received back Description of goods UQC Quantity Original challan No. under which goods have beensent for job work Original challan date under which goods havebeen sent for job work Nature of job work done by job worker Losses Wastes
UQC Quantity
1 2* 3* 4 5 6 7* 8* 9 10 11
                     
(C)Details of inputs/ Capital goods sent to job worker and subsequently supplied from premises of job worker; and losses and wastes:
GSTIN/State of Job worker if unregistered Invoice NO. in case supplied from premises of job worker issued by the Principal Invoice date in case supplied from premises of job worker issued by the Principal Description of goods UQC Quantity Original challan No. under which goods have beensent for job work Original challan date under which goods havebeen sent for job work Nature of job work done by job worker Losses Wastes
UQC Quantity
1 2* 3* 4 5 6 7* 8* 9 10 11
                     
Instructions:

1. Multiple entry of items for single challan may be filled.

2. Columns (2) (3) in Table (A) and Table (B) are mandatory in cases where fresh challan are required to be issued by the job worker. Otherwise, columns (2) (3) in Table (A) and Table (B) are optional.

3. Columns (7) (8) in Table (A), Table (B) and 'fable (C) may not be filled where one-to-one correspondence between goods sent for job work and goods received back after job work is not possible.

6. Verification

I hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed there from.
  Signature
Place.............. Name of Authorised Signatory
Date......................... Designation/ Status
[Form GST ENR - 01 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 58(1)]Application for Enrolment u/s 35 (2)[only for un-registered persons]
1. (a) Legal name  
(b) Trade Name, if any  
(c) PAN  
(d) Aadhaar (applicable in case of proprietorship concernsonly)  
2. Type of enrolment
TransporterGodown owner/operatorWarehouse owner.operatorCold Storage owner/operator
3. Constitution of Business (Please Select the Appropriate)
(i) Proprietorship   (ii) Partnership  
(iii) Hindu Undivided Family   (iv) Private Limited Company  
4. Name of the State   District  
5. Jurisdiction
  Centre   State  
6. Date of commencement of business  
7. Particulars of Principal Place of Business  
(a) Address  
Building No./ Flat No.   Floor No.  
Name of the Premises/ Building   Road/ Street  
City/ Town/ Locality/ Village   Taluka/ Block  
District      
State   PIN Code  
Latitude   Longitude  
(b) Contact Information
Office Email Address   Office Telephone number STD  
Mobile Number   Office Fax Number STD  
(c) Nature of premises
Own Leased Rented Consent Shared Others (specify)
(d) Nature of business activity being carried out at above mentioned premises (please tick applicable)
Warehouse/Depot   Godown   Retail Business  
8. Details of additional place of business Add for additional place(s) ofbusiness, if any (Fill up the same information as in item 7 [(a), (b), (c)(d)] Add for additional place(s) ofbusiness, if any (Fill up the same information as in item 7 [(a), (b), (c)(d)]
9. Details of Bank Accounts (s)
Total number of Bank Accounts maintained by the applicant for conducting business(Upto 10 Bank Accounts to be reported)  
Details of Bank Account 1
Account Number                              
Type of Account   IFSC
Bank Name    
Branch Address To be auto-populated (Edit mode)
Note -Add more accounts -------
10. Details of Proprietor/allPartners/Karta/Managing Directors and whole time Director/Membersof Managing Committee of Associations/Board of Trustees etc.
Particulars First Name Middle Name Last Name
Name      
Photo  
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD  
Designation /Status   Director Identification Number (if any)  
PAN   Aadhaar Number  
Are you a citizen of India? Yes / No Passport No. (in case of foreigners)  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
City/Town/Locality/Village   District  
Block/Taluka  
State   PIN Code  
Country (in case of foreigner only)   ZIP code  
11. Details of Authorized Signatory
Particulars First Name Middle Name Last Name
Name      
Photo  
Name of Father      
Date of Birth DD/MM/YYYY Gender Male, Female, Other
Mobile Number   Email address  
Telephone No. with STD  
Designation /Status   Director Identification Number (if any)  
PAN   Aadhaar Number  
Are you a citizen of India? Yes / No Passport No. (in case of foreigners)  
Residential Address
Building No/Flat No   Floor No  
Name of the Premises/Building   Road/Street  
Block/Taluka  
City/Town/Locality/Village   District  
State   PIN Code            
12. Consent
I on behalf of the holder of Aadhaar number pre-filledbased on Aadhaar number provided in the form give consent to"Goods and Services Tax Network" to obtain my detailsfrom UIDAI for the purpose of authentication. "Goods andServices Tax Network" has informed me that identityinformation would only be used for validating identity of theAadhaar holder and will be shared with Central Identities DataRepository only for the purpose of authentication.

13. List of documents uploaded

(Identity and address proof)

14. Verification

I hereby solemnly affirm and declare that the information given herein above is true and correct o the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature
Place Name of Authorised Signatory..................
Date Designation/ Status...................................
For office use :
Enrolment No. Date -
[Form GST EWB-01 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]](See rule 138)E-Way Bill
E-Way Bill No. :
E-Way Bill date :
Generator :
Valid from :
Valid until :
Part-A  
A.1 GSTIN of Supplier  
A.2 GSTIN of Recipient  
A.3 Place of Delivery  
A.4 Document Number  
A.5 Document Date  
A.6 Value of Goods  
A.7 HSN Code  
A.8 Reason for Transportation  
Part-B  
B.1 Vehicle Number for Road  
B.2 Transport Document Number  
Notes: 1. IISN Code in column A.7 shall be indicated at minimum two digit level for taxpayers having annual turnover upto five crore rupees in the preceding financial year and at four digit level for taxpayers having, annual turnover above five crore rupees in the preceding financial year.

2. Document Number may be of Tax Invoice, Bill of Supply, Delivery Challan or Bill of Entry.

3. Transport Document number indicates Goods Receipt Number or Railway Receipt NuMber or Airway Bill NUmber or Bill of Lading Number.

4. Place of Delivery shall indicate the PIN Code of place of delivery.

5. Reason for Transportation shall be chosen from one of the following:-

Code Description
1 Supply
2 Export or Import
3 Job Work
4 [SKD or CKD or supply in batches or lots] [Substituted 'SKD or CKD' by Notification No. F. 12(46)FD/Tax/2017-pt-III-92, dated 4.9.2018.]
5 Recipient not known
6 Line Sales
7 Sales Return
8 Exhibition or fairs
9 or own use
0 Others
[Form GST EWB-02 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]](See rule 138)Consolidated E-Way Bill
Consolidated E-Way Bill No. :
Consolidated E-Way Bill Date :
Generator :
Vehicle Number :
Number of E-Way Bills  
E-Way Bill Number
 
 
 
 
[Form GST EWB-03 [Substituted by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]](See rulel38C)Verification Report
Part A  
Name of the Officer  
Place of inspection  
Time of inspection  
Vehicle Number  
E-Way Bill Number  
Invoice or Challan or Bill Date  
Invoice or Challan or Bill Number  
Name of person In-charge of vehicle  
Description of goods  
Declared quantity of goods  
Declared value of goods  
Brief description of the discrepancy  
Whether goods were detained?  
If not, date and time of release of vehicle  
Part B  
Actual quantity of goods  
Actual value of the Goods  
Tax payable  
Integrated tax  
Central tax  
State or[Union territory] [Substituted 'UT' by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part IV-158, dated 23.1.2018.]tax  
Cess  
Penalty payable  
Integrated tax  
Central tax  
State or[Union territory] [Substituted 'UT' by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part IV-158, dated 23.1.2018.]tax  
Cess  
Details of Notice  
Date  
Number  
Summary of findings  
[Form GST EWB-04 [Substituted by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]](See rule 138D)Report of detention
E-Way Bill Number  
Approximate Location of detention  
Period of detention  
Name of Officer in- charge (if known)
Date  
Time  
[Form GST INV-1 [Substituted by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]](See rule 138A)Generation of Invoice Reference Number
IRN:   Date:  
Details of Supplier  
GSTIN  
Legal Name  
Trade name, if any  
Address  
Serial No. of Invoice  
Date of Invoice  
  Details of Recipient (Billed to) Details of Consignee (Shipped to)
GSTIN or UIN, if available    
Name    
Address    
State (name and code)    
Type of supply -
  B to B supply  
  B to C supply  
  Attracts Reverse Charge  
  Attracts TCS GSTIN of operator  
  Attracts TDS GSTIN of TDS Authority  
  Export  
  Supplies made to SEZ  
  Deemed export  
Sr. No. Description of Goods HSN Qty. Unit Price (per unit) Total value Discount, if any Taxable value
                 
                 
                 
  Freight      
  Insurance      
  Packing and Forwarding Charges etc.      
Total      
Total Invoice Value (In figure)
Total Invoice Value (In Words)
Central tax State or[Union territory] [Substituted 'UT' by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part IV-158, dated 23.1.2018.]tax Integrated tax Cess
Rate Amt. Rate Amt. Rate Amt Rate Amt.
               
               
               
               
               
               
               
       
 
SignatureName of the SignatoryDesignation or Status[Form GSTR - 1 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule (59(1)]
Details of outward supplies of goods or services
{|
Year        
Month  
||}
1.   GSTIN                              
2. (a) Legal name of the registered person  
  (b) Trade name, if any  
3. (a) Aggregate Turnover in the preceding Financial Year                              
  (b) Aggregate Turnover - April to June, 2017                              

4. Taxable outward supplies made to registered persons (including UIN-holders) other than supplies covered by Table 6

(Amount in Rs. for all Tables)
GSTIN/ UIN Invoice details Rate Taxable value Amount Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
4A. Supplies other than those (i) attracting reverse chargeand (ii) supplies made through e-commerce operator
                     
             
4B. Supplies attracting tax on reverse charge basis
                     
             
4C. Supplies made through e-commerce operator attracting TCS(operator wise, rate wise)
GSTIN of e-commerce operator  
                     
             

5. Taxable outward inter-State supplies to un-registered persons where the invoice value is more than Rs 2.5 lakh

Place of Supply (State/ UT) Invoice details Rate Taxable Value Amount
No. Date Value Integrated Tax Cess
1 2 3 4 5 6 7 8
5A. Outward supplies (other than supplies made throughe-commerce operator, rate wise)
               
       
5B. Supplies made through e-commerce operator attracting TCS(operator wise, rate wise)
GSTIN of e-commerce operator  
               
         

6. Zero rated supplies and Deemed Exports

GSTIN of recipient Invoice details Shipping bill/Bill of export Integrated Tax
No. Date Value No. Date Rate Taxable value Amt.
1 2 3 4 5 6 7 8 9
6A. Exports
                 
     
6B. Supplies made to SEZ unit or SEZ Developer
                 
     
6C. Deemed exports
                 
     

7. Taxable supplies (Net of debit notes and credit notes) to unregistered persons other than the supplies covered in Table 5

Rate of tax Total Taxable value Amount
Integrated Central State Tax/ UT Tax Cess
1 2 3 4 5 6
7A. Intra-State supplies
7A (1). Consolidated rate wise outward supplies [includingsupplies made through e-commerce operator attracting TCS]
           
7A (2). Out of supplies mentioned at 7A(1), value of suppliesmade through e-Commerce Operators attracting TCS (operator wise,rate wise)
GSTIN of e-commerce operator  
           
7B. Inter-State Supplies where invoice value is upto Rs 2.5Lakh[Rate wise]
7B (1). Place of Supply (Name of State)  
           
7B (2). Out of the supplies mentioned in 7B (1), the suppliesmade through e-Commerce Operators (operator wise, rate wise)
GSTIN of e-commerce operator  
           

8. Nil rated, exempted and non-GST outward supplies

Description Nil Rated Supplies Exempted (Other than Nil rated/ non- GST supply) Non-GST supplies
1 2 3 4
8A. Inter-State supplies to registered persons      
8B. Intra- State supplies to registered persons      
8C. Inter-State supplies to unregistered persons      
8D. Intra-State supplies to unregistered persons      

9. Amendments to taxable outward supply details furnished in returns for earlier tax periods in Table 4, 5 and 6 [including debit notes, credit notes, refund vouchers issued during current period and amendments thereof]

Details of originaldocument Revised details ofdocument or details of original Debit/ Credit Notes or refundvouchers Rate Taxable Value Amount Place of supply
GSTIN Inv. No. Inv. Date GSTIN Invoice Shipping bill Value Integrated Tax Central Tax State/ UT Tax Cess
No. Date No. Date
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
9A. If the invoice/ Shipping bill details furnished earlierwere incorrect
                               
9B. Debit Notes/ Credit Notes/Refund voucher [original]
                               
9C. Debit Notes/ Credit Notes/Refund voucher [amendmentsthereof]
                               

10. Amendments to taxable outward supplies to unregistered persons furnished in returns for earlier tax periods in Table 7

Rate of tax Total Taxable value Amount
Integrated Central State/ UT Tax Cess
1 2 3 4 5 6
Tax period for which the details are being revised Month      
10A. Intra-State Supplies [including supplies made throughe-commerce operator attracting TCS] [Rate wise]
           
10A (1). Out of supplies mentioned at 10A, value of suppliesmade through e-Commerce Operators attracting TCS (operator wise,Rate Wise)
           
GSTIN of e-commerce operator  
           
10B. Inter-State Supplies [including supplies made throughe-commerce operator attracting TCS] [Rate wise]
Place of Supply (Name of State)  
           
10B (1). Out of supplies mentioned at 10B, value of suppliesmade through e-Commerce Operators attracting TCS (operator wise,rate wise)
GSTIN of e-commerce operator        
           

11. Consolidated Statement of Advances Received/Advance adjusted in the current tax period/ Amendments of information furnished in earlier tax period

Rate Gross Advance Received/adjusted Place of supply Amount
Integrated Central State/UT Cess
1 2 3 4 5 6 7
I Information for the current tax period
11A. Advance amount received in the tax period for whichinvoice has not been issued (tax amount to be added to output taxliability)
11A (1). Intra-State supplies (Rate Wise)
             
11A (2). Inter-State Supplies (Rate Wise)
             
11B. Advance amount received in earlier tax period andadjusted against the supplies being shown in this tax period inTable Nos. 4, 5, 6 and 7
11B (1). Intra-State Supplies (Rate Wise)
             
11B (2). Inter-State Supplies (Rate Wise)
             
II Amendment of informationfurnished in Table No. 11[1] in GSTR-1 statement for earlier taxperiods[Furnish revised information]
Month                   Amendment relating to information furnished in S.No.(select) 11A(1) 11A(2) 11B(1) 11B(2)
             

12. HSN-wise summary of outward supplies

Sr. No. HSN Description (Optional if HSN is provided) UQC Total Quantity Total value Total Taxable Value Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     
                     

13. Documents issued during the tax period

Sr. No. Nature of document Sr. No. Total number Cancelled Net issued
From To
1 2 3 4 5 6 7
1 Invoices for outward supply          
2 Invoices for inward supply from unregisteredperson          
3 Revised Invoice          
4 Debit Note          
5 Credit Note          
6 Receipt voucher          
7 Payment Voucher          
8 Refund voucher          
9 Delivery Challan for job work          
10 Delivery Challan for supply on approval          
11 Delivery Challan in case of liquid gas          
12 Delivery Challan in cases other than by way ofsupply (excluding at S. No. 9 to 11)          
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed there from and in case of any reduction in output tax liability the benefit thereof has been/ will be passed on to the recipient of supply.
Placeof Authorised Signatory.................. SignatureName
DateDesignation/ Status...................................
Instructions -

1. Terms used:

a. GSTIN: Goods and Services Tax Identification Numberb. UIN: Unique Identity Numberc. UQC: Unit Quantity Coded. HSN: Harmonized System of Nomenclaturee. POS: Place of Supply (Respective State)f. B to B: From one registered person to another registered persong. B to C: From registered person to unregistered person

2. The details in GSTR-1 should be furnished by 10th of the month succeeding the relevant tax period.

3. Aggregate turnover of the taxpayer for the immediate preceding financial year and first quarter of the current financial year shall be reported in the preliminary information in Table 3. This information would be required to be submitted by the taxpayers only in the first year. Quarterly turnover information shall not be captured in subsequent returns. Aggregate turnover shall be auto-populated in subsequent years.

4. Invoice-level information pertaining to the tax period should be reported for all supplies as under:

(i)For all B to B supplies (whether inter-State or intra-State), invoice level details, rate-wise, should be uploaded in Table 4, including supplies attracting reverse charge and those effected through e-commerce operator. Outwards supply information in these categories are to be furnished separately in the Table.
(ii)For all inter-State B to C supplies, where invoice value is more than Rs. 2,50,000/- (B to C Large) invoice level details, rate-wise, should be uploaded in Table 5; and
(iii)For all B to C supplies (whether inter-State or intra-State) where invoice value is up to Rs. 2,50,000/- Statewise summary of supplies, rate-wise, should be uploaded in Table 7.

5. Table 4 capturing information relating to B to B supplies should:

(i)be captured in:
a. Table 4A for supplies relating to other than reverse charge/ made through e-commerce operator, ratewise;b. Table 4B for supplies attracting reverse charge, rate-wise; andc. Table 4C relating to supplies effected through e-commerce operator attracting collection of tax at source under section 52 of the Act, operator wise and rate-wise.
(ii)Capture Place of Supply (PoS) only if the same is different from the location of the recipient.

6. Table 5 to capture information of B to C Large invoices and other information shall be similar to Table 4. The Place of Supply (PoS) column is mandatory in this table.

7. Table 6 to capture information related to:

(i)Exports out of India
(ii)Supplies to SEZ unit/ and SEZ developer
(iii)Deemed Exports

8. Table 6 needs to capture information about shipping bill and its date. However, if the shipping bill details are not available, Table 6 will still accept the information. The same can be updated through submission of information in relation to amendment Table 9 in the tax period in which the details are available but before claiming any refund/ rebate related to the said invoice. The detail of Shipping Bill shall be furnished in 13 digits capturing port code (six digits) followed by number of shipping bill.

9. Any supply made by SEZ to DTA, without the cover of a bill of entry is required to be reported by SEZ unit in GSTR-1. The supplies made by SEZ on cover of a bill of entry shall be reported by DTA unit in its GSTR-2 as imports in GSTR-2. The liability for payment of IGST in respect of supply of services would, be created from this Table.

10. In case of export transactions, GSTIN of recipient will not be there. Hence it will remain blank.

11. Export transactions effected without payment of IGST (under Bond/ Letter of Undertaking (LUT)) needs to be reported under "0" tax amount heading in Table 6A and 6B.

12. Table 7 to capture information in respect of taxable supply of:

(i)B to C supplies (whether inter-State or intra-State)with invoice value upto Rs 2,50,000;
(ii)Taxable value net of debit/ credit note raised in a particular tax period and information pertaining to previous tax periods which was not reported earlier, shall be reported in Table 10. Negative value can be mentioned in this table, if required;
(iii)Transactions effected through e-commerce operator attracting collection of tax at source under section 52 of the Act to be provided operator wise and rate wise;
(iv)Table 7A (1) to capture gross intra-State supplies, rate-wise, including supplies made through e-commerce operator attracting collection of tax at source and Table 7A (2) to capture supplies made through e-commerce operator attracting collection of tax at source out of gross supplies reported in Table 7A (1);
(v)Table 7B (1) to capture gross inter-State supplies including supplies made through e-commerce operator attracting collection of tax at source and Table 7B (2) to capture supplies made through e-commerce operator attracting collection of tax at source out of gross supplies reported in Table 7B (1); and
(vi)Table 7B to capture information State wise and rate wise.

13. Table 9 to capture information of:

(i)Amendments of B to B supplies reported in Table 4, B to C Large supplies reported in Table 5 and Supplies involving exports/ SEZ unit or SEZ developer/ deemed exports reported in Table 6;
(ii)Information to be captured rate-wise;
(iii)It also captures original information of debit/ credit note issued and amendment to it reported in earlier tax periods; While furnishing information the original debit note/credit note, the details of invoice shall be mentioned in the first three columns, While furnishing revision of a debit note/credit note, the details of original debit note/credit note shall be mentioned in the first three columns of this Table,
(iv)Place of Supply (PoS) only if the same is different from the location of the recipient;
(v)Any debit/ credit note pertaining to invoices issued before the appointed day under the existing law also to be reported in this table; and
(vi)Shipping bill to be provided only in case of exports transactions amendment.

14. Table 10 is similar to Table 9 but captures amendment information related to B to C supplies and reported in Table 7.

15. Table 11A captures information related to advances received, rate-wise, in the tax period and tax to be paid thereon along with the respective PoS. It also includes information in Table 11B for adjustment of tax paid on advance received and reported in earlier tax periods against invoices issued in the current tax period. The details of information relating to advances would be submitted only if the invoice has not been issued in the same tax period in which the advance was received.

16. Summary of supplies effected against a particular HSN code to be reported only in summary table. It will be optional for taxpayers having annual turnover upto Rs. 1.50 Cr but they need to provide information about description of goods.

17. It will be mandatory to report HSN code at two digits level for taxpayers having annual turnover in the preceding year above Rs. 1.50 Cr but upto Rs. 5.00 Cr and at four digits level for taxpayers having annual turnover above Rs. 5.00 Cr.

[Form GSTR - 1A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 59(4)]Details of auto drafted supplies(From GSTR 2, GSTR 4 or GSTR 6)
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person  
  (b) Trade name, if any  

3. Taxable outward supplies made to registered persons including supplies attracting reverse charge other than the supplies covered in Table No. 4

GSTIN/ UIN Invoice details Rate Taxable value Amount Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
3A. Supplies other than those attracting reverse charge (Fromtable 3 of GSTR-2)
                     
3B. Supplies attracting reverse charge (From table 4A ofGSTR-2)
                     

4. Zero rated supplies made to SEZ and deemed exports

GSTIN of recipient Invoice details Integrated Tax
No. Date Value Rate Taxable value Tax amount
1 2 3 4 5 6 7
4A. Supplies made to SEZ unit or SEZ Developer  
             
     
4B. Deemed exports  
             
     

5. Debit notes, credit notes (including amendments thereof) issued during current period

Details of original document Revised details of document or details oforiginal Debit/ Credit Note Rate Taxable value Place of supply (Name of State/ UT) Amount of tax
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom and in case of any reduction in output tax liability the benefit thereof has been/will be passed on to the recipient of supply.
  Signature
Place Name of Authorised Signatory
Date Designation/ Status
[Form GSTR - 2 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 60(1)]
{|
Year        
Month  
||}
Details of inward supplies of goods or services
1 GSTIN                              
2 (a) Legal name of the registered person  
  (b) Trade name, if any  

3. Inward supplies received from a registered person other than the supplies attracting reverse charge

(Amount in Rs. for all Tables)
GSTIN of supplier Invoice details Rate Taxable value Amount of Tax Place of supply (Name of State/ UT) Whether input or input service/ Capital goods(incl plant and machinery)/ Ineligible for ITC Amount of ITC available
No Date Value Integrated tax Central Tax State/ UT Tax CESS Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
                               
                       

4. Inward supplies on which tax is to be paid on reverse charge

GSTIN of supplier Invoice details Rate Taxable value Amount of Tax Place of supply (Name of State/ UT) Whether input or input service/ Capital goods(incl. plant and machinery)/ Ineligible for ITC Amount of ITC available
No Date Value Integrated tax Central Tax State/ UT Tax CESS Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
4A. Inward supplies received from a registered supplier(attracting reverse charge)
                               
                       
4B. Inward supplies received from an unregistered supplier
                               
4C. Import of service
                               

5. Inputs/ Capital goods received from Overseas or from SEZ units on a Bill of Entry

GSTIN of supplier Details of bill of entry Rate Taxable value Amount Whether input/ Capital goods (incl. plant andmachinery)/ Ineligible for ITC Amount of ITC available
No. Date Value Integrated Tax Cess Integrated Tax Cess
1 2 3 4 5 6 7 8 9 10 11
5A. Imports
                     
             
5B. Received from SEZ
                     
             
Port code + No of BE = 13 digits Assessable Value      

6. Amendments to details of inward supplies furnished in returns for earlier tax periods in Tables 3, 4 and 5 [including debit notes/ credit notes issued and their subsequent amendments]

Details of original invoice/ Bill of entry No Revised details of invoice Rate Taxable value Amount Place of supply Whether input or input service/ Capital goods/Ineligible for ITC) Amount of ITC available
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19
6A. Supplies other than import of goods or goods received fromSEZ [Information furnished in Table 3 and 4 of earlier returns] -If details furnished earlier were incorrect
                                     
6B. Supplies by way of import of goods or goods received fromSEZ [Information furnished in Table 5 of earlier returns] - Ifdetails furnished earlier were incorrect
                                     
6C. Debit Notes/ Credit Notes [original]
                                     
6D. Debit Notes/ Credit Notes [amendment of debit notes/credit notes furnished in earlier tax periods]
                                     
                                     

7. Supplies received from composition taxable person and other exempt/Nil rated/ Non GST supplies received

Description Value of supplies received from
Composition taxable person Exempt supply Nil Rated supply Non GST supply
1 2 3 4 5
7A. Inter-State supplies        
         
7B. Intra-state supplies        
         

8. ISD credit received

GSTIN of ISD ISD Document Details ISD Credit received Amount of eligible ITC
No. Date Integrated Tax Central Tax State/ UT Tax Cess Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
8A. ISD Invoice
                     
8B. ISD Credit Note
                     

9. TDS and TCS Credit received

GSTIN of Deductor/ GSTIN of e-Commerce Operator Gross Value Sales Return Net Value Amount
Integrated Tax Central Tax State Tax/ UT Tax
1 2 3 4 5 6 7
9A. TDS
             
9B. TCS
             

10. Consolidated Statement of Advances paid/ Advance adjusted on account of receipt of supply

Rate Gross Advance Paid Place of supply (Name of State/ UT) Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7
(I) Information for the current month
10A. Advance amount paid for reverse charge supplies in thetax period (tax amount to be added to output tax liability)
10A (1). Intra-State supplies (Rate Wise)
             
10A (2). Inter -State Supplies (Rate Wise)
             
10B. Advance amount on which tax was paid in earlier periodbut invoice has been received in the current period [reflected inTable 4 above]
10B (1). Intra-State Supplies (Rate Wise)
             
10B (2). Intra-State Supplies (Rate Wise)
             
II Amendments of information furnished in Table No. 10 (I)in an earlier month [Furnish revised information]
Month                   Amendment relating to information furnished inS.No.(select) 10A (1) 10A (2) 10B (1) 10B (2)
             

11. Input Tax Credit Reversal/ Reclaim

Description for reversal of ITC To be added to or reduced from output liability Amount of ITC
Integrated Tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6
A. Information for the current tax period          
(a) Amount in terms of rule 37(2) To be added        
(b) Amount in terms of rule 39(1)(j)(ii) To be added        
(c) Amount in terms of rule 42 (1) (m) To be added        
(d) Amount in terms of rule 43(1) (h) To be added        
(e) Amount in terms of rule 42 (2)(a) To be added        
(f) Amount in terms of rule 42(2)(b) To be reduced        
(g) On account of amount paid subsequent toreversal of ITC To be reduced        
(h) Any other liability (Specify) ……        
B. Amendment of information furnished in Table No 11 at S.No A in an earlier return
Amendment is in respect of information furnishedin the Month                        
Specify the information you wish to amend (Dropdown)          

12. Addition and reduction of amount in output tax for mismatch and other reasons

Description Add to or reduce from output liability Amount
Integrated Tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6
(a) ITC claimed on mismatched/ duplication ofinvoices/ debit notes Add        
(b) Tax liability on mismatched credit notes Add        
(c) Reclaim on account of rectification ofmismatched invoices/ debit notes Reduce        
(d) Reclaim on account of rectification ofmismatched credit note Reduce        
(e) Negative tax liability from previous tax periods Reduce        
(f) Tax paid on advance in earlier tax periods andadjusted with tax on supplies made in current tax period Reduce        

13. HSN summary of inward supplies

Sr. No. HSN Description (Optional if HSN is furnished) UQC Total Quantity Total value Total Taxable Value Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom
  Signature .....................................................
Place Name of Authorised Signatory..................
Date Designation/ Status...................................
Instructions -

1. Terms used:

a. GSTIN: Goods and Services Tax Identification Numberb. UIN: Unique Identity Numberc. UQC: Unit Quantity Coded. HSN: Harmonized System of Nomenclaturee. POS: Place of Supply (Respective State)f. B to B: From one registered person to another registered persong. B to C: From registered person to unregistered person

2. Table 3 4 to capture information of:

(i)Invoice-level inward supply information, rate-wise, pertaining to the tax period reported by supplier in GSTR-1 to be made available in GSTR-2 based on auto-populated details received in GSTR-2A;
(ii)Table 3 to capture inward supplies other than those attracting reverse charge and Table 4 to capture inward supplies attracting reverse charge;
(iii)The recipient taxpayer has the following option to act on the auto populated information:
a. Accept,b. Reject,c. Modify (if information provided by supplier is incorrect), ord. Keep the transaction pending for action (if goods or services have not been received)
(iv)After taking the action, recipient taxpayer will have to mention whether he is eligible to avail credit or not and if he is eligible to avail credit, then the amount of eligible credit against the tax mentioned in the invoice needs to be filed;
(v)The recipient taxpayer can also add invoices (not uploaded by the counterparty supplier) if he is in possession of invoices and have received the goods or services;
(vi)Table 4A to be auto populated;
(vii)In case of invoices added by recipient tax payer, Place of Supply (PoS) to be captured always except in case of supplies received from registered person, where it is required only if the same is different from the location of the recipient;
(viii)Recipient will have the option to accept invoices auto populated as well as add invoices, pertaining to reverse charge only when the time of supply arises in terms of section 12 or 13 of the Act; and
(ix)Recipient tax payer is required to declare in Column No. 12 whether the inward supplies are inputs or input services or capital goods (including plant and machinery).

3. Details relating to import of Goods/ Capital Goods from outside India as well as supplied by an SEZ Unit to be reported rate-wise by recipient tax payer in Table 5.

4. Recipient to provide for Bill of Entry information including six digits port code and seven digits bill of entry number.

5. Taxable Value in Table 5 means assessable value for customs purposes on which IGST is computed (IGST is levied on value plus specified customs duties). In case of imports, the GSTIN would be of recipient tax payer.

6. Table 6 to capture amendment of information, rate-wise, provided in earlier tax periods in Table 3, 4 and 5 as well as original/ amended information of debit or credit note. GSTIN not to be provided in case of export transactions.

7. Table 7 captures information on a gross value level.

8. An option similar to Table 3 is not available in case of Table 8 and the credit as distributed by ISD (whether eligible or ineligible) will be made available to the recipient unit and it will be required to re-determine the eligibility as well as the amount eligible as ITC.

9. TDS and TCS credit would be auto-populated in Table 9. Sales return and Net value columns are not applicable in case of tax deducted at source in Table 9.

10. The eligible credit from Table 3, Table 4 Table 8 relating to inward supplies to be populated in the Electronic Credit Ledger on submission of its return in Form GSTR-3.

11. Recipient can claim less ITC on an invoice depending on its use i.e. whether for business purpose or non-business purpose.

12. Information of advance paid pertaining to reverse charge supplies and the tax paid on it including adjustments against invoices issued should be reported in Table 10.

13. Table 12 to capture additional liability due to mismatch as well as reduction in output liability due to rectification of mismatch on account of filing of GSTR-3 of the immediately preceding tax period.

14. Reporting criteria of HSN will be same as reported in GSTR-1.

[Form GSTR - 2A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 60(1)]
Details of auto drafted supplies(From GSTR 1, GSTR 5, GSTR-6, GSTR-7 and GSTR-8)
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person  
  (b) Trade name, if any  

Part A – 3. Inward supplies received from a registered person other than the supplies attracting reverse charge

(Amount in Rs. for all Tables)
GSTIN of supplier Invoice details Rate Taxable value Amount of tax Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     

4. Inward supplies received from a registered person on which tax is to be paid on reverse charge

GSTIN of supplier Invoice details Rate Taxable value Amount of tax Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     

5. Debit/ Credit notes (including amendments thereof) received during current tax period

Details of original document Revised details of document or details oforiginal Debit/ Credit Note Rate Taxable value Amount of tax Place of supply (Name of State/ UT)
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           

Part B – 6. ISD credit (including amendments thereof) received

GSTIN of ISD ISD document details ITC amount involved
No. Date Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7
ISD Invoice – eligible ITC            
ISD Invoice – ineligible ITC            
ISD Credit note – eligible ITC            
ISD Credit note – ineligible ITC            

Part C – 7. TDS and TCS Credit (including amendments thereof) received

GSTIN of Deductor/ GSTIN of e-Commerce Operator Amount received/ Gross Value Sales Return Net Value Amount
Integrated Tax Central Tax State Tax/ UT Tax
1 2 3 4 5 6 7
7A. TDS
             
             
7B. TCS
             
             
[Form GSTR - 3 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 61(1)]Monthly return
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person Auto Populated
  (b) Trade name, if any Auto Populated
Part-A (To be auto populated) (Amount in Rs. for all Tables)
3. Turnover
Sr. No. Type of Turnover Amount
1 2 3
(i) Taxable [other than zero rated]                            
(ii) Zero rated supply on payment of Tax                            
(iii) Zero rated supply without payment of Tax                            
(iv) Deemed exports                            
(v) Exempted                            
(vi) Nil Rated                            
(vii) Non-GST supply                            
  Total                            

4. Outward supplies

4.1Inter-State supplies (Net Supply for the month)
Rate Taxable Value Amount of Tax
Integrated Tax CESS
1 2 3 4
A. Taxable supplies (other than reverse charge and zero ratedsupply) [Tax Rate Wise]
       
B. Supplies attracting reverse charge-Tax payable by recipientof supply
       
C. Zero rated supply made with payment of Integrated Tax
       
D. Out of the supplies mentioned at A, the value of suppliesmade though an e-commerce operator attracting TCS-[Rate wise]
       
GSTIN of e-commerce operator    
       
4.2Intra-State supplies (Net supply for the month)
Rate Taxable Value Amount of Tax
Central Tax State/ UT Tax Cess
1 2 3 4 5
A. Taxable supplies (other than reverse charge) [Tax Ratewise]
         
B. Supplies attracting reverse charge-Tax payable by therecipient of supply
         
C. Out of the supplies mentioned at A, the value of suppliesmade though an e-commerce operator attracting TCS [Rate wise]
         
GSTIN of e-commerce operator      
         
4.3Tax effect of amendments made in respect of outward supplies
Rate Net differential value Amount of Tax
Integrated tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6
(I) Inter-State supplies
A Taxable supplies (other than reverse charge and Zero Ratedsupply made with payment of Integrated Tax) [Rate wise]
           
B Zero rated supply made with payment of Integrated Tax [Ratewise]
           
C Out of the Supplies mentioned at A, the value of suppliesmade though an e-commerce operator attracting TCS
           
(II) Intra-state supplies
A Taxable supplies (other than reverse charge) [Rate wise]
           
B Out of the supplies mentioned at A, the value of suppliesmade though an e-commerce operator attracting TCS
           

5. Inward supplies attracting reverse charge including import of services (Net of advance adjustments)

5A. Inward supplies on which tax is payable on reverse charge basis

Rate of tax Taxable Value Amount of tax
Integrated Tax Central Tax State/ UT tax CESS
1 2 3 4 5 6
(I) Inter-State inward supplies [Rate Wise]
           
(II) Intra-State inward supplies [Rate Wise]
           

5B. Tax effect of amendments in respect of supplies attracting reverse charge

Rate of tax Differential Taxable Value Amount of tax
Integrated Tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6
(I) Inter-State inward supplies (Rate Wise)
           
(II) Intra-State inward supplies (Rate Wise)
           

6. Input tax credit

ITC on inward taxable supplies, including imports and ITC received from ISD [Net of debit notes/ credit notes]
Description Taxable value Amount of tax Amount of ITC
Integrated Tax Central Tax State/ UT Tax CESS Integrated Tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6 7 8 9 10
(I) On account of supplies received and debit notes/creditnotes received during the current tax period
(a) Inputs                  
(b) Input services                  
(c) Capital goods                  
(II) On account of amendments made (of the details furnishedin earlier tax periods)
(a) Inputs                  
(b) Input services                  
(c) Capital goods                  

7. Addition and reduction of amount in output tax for mismatch and other reasons

Description Add to or reduce from output liability Amount
Integrated tax Central tax State/ UT tax CESS
1 2 3 4 5 6
(a) ITC claimed on mismatched/ duplication ofinvoices/ debit notes Add        
(b) Tax liability on mismatched credit notes Add        
(c) Reclaim on rectification of mismatched invoices/Debit Notes Reduce        
(d) Reclaim on rectification of mismatch credit note Reduce        
(e) Negative tax liability from previous tax periods Reduce        
(f) Tax paid on advance in earlier tax periods andadjusted with tax on supplies made in current tax period Reduce        
(g) Input Tax credit reversal/ reclaim Add/ Reduce        

8. Total tax liability

Rate of Tax Taxable value Amount of tax
Integrated tax Central tax State/ UT Tax CESS
1 2 3 4 5 6
8A. On outward supplies
           
8B. On inward supplies attracting reverse charge
           
8C. On account of Input Tax Credit Reversal/ reclaim        
8D. On account of mismatch/ rectification/ other reasons        

9. Credit of TDS and TCS

  Amount
Integrated tax Central tax State/ UT Tax
1 2 3 4
(a) TDS      
(b) TCS      

10. Interest liability (Interest as on ...............)

On account of Output liability on mismatch ITC claimed on mismatched invoice On account of other ITC reversal Undue excess claims or excess reduction [refersec 50(3)] Credit of interest on rectification of mismatch Interest liability carry forward Delay in payment of tax Total interest liability
1 2 3 4 5 6 7 8 9
                 
(a) Integrated Tax                
(b) Central Tax                
(c) State/ UT Tax                
(d) Cess                

11. Late Fee

On account of Central Tax State/ UT tax
1 2 3
Late fee    

Part B – 12. Tax payable and paid

Description Tax payable Paid in cash Paid through ITC Tax Paid
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8
(a) Integrated Tax              
(b) Central Tax              
(c) State/ UT Tax              
(d) Cess              

13. Interest, Late Fee and any other amount (other than tax) payable and paid

Description Amount payable Amount Paid
1 2 3
(I) Interest on account of
(a) Integrated tax    
(b) Central Tax    
(c) State/ UT Tax    
(d) Cess    
II Late fee
(a) Central tax    
(b) State/ UT tax    

14. Refund claimed from Electronic cash ledger

Description Tax Interest Penalty Fee Other Debit Entry Nos.
1 2 3 4 5 6 7
(a) Integrated tax            
(b) Central Tax            
(c) State/ UT Tax            
(d) Cess            
Bank Account Details (Drop Down)        

15. Debit entries in electronic cash/ Credit ledger for tax/ interest payment [to be populated after payment of tax and submissions of return]

Description Tax paid in cash Tax paid through ITC Interest Late fee
Integrated tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8
(a) Integrated tax              
(b) Central Tax              
(c) State/ UT Tax              
(d) Cess              
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised SignatoryName of Authorised SignatoryDesignation/Status
..................Place..........................Date....................../Status................
Instructions:-

1. Terms Used :-

a) GSTIN :- Goods and Services Tax Identification Numberb) TDS :- Tax Deducted at sourcec) TCS :- Tax Collected at source

2. GSTR 3 can be generated only when GSTR-1 and GSTR- 2 of the tax period have been filed.

3. Electronic liability register, electronic cash ledger and electronic credit ledger of taxpayer will be updated on generation of GSTR-3 by taxpayer.

4. Part-A of GSTR-3 is auto-populated on the basis of GSTR 1, GSTR 1A and GSTR 2.

5. Part-B of GSTR-3 relates to payment of tax, interest, late fee etc. by utilising credit available in electronic credit ledger and cash ledger.

6. Tax liability relating to outward supplies in Table 4 is net of invoices, debit/ credit notes and advances received.

7. Table 4.1 will not include zero rated supplies made without payment of taxes.

8. Table 4.3 will not include amendments of supplies originally made under reverse charge basis.

9. Tax liability due to reverse charge on inward supplies in Table 5 is net of invoices, debit/ credit notes, advances paid and adjustments made out of tax paid on advances earlier.

10. Utilization of input tax credit should be made in accordance with the provisions of section 49.

11. GSTR-3 filed without discharging complete liability will not be treated as valid return.

12. If taxpayer has filed a return which was not valid earlier and later on, he intends to discharge the remaining liability, then he has to file the Part B of GSTR-3 again.

13. Refund from cash ledger can only be claimed only when all the return related liabilities for that tax period have been discharged.

14. Refund claimed from cash ledger through Table 14 will result in a debit entry in electronic cash ledger on filing of valid GSTR 3.

[Form GSTR - 3A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 68]
Reference No. : Date :
To_______ GSTIN_______________ Name_______________ AddressNotice to return defaulter u/s 46 for not filing return
Tax Period - Type of Return -
Being a registered taxpayer, you are required to furnish return for the supplies made or received and to discharge resultant tax liability for the aforesaid tax period by due date. It has been noticed that you have not filed the said return till date.

2. You are, therefore, requested to furnish the said return within 15 days failing which the tax liability will be assessed u/s 62 of the Act, based on the relevant material available with this office. Please note that in addition to tax so assessed, you will also be liable to pay interest and penalty as per provisions of the Act.

3. Please note that no further communication will be issued for assessing the liability.

4. The notice shall be deemed to have been withdrawn in case the return referred above, is filed by you before issue of the assessment order.

OrNotice to return defaulter u/s 46 for not filing final return upon cancellation of registration
Cancellation order No. - Date -
Application Reference Number, if any - Date -
Consequent upon applying for surrender of registration or cancellation of your registration for the reasons specified in the order, you were required to submit a final return in form GSTR-10 as required under section 45 of the Act.

2. It has been noticed that you have not filed the final return by the due date.

3. You are, therefore, requested to furnish the final return as specified under section 45 of the Act within 15 days failing which your tax liability for the aforesaid tax period will be determined in accordance with the provisions of the Act based on the relevant material available with or gathered by this office. Please note that in addition to tax so assessed, you will also be liable to pay interest as per provisions of the Act.

4. This notice shall be deemed to be withdrawn in case the return is filed by you before issue of the assessment order.

SignatureNameDesignation[Form GSTR - 3B [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 61(5)]
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person Auto Populated
3.1Details of Outward Supplies and inward supplies liable to reverse charge
Nature of Supplies Total Taxable value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6
(a) Outward taxable supplies (other than zerorated, nil rated and exempted)          
(b) Outward taxable supplies (zero rated )          
(c) Other outward supplies (Nil rated, exempted)          
(d) Inward supplies (liable to reverse charge)          
(e) Non-GST outward supplies          
3.2Of the supplies shown in 3.1 (a) above, details of inter-State supplies made to unregistered persons, composition taxable persons and UIN holders
  Place of Supply (State/ UT) Total Taxable value Amount of Integrated Tax
1 2 3 4
Supplies made to Unregistered Persons      
Supplies made to Composition Taxable Persons      
Supplies made to UIN holders      

4. Eligible ITC

Details Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5
(A) ITC Available (whether in full or part)        
(1) Importof goods        
(2) Importof services        
(3) Inwardsupplies liable to reverse charge (other than 1 2 above)        
(4) Inwardsupplies from ISD        
(5) Allother ITC        
(B) ITC Reversed        
(1) As perrules 42 43 of CGST Rules        
(2) Others        
(C) Net ITC Available (A) – (B)        
(D) Ineligible ITC        
(1) As persection 17(5)        
(2) Others        

5. Values of exempt, nil-rated and non-GST inward supplies

Nature ofsupplies Inter-State supplies Intra-State supplies
1 2 3
From a supplier under composition scheme, Exemptand Nil rated supply    
Non GST supply    
6.1Payment of tax
Description Tax payable Paid through ITC Tax paid TDS./ TCS Tax/ Cess paid in cash Interest Late Fee
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10
Integrated Tax                  
Central Tax                  
State/ UT Tax                  
Cess                  
6.2TDS/ TCS Credit
Details Integrated Tax Central Tax State/ UT Tax
1 2 3 4
TDS      
TCS      
Verification (by Authorised signatory)I hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed there from.Instructions :

1.

) Value of Taxable Supplies = Value of invoices + value of Debit Notes - value of credit notes + value of advances received for which invoices have not been issued in the same month - value of advances adjusted against invoices

2.

) Details of advances as well as adjustment of same against invoices to be adjusted and not shown separately

3.

) Amendment in any details to be adjusted and not shown separately.[Form GSTR - 4 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 62]Quarterly return for registered person opting for composition levy
{|
Year        
Month  
||}
1.   GSTIN                              
2. (a) Legal name of the registered person  
  (b) Trade name, if any  
3. (a) Aggregate Turnover in the preceding Financial Year                              
  (b) Aggregate Turnover - April to June, 2017                              

4. Inward supplies including supplies on which tax is to be paid on reverse charge

GSTIN of supplier Invoice details Rate Taxable value Amount of tax Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
4A. Inward supplies received from a registered supplier (other than supplies attracting reverse charge)
                     
4B. Inward supplies received from a registered supplier (attracting reverse charge)
                     
             
4C. Inward supplies received from an unregistered supplier
                     
4D. Import of service
                     

5. Amendments to details of inward supplies furnished in returns for earlier tax periods in Table 4 [including debit notes/credit notes and their subsequent amendments]

Details of original invoice Revised details of invoice Rate Taxable value Amount Place of supply (Name of State/ UT)
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14
5A. Supplies [Information furnished in Table 4 of earlierreturns]-If details furnished earlier were incorrect
                           
5B. Debit Notes/ Credit Notes [original]
                           
5C. Debit Notes/ Credit Notes [amendment of debit notes/credit notes furnished in earlier tax periods]
                           

6. Tax on outward supplies made (Net of advance and goods returned)

[Rate of tax [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] Total Turnover Out of turnover reported in (2), turnover ofservices Composition tax amount
Central Tax State/UT Tax
1 2 3 4 5]
         
         

7. Amendments to Outward Supply details furnished in returns for earlier tax periods in Table No. 6

[Quarter [Substituted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] Rate Original details Revised details
Total Tumover Out of tumover reported in (3), tumover ofservices Central Tax State/ UT Tax Total Tumover Out of tumover reported in (7), tumover ofservices Central Tax State/ UT Tax
1 2 3 4 5 6 7 8 9 10]
                   
                   

8. Consolidated Statement of Advances paid/Advance adjusted on account of receipt of supply

Rate Gross Advance Paid Place of supply (Name of State/ UT) Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7
(I) Information for the current quarter
8A. Advance amount paid for reverse chargesupplies in the tax period (tax amount to be added to output taxliability)
8A (1) Intra-State supplies (Rate Wise)
             
8A (2) Inter-State Supplies (Rate Wise)
             
8B. Advance amount on which tax was paid inearlier period but invoice has been received in the currentperiod [reflected in Table 4 above] (tax amount to be reducedfrom output tax liability)
8B (1)[Inter-State Supplies] [Substituted 'Intra-State Supplies' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.](Rate Wise)
             
8B (2) Inter-State Supplies (Rate Wise)
             
II Amendments of information furnished in Table No. 8 (I)for an earlier quarter
Year   Quarter   Amendment relating to information furnished in S. No.(select) 8A(1) 8A(2) 8B (1) 8B (2)
             

9. TDS Credit received

GSTIN of Deductor Gross Value Amount
Central Tax State/ UT Tax
1 2 3 4
       
       

10. Tax payable and paid

Description Tax amount payable Pay tax amount
1 2 3
(a) Integrated Tax    
(b) Central Tax    
(c) State/ UT Tax    
(d) Cess    

11. Interest, Late Fee payable and paid

Description Amount payable Amount Paid
1 2 3
(I) Interest on account of
(a)Integrated tax    
(b) CentralTax    
(c) State/UT Tax    
(d) Cess    
(II) Late fee
(a) Centraltax    
(b) State/UT tax    

12. Refund claimed from Electronic cash ledger

Description Tax Interest Penalty Fee Other Debit Entry Nos.
1 2 3 4 5 6 7
(a) Integrated tax            
(b) Central Tax            
(c) State/ UT Tax            
(d) Cess            
Bank Account Details (Drop Down)        

13. Debit entries in cash ledger for tax/ interest payment[to be populated after payment of tax and submissions of return]

Description Tax paid in cash Interest Late fee
1 2 3 4
(a) Integrated tax      
(b) Central Tax      
(c) State/ UT Tax      
(d) Cess      
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
Place Name of Authorised Signatory....................
Date Designation/ Status......................................
Instructions:-

1. Terms used :

(a)GSTIN : Goods and Services Tax Identification Number
(b)TDS : Tax Deducted at Source

2. The details in GSTR-4 should be furnished between 11th and 18th of the month succeeding the relevant tax period.

3. Aggregate turnover of the taxpayer for the immediate preceding financial year and first quarter of the current financial year shall be reported in the preliminary information in Table 3. This information would be required to be submitted by the taxpayers only in the first year and should be auto-populated in subsequent years.

4. Table 4 to capture information related to inward supplies, rate-wise:

(i)Table 4A to capture inward supplies from registered supplier other than reverse charge. This information will be auto-populated from the information reported by supplier in GSTR- 1and GSTR-5;
(ii)Table 4B to capture inward supplies from registered supplier attracting reverse charge. This information will be auto-populated from the information reported by supplier in GSTR-1;
(iii)Table 4C to capture supplies from unregistered supplier;
(iv)Table 4D to capture import of service;
(v)Tax recipient to have the option to accept invoices auto populated/ add invoices, pertaining to reverse charge only when the time of supply arises in terms of section 12 or 13 of the Act; and
(vi)Place of Supply (PoS) only if the same is different from the location of the recipient.

5. Table 5 to capture amendment of information provided in earlier tax periods as well as original/ amended information of debit or credit note received, rate-wise. Place of Supply (PoS) to be reported only if the same is different from the location of the recipient. While furnishing information the original debit/ credit note, the details of invoice shall be mentioned in the first three columns, While furnishing revision of a debit note/ credit note, the details of original debit /credit note shall be mentioned in the first three columns of this Table,

6. Table 6 to capture details of outward supplies including advance and net of goods returned during the current tax period.

7. Table 7 to capture details of amendment of incorrect details reported in Table 6 of previous returns.

8. Information of advance paid pertaining to reverse charge supplies and the tax paid on it including adjustments against invoices issued to be reported in Table 8.

9. TDS credit would be auto-populated in a Table 9.

[Form GSTR - 4A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rules 59(3) 66(2)]Auto-drafted details for registered person opting for composition levy(Auto-drafted from GSTR-1, GSTR-5 and GSTR-7)
Year        
Quarter  
1 GSTIN                              
2 (a) Legal name of the registered person Auto Populated
  (b) Trade name, if any Auto Populated

3. Inward supplies received from registered person including supplies attracting reverse charge

GSTIN of supplier Invoice details Rate Taxable value Amount of tax Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
3A. Inward supplies received from a registered supplier (other than supplies attracting reverse charge)
                     
3B. Inward supplies received from a registered supplier (attracting reverse charge)
                     

4. Debit notes/ credit notes (including amendments thereof) received during current period

Details of original document Revised details of document or details of original Debit/Credit Note Rate Taxable value Amount of tax Place of supply (Name of State/ UT)
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           

5. TDS Credit received

GSTIN of Deductor Gross Value Amount
Central Tax State/ UT Tax
1 2 3 4
       
       
[Form GSTR - 5 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 63]Return for Non-resident taxable person
{|
Year        
Month  
||}
1. GSTIN                                
2. (a) Legal name of the registered person   Auto Populated
  (b) Trade name, if any   Auto Populated
  (c) Validity period of registration   Auto Populated

3. Inputs/ Capital goods received from Overseas (Import of goods)

(Amount in Rs. for all Tables)
Details of bill of entry Rate Taxable value Amount Amount of ITC available
No. Date Value Integrated Tax Cess Integrated Tax Cess
1 2 3 4 5 6 7 8 9
                 
           
           

4. Amendment in the details furnished in any earlier return

Original details Revised details Differential ITC (+/_)
Bill of entry Bill of entry Rate Taxable value Amount Amount of ITC available
No Date No Date Value Integrated Tax Cess Integrated Tax Cess Integrated tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
               
               

5. Taxable outward supplies made to registered persons (including UIN holders)

GSTIN/ UIN Invoice details Rate Taxable value Amount Place of Supply (Name of State/ UT)
No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     
                     

6. Taxable outward inter-State supplies to un-registered persons where invoice value is more than Rs 2.5 lakh

Place of Supply (State/ UT) Invoice details Rate Taxable Value Amount
No. Date Value Integrated Tax Cess
1 2 3 4 5 6 7 8
               
       

7. Taxable supplies (net of debit notes and credit notes) to unregistered persons other than the supplies mentioned at Table 6

Rate of tax Total Taxable value Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6
7A. Intra-State supply (Consolidated, rate wise)
           
7B. Inter-State Supplies where the value of invoice is uptoRs 2.5 Lakh [Rate wise]
Place of Supply (Name of State)        
           

8. Amendments to taxable outward supply details furnished in returns for earlier tax periods in Table 5 and 6 [including debit note/ credit notes and amendments thereof]

Details of original document Revised details of document of details of original Debit/ Credit Notes Rate Taxable value Amount Place of supply
GSTIN No. Date GSTIN No. Date Value Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14
8A. If the invoice details furnished were incorrect
                           
8B. Debit Notes/ Credit Notes [original]
                           
8C. Debit Notes/ Credit Notes [amendment of debit notes/credit notes furnished in earlier tax periods]
                           

9. Amendments to taxable outward supplies to unregistered persons furnished in returns for Earlier tax periods in Table 7

Rate of tax Total Taxable value Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6
Tax period for which the details are being revised  
9A. Intra-State Supplies [Rate wise]
           
9B. Inter-State Supplies [Rate wise]
Place of Supply (Name of State)  
           

10. Total tax liability

Rate of tax Total Taxable value Amount
Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6
10A. On account of outward supply
           
10B. On account of differential ITC being negative in Table 4
           

11. Tax payable and paid

Description Tax payable Paid in cash Paid through ITC Tax Paid
Integrated tax Cess
1 2 3 4 5 6
(a) Integrated Tax          
(b) Central Tax          
(c) State/ UT Tax          
(d) Cess          

12. Interest, late fee and any other amount payable and paid

Description Amount payable Amount paid
1 2 3
I Interest on account of
(a)Integrated tax    
(b) CentralTax    
(c) State/UT Tax    
(d) Cess    
II Late fee on account of
(a) Centraltax    
(b) State/UT tax    

13. Refund claimed from electronic cash ledger

Description Tax Interest Penalty Fee Other Debit Entry Nos.
1 2 3 4 5 6 7
(a) Integrated tax            
(b) Central Tax            
(c) State/ UT Tax            
(d) Cess            
Bank Account Details (Drop Down)        

14. Debit entries in electronic cash/ credit ledger for tax/ interest payment [to be populated after payment of tax and submissions of return]

Description Tax paid in cash Tax paid through ITC Interest Late fee
Integrated tax Cess
1 2 3 4 5 6
(a) Integrated tax          
(b) Central Tax          
(c) State/ UT Tax          
(d) Cess          
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
Place Name of Authorised Signatory....................
Date Designation/ Status......................................
Instructions:-

1. Terms used :

(a)GSTIN : Goods and Services Tax Identification Number
b. UIN: Unique Identity Numberc. UQC: Unit Quantity Coded. HSN: Harmonized System of Nomenclaturee. POS: Place of Supply (Respective State)f. B to B: From one registered person to another registered persong. B to C: From registered person to unregistered person

2. GSTR-5 is applicable to non-resident taxable person and it is a monthly return.

3. The details in GSTR-5 should be furnished by 20th of the month succeeding the relevant tax period or within 7 days from the last date of the registration whichever is earlier.

4. Table 3 consists of details of import of goods, bill of entry wise and taxpayer has to specify the amount of ITC eligible on such import of goods.

5. Recipient to provide for Bill of Entry information including six digits port code and seven digits bill of entry number.

6. Table 4 consists of amendment of import of goods which are declared in the returns of earlier tax period.

7. Invoice-level information, rate-wise, pertaining to the tax period separately for goods and services should be reported as under:

i. For all B to B supplies (whether inter-State or intra-State), invoice level details should be uploaded in Table 5;ii. For all inter-state B to C supplies, where invoice value is more than Rs. 2,50,000/- (B to C Large) invoice level detail to be provided in Table 6; andiii. For all B to C supplies (whether inter-State or intra-State) where invoice value is up to Rs. 2,50,000/- State-wise summary of supplies shall be filed in Table 7.

8. Table 8 consists of amendments in respect of -

i. B2B outward supplies declared in the previous tax period;ii. "B2C inter-State invoices where invoice value is more than 2.5 lakhs" reported in the previous tax period; andiii. Original Debit and credit note details and its amendments.

9. Table 9 covers the Amendments in respect of B2C outward supplies other than inter-State supplies where invoice value is more than Rs 250000/-.

10. Table 10 consists of tax liability on account of outward supplies declared in the current tax period and negative ITC on account of amendment to import of goods in the current tax period.

On submission of GSTR-5, System shall compute the tax liability and ITC will be posted to the respective ledgers.[Form GSTR - 5A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 64]Details of supplies of online information and database access or retrieval services by a person located outside India made to non-taxable persons in India

1. GSTIN of the supplier-

2. (a) Legal name of the registered person -

(b)Trade name, if any -

3. Name of the Authorised representative in India filing the return -

4. Period : Month - Year -

5. Taxable outward supplies made to consumers in India

(Amount in Rupees)
Place of supply (State/ UT) Rate of tax Taxable value Integrated tax Cess
1 2 3 4 5
         

5A. Amendments to taxable outward supplies to non-taxable persons in India

(Amount in Rupees)
Month Place of supply (State/ UT) Rate of tax Taxable value Integrated tax Cess
1 2 3 4 5 6
           

6. Calculation of interest, penalty or any other amount

Sr. No. Description Amount of tax due
Integrated tax CESS
1 2 3 4
1. Interest    
2. Others (Please specify)    
  Total    

7. Tax, interest, late fee and any other amount payable and paid

Sr. No. Description Amount payable Debit entry no. Amount paid
Integrated tax CESS Integrated tax CESS
1 2 3 4 5 6 7
1. Tax Liability (based on Table 5 5A)          
2. Interest (based on Table 6)          
3. Others (Please Specify)          
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature
Place Name of Authorised Signatory..................
Date Designation/ Status...................................
[Form GSTR - 6 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 65]
Return for input service distributor
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person  
  (b) Trade name, if any  

3. Input tax credit received for distribution

GSTINof supplier Invoicedetails Rate Taxablevalue Amountof Tax
No Date Value Integratedtax CentralTax State/UT Tax CESS
1 2 3 4 5 6 7 8 9 10
                   
                   
(Amount in Rs. for all Tables)

4. Total ITC/ Eligible ITC/ Ineligible ITC to be distributed for tax period (From Table No. 3)

Description Integrated tax Central Tax State/ UT Tax CESS
1 2 3 4 5
(a) Total ITC available for distribution        
(b) Amount of eligible ITC        
(c) Amount of ineligible ITC        

5. Distribution of input tax credit reported in Table 4

GSTIN of recipient/ State, if recipient isunregistered ISD invoice Distribution of ITC by ISD
No. Date Integrated Tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6 7
5A. Distribution of the amount of eligible ITC
             
5B. Distribution of the amount of ineligible ITC
             

6. Amendments in information furnished in earlier returns in Table No. 3

Original details Revised details
GSTIN of supplier No. Date GSTIN of supplier Invoice/ debit note/ credit note details Rate Taxable value Amount of Tax
No Date Value Integrated tax Central Tax State/ UT Tax CESS
1 2 3 4 5 6 7 8 9 10 11 12 13
6A. Information furnished in Table 3 in an earlier period wasincorrect
                         
6B. Debit Notes/ Credit Notes received [Original]
                         
6C. Debit Notes/ Credit Notes [Amendments]
                         

7. Input tax credit mis-matches and reclaims to be distributed in the tax period

Description Integrated tax Central Tax State/ UT Tax Cess
1 2 3 4 5
7A. Input tax credit mismatch        
7B. Input tax credit reclaimed on rectification of mismatch        

8. Distribution of input tax credit reported in Table No. 6 and 7 (plus/ minus)

GSTIN of recipient ISD credit no. ISD invoice Input tax distribution by ISD
No. Date No. Date Integrated Tax Central Tax State Tax CESS
1 2 3 4 5 6 7 8 9
8A. Distribution of the amount of eligible ITC
                 
8B. Distribution of the amount of ineligible ITC
                 

9. Redistribution of ITC distributed to a wrong recipient (plus/ minus)

Original input tax credit distribution Re-distribution of input tax credit to thecorrect recipient
GSTIN of original recipient ISD invoice detail ISD credit note GSTIN of new recipient ISD invoice Input tax credit redistributed
No. Date No Date No. Date Integrated Tax Central Tax State Tax CESS
1 2 3 4 5 6 7 8 9 10 11 12
9A. Distribution of the amount of eligible ITC      
                       
9B. Distribution of the amount of ineligible ITC      
                       

10. Late Fee

On account of Central Tax State/ UT tax Debit Entry No.
1 2 3 4
Late fee      

11. Refund claimed from electronic cash ledger

Description Fee Other Debit Entry Nos.
1 2 3 4
(a) Central Tax      
(b) State/ UT Tax      
Bank Account Details (Drop Down)
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
Place Name of Authorised Signatory....................
Date Designation/ Status......................................
Instructions :-

1. Terms Used :-

a. GSTIN :- Goods and Services Tax Identification Numberb. ISD :- Input Service Distributorc. ITC :- Input tax Credit.

2. GSTR-6 can only be filed only after 10th of the month and before 13th of the month succeeding the tax period.

3. ISD details will flow to Part B of GSTR-2A of the Registered Recipients Units on filing of GSTR-6.

4. ISD will not have any reverse charge supplies. If ISD wants to take reverse charge supplies, then in that case ISD has to separately register as Normal taxpayer.

5. ISD will have late fee and any other liability only.

6. ISD has to distribute both eligible and ineligible ITC to its Units in the same tax period in which the inward supplies have been received.

7. Ineligible ITC will be in respect of supplies made as per Section 17(5).

8. Mismatch liability between GSTR-1 and GSTR-6 will be added to ISD and further ISD taxpayer has to issue ISD credit note to reduce the ITC distributed earlier to its registered recipients units.

9. Table 7 in respect of mismatch liability will be populated by the system.

10. Refund claimed from cash ledger through Table 11 will result in a debit entry in electronic cash ledger.

[Form GSTR - 6A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See Rule 59(3) 65]
Details of supplies auto-drafted form
(Auto-drafted from GSTR-1)
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person  
  (b) Trade name, if any  

3. Input tax credit received for distribution

(Amount in Rs. for all Tables)
GSTIN of supplier Invoice details Rate Taxable value Amount of Tax
No Date Value Integrated tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10
                   

4. Debit/ Credit notes (including amendments thereof) received during current tax period

Details of original document Revised details of document or details of Debit/Credit Note
GSTIN of supplier No. Date GSTIN of supplier No. Date Value Rate Taxable value Amount of tax
Integrated tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
                         
[Form GSTR - 7 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 66 (1)]Return for Tax Deducted at Source
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the Deductor Auto Populated
  (b) Trade name, if any Auto Populated

3. Details of the tax deducted at source

(Amount in Rs. for all Tables)
GSTIN of deductee Amount paid to deductee on which tax is deducted Amount of tax deducted at source
Integrated Tax Central Tax State/ UT Tax
1 2 3 4 5
         

4. Amendments to details of tax deducted at source in respect of any earlier tax period

Original details Revised details
Month GSTIN of deductee Amount paid to deductee on which tax is deducted GSTIN of deductee Amount paid to deductee on which tax is deducted Amount of tax deducted at source
Integrated Tax Central Tax State/ UT Tax
1 2 3 4 5 6 7 8
               

5. Tax deduction at source and paid

Description Amount of tax deducted Amount paid
1 2 3
(a) Integrated Tax    
(b) Central Tax    
(c) State/ UT Tax    

6. Interest, late Fee payable and paid

Description Amount payable Amount paid
1 2 3
(I) Interest on account of TDS in respect of
(a) Integrated tax    
(b) Central Tax    
(c) State/ UT Tax    
(II) Late fee
(a) Central tax    
(b) State/ UT tax    

7. Refund claimed from electronic cash ledger

Description Tax Interest Penalty Fee Other Debit Entry Nos.
1 2 3 4 5 6 7
(a) Integrated Tax            
(b) Central Tax            
(c) State/ UT Tax            
Bank Account Details (Drop Down)        

8. Debit entries in electronic cash ledger for TDS/ interest payment [to be populated after payment of tax and submissions of return]

Description Tax paid in cash Interest Late fee
1 2 3 4
(a) Integrated Tax      
(b) Central Tax      
(c) State/ UT Tax      
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
Place Name of Authorised Signatory....................
Date Designation/ Status......................................
Instructions -

1. Terms used :

a) GSTIN : Goods and Services Tax Identification Numberb) TDS : Tax Deducted at Source

2. Table 3 to capture details of tax deducted.

3. Table 4 will contain amendment of information provided in earlier tax periods.

4. Return cannot be filed without full payment of liability.

[Form GSTR - 7A [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 66(3)]Tax Deduction at Source Certificate

1. TDS Certificate No. -

2. GSTIN of deductor -

3. Name of deductor -

4. GSTIN of deductee -

5. (a) Legal name of the deductee -

(b)Trade name, if any -

6. Tax period in which tax deducted and accounted for in GSTR-7 -

7. Details of supplies Amount of tax deducted -

Value on which tax deducted Amount of Tax deducted at source (Rs.)
Integrated Tax Central Tax State/ UT Tax
1 2 3 4
       
       
SignatureNameDesignationOffice -[Form GSTR - 8 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 67(1)]Statement for tax collection at source
{|
Year        
Month  
||}
1 GSTIN                              
2 (a) Legal name of the registered person Auto Populated
  (b) Trade name, if any Auto Populated

3. Details of supplies made through e-commerce operator

(Amount in Rs. for all Tables)
GSTIN of the supplier Details of supplies made which attract TCS Amount of tax collected at source
Gross value of supplies made Value of supplies returned Net amount liable for TCS Integrated Tax Central Tax State/ UT Tax
1 2 3 4 5 6 7
3A. Supplies made to registered persons
             
3B. Supplies made to unregistered persons
             

4. Amendments to details of supplies in respect of any earlier statement

Original details Revised details
Month GSTIN of supplier GSTIN of supplier Details of supplies made which attract TCS Amount of tax collected at source
Gross value of supplies made Value of supply returned Net amount liable for TCS Integrated Tax Central Tax State/ UT Tax
1 2 3 4 5 6 7 8 9
4A. Supplies made to registered persons
                 
4B. Supplies made to unregistered persons
                 

5. Details of interest

On account of Amount in default Amount of interest
Integrated Tax Central Tax State/ UT Tax
1 2 3 4 5
Late payment of TCS amount        

6. Tax payable and paid

Description Tax payable Amount paid
1 2 3
(a) Integrated Tax    
(b) Central Tax    
(c) State/ UT Tax    

7. Interest payable and paid

Description Amount of interest payable Amount paid
1 2 3
(a) Integrated tax    
(b) Central Tax    
(c) State/ UT Tax    

8. Refund claimed from electronic cash ledger

Description Tax Interest Penalty Other Debit Entry Nos.
1 2 3 4 5 6
(a) Integrated tax          
(b) Central Tax          
(c) State/ UT Tax          
Bank Account Details (Drop Down)      

9. Debit entries in cash ledger for TCS/ interest payment [to be populated after payment of tax and submissions of return]

Description Tax paid in cash Interest
1 2 3
(a) Integrated Tax    
(b) Central Tax    
(c) State/ UT Tax    
VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
Place Name of Authorised Signatory
Date Designation/ Status
Instructions -

1. Terms Used :-

a. GSTIN :- Goods and Services Tax Identification Numberb. TCS :- Tax Collected at source

2. An e-commerce operator can file GSTR- 8 only when full TCS liability has been discharged.

3. TCS liability will be calculated on the basis of table 3 and table 4.

4. Refund from electronic cash ledger can only be claimed only when all the TCS liability for that tax period has been discharged.

5. Cash ledger will be debited for the refund claimed from the said ledger.

6. Amount of tax collected at source will flow to Part C of GSTR- 2A of the taxpayer on filing of GSTR-8.

7. Matching of Details with supplier's GSTR-1 will be at the level of GSTIN of supplier.

[Form GSTR-9 [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-92, dated 4.9.2018.]](See rule 80)Annual Return
Pt.I Basic Details
1 Financial Year          
2 GSTIN          
3A Legal Name          
3B Trade Name (if any)          
Pt.II Details of Outward and inward supplies declared during thefinancial year
    (Amount in Rs in all tables)
Nature of Supplies Taxable Value Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6
4 Details of advances, inward and outwardsupplies on which tax is payable as declared in returns filedduring the financial year
A Supplies made to un-registered persons (B2C)          
B Supplies made to registered persons (B2B)          
C Zero rated supply (Export) on payment of tax(except supplies to SEZs)          
D Supply to SEZs on payment of tax          
E Deemed Exports          
F Advances on which tax has been paid but invoicehas not been issued (not covered under (A) to (B) above          
G Inward supplies on which tax is to be paid onreverse charge basis          
H Sub-total (A to G above)          
I Credit Notes issued in respect of transactionsspecified in (B) to (E) above(-)          
J Debit Notes issued in respect of transactionsspecified in (B) to (E) above(+)          
K Supplies/tax declared through Amendments(-)          
L Supplies/tax reduced through Amendments(+)          
M Sub-total (I to L above)          
N Supplies and advances on which tax is to be paid(H+M) above          
5 Details of Outward supplies on which tax is not payableas declared in returns filed during the financial year
A Zero rated supply (Export) without payment tax          
B Supply to SEZs without payment of tax          
C Supplies on which tax is to paid by the recipient on reverse chargesbasis          
D Exempted          
E Nil Rated          
F Non-GST-supply          
G Sub-total (A to above)          
H Credit Notes issued in respect of transactionsspecified in (A) to (E) above(-)          
I Debit Notes issued in respect of transactionsspecified in (A) to (E) above(+)          
J Supplies/tax declared through Amendments(+)          
K Supplies/tax reduced through Amendments(-)          
L Sub-total (H to K above)          
M Turnover on which tax is to be paid(G+L) above          
N Total Turnover (Including advanced (4N+5M+4G) above          
Pt.III Details of ITC as declared in returns filed during the financialyear
Description Type Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6
6 Details of ITC availed as declared in returns filed during the financialyear
A Total amount of input tax credit availed through FORM GSTR-3B(sum total of Table 4A of FORM GSTR-3B) Auto Auto Auto Auto
B Inward supplies (other than imports and inward supplies liable toreverse charge but includes services received from (SEZs) Inputs        
Capital Goods        
Input service        
C Inward supplies received from unregistered personsliable to reverse charge (other than B above on which tax is paid ITC availed Inputs        
Capital Goods        
Input service        
D Inward supplies received from registered personsliable to reverse charge (other than B above on which tax is paid and ITC availed Inputs        
Capital Goods        
Input service        
E Import of goods (including supplies from SEZs) Inputs        
Capital Goods        
F Import of services (excluding inward supplies from SEZs)          
G Input Tax credit received from ISD        
H Amount of ITC reclaimed (other than B above) under the provisionsof the Act        
I Sub-total B to H above)        
J Difference (I-A above)        
K Transition Credit through TRAN (including revision if any)        
L Transition Credit through TRAN-II        
M Any other ITC availed but not specified above        
N Sub-total (K to M above)        
O Total ITC availed (I+N above)        
7 Details of ITC Reversed and Ineligible ITC as declaredin returns filed during the financial year
A As per section 37        
B As per section 39        
C As per section 42        
D As per section 43        
E As per section 17(5)        
F Reversal of TRAN-I Credit        
G Reversal of TRAN-II Credit        
H Other reversals (pl specify)        
I Total ITC Reversed (A to H above)        
J Net ITC Available for Utilization (6O-7I)        
8 Other ITC related information
A ITC as per GSTR-2A (Table 3 5 thereof) Auto Auto Auto Auto
B ITC as per sum total of 6(B) and 6(H) above Auto      
C ITC on inward supplies (other than imports and inward suppliesliable to reverse charge but includes services received from SEZs) received during2017-18 but availed during April to September, 2018        
D Difference [A-(B+C)]        
E ITC available but not availed (out of D)        
F ITC available but not ineligible (out of D)        
G IGST paid on import of goods (including supplies from SEZ)        
H IGST credit availed on import of goods (as per 6(E) above) Auto      
I Defence (G-H)        
J ITC Available but not availed on import of goods (Equal to I)        
K Total ITC to be lapsed in current financial year (E+F+J) Auto Auto Auto Auto
Pt.IV Details of tax paid as declared in returnsfiled during the financial year
9 Description Tax Payable Paid through cash Paid through ITC
Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6 7
Integrated Tax            
Central Tax            
State/UT Tax            
Interest            
Late fee            
Penalty            
Other            
Pt.V Particulars of the transactions for theprevious FY declared in returns of April to September of currentFY or upto date of filling of annual return of pervious FYwhichever is earlier
  Description Tax Payable Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6
10 Supplies/tax declared through Amendments (+)(net of debit notes)          
11 Supplies/tax declared through Amendments (-)(net of debit notes)          
12 Reversal of ITC availed during previousfinancial year          
13 ITC availed for the previous          
14 Differential tax paid on account ofdeclaration in 10% 11 above
  Description Central Tax Integrated Tax
1 2 3
  Integrated Tax    
Central Tax    
State/UT Tax    
Cess    
Interest    
Pt.VI Other Information
15 Particulars of Demands and Refunds
  Details Central Tax State TAx/UT Tax Integrated Tax Cess Interest Penalty Late Fee/Others
  1 2 3 4 5 6 7 8
A Total Refund claimed              
B Total Refund sanctioned              
C Total Refund Rejected              
D Total Refund Pending              
E Total demand of taxes              
F Total taxes paid in respect of E above              
G Total demands pending out of E above              
16 Information on supplies received from composition taxpayers,deemed supply under section 143 and goods sent on approval basis
  Details Taxable Value Central Tax State Tax/UT Tax Integrated Tax Cess
  1 2 3 4 5 6
A Supplies received from Composition on taxpayers          
B Deemed supply under Section 143          
C Goods sent on approval basis but not returned          
17 HSN Wise Summary of Outward Supplies
HSN Code UQC Total Quantit Taxable value Rate of Tax Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9
                 
18 HSN Wise Summary of Inward Supplies
HSN Code UQC Total Quantit Taxable value Rate of Tax Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6 7 8 9
                 
19 Late fee payable and paid
  Description Payable Paid
1 2 3
A Central Tax    
B State Tax    
Verification:I hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and brief and nothing has been con concealed there from and in case of any reduction in output tax liability the benefit thereof has been/will be passed on to the recipient of supply.
PlaceDate SignatureName of Authorised SignatoryDesignation/Status
Instructions: -
1 Terms used:
a. GSTIN: Goods and Services Tax Identification Number
b. UQC: Unit Quantity Code
c. HSN: Harmonized System of Nomenclature Code

2. The details for the period between July 2017 to March 2018 are to be provided in this return.

3. Part II consists of the details of all outward supplies advances received during the financial year for which the annual return is filed. The details filled in Part II is a consolidation of all the supplies declared by the taxpayer in the returns filed during the financial year. The instructions to fill Part II are as follows:

Table No. Instructions
4A Aggregate value of supplies made to consumersand unregistered persons on which tax has been paid shall bedeclared here. These will include details of supplies madethrough E-Commerce operators and are to be declared as net ofcredit notes or debit notes issued in this regard, 'Table 5,Table 7 along with respective amendments in Table 9 and Table 10of FORM GSTR-1 may be used for filling up these details.
4B Aggregate value of supplies made to registeredpersons (including supplies made to UINs) on which tax has beenpaid shall be declared here. These will include supplies madethrough E-Commerce operators but shall not include supplies onwhich tax is to be paid by the recipient on reverse charge basis.Details of debit and credit notes are to be mentioned separately.Table 4A and Table 4C of FORM GSTR-1 may be used for filling upthese details.
4C Aggregate value of exports (except supplies toSEZs) on which tax has been paid shall be declared here. Table 6Aof FORM GSTR-1 may be used for filling up these details.
4D Aggregate value of supplies to SEZs oil whichtax has been paid shall be declared here. Table 6B of GSTR-1 maybe used for filling up these details.
4E Aggregate value of supplies in the nature ofdeemed exports on which tax has been paid shall be declared here.Table 6C of FORM GSTR-1 may be used for filling up these details.
4F Details of all unadjusted advances i.e. advancehas been received and tax has been paid but invoice has not beenissued in the current year shall be declared here. Table 11A ofFORM GSTR-1 may be used for filling up these details.
4G Aggregate value of all inward supplies(including advances and net of credit and debit notes) on whichtax is to be paid by the recipient (i.e.by the person filing theannual return) on reverse charge basis. This shall includesupplies received from registered persons, unregistered personson which tax is levied on reverse charge basis. This shall alsoinclude aggregate value of all import of services. Table 3.1(d)of FORM GSTR-3B may be used for filling up these details.
4I Aggregate value of credit notes issued inrespect of B to B supplies (4B), exports
  (4C), supplies to SEZs (4D) and deemed exports(4E) shall be declared here. Table 9B of FORM GSTR-1 may be usedfor filling up these details.
4J Aggregate value of debit notes issued in respectof 13 to B supplies (4B), exports (4C), supplies to SEZs (4D) anddeemed exports (4E) shall be declared here. Table 9B of FORMGSTR-1 may be used for filling up these details.
4K4L Details of amendments made to B to B supplies(4B), exports (4C), supplies to SEZs (4D) and deemed exports(4E), credit notes (4I), debit notes (4J) and refund vouchersshall be declared here. Table 9A and Table 9C of FORM GSTR-1 maybe used for filling up these details.
5A Aggregate value of exports (except supplies toSEZs) on which tax has not been paid shall be declared here.Tabic 6A of FORM GSTR-1 may be used for filling up these details.
5B Aggregate value of supplies to SEZs on which taxhas not been paid shall be declared here. Table 6B of GSTR-1 maybe used for filling up these details.
5C Aggregate value of supplies made to registeredpersons on which tax is payable by the recipient on reversecharge basis. Details of debit and credit notes are to bementioned separately. Table 4B of FORM GSTR-1 may be used forfilling up these details.
5D,5E and 5F Aggregate value of exempted, Nil Rated andNon-GST supplies shall be declared here, fable 8 of FORM GSTR-1may be used for filling up these details.[The value of "no supply" shall also be declared here.] [Added by Notification No. F. 12(46)FD/Tax/2017-Part-IV-110, dated 10.9.2018.]
5H Aggregate value of credit notes issued inrespect of supplies declared in 5A, 5B, 5C, 5D, 5E and 5F shallbe declared here. Table 9B of FORM GSTR-1 may be used for fillingup these details.
5I Aggregate value of debit notes issued in respectof supplies declared in 5A, 5B, 5C, 5D, 5E and 5F shall bedeclared here. Table 9B of FORM GSTR-1 may be used for filling upthese details.
5J 5K Details of amendments made to exports (exceptsupplies to SEZs) and supplies to SEZs on which tax has not beenpaid shall be declared here. Table 9A and Table 9C of FORM GSTR-1may be used for filling up these details.
5N Total turnover including the sum of all thesupplies (with additional supplies and amendments) on which taxis payable and tax is not payable shall be declared here. Thisshall also include amount of advances on which tax is paid butinvoices have not been issued in the current year. However, thisshall not include the aggregate value of inward supplies on whichtax is paid by the recipient (i.e. by the person filing theannual return) on reverse charge basis.

4. Part III consists of the details of all input tax credit availed and reversed in the financial year for which the annual return is filed. The instructions to fill Part III are as follows:

Table No. Instructions
6A Total input tax credit availed in Table 4A ofFORM GSTR-3B for the taxpayer would be auto-populated here.
6B Aggregate value of input tax credit availed onall inward supplies except those on which tax is payable onreverse charge basis but includes supply of services receivedfrom SEZs shall be declared here. It may be noted that the totalITC availed is to be classified as ITC on 'inputs, capital goodsand input services. Table 4(A)(5) of FORM GSTR-3B may be used forfilling up these details.This shall not include ITC which wasavailed, reversed and then reclaimed in the ITC ledger. This isto be declared separately under 6(H) below.
6C Aggregate value of input tax credit availed onall inward supplies received from unregistered persons (otherthan import of services) on which tax is payable on reversecharge basis shall be declared here. It may be noted that thetotal ITC availed is to be classified as ITC on inputs, capitalgoods and input services. Table 4(A)(3) of FORM GSTR-3B may beused for filling up these details.
6D Aggregate value of input tax credit availed onall inward supplies received from registered persons on which taxis payable 011 reverse charge basis shall be declared here. Itmay be noted that the total ITC availed is to be classified asITC on inputs, capital goods and input services. Table 4(A)(3) ofFORM GSTR-3B may be used for filling up these details.
6E Details of input tax credit availed on import ofgoods including supply of goods received from SEZs shall bedeclared here. It may be noted that the total ITC availed is tobe classified as ITC on inputs and capital goods. Table 4(A)(1)of FORM GSTR-3B may be used for filling up these details.
6F Details of input tax credit availed on import ofservices (excluding inward supplies from SEZs) shall be declaredhere. Table 4(A)(2) of FORM GSTR-3B may be used for filling upthese details.
6G Aggregate value of input tax credit receivedfrom input service distributor shall be declared here. Table4(A)(4) of FORM GSTR-3B may be used for filling up these details.
6H Aggregate value of input tax credit availed,reversed and reclaimed under the provisions of the Act shall bedeclared here.
6J The difference between the total amount of inputtax credit availed through FORM GSTR-3B and input tax creditdeclared in row B to H shall be declared here. Ideally, thisamount should be zero.
6K Details of transition credit received in theelectronic credit ledger on filing of FORM GST TRAN-I includingrevision of TRAN-I (whether upwards or downwards), if any shallbe declared here.
6L Details of transition credit received in theelectronic credit ledger after filing of FORM GST TRAN-II shallbe declared here.
6M Details of ITC availed but not covered in any ofheads specified under 6B to 6L above shall be declared here.Details of ITC availed through FORM ITC-01 and FORM ITC-02 in thefinancial year shall be declared here.
7A, 7B, 7C, 7D, 7E, 7F, 7G and 7H Details of input tax credit reversed due toineligibility or reversals required under rule 37, 39, 42 and 43of the RGST Rules, 2017 shall be declared here. This columnshould also contain details of any input tax credit reversedunder section 17(5) of the RGST Act, 2017 and details ofineligible transition credit claimed under FORM GST TRAN-I orFORM GST TRAN-11 and then subsequently reversed. Table 4(B) ofFORM GSTR-3B may be used for filling up these details. Any ITCreversed through FORM ITC -03 shall be declared in 7H.
8A The total credit available for inwards supplies(other than imports and inwards supplies liable to reverse chargebut includes services received from SEZs) received during 2017-18and reflected in FORM GSTR.-2A (table 3 5 only) shall beauto populated in this table. This would be the aggregate of allthe input tax credit that has been declared by the correspondingsuppliers in their FORM GSTR-I.
8B The input tax credit as declared in Table 6B and6PI shall be auto-populated here.
8C Aggregate value of input tax credit availed onall inward supplies (except those on which tax is payable onreverse charge basis but includes supply of services receivedfrom SEZs) received during July 2017 to March 2018 but credit onwhich was availed between April to September 2018 shall bedeclared here. Table 4(A)(5) of FORM GSTR-3B may be used forfilling up these details.
8E 8F Aggregate value of the input tax credit whichwas available in FORM GSTR-2A (table 3 5 only) but notavailed in any of the FORM GSTR-3B returns shall bedeclared here. The credit shall be classified as credit which wasavailable and not availed or the credit was not availed as thesame was ineligible. The sum total of both the rows should beequal to difference in 8D.
8G Aggregate value of IGST paid at the time ofimports (including imports from SEZs) during the financial yearshall be declared here.
8H The input tax credit as declared in Table 6Kshall be auto-populated here.
8K The total input tax credit which shall lapse forthe current financial year shall be computed in this row.

5. Part IV is the actual tax paid during the financial year. Payment of tax under Table 6.1 of FORM GSTR-3B may be used for filling up these details.

6. Part V consists of particulars of transactions for the previous financial year but declared in the returns of April to September of current FY or date of filing of Annual Return for previous financial year (for example in the annual return for the FY 2017-18, the transactions declared in April to September 2018 for the FY 2017-18 shall be declared), whichever is earlier. The instructions to fill Part V are as follows:

Table No. Instructions
10 11 Details of additions or amendments to any of thesupplies already declared in the returns of the previousfinancial year but such amendments were furnished in Table 9A,Table 9B and Table 9C of FORM GSTR-1 of April to September of thecurrent financial year or date of filing of Annual Return for theprevious financial year, whichever is earlier shall be declaredhere.
12 Aggregate value of reversal of ITC which wasavailed in the previous financial year but reversed in returnsfiled for the months of April to September of the currentfinancial year or date of filing of Annual Return for previousfinancial year , whichever is earlier shall be declared here.Table 4(B) of FORM GSTR-3B may be used for filling up thesedetails.
13 Details of ITC for goods or services received inthe previous financial year but ITC for the same was availed inreturns filed for the months of April to September of the currentfinancial year or date of filing of Annual Return for theprevious financial year whichever is earlier shall be declaredhere. Table 4(A) of FORM GSTR-3B may be used for filling up thesedetails.

7. Part VI consists of details of other information. The instructions to fill Part VI are as follows:

Table No. Instructions
15A, 15B, 15C and 15D Aggregate value of refunds claimed, sanctioned,rejected and pending for processing shall be declared here.Refund claimed will be the aggregate value of all the refundclaims filed in the financial year and will include refunds whichhave been sanctioned, rejected or are pending for processing.Refund sanctioned means the aggregate value of all refundsanction orders. Refund pending will be the aggregate amount inall refund application for which acknowledgement has beenreceived and will exclude provisional refunds received. Thesewill not include details of non-GST refund claims.
15E, 15F and 15G Aggregate value of demands of taxes for which anorder confirming the demand has been issued by the adjudicatingauthority shall be declared here. Aggregate value of taxes paidout of the total value of confirmed demand as declared in 15Eabove shall be declared here. Aggregate value of demands pendingrecovery out of 15E above shall be declared here.
16A Aggregate value of supplies received fromcomposition taxpayers shall be declared here. Table 5 of FORMGSTR-3B may be used for filling up these details.
16B Aggregate value of all deemed supplies from theprincipal to the job-wovker in terms of sub-section (3) andsub-section (4) of Section 143 of the RGST Act shall be declaredhere.
16C Aggregate value of all deemed supplies for goodswhich were sent on approval basis but were not returned to theprincipal supplier within one eighty days of such supply shall bedeclared here.
17 18 Summary of supplies effected and receivedagainst a particular HSN code to be reported only in this table.It will be optional for taxpayers having annual turnover uptoRs.1.50 Cr. It will be mandatory to report HSN code at two digitslevel for taxpayers having annual turnover in the preceding yearabove Rs. 1.50 Cr but upto Rs. 5.00 Cr and at four digits’level for taxpayers having annual turnover above Rs. 5.00 Cr.UQC details to be furnished only for supply of goods. Quantity isto be reported net of returns. Table 12 of FORM GSTR-1 may beused for filling up details in Table 17.
19 Late fee will be payable if annual return is fieldafter the due date.
[Form GSTR-9A [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-92, dated 4.9.2018.]](See Rule 80)Annual Return (For Composition Taxpayer)
Pt. I Basic Details
1 Financial Year            
2 GSTIN            
3A Legal Name Auto          
3B Trade Name (if any) Auto          
Period of composition scheme during the year        
4 (From ---------- To ------------)        
5 Aggregate Turnover of Previous Financial Year        
(Amount in Rs in all tables)
Pt.II Details of outward and inward supplies declared in returnsfiled during the financial year
Description Turnover Rate of Tax Central Tax State/UT Tax Integrated tax Cess
1 2 3 4 5 6 7
6 Details of outward supplies which tax ispayable as declared in returns filed during the financial year
A Taxable            
B Exempted, Nil-rated            
C Total            
7 Details of inward supplies on which tax is payable onreverse charge basis (net of debit/credit notes) declared inreturns filed during the financial year
Description Taxable Value Central Tax State Tax/UT Tax Integrated tax Cess
1 2 3 4 5 6
A Inward supplies Liable to reverse charge received from registered persons          
B Inward supplies liable to reverse charge received from unregistered persons          
C Import of services          
D Net Tax Payable on (A), (B) and (C) above          
8 Details of other inward supplies as declared inreturns field during the financial year
A Inward supplies from registered persons (other than 7A above)          
B Import of Goods          
Pt. III Details of tax paid as declared in returns field during thefinancial year
9 Description Total tax Payable Paid
1 2 3
Integrated    
Central Tax    
State/UT Tax    
Cess    
Interest    
Late fee    
Penalty    
Pt.IV Particulars of the transactions for theprevious FY declared in returns of April to September of currentFY or upto date of filling of annual return of previous FYwhichever is earlier
Description Turnover Central Tax State Tax/UT Tax Integrated Tax Cess
1 2 3 4 5 6
10 Supplies/tax (outward) declared throughAmendments (+) (net of debit notes)          
11 Inward supplies liable to reverse chargedeclared through Amendments (+) (net of debit notes)          
12 Supplies/tax (outward) reduced throughAmendments (-) (net of credit notes)          
13 Inward supplies liable to reverse charge reducedthrough Amendments (-) (net of credit notes)          
14 Differential paid on account of declaration madein 10, 11, 12 13 above
Description Payable Paid
1 2 3
Integrated    
Central Tax    
State/UT Tax    
Cess    
Interest    
Pt.V15 Other InformationParticulars of Demands and Refunds
  Description Central Tax State Tax/UT Tax Integrated Tax Cess Interest Penalty Late fee/Others
  1 2 3 4 5 6 7 8
A Total Refund claimed              
B Total refund sanctioned              
C Total refund Rejected              
D Total refund Pending              
E Total demand of taxes              
F Total taxes paid in respect of E above              
G Total demands pending out of E above              
16 Details of credit reversed or availed
  Description Central Tax State Tax UT Tax Integrated Tax Cess
  1 2 3 4 5
A Credit reversed on opting in the compositionscheme(-)        
B Credit availed on opting out of the compositionscheme (+)        
17 Late fee payable and paid
Description Payable Paid
1 2 3
A Central Tax    
B State Tax    
Verification:I hereby solemnly affirm and declare that the Information given herein above is true and correct to the best of may knowledge and belief and nothing has been concealed there from and in case of any reduction in output tax legibility the benefit thereof has been/will be passed on to the recipient of supply.
PlaceDate SignatureName of Authorised SignatoryDesignation/Status
Instructions: -

1. The details for the period between July 2017 to March 2018 shall be provided in this return.

2. Part I consists of basic details of taxpayer. The instructions to fill Part I are as follows:

Table No. Instructions
5 Aggregate turnover for the previous financialyear is the turnover of the financial year previous to the yearfor which the return is being filed. For example for the annualreturn for FY 2017-18, the aggregate turnover of FY 2016-17 shallbe entered into this table. It is the sum total of turnover ofall taxpayers registered on the same PAN.

3. Part II consists of the details of all outward and inward supplies in the financial year for which the annual return is filed. The instructions to fill Part 11 are as follows:

Table No. Instructions
6A Aggregate value of all outward supplies net ofdebit notes / credit notes, net of advances and net of goodsreturned for the entire financial year shall be declared here,Table 6 and Table 7 of FORM GSTR-4 may be used for filling upthese details.
6B Aggregate value of exempted, Nil Rated andNon-GST supplies shall be declared here.
7A Aggregate value of all inward supplies receivedfrom registered persons on which tax is payable on reverse chargebasis shall be declared here. Table 4B, Table 5 and Table 8A ofFORM GSTR-4 may be used for filling up these details.
7B Aggregate value of all inward supplies receivedfrom unregistered persons (other than import of services) onwhich tax is payable on reverse charge basis shall be declaredhere. Table 4C, Table 5 and Table 8A of FORM GSTR-4 may be usedfor filling up these details.
7C Aggregate value of all services imported duringthe financial year shall be declared here. Table 4D and 'Table 5of FORM GSTR-4 may be used for filling up these details.
8A Aggregate value of all inward supplies receivedfrom registered persons on which tax is payable by the suppliershall be declared here. Table 4A and Table 5 of FORM GSTR-4 maybe used for filling up these details.
8B Aggregate value of all goods imported during thefinancial year shall be declared here.

4. Part IV consists of the details of amendments made for the supplies of the previous financial year in the returns of April to September of the current FY or date of filing of Annual Return for previous financial year (for example in the annual return for the FY 2017-18, the transactions declared in April to September 2018 for the FY 2017-18 shall be declared), whichever is earlier. The instructions to fill Part V are as follows:

Table No. Instructions
10,11,12,13 and 14 Details of additions or amendments to any of thesupplies already declared in the returns of the previousfinancial year but such amendments were furnished in Table 5(relating to inward supplies) or Table 7 (relating to outwardsupplies) of FORM GSTR- 4 of April to September of the currentfinancial year or upto the date of filing of Annual Return forthe previous financial year, whichever is earlier shall bedeclared here.

5. Part V consists of details of other information. The instruction to fill Part V are as follows:

Table No. Instructions
15 A, 15B, 15C and 15D Aggregate value of refunds claimed, sanctioned,rejected and pending for processing shall be declared here.Refund claimed will be the aggregate value of all the refundclaims filed in the financial year and will include refunds whichhave been sanctioned, rejected or are pending for processing.Refund sanctioned means the aggregate value of all refundsanction orders. Refund pending will he the aggregate amount inall refund application for which acknowledgement has beenreceived and will exclude provisional refunds received, thesewill not include details of non-GST refund claims.
15E, 15F and 15G Aggregate value of demands of taxes for which anorder confirming the demand has been issued by the adjudicatingauthority has been issued shall be declared here. Aggregate valueof taxes paid out of the total value of confirmed demand in 15E !above shall be declared here. Aggregate value of demands pendingrecovery out of 15E above shall be declared here.
16A Aggregate value of all credit reversed when aperson opts to pay tax under the composition scheme shall bedeclared here. The details furnished in FORM ITC-03 may be usedfor filling up these details.
16B Aggregate value of all the credit availed when aregistered person opts out of the composition scheme shall bedeclared here. The details furnished in FORM ITC-01 may be usedfor filling up these details.
17 Late fee will be payable if annual return isfiled after the due date.
[Form GSTR-11 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.]][See rule 82]Statement of inward supplies by persons having Unique Identification Number (UIN)
{|
Year        
Tax period  
||}
1. UIN                                
2. Name of the person having UIN Auto populated                              
GSTIN of supplier Invoice/Debit Note/Credit Note details Rate Taxable value Amount of tax Place of Supply
No Date Value Integrated tax Central Tax State/ UT Tax CESS  
1 2 3 4 5 6 7 8 9 10 11
3A. Invoices received
                     
3B. Debit/Credit Note received
                     

3. Details of inward supplies received

(Amount in Rs. for all Tables)VerificationI hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed thereform.
Place Date SignatureName of Authorised SignatoryDesignation/Status
Instructions:-

1. Terms Used :-

a. GSTIN :- Goods and Services Tax Identification Numberb. UIN :- Unique Identity Number

2. Refund applications has to be field in the same State in which the Unique Identity Number has been allotted

3. For refund purposes only those invoices may be entered on which refund is sought.

[Form GST PCT - 1 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 83(1)]Application for Enrolment as Goods and Services Tax PractitionerPart-A {||-| State/ UT - ∇| District - ∇|}
(i) Name of the Goods and Services TaxPractitioner(As mentioned in PAN)  
(ii) PAN  
(iii) Email Address  
(iv) Mobile Number  
Note- Information submitted above is subject toonline verification before proceeding to fill up Part-B.

Part B – {|

|-| 1.| Enrolling Authority| CentreState|-| 2.| State/ UT||-| 3.| Date of application||-| 4.| Enrolment sought as :| (1) Chartered Accountant holdingCOP
(2)Company Secretary holding COP
(3)Cost and Management Accountantholding COP
(4)Advocate
(5)Graduate or Postgraduate degreein Commerce
(6)Graduate or Postgraduate degreein Banking
(7)Graduate or Postgraduate degreein Business Administration
(8)Graduate or Postgraduate degreein Business Management
(9)Degree examination of anyrecognized Foreign University
(10)Retired Government Officials|-| 5.| Membership Number||-| 5.1| Membership Type (drop down will change based the instituteselected )||-| 5.2| Date of Enrolment/ Membership||-| 5.3| Membership Valid upto||-| 6.| Advocates registered with Bar (Name of Bar Council)||-| 6.1| Registration Number as given by Bar||-| 6.2| Date of Registration||-| 6.3| Valid up to||-| 7.| Retired Government Officials| Retired from Centre/ State|-| 7.1| Date of Retirement||-| 7.2| Designation of the post held at the time of retirement| Scanned copy of Pension Certificate issued by AG office or anyother document evidencing retirement|-| 8.| Applicant Details||-| 8.1| Full name as per PAN||-| 8.2| Father's Name||-| 8.3| Date of Birth||-| 8.4| Photo||-| 8.5| Gender||-| 8.6| Aadhaar| optional|-| 8.7| PAN| Pre filled from Part A|-| 8.8| Mobile Number| Pre filled from Part A|-| 8.9| Landline Number||-| 8.10| Email id| Pre filled from Part A|-| 9.| Professional Address| (Any three will be mandatory)|-| 9.1| Building No./ Flat No./ Door No.||-| 9.2| Floor No.||-| 9.3| Name of the Premises/ Building||-| 9.4| Road/ Street Lane||-| 9.5| Locality/ Area/ Village||-| 9.6| District||-| 9.7| State||-| 9.8| PIN Code||-| 10.| Qualification Details||-| 10.1| Qualifying Degree||-| 10.2| Affiliation University/ Institute||-|| ConsentI on behalf of the holder ofAadhaar number pre-filled based on Aadhaar number providedin the form give consent to "Goods and Services TaxNetwork" to obtain my details from UIDAI for the purpose ofauthentication. "Goods and Services Tax Network" hasinformed me that identity information would only be used forvalidating identity of the Aadhaar holder and will be shared withCentral Identities Data Repository only for the purpose ofauthentication.VerificationI hereby solemnly affirm and declare that the informationgiven herein above is true and correct to the best of myknowledge and belief and nothing has been concealed therefrom.|-|| Place| DSC/ E-sign of the Applicant/ EVC|-|| Date| Name of the Applicant|}AcknowledgmentApplication Reference Number (ARN) -You have filed the application successfully.GSTIN, if available:Legal Name:Form No. :Form Description :Date of Filing:Time of filing:Center Jurisdiction:State Jurisdiction :Filed by :Temporary reference number, (TRN) if any:Place:It is a system generated acknowledgment and does not require any signature.Note - The status of the application can be viewed through "Track Application Status" at dash board on the GST Portal.[Form GST PCT - 2 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 83(2)]Enrolment Certificate of Goods and Services Tax Practitioner
1. Enrolment Number  
2. PAN  
3. Name of the Goods and Services Tax Practitioner  
4. Address and Contact Information  
5. Date of enrolment as GSTP  
Date Signature of the Enrolment Authority
Name and Designation.
Centre/ State
[Form GST PCT - 3 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 83(4)]
Reference No. : Date :
ToNameAddress of the ApplicantGST practitioner enrolment No.Show Cause Notice for disqualificationIt has come to my notice that you are guilty of misconduct, the details of which are given hereunder:

1.

2.

You are hereby called upon to show cause as to why the certificate of enrolment granted to you should not be rejected for reasons stated above. You are requested to submit your response within 15 days to the undersigned from the date of receipt of this notice.Appear before the undersigned on ----- (date) ............. (Time) .........If you fail to furnish a reply within the stipulated date or fail to appear for personal hearing on the appointed date and time, the case will be decided ex parte on the basis of available records and on meritsSignatureName
(Designation)[Form GST PCT - 4 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]]
[See rule 83(4)]
Reference No. : Date :
ToNameAddressEnrollment NumberOrder of rejection of enrolment as GST PractitionerThis has reference to your reply dated ---- in response to the notice to show cause dated -----.- Whereas no reply to notice to show cause has been submitted; or- Whereas on the day fixed for hearing you did not appear; or- Whereas the undersigned has examined your reply and submissions made at the time of hearing, and is of the opinion that your enrolment is liable to be cancelled for following reason(s).

1.

2.

The effective date of cancellation of your enrolment is DD/MM/YYYY .SignatureName
(Designation)[Form GST PCT - 5 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]]
[See rule 83(6)]Authorisation/ withdrawal of authorisation for Goods and Services Tax PractitionerToThe Authorised OfficerCentral Tax/ State Tax.Part-ASir/ MadamI/ We Name of the Proprietor/ all Partners/ Karta/ Managing Directors and whole time Director/ Members of Managing Committee of Associations/ Board of Trustees etc.) do hereby

1. *solemnly authorise,

2. *withdraw authorisation of

----------- (Name of the Goods and Services Tax Practitioner), bearing Enrolment Number -------- for the purposes of Section 48 read with rule 83 to perform the following activities on behalf of -------- (Legal Name) bearing GSTIN - :
Sr. No. List of Activities Check box
1. To furnish details of outward and inward supplies  
2. To furnish monthly, quarterly, annual or final return  
3. To make deposit for credit into the electronic cash ledger  
4. To file an application for claim of refund  
5. To file an application for amendment or cancellation ofregistration  
6. [ [Inserted by Rajasthan Goods and Services Tax (Amendment) Rules, 2019, dated 29.1.2019.] To furnish information for generation of e-way bill  
7. To furnish details of challan inFORM GST ITC-04  
8. To file an application for amendment or cancellation of enrolment under rule 58  
9. To file an intimation to pay tax under the composition scheme or withdraw from the said scheme]  

2. The consent of the ---------- (Name of Goods and Services Tax Practitioner) is attached herewith*.

*Strike out whichever is not applicable.Signature of the authorised signatoryNameDesignation/ StatusDatePlacePart-B Consent of the Goods and Services Tax PractitionerI Name of the Goods and Services Tax Practitioner Enrolment Number do hereby solemnly accord my consent to act as the Goods and Services Tax Practitioner on behalf of ------ (Legal name), GSTIN ........... only in respect of the activities specified by ------ (Legal name), GSTIN ...........SignatureNameEnrolment No.DateResults of Matching after filing of the Returns of September (to be filed by 20th October)
  Month Bill of Entry No./ Invoice/ Debit Note/ CreditNote ITC/ Output Liability Interest
Date Number Taxable Value Integrated Central State/ UT Cess Integrated Central State Cess
A. Finally Accepted Input Tax Credit
A.1 Details of Invoices, Debit and Credit Notes of themonth of September that have matched
1 September               Nil      
2 September               Nil      
A.2 Details of Invoices, Debit and CreditNotes of the month of August that were found to have mismatchedin the return of the month of August filed by 20thSeptember butmismatch was rectified in the return for the month of Septemberfiled by 20thOctober
1 August               Nil      
2 August               Nil      
A.3 Details of Invoices, Debit and CreditNotes of the month of July and before but not earlier than Aprilof the previous Financial Year which had become payable but thepairing supplier/recipient has included the details ofcorresponding document in his return of the month of Septemberfiled by 20thOctober and the reclaim is being allowed alongwithrefund of interest.
1 Month               Refund      
2 Month               Refund      
B. Mismatches/Duplicates that have led to increase ofliability in the return for September filed by 20th October
B.1 Details of Invoices, Debit and CreditNotes of the month of July that were found to have mismatched inthe return of the month of July filed by 20thAugust but mismatchwas not rectified in the return for the month of August filed by20thSeptember and have become payable in the return for month ofSeptember to be filed 20thOctober
1 July               Two Months      
2 July               Two Months      
B.2 Details of Invoices, Debit and CreditNotes of the month of August that were found to be duplicates andhave become payable in the return September filed by 20thOctober
1 August               One Month      
2 August               One Month      
B.3 Details of Invoices, Debit and CreditNotes of the month of August where reversal was reclaimed inviolation of Section 42/ 43 and that have become payable in thereturn of September filed by 20thOctober
1 August               One Month-high      
2 August               One Month-high      
C. Mismatches/ Duplicates that will lead toincrease of liability in the return for October to be filed by20thNovember
C.1 Details of Invoices, Debit and CreditNotes of the month of August that were found to have mismatchedin the return of the month of August filed by 20thSeptember butmismatch was not rectified in the return for the month ofSeptember filed by 20thOctober and will become payable in thereturn for month of October to be filed 20thNovember
1 August               Two Months      
2 August               Two Months      
C.2 Details of Invoices, Debit and CreditNotes of the month of September that were found to be duplicateand will be become payable in the return for October to be filedby 20thNovember
1 September               One Month      
2 September               One Month      
C.3 Details of Invoices, Debit and CreditNotes of the month of September where reversal was reclaimed inviolation of Section 42/43 and that will become payable in thereturn of October return to be filed by 20thNovember
1 September               One Month-high      
2 September               One Month-high      
D. Mismatches/ Duplicates that may lead toincrease of liability in the return for November to be filed by20thDecember
D.1 Details of Invoices, Debit and CreditNotes of the month of September that have been found to havemismatched and may become payable in the return for November tobe filed by 20thDecember in case mismatch not rectified in thereturn for October to be filed by 20thNovember
1 September               Nil/ Two Months      
2 September               Nil/ Two Months      
[Form GST PMT - 1 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 85(1)]Electronic Liability Register of Registered Person(Part-I: Return related liabilities) (To be maintained at the Common Portal)GSTIN -Name (Legal) -Trade name, if anyTax Period -Act - Central Tax/ State Tax/ UT Tax/ Integrated Tax/ CESS/ All(Amount in Rs.) ∇
Sr. No. Date (dd/mm/yyyy) Reference No. Ledger used for discharging liability Description Type of Transaction [Debit (DR) (Payable)]/[Credit (CR) (Paid)]/ Reduction (RD)/ Refund adjusted (RF)]
1 2 3 4 5 6
           
           
           
           
Amount debited/ credited (Central Tax/ State Tax/UT Tax/ Integrated Tax/ CESS/ Total) Balance (Payable) (Central Tax/ State Tax/ UTTax/ Integrated Tax/ CESS/ Total)
Tax Interest Penalty Fee Others Total Tax Interest Penalty Fee Others Total
7 8 9 10 11 12 13 14 15 16 17 18
                       
                       
                       
                       
Note. - 1. All liabilities accruing due to return and payments made against the same will be recorded in this ledger.

2. Under description head - liabilities due to opting for composition, cancellation of registration will also be covered in this part. Such liabilities shall be populated in the liability register of the tax period in which the date of application or order falls, as the case may be.

3. Return shall be treated as invalid if closing balance is positive. Balance shall be worked out by reducing credit (amount paid) from the debit (amount payable).

4. Cess means cess levied under Goods and Services Tax (Compensation to States) Act, 2017.

[Form GST PMT - 01 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 85(1)]Electronic Liability Register of Taxable Person(Part-II: Other than return related liabilities) (To be maintained at the Common Portal)
Demand ID -- GSTIN/ Temporary Id –
Demand date - Name (Legal) –
  Trade name, if any -
Stay status – Stayed/ Unstayed Period - From ------- To -------- (dd/mm/yyyy)
  Act-Central Tax/State Tax/UT Tax/Integrated Tax/CESS/All ∇(Amount in Rs.)
Sr. No. Date (dd/mm/yyyy) Reference No. Tax Period, if applicable Ledger used for discharging liability Description Type of Transaction [Debit (DR) (Payable)]/[Credit (CR) (Paid)]/ Reduction (RD)/ Refund adjusted (RF)]
1 2 3 4 5 6 7
             
             
             
             
Amount debited/ credited (Central Tax/ State Tax/UT Tax/ Integrated Tax/ CESS/ Total) Balance (Payable) (Central Tax/ State Tax/ UTTax/ Integrated Tax/ CESS/ Total)
Tax Interest Penalty Fee Others Total Tax Interest Penalty Fee Others Total Status Stayed/ Unstayed)
8 9 10 11 12 13 14 15 16 17 18 19 20
                         
                         
                         
                         
Note. - 1. All liabilities accruing, other than return related liabilities, will be recorded in this ledger. Complete description of the transaction to be recorded accordingly.

2. All payments made out of cash or credit ledger against the liabilities would be recorded accordingly.

3. Reduction or enhancement in the amount payable due to decision of appeal, rectification, revision, review etc. will be reflected here.

4. Negative balance can occur for a single Demand ID also if appeal is allowed/partly allowed. Overall closing balance may still be positive.

5. Refund of pre-deposit can be claimed for a particular demand ID if appeal is allowed even though the overall balance may still be positive subject to the adjustment of the refund against any liability by the proper officer.

6. The closing balance in this part shall not have any effect on filing of return.

7. Reduction in amount of penalty would be automatic, based on payment made after show cause notice or within the time specified in the Act or the rules.

8. Payment made against the show cause notice or any other payment made voluntarily shall be shown in the register at the time of making payment through credit or cash ledger. Debit and credit entry will be created simultaneously.

[Form GST PMT - 2 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 86(1)]Electronic Credit Ledger of Registered Person(To be maintained at the Common Portal)GSTIN -Name (Legal) -Trade name, if any -Period -From ------- To -------- (dd/mm/yyyy)Act - Central Tax/ State Tax/ UT Tax/ Integrated Tax/ CESS/ All ∇(Amount in Rs.)
Sr. No. Date (dd/mm/yyyy) Reference No. Tax Period, if any Description (Source of credit and purpose ofutilisation) Transaction Type [Debit (DR)/ Credit (CR)]
1 2 3 4 5 6
           
           
Credit/ Debit Balance available
Central Tax State Tax UT Tax Integrated Tax CESS Total Central Tax State Tax UT Tax Integrated Tax CESS Total
7 8 9 10 11 12 13 14 15 16 17 18
                       
                       
Balance of Provisional credit
Sr. No. Tax period Amount of provisional credit balance
Central Tax State Tax UT Tax Integrated Tax Cess Total
1 2 3 4 5 6 7 8
               
               
Mismatch credit (other than reversed)
Sr. No. Tax period Amount of mismatch credit
Central Tax State Tax UT Tax Integrated Tax Cess Total
1 2 3 4 5 6 7 8
               
               
Note. - 1. All type of credits as per return, credit on account of merger, credit due on account of pre-registration inputs, etc., credit due to opting out from composition scheme, transition etc. will be recorded in the credit ledger.

2. Description will include sources of credit (GSTR-3, GSTR-6 etc.) and utilisation thereof towards liability related to return or demand etc. Refund claimed from the ledger will be debited and if the claim is rejected, then it will be credited back to the ledger to the extent of rejection.

[Form GST PMT - 3 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rules 86(4) 87(11))]Order for re-credit of the amount to cash or credit ledger on rejection of refund claim
Reference No. : Date :

1. GSTIN -

2. Name (Legal) -

3. Trade name, if any

4. Address -

5. Period/ Tax Period to which the credit relates, if any - From ----------- To -----------
6. Ledger from which debit entry was made for claiming refund - cash/ credit ledger

7. Debit entry no. and date -

8. Application reference no. and date -

9. No. and date of order vide which refund was rejected

10. Amount of credit -

Sr. No. Act (Central Tax/ State Tax/ UT Tax IntegratedTax/ CESS) Amount of credit (Rs.)
Tax Interest Penalty Fee Other Total
1 2 3 4 5 6 7 8
               
SignatureNameDesignation of the officerNote. - 'Central Tax' stands for Central Goods and Services Tax; 'State Tax' stands for State Goods and Services Tax; 'UT Tax' stands for Union territory Goods and Services Tax; 'Integrated Tax' stands for Integrated Goods and Services Tax and 'Cess' stands for Goods and Services Tax(Compensation to States)[Form GST PMT - 4 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rules 85(7), 86(6) 87(12)]Application for intimation of discrepancy in Electronic Credit Ledger/ Cash Ledger/ Liability Register
1. GSTIN  
2. Name (Legal)  
3. Trade name, if any  
4. Ledger/ Register in which discrepancy noticed Credit ledger registerCashLedger liability
5. Details of the discrepancy
Date Type of tax Type of discrepancy Amount involved
  Central Tax    
  State Tax    
  UT Tax    
  Integrated Tax    
  Cess    
6. Reasons, if any
 
7. VerificationI hereby solemnlyaffirm and declare that the information given herein above istrue and correct to the best of my knowledge and belief.Signature{|
PlaceDate Name of Authorized SignatoryDesignation/ Status ..................
|}Note. - 'Central Tax' stands for Central Goods and Services Tax; 'State Tax' stands for State Goods and Services Tax; 'UT Tax' stands for Union territory Goods and Services Tax; 'Integrated Tax' stands for Integrated Goods and Services Tax and 'Cess' stands for Goods and Services Tax(Compensation to States)[Form GST PMT - 5 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 87(1)]Electronic Cash Ledger(To be maintained at the Common Portal)GSTIN/ Temporary Id -Name (Legal) -Trade name, if anyPeriod - From ------- To -------- (dd/mm/yyyy)Act - Central Tax/ State Tax/ UT Tax/ Integrated Tax/ CESS/ All ∇(Amount in Rs.)
Sr. No. Date of deposit/ Debit (dd/mm/yyyy) Time of deposit Reporting date (by bank) Reference No. Tax Period, if applicable Description Type of Transaction [Debit (DR)/ Credit (CR)]
1 2 3 4 5 6 7 8
               
               
               
               
Amount debited/ credited (Central Tax/ State Tax/UT Tax/ Integrated Tax/ CESS/ Total) Balance (Central Tax/ State Tax/ UT Tax/Integrated Tax/ CESS/ Total)
Tax Interest Penalty Fee Others Total Tax Interest Penalty Fee Others Total
9 10 11 12 13 14 15 16 17 18 19 20
                       
                       
                       
                       
Note. - 1. Reference No. includes BRN (Bank Reference Number), debit entry no., order no., if any, and acknowledgment No. of return in case of TDS TCS credit.

2. Tax period, if applicable, for any debit will be recorded, otherwise it will be left blank.

3. GSTIN of deductor or tax collector at source, Challan Identification Number (CIN) of the challan against which deposit has been made, and type of liability for which any debit has been made will also recorded under the head "description".

4. Application no., if any, Show Cause Notice Number, Demand ID, pre-deposit for appeal or any other liability for which payment is being made will also be recorded under the head "description" .

5. Refund claimed from the ledger or any other debits made against any liability will be recorded accordingly.

6. Date and time of deposit is the date and time of generation of CIN as reported by bank.

7. 'Central Tax' stands for Central Goods and Services Tax; 'State Tax' stands for State Goods and Services Tax; 'UT Tax' stands for Union territory Goods and Services Tax; 'Integrated Tax' stands for Integrated Goods and Services Tax and 'Cess' stands for Goods and Services Tax(Compensation to States)

[Form GST PMT - 6 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 87(2)]Challan for deposit of goods and services tax
CPIN Auto Generated after submission of information Date Current date Challan Expiry Date --
{|
GSTIN Filled in/ Auto populated
Name (Legal) Auto Populated
Address Auto Populated
| {||-| Email address| Auto Populated|-| Mobile No.| Auto Populated|}|}
Details of Deposit(All Amount in Rs.)
Government Major Head Minor Head
Tax Interest Penalty Fee Others Total
Government of India Central Tax (----)            
Integrated Tax (----)            
CESS (----)            
Sub-Total            
State (Name) State Tax (----)            
UT (Name) UT Tax (----)            
Total Challan Amount            
Total Amount in words  
Mode of Payment (relevant part will become activewhen the particular mode is selected)
{|
e-Payment
(This will include all modes of e-payment suchas CC/ DC and net banking. Taxpayer will choose one of this)
|
Over the Counter (OTC)
Bank (Where cash or instrument is proposed to be deposited)
Details of Instrument
Cash Cheque Demand Draft
|}
NEFT/ RTGS  
Remitting bank  
Beneficiary name GST
Beneficiary Account Number (CPIN) CPIN
Name of beneficiary bank Reserve Bank of India
Beneficiary Bank's Indian Financial System Code (IFSC) IFSC of RBI
Amount  
Note: Charges to be separately paid by the person making payment.
Particulars of depositor  
Name  
Designation/ Status (Manager, partner etc.)  
Signature  
Date  
Paid Challan Information
GSTIN  
Taxpayer Name  
Name of Bank  
Amount  
Bank Reference No. (BRN)/ UTR  
CIN  
Payment Date  
Bank Ack. No. (For Cheque/ DD deposited at Bank's counter)  
Note. - UTR stands for Unique Transaction Number for NeFT/ RTGS payment.[Form GST PMT - 7 [Added by Rajasthan Goods and Services Tax (Second Amendments) Rules, 2017, dated 30.6.2017.]][See rule 87(8)]Application for intimating discrepancy relating to payment
1. GSTIN  
2. Name (Legal)  
3. Trade name, if any  
4. Date of generation of challan from Common Portal  
5. Common Portal Identification Number (CPIN)  
6. Mode of payment (tick one) Net banking CC/ DC NEFT/ RTGS OTC
7. Instrument detail, for OTC payment only Cheque/ Draft No. Date Bank/ branch on which drawn
8. Name of bank through which payment made  
9. Date on which amount debited/ realized  
10. Bank Reference Number (BRN)/ UTR No., if any  
11. Name of payment gateway (for CC/DC)  
12. Payment detail Central Tax State Tax UT Tax Integrated Tax Cess
         
13. Verification (by authorizedsignatory)I hereby solemnlyaffirm and declare that the information given herein above istrue and correct to the best of my knowledge and belief.{|
  Signature
Place Name of Authorized Signatory
Date Designation/ Status ..................
|}Note. - 1. The application is meant for the taxpayer where the amount intended to be paid is debited from his account but CIN has not been conveyed by bank to Common Portal or CIN has been generated but not reported by concerned bank.

2. The application may be filed if CIN is not conveyed within 24 hours of debit.

3. Common Portal shall forward the complaint to the Bank concerned and intimate the aggrieved person.

4. 'Central Tax' stands for Central Goods and Services Tax; 'State Tax' stands for State Goods and Services Tax; 'UT Tax' stands for Union territory Goods and Services Tax; 'Integrated Tax' stands for Integrated Goods and Services Tax and 'Cess' stands for Goods and Services Tax(Compensation to States).

[Form-GST-RFD-01 [Substituted by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]][See rule 89(1)]Application for Refund(Applicable for casual or non-resident taxable person, tax deductor, tax collector, unregistered person and other registered taxable person)
1 GST1N / Temporary ID  
2 Legal Name  
3 Trade Name, if any  
4 Address  
5 Tax period (if applicable) From YearMonth To YearMonth
6 Amount of Refund Claimed (Rs.) Act Tax Fees Interest Penalty Fees Others Total
Central tax            
State / UT tax            
Integrated tax            
Cess            
Total            
7 Grounds of refund claim (select from drop down) (a) Excess balance in Electronic Cash Ledger
(b) Exports of services- with payment of tax
(c) Exports of goods / services- without payment of tax(accumulated ITC)
(d) On account of order
Sr. No. Type of order Order no. Order date Order Issuing Authority Payment reference no., if any
(i) Assessment        
(ii) Provisional assessment        
(iii) Appeal        
(iv) Any other order (specify)        
(e) ITC accumulated due to inverted tax structure [clause (ii) offirst proviso to section 54(3)]
(f) On account of supplies made to SEZ unit/ SEZ developer (withpayment of tax)
(g) On account of supplies made to SEZ unit/ SEZ developer(without payment of tax)
(h) Recipient of deemed export
(i) Tax paid on a supply which is not provided, either wholly orpartially, and for which invoice has not been issued (tax paid onadvance payment)
(j) Tax paid on an intra-State supply which is subsequently heldto be inter-State supply and vice versa(change of POS)
(k) Excess payment of tax, if any
(l) Any other (specify)
8 Details of Bank account Name of bank Address of branch IFSC Type of account Account No.
9 Whether Self-Declaration filed by Applicant u/s 54(4) ifapplicable YesNo
Declaration[second proviso tosection 54(3)]I hereby declare thatthe goods exported are not subject to any export duty, I alsodeclare that I have not availed any drawback on goods or servicesor both and that I have not claimed refund of the integrated taxpaid on supplies in respect of which refund is claimed .SignatureName -Designation/Status
Declaration[section 54(3)(ii)]I hereby declare thatthe refund of input tax credit claimed in the application doesnot include ITC availed on goods or services used for making‘nil’ rated or fully. exempt supplies.Signature Name -Designation / Status
Declaration[rule 89(2)(f)]I hereby declare that the SpecialEconomic Zone unit /the Special Economic Zone developer has notavailed of the input tax credit of the tax paid by the applicant,covered under this refund claim.Signature Name -Designation / Status
Declaration[rule 89(2)(g)](For recipients ofdeemed export)I hereby declare thatthe refund has been claimed only for those invoices which havebeen reported in statement of inward supplies filed in FormGSTR-2 for the tax period for which refund is being claimed andthe amount does not exceed the amount of input tax credit availedin the valid return filed for the said tax period.SignatureName -Designation / Status
Self-Declaration[rule 89(2)(1)]I______________________ (Applicant) having GSTIN/ temporary Id------, solemnly affirm andcertify that inrespect of the refund amounting to Rs, ---/ with respect to thetax, interest, or any other amount for the period from—to—,claimed in the refund application, the incidence of such tax andinterest has not been passed on to any other person.SignatureName -Designation / Status(This Declaration is not required to befurnished by applicants, who are claiming refund under clause (a)or clause (b) or clause (c) or clause (d) or clause (f) ofsub-section (8) of section 54,)
10. VerificationI/We TaxpayerName hereby solemnly affirm and. declare that the informationgiven herein above is true and correct to the best of my/ourknowledge and belief and nothing has been concealed therefrom.I/We declare that norefund on this account has been received by me/us earlier.PlaceDateSignature ofAuthorised Signatory(Name)Designation/ Status
(Annexure 1)Statement-1[rule 89(5)]Refund Type: ITC accumulated due to inverted tax structure [clause (ii) of first proviso to section 54(3)]
Turnover of inverted rated supply of goods Tax payable on such inverted rated supply ofgoods Adjusted total turnover Net input tax credit Maximum refund amount to be claimed[(l*4 ÷3)-2]
1 2 3 4 5
         
[Statement 2: [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-121, dated 18.10.2017.]][Rule 89(2)(c):Refund Type: Exports of services with payment of Tax:(Amount in Rs.)
Sr. No. Invoice details Integrated tax Cess BRC/FIRC Integrated tax and cess involved in debit note, if any Integrated tax and cess involved in credit note, if any Net Integrated tax and cess (6+7+10+11)
No. Date Value Taxable value Amt.   No. Date
1 2 3 4 5 6 7 8 9 10 11 12
                       
Tax payment option Integrated Tax Whether tax on this invoice is paid onprovisional basis (Yes /No) EGM Details BRC/FIRC
With Integrated Tax Without Integrated Tax Rate (%) Amt.   Ref No. Date No. Date
10 11 12 13 14 15C 15D 15E 15F
                 
(* Shipping Bill and EGM are mandatory; — in case of goods;BRC/ FIRC details are mandatory— in case of Services)
PlaceDate Signature of Authorised Signatory(Name)Designation/Status
Statement 3:[rule 89(2)(b) and 89(2)(c)]Refund Type: Export without payment of tax (accumulated ITC)(Amount in Rs.)
Sr. No. Invoice details Goods/ Services (G/S) Shipping bill/ Bill of export EGM Details BRC/FIRC
  No. Date Value Port code No. No. Date Ref No. Date No. Date
1 2 3 4 5 6 7 8 9 10 11 12
                       
Statement- 3A[rule 89(4)]Refund Type: Export without payment of tax (accumulated ITC) - calculation of refund amount(Amount in Rs.)
Turnover of zero rated supply of goods andservices Net input tax credit Adjusted total turnover Refund amount (1*2+3)
1 2 3 4
       
[Statement-4 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-121, dated 18.10.2017.]][rule 89(2)(d) and 89(2)(e)]Refund Type: On account of supplies made to SEZ unit or SEZ Developer (on payment of tax)
GSTIN/UIN Invoice details Shipping bill/Bill of export Endorsed invoice by SEZ Integrated Tax Cess Integrated tax and cess involved in debit not, if any Integrated tax and cess involved in credit not, if any Net Integrated tax any cess (8+9+10+11)
No Date Value No. Date Taxable Value Amt.  
1 2 3 4 5 6 7 8 9 10 11 12
                       
Statement-5[rule 89(2)(d) and 89(2)(e)]Refund Type: On account of supplies made to SEZ unit or SEZ Developer (without payment of tax)(Amount in Rs.)
Sr. No. Invoice details Goods/ Services (G/S) Shipping bill/ Bill of export/ Endorsed invoiceno.
No. Date Value No. Date
1 2 3 4 5 6 7
Statement-5A[rule 89(4)]Refund Type: On account of supplies made to SEZ unit / SEZ developer without payment of tax (accumulated ITC) - calculation of refund amount(Amount in Rs.)
Turnover of zero rated supply of goods andservices Net input tax credit Adjusted total turnover Refund amount (1 * 2 ÷ 3)
1 2 3 4
       
Statement-6[rule 89(2)0)]Refund Type: On account of change in POS of the supplies (inter-State to intra-State and vice versa)Order Details (issued in pursuance of sections 77 (1) and (2), if any: Order No: OrderDate:(Amount in Rs.)
GSTIN/ UIN Name (in case B2C) Details of invoices covering transactionconsidered as infra -State / inter-State transaction earlier Transaction which were held inter State /intra-State supply subsequently
Invoice details Integrated tax Central tax State/UT tax Cess Place of Supply Integrated tax Central tax State/UT tax Cess Place of Supply
No. Date Value Taxable Value
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
Statement-7[rule 89(2)(k)]Refund Type: Excess payment of tax, if any in case of last return filed.(Amount in Rs.)
Tax period ARN of return Date of filing return Tax Payable
Integrated tax Central tax State/UT tax Cess
1 2 3 4 5 6 7
             
Annexure-2Certificate[rule 89(2)(m)]This is to certify that in respect of the refund amounting to Rs. ------------ (in words) claimed by M/s..................... (Applicant's Name) GSTIN/ Temporary ID .........for the tax period -------------, the incidence of tax and interest, has not been passed on to any other person. This certificate is based on the examination of the books of account and other relevant records and returns particulars maintained/ furnished by the applicant.Signature of the Chartered Accountant/ Cost Accountant:Name:Membership Number:PlaceDateNote - This Certificate is not required to be furnished by the applicant claiming refund under clause (a) or clause (b) or clause (c) or clause (d) or clause (f) of sub-section (8) of section 54 of the ActInstructions -

1. Terms used:

(a) B to C: From registered person to unregistered person
(b) EGM: Export General Manifest
(c) GSTIN: Goods and Services Tax Identification Number
(d) IGST: Integrated goods and services tax.
(e) ITC: Input tax credit
(f) POS: Place of Supply (Respective State)
(g) SEZ: Special Economic Zone
(h) Temporary ID: Temporary Identification Number
(i) UIN: Unique Identity Number

2. Refund of excess amount available in electronic cash ledger can also be claimed through return or by filing application.

3. Debit entry shall be made in electronic credit or cash ledger at the time of filing the application,

4. Acknowledgement in Form GST RFD-02 will be issued if the application is found complete in all respects.

5. Claim of refund on export of goods with payment of IGST shall not be processed through this application.

6. Bank account details should be as per registration data. Any change in bank details shall first be amended in registration particulars before quoting in the application.

7. Declaration shall be filed in cases wherever required.

8. 'Net input tax credit' means input tax credit availed on inputs during the relevant period for the purpose of Statement-1 and will include ITC on input services also for the purpose of Statement-3A and 5A.

9. 'Adjusted total turnover' means the turnover in a State or a Union territory, as defined under clause (112) of section 2 excluding the value of exempt supplies other than zero-rated supplies, during the relevant period.

10. For the purpose of Statement-1, refund claim will be based on supplies reported in GSTR- 1 and GSTR-2.

11. BRC or FIRC details will be-mandatory where refund is claimed against export of services details of shipping bill and EGM will be mandatory to be provided in case of export of goods.

12. Where the invoice details are amended (including export), refund shall be allowed as per the calculation based on amended value.

13. Details of export made without payment of tax shall be reported in Statement-3.

14. Availability of refund to be claimed in case of supplies made to SEZ unit or SEZ developer without payment of tax shall be worked out in accordance with the formula prescribed in rule 89(4).

15. 'Turnover of zero rated supply of goods and services' shall have the same meaning as defined in rule 89(4).

[Form-GST-RFD-01] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See Rules 89(1)]Application for RefundSelect: Registered / Casual/Unregistered/Non-resident taxable person

1. GSTN/Temporary ID:

2. Legal Name:

3. Trade Name, if any:

4. Address:

5. Tax Period: From DD/MM/YY To DD/MM/YY

6. Amount of Refund Claimed:

Act Tax Interest Penalty Fees Others Total
Central Tax            
State /UT Tax            
Integrated Tax            
Cess            
Total  

7. Grounds of Refund Claim: (select from the drop down):

a. Excess balance in Electronic Cash ledgerb. Exports of services-With payment of Taxc. Exports of goods / services- Without payment of Tax, i.e. ITC accumulatedd. On account of assessment/provisional assessment/ appeal/ any other orderi. Select the type of Order:Assessment/ Provisional Assessment/ Appeal / Othersii. Mention the following details:

1. Order No.

2. Order Date calendar

3. Order Issuing Authority

4. Payment Reference No. (of the amount to be claimed as refund)

(If Order is issued within the system, then 2, 3, 4 will be auto populated)e. ITC-accumulated due to inverted tax structure (clause (ii) of proviso to Section 54(3)f. On account of supplies made to SEZ unit/ SEZ Developer or Recipient of Deemed Exports (Select the type of supplier/recipient)

1. Supplies to SEZ Unit

2. Supplies to SEZ Developer

3. Recipient of Deemed Exports

g. Refund of accumulated ITC on account of supplies made to SEZ unit/SEZ Developerh. Tax paid on a supply which is not provided, either wholly or partially, and for which invoice has not been issuedi. Tax paid on an intra-State supply which is subsequently held to be inter-State supply and vice versaj. Excess payment of tax, if anyk. Any other (specify)

8. Details of Bank Account (to be auto populated from RC in case of registered taxpayer)

a. Bank Account Number :
b. Name of the Bank :
c. Bank Account Type :
d. Name of account holder :
e. Address of Bank Branch :
f. IFSC :
g. MICR :
9. Whether Self-Declaration Filed by Applicantu/s 54(4), if applicable
YesNo
DeclarationI hereby declare that the goods exported are not subject to any export duty. I also declare that I have not availed any drawback on goods or services or both and that I have not claimed refund of the integrated tax paid on supplies in respect of which refund is claimed.SignatureName-Designation / StatusDeclarationI hereby declare that the refund of ITC claimed in the application does not include ITC availed on goods or services used for making nil rated or fully exempt supplies.Signature Name -Designation / StatusDeclarationI hereby declare that the Special Economic Zone unit /the Special Economic Zone developer has not availed of the input tax credit of the tax paid by the applicant, covered under this refund claim.SignatureName -Designation / StatusSelf-DeclarationI/We...........................(Applicant) having GSTIN/ temporary Id solemnly affirm and certify that in respect of the refund amounting to Rs. --- / with respect to the tax, interest, or any other amount for the period from --- to ---, claimed in the refund application, the incidence of such tax and interest has not been passed on to any other person.(This Declaration is not required to be furnished by applicants, who are claiming refund under clause (a) or clause (b) or clause (e) or clause (d) or clause (f) of sub-section (8) of Section 54.)

10. Verification

I/We Taxpayer Name hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my/our knowledge and belief and nothing has been concealed therefrom.We declare that no refund on this account has been received by us earlier.Signature of Authorised Signatory
(Name)Designation/Status
PlaceDateStatement-1(Annexure 1)Refund Type: - ITC accumulated due to inverted tax structure [clause (ii) of proviso to Section 54(3)]

Part A – Outward Supplies

(GSTR 1 : Table 4 and 5)
GSTIN/UIN Invoice details Rate Taxable value Amount Place of supply (Name of State)
No. Date Value Integrated Tax Central Tax State / UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11
                     

Part B – Inward Supplies

[GSTR 2: Table 3 (Matched Invoices)]
GSTIN of supplier Invoice details Rate Taxable value Amount of tax Place of supply (Name of State) Whether input or input service/ Capital goods(incl plant and machinery) / Ineligible for ITC Amount of ITC available
No. Date Value Integrated Tax Central Tax State / UT Tax Cess Integrated Tax Central Tax State/ UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
                               
                               
                               
Note. - The data shall be auto-populated from GSTR-1 and GSTR-2Statement-2Refund Type: - Exports of services with payment of tax(GSTR-1 Table 6A and Table 9)
GSTIN of recipient Invoice details Invoice details Integrated Tax BRC/ FIRC Amended Value (Integrated Tax) (If Any) Debit Note (Integrated Tax/ Amended (If Any) Credit Note (Integrated Tax/ Amended (If Any) Net integrated Tax = (11/8) + 12-13
No. Date Value SAC Rate Taxable value Amt No. Date
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
                           
                           
BRC / FIRC details are mandatory in case of serviceRefund Type: Export without payment of Tax Accumulated ITC(GSTR-1 : Table 6A)
GSTIN of recipient Invoice Details Shipping bill / bills of export Integrated Tax EGM Details BRC/FIRC
No. Date Value Goods/ Services (G/S) HSN / SAC UQC QTY No. Date Port code Rate Taxable value Amt. Ref No. Date No. Date
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18
6A. Exports
                                   
                                   
Note. - 1. Shipping bill and EGM are mandatory - in case of goods

2. BRC / FIRC details are mandatory - in case of services.

Statement-4Supplies of SEZ/ SEZ developerRefund Type: On account of supplies made to SEZ unit / SEZ Developer(GSTR-1 : Table 6 B and Table 9)
GSTIN of receipient Invoice Details Shipping bill / Bill of export Integrated Tax Amended Value (Integrated Tax) (If Any) Debit Note (Integrated Tax/ Amended (If Any) Credit Note (Integrated Tax/ Amended (If Any) Net Integrated Tax = (10/9)+11-12
No. Date Value No. Date Rate Taxable value Amt. Amt. Amt. Amt. Amt.
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
6B: Supplies made to SEZ / SEZ developer
                         
(GSTR-5 : Table 5 and Table 8)
GSTIN/UIN Invoice Details Rate Taxable value Amount Place of Supply (Name of State) Amended Value (Integrated Tax) (If Any) Debit Note (Integrated Tax/ Amended (If Any) Credit Note (Integrated Tax/Amended (If Any) Net Integrated Tax = (12/7) + 13 - 14
No. Date Value Integrated Tax Central Tax State / UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
                             
Statement 5Recipient of Demand Exports etc.(GSTR-2 : Table 3 and Table 6)
GSTIN of Supplie r Invoice Details Rate Taxable value Amount of Tax Place of supply (Name of State) Whether input or input service / Capital goods(incl plant and machinery)/ Ineligible for ITC Amount of ITC available Amended Value (ITC Integrated Tax) (If Any) Debit Note ITC (Integrated Tax/ Amended (IfAny) Credit Note ITC (Integrated Tax/ Amended (IfAny) Net ITC Integrated tax = (17/7) + 18-19
No Date Value Integrated Tax Central Tax State / UT Tax Cess Integrated Tax Central Tax State / UT Tax Cess
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20
                                       
                                       
Statement 6Refund type: Tax paid on an intra-State supply which is subsequently held to be inter-State supply and vice versa Order Details (issued in pursuance of Section 77(1) and (2), if any:
Order No : Order Date:
GSTIN/UIN Name (in case B2C) Details of invoice covering transitionconsidered as intra-State / inter-State transaction earlier Transaction which were held inter-State /intra-State supply subsequently
Invoice details Integrated Tax Central Tax State / UT Tax Cess Place of Supply (only if different from thelocation of recipient) Integrated Tax Central Tax State / UT Tax Cess Place of Supply (only if different from thelocation of recipient)
No. Date Value Taxable Value Amt. Amt. Amt. Amt. Amt. Amt. Amt. Amt.
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
                             
                             
                             
Statement 7Refund Type: - Excess payment of tax, if any in case of last return filed.Refund on account excess payment of tax(In case of taxpayer who filed last return GSTR-3 table 12)
Sr. No. Tax period Reference no. of return Date of filing return Tax payable
Integrated Tax Central Tax State / UT Tax Cess
1 2 3 4 5 6 7 8
               
               
               
Annexure-2CertificateThis is to certify that in respect of the refund amounting to INR ............ (in words) claimed by M/s.............. (Applicant's Name) GSTIN/ Temporary ID .................... for the tax period - , the incidence of tax and interest, has not been passed on to any other person. This certificate is based on the examination of the Books of Accounts, and other relevant records and Returns particulars maintained/ furnished by the applicant.Signature of the Chartered Accountant/Cost Accountant:Name:Membership Number:Place:Date:This Certificate is not required to be furnished by the applicant, claiming refund under clause (a) or clause (b) or clause (c) or clause (d) or clause (f) of sub-section (8) of Section 54 of the Act.[Form-GST-RFD-02] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See Rules 90(1), 90(2) and 95(2)]Acknowledgment
Your application for refund is hereby acknowledged againstApplication Reference Number
Acknowledgment Number :
Date of Acknowledgment :
GSTIN/ UIN/ Temporary ID, if applicable :
Applicant's Name :
Form No. :
Form Description :
Jurisdiction (tick appropriate) :
Centre State Union Territory :
Filed by :
Refund Application Details
Tax Period  
Date and Time of Filing  
Reason for Refund  
Amount of Refund Claimed :
  Tax Interest Penalty Fees Others Total
Central Tax            
State/ UT tax            
Integrated Tax            
Cess            
Total  
Note 1: The status of the application can be viewed by entering ARN through refund Track Application Status" on the GST system Portal.Note 2: It is a system generated acknowledgement and does not require any signature.Form-GST-RFD-03[See rule 90(3)]Deficiency Memo
Reference No. : Date :
DD/MM/YYYYTo___________ (GSTIN/ UIN/ Temporary ID)___________ (Name)____________ (Address)Subject : Refund Application Reference No. (ARN) ............ Dated ......... DD/MM/YYYY ............. -Reg.Sir/ Madam,This has reference to your above mentioned application filed under section 54 of the Act. Upon scrutiny of your application, certain deficiencies have been noticed below:
Sr. No. Description (select the reason from the drop down of theRefund application)
1. MULTI SELECT OPTION
2.  
  Other TEXT BOX {any other reason other than thereason select from the 'reason master'}
You are advised to file a fresh refund application after rectification of above deficiencies
Date : Signature (DSC) :
Place : Name of Proper Officer :
  Designation :
  Office Address :
[Form-GST-RFD-04] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See Rule 91(2)]
Sanction Order No: Date : DD/MM/YYYY
To____________ (GSTIN)____________ (Name)____________ (Address)Provisional Refund OrderRefund Application Reference No. (ARN) ............ Dated ......... DD/MM/YYYY .......... Acknowledgment No. ............ Dated ......... DD/MM/YYYY .........Sir/ Madam,With reference to your above mentioned application for refund, the following amount is sanctioned to you on a provisional basis :
Sr. No. Description Central Tax State/UT tax Integrated Tax Cess
i. Amount of refund claimed        
ii. 10% of the amount claimed as refund(to besanctioned later)        
iii. Balance amount (i-ii)        
iv. Amount of refund sanctioned        
  Bank Details        
v. Bank Account No. as per application        
vi. Name of the Bank        
vii. Address of the Bank/ Branch        
viii. IFSC        
ix. MICR        
Signature (DSC) :Date :  
  Name:
  Designation :
  Office Address :
[Form-GST-RFD-05] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See rule 91(3), 92(4), 92(5) 94]Payment Advice
Payment Advice No. : Date : DD/MM/YYYY
To Centre PAO/ Treasury/ RBI/ BankRefund Sanction Order No. ...............Order Date ...... DD/MM/YYYY ..........GSTIN/ UIN/ Temporary IDName :Refund Amount (as per Order) :
Description Integrated Tax Central Tax State / UT tax Cess
T I P F O Total T I P F O Total T I P F O Total T I P F O Total
Net refund Amount sanctioned Interest on delayedrefund                                                
Total                                                
Note. - 'T' stands Tax; 'I' stands for Interest; 'P' stands for Penalty; 'F' stands for Fee and 'O' stands for Others
  Detailsof the Bank  
i. Bank Account no as per application  
ii. Name of the Bank  
iii. Name and Address of the Bank/ branch  
iv. IFSC  
v. MICR  
Date : Signature (DSC) :
Place : Name :
  Designation :
  Office Address :
To____________ (GSTIN/ UIN/ Temporary ID)____________ (Name)____________ (Address)[Form-GST-RFD-06] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See Rule 92(1), 92(3), 92(4), 92(5) 96(7)]
Order No. : Date : DD/MM/YYYY
To____________ (GSTIN/ UIN/ Temporary ID)____________ (Name)____________ (Address)Show cause notice No. (If applicable)
Acknowledgment No. .......................... Date : DD/MM/YYYY
Refund Sanction/ Rejection OrderSir/ Madam,This has reference to your above mentioned application for refund filed under section 54 of the Act*/ interest on refund*.«reasons, if any, for granting or rejecting refund»Upon examination of your application, the amount of refund sanctioned to you, after adjustment of dues (where applicable) is as follows:* Strike out whichever is not applicable
Description Integrated Tax Central Tax State / UT tax Cess
T I P F 0 Total T I P F 0 Total T I P F 0 Total T I P F 0 Total
1. Amount of refund/interest* claimed                                                
2. Refund sanctioned on provisional basis (OrderNo.. ..date) (if applicable)                                                
3. Refund amount inadmissible reasondropdown Multiple reasons to be allowed                                                
4. Gross amount to be paid (1-2-3)                                                
5. Amount adjusted against outstanding demand (ifany) under the existing law or under the Act. Demand Order No.date , Act Period Multiple rows possible- add row to begiven                                                
6. Net amount to be paid                                                
Note. - 'T' stands Tax; I stands for Interest; 'P' stands for Penalty; 'F' stands for Fee and 'O' stands for Others*Strike out whichever is not applicable1. I hereby sanction an amount of INR _______ to M/s _______ having GSTIN _____ under sub-section (5) of section 54) of the Act/ under section 56 of the Act@@Strike out whichever is not applicable
(a)#and the amount is to be paid to the bank account specified by him in his application;
(b)the amount is to be adjusted towards recovery of arrears as specified at serial number 5 of the Table above;
(c)an amount of ----- rupees is to be adjusted towards recovery of arrears as specified at serial number 5 of the Table above and the remaining amount of ------- rupees is to be paid to the bank account specified by him in his application# ......
#Strike-out whichever is not applicable.Or2. I hereby credit an amount of INR _________ to Consumer Welfare Fund under sub-section (...) of Section (...) of the Act. .3. I hereby reject an amount of INR _______ to M/s _______ having GSTIN __ under sub-section (...) of Section (...) of the Act.Strike-out whichever is not applicable
Date : Signature (DSC) :
Place : Name :
  Designation :
  Office Address :
[Form-GST-RFD-07] [Substituted by Notification No. S.O. 125, dated 07.07.2017.][See Rule 92(1), 92(2) 96(6)]
Reference No. Date : DD/MM/YYYY
To____________ (GSTIN/ UIN/ Temp.ID No.)____________ (Name)____________ (Address)
Acknowledgment No. ............ Date : DD/MM/YYYY ............
Order for Complete adjustment of sanctioned RefundPart-ASir/ Madam,With reference to your refund application as referred above and further furnishing of information/ filing of documents against the amount of refund sanctioned to you has been completely adjusted against outstanding demands as per details below:
  Refund Calculation Integrated Tax Central Tax State / UT Tax Cess
i. Amount of Refund claimed        
ii Net Refund Sanctioned on Provisional Basis(Order No., .date)        
iii Refund amount inadmissible rejectedreason dropdown        
iv Refund admissible (i-ii-iii)        
v Refund adjusted against outstanding demand (asper order no.) under existing law or under this law. . DemandOrder No. …......... date …........... Multiplerows may be given        
vi Balance amount of refund Nil Nil   Nil
I hereby, order that the amount of claimed / admissible refund as shown above is completely adjusted against the outstanding demand under this Act / under the existing law. This application stands disposed as per provisions under sub-section (...) of Section (...) of the Act.OrPart-B Order for withholding the refundThis has reference to your refund application referred to above and information/ documents furnished in the matter. The amount of refund sanctioned to you has been withheld due to the following reasons:
Refund Order No.:  
Date of issuance of Order:  
Sr. No. Refund Calculation Integrated Tax Central Tax State Tax/UT Tax Cess
i. Amount of Refund Sanctioned        
ii. Amount of Refund Withheld        
iii. Amount of Refund Allowed        
Reasons for withholding of the refund :
Text
I hereby, order that the amount of claimed/ admissible refund as shown above is withheld for the above mention reasons. This order is issued as per provisions under sub-section (...) of Section (...) of the Act.
Date : Signature (DSC) :
Place : Name :
  Designation :
  Office Address :
Form-GST-RFD-08[See rule 92(3)]Notice for rejection of application for refund
SCN No. :DD/MM/YYYY Date :
To____________ (GSTIN/ UIN/ Temporary ID)____________ (Name)____________ (Address)Acknowledgment No. ......
ARN ................. Date : DD/MM/YYYY
This has reference to your above mentioned application for refund, filed under section 54 of the Act. On examination, it appears that refund application is liable to be rejected on account of the following reasons :
Sr. No. Description (select the reasons ofinadmissibility of refund from the drop down) Amount Inadmissible
i.    
ii.    
iii. Other {any other reason other than thereasons mentioned in 'reason master'}  
You are hereby called upon to show cause as to why your refund claim, to the extent of the amount specified above, should not be rejected for reasons stated above.You are hereby directed to furnish a reply to this notice within fifteen days from the date of service of this notice.You are also directed to appear before the undersigned on DD/MM/YYYY at HH/MM.If you fail to furnish a reply within the stipulated date or fail to appear for personal hearing on the appointed date and time, the case will be decided ex parte on the basis of available records and on merits.
Date : Signature (DSC) :
Place : Name :
  Designation :
  Office Address :
Form-GST-RFD-09[See rule 92(3)]Reply to show cause noticeDate: DD/MM/YYYY
1. Reference No. of Notice   Date of issue  
2. GSTIN/ UIN  
3. Name of business (Legal)  
4. Trade name, if any  
5. Reply to the notice  
6. List of documents uploaded  
7. VerificationI______________________________ hereby solemnly affirm and declarethat the information given hereinabove is true and correct to thebest of my knowledge and belief and nothing has been concealedtherefrom.Signature of AuthorisedSignatoryNameDesignation/ StatusPlaceDate --- DD/MM/YYYY
Place Signature of Authorised Signatory
Date (Name)
  Designation/ Status
[Form-GST-RFD-10 [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-155, dated 29.12.2017.][See rule 95(1)]Application for Refund by any specialized agency of UN or any Multilateral Financial Institution and Organization, Consulate or Embassy of foreign countries, etc.
1. UIN :  
2. Name :  
3. Address :  
4. Tax Period (Quarter) DD/MM/YY : From DD/MM/YY To
5. ARN and date of GSTR 11 DD/MM/YY : INR IN Words
6. Amount of Refund Claim : INR In Words
State Central Tax State/UT Tax Integrated Tax Cess
         
         
Total        
7. Details of Bank Account :
  a. Bank Account Number
  b. Bank Account Type
  c. Name of the Bank
  d. Name of the Account Holder/ Operator
  e. Address of Bank Branch
  f. IFSC
  g. MICR
8. VerificationI _______ as anauthorised representative of Name of Embassy/international organization hereby solemnly affirm anddeclare that the information given herein above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.That we are eligible to claim such refund asspecified agency of UNO/Multilateral Financial Institution andOrganization, Consulate or Embassy of foreign countries/any otherperson/class of persons specified/notified by the Government.
Date :SignatoryPlace :Signature of Authorised Signatory :Name :Designation/StatusInstruction:

1. Application for refund shall be field on quarterly basis.

2. Table No. 6 will be auto-populated from details furnished in table 3 of GSTR-11.

3. There will be facility to edit the refund amount as per eligibility.

4. Requisite certificate issued by MEA granting the facility of refund shall be produced before the proper officer for processing refund claim.

[Form GST RFD-11] [Inserted by Notification No. S.O. 125, dated 07.07.2017.][See Rule 96-A]Furnishing of bond or Letter of Undertaking for export of goods or services
1. GSTIN  
2. Name  
3. Indicate the type of document furnished Bond: ............ Letter of Undertaking............
4. Details of bond furnished  
Sr. No. Reference No. of the bank guarantee Date Amount Name of bank and branch
1 2 3 4 5
         
         
Note. - Hard copy of the bank guarantee and bond shall be furnished to the jurisdictional officer.

5. Declaration -

(i)The above-mentioned bank guarantee is submitted to secure the integrated tax payable on export of goods or services.(ii)I undertake to renew the bank guarantee well before its expiry. In case IAVe fail to do so the department will be at liberty to get the payment from the bank against the bank guarantee.(iii)The department will be at liberty to invoke the bank guarantee provided by us to cover the amount of integrated tax payable in respect of export of goods or services.Signature of Authorized SignatoryNameDesignation / Status....Date........Bond for export of goods or services without payment of integrated tax[See Rule 96-A]I/We .......... of............. hereinafter called "obligor(s)", am/are held and firmly bound to the President of India (hereinafter called "the President") in the sum of.......... rupees to be paid to the President for which payment will and truly to be made.I/We jointly and severally bind myself/ourselves and my/our respective heirs/ executors/administrators/ legal representatives/successors and assigns by these presents;Dated this..............day of...........;Whereas the above bounden obligor has been permitted from time to time to supply goods or services for export out of India without payment of integrated tax;And Whereas the obligor desires to export goods or services in accordance with the provisions of clause (a) of sub-section (3) of Section 16;And Whereas the Commissioner has required the obligor to furnish bank guarantee for an amount of rupees endorsed in favour of the President and whereas the obligor has furnished such guarantee by depositing with the Commissioner the bank guarantee as afore mentioned;The condition of this bond is that the obligor and his representative observe all the provisions of the Act in respect of export of goods or services, and rules made thereunder;AND if the relevant and specific goods or services are duly exported;AND if all dues of Integrated tax and all other lawful charges, are duly paid to the Government along with interest, if any, within fifteen days of the date of demand thereof being made in writing by the said officer, this obligation shall be void;Otherwise and on breach or failure in the performance of any part of this condition, the same shall be in full force and virtue:AND the President shall, at his option, be competent to make good all the loss and damages, from the amount of bank guarantee or by endorsing his rights under the abovewritten bond or both;I/We further declare that this bond is given under the orders of the Government for the performance of an act in which the public are interested;In The Witness Thereof these presents have been signed the day hereinbefore written by the obligor(s).Signature (s) of obligor(s).Date:Place:Witnesses
(1)Name and AddressOccupation
(2)Name and AddressOccupationAccepted by me this day of (month) and on behalf of the............President of India.Letter of Undertaking for export of goods or services without payment of integrated tax[See Rule 96-A]ToThe President of India (hereinafter called "the President"), acting through the proper officer.I/We ............. of (address of the registered person) having Goods Services Tax Identification Number No..............., hereinafter called "the undertaker(s) including my/our respective heirs, executors/ administrators, legal representatives/successors and assigns by these presents, hereby jointly and severally undertake on this..............day of......to the President
(a)to export the goods or services supplied without payment of integrated tax within time specified in sub-rule (1) of Rule 96-A;
(b)to observes all the provisions of the Goods and Services Tax Act and rules made thereunder, in respect of export of goods or services;
(c)pay the integrated tax, thereon in the event of failure to export the goods or services, along with an amount equal to eighteen percent interest per annum on the amount of tax not paid, from the date of invoice till the date of payment.
I/We declare that this undertaking is given under the orders of the proper officer for the performance of enacts in which the public are interested.In The Witness Thereof these presents have been signed the day hereinbefore written by the undertaker(s)Signature(s) of undertaker(s)Date:Place:Witnesses
(1)Name and AddressOccupation
(2)Name and AddressOccupationDatePlaceAccepted by me this.............day of (month)........(year) of........(Designation) for and on behalf of the President of India.Form GST ASMT-01[See rule 98(1)]Application for Provisional Assessment under section 60
1. GSTIN  
2. Name  
3. Address  
4. Details of Commodity/ Service for which tax rate/ valuationis to be determined
Sr. No. HSN Name of commodity/ service Tax rate Valuation Average monthly turnover of the commodity/service
Central tax State/ UT tax Integrated tax Cess
1 2 3 4 5 6 7 8 9
                 
                 
5. Reason for seeking provisional assessment  
6. Documents filed  

7. Verification-

I ________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.
  Signature of Authorised Signatory
  Name
  Designation/ Status -------
  Date --------------
Form GST ASMT- 02[See rule 98(2)]
Reference No: Date
To________________________GSTIN________________________Name________________________(Address)
Application Reference No: (ARN) Dated ..........
Notice for Seeking Additional Information / Clarification / Documents for provisional assessmentPlease refer to your application referred to above. While examining your request for provisional assessment, it has been found that the following information/documents are required for processing the same:textYou are, therefore, requested to provide the information /documents within a period of 15 days from the date of service of this notice to enable this office to take a decision in the matter. Please note that in case no information is received by the stipulated date your application is liable to be rejected without any further reference to you.You are requested to appear before the undersigned for personal hearing on Date --- Time ---Venue ---.SignatureNameDesignationForm GST ASMT— 03[See rule 98(2)]Reply to the notice seeking additional information
1. GSTIN  
2. Name  
3. Details of notice vide which additional information sought Notice No. Notice date
4. Reply
 
5. Documents filed
 

6. Verification-

I ___________________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorised SignatoryNameDesignation / StatusDateForm GST ASMT- 04[See rule 98(3)]
Reference No: ............... Date
ToGSTIN-Name-
(Address)-
Application Reference No: (ARN) Dated ..........
Order of Provisional AssessmentThis has reference to your application mentioned above and reply dated , furnishinginformation/documents in support of your request for provisional assessment. Upon examination of your application and the reply, the provisional assessment is allowed as under:textThe provisional assessment is allowed subject to furnishing of security amounting to Rs. --------------------- (in words) in the form of ----------------- (mode) and bond in the prescribed format by -------------- (date).Please note that if the bond and security are not furnished within the stipulated date, the provisional assessment order will be treated as null and void as if no such order has been issued.Signature Name DesignationForm GST ASMT- 05[See rule 98(4)1Furnishing of Security
1. GSTIN  
2. Name  
3. Order vide which security is prescribed Order No. Order date
4. Details of the security furnished
Sr. No. Mode Reference no. / Debit entry no. (for cash payment) Date Amount Name of Bank
1 2 3 4 5 6
           
           
Note -Hard copy of the bank guarantee and bond shall be submitted on or before the due date mentioned in the order.

5. Declaration -

(i)The above-mentioned bank guarantee is submitted to secure the differential tax on the supply of goods and/or services in respect of which I/we have been allowed to pay taxes on provisional basis.
(ii)I undertake to renew the bank guarantee well before its expiry. In case I/We fail to do so the department will be at liberty to get the payment from the bank against the bank guarantee.
(iii)The department will be at liberty to invoke the bank guarantee provided by us to cover the provisional assessment in case we fail to furnish the required documents/ information to facilitate finalization of provisional assessment.
Signature of Authorised SignatoryNameDesignation/StatusDateBond for provisional assessment[Rule 98(3) 98(4)]I/We .................. of ....................,hereinafter called "obligor(s)", am/are held and firmly bound to the President of India (hereinafter called "the President"/the Governor of (State) (hereinafter called the "Governor") in the sum of rupees to be paid to the President/ Governor for which payment will and truly to be made. I/We jointly and severally bind myself/ourselves and my/our respective heirs/ executors/ administrators/ legal representatives/successors and assigns by these presents; Dated this day of .......................,Whereas final assessment of Integrated tax/ central tax/ State tax / Union territory tax on ........................ (name of goods/services or both-HSN: _________________) supplied by the above bounded obligor from time to time could not be made for want of full information with regard to the value or rate of tax applicable thereto;and whereas the obligor desires that the provisional assessment in accordance with the provisions of Section 60 be made;And Whereas the Commissioner has required the obligor to furnish bank guarantee for an amount of ......................... rupees endorsed in favour of the President/Governor and whereas the obligor has furnished such guarantee by depositing with the Commissioner the bank guarantee as aforementioned;The condition of this bond is that the obligor and his representative observe all the provisions of the Act in respect of provisional assessment under section 60;And if all dues of Integrated tax/ Central tax/ State tax/ Union territory tax or other lawful charges, which shall be demandable after final assessment, are duly paid to the Government along with interest, if any, within thirty days of the date of demand thereof being made in writing by the said Officer, this obligation shall be void;Otherwise and on breach or failure in the performance of any part of this condition, the same shall be in full force and virtue:AND the President/ Governor shall, at his option, be competent to make good all the loss and damages from the amount of bank guarantee or by endorsing his rights under the above-written bond or both;I/We further declare that this bond is given under the orders of the Central Government/ State Government for the performance of an act in which the public are interested;In The Witness Thereof these presents have been signed the day hereinbefore written by the obligor(s).Signature(s) of obligor(s).Date :Place
witnesses
(1) Name and Address Occupation
(2) Name and Address Occupation
Date  
Place  
witnesses
(1) Name and Address Occupation
(2) Name and Address Occupation
Accepted by me this ….................. dayof …............. (month) ….............. (year)…................ of....................... (Designation)for and on behalf of the President of India./ Governor of…................... (state)
Form GST ASMT- 06[See rule 98(5)]
Reference No: ............... Date
To,GSIT-Name-Address
Application Reference No: (ARN) ...............Provisional Assessment order No: ............... Date ..............Date -----------
Notice for seeking additional information / clarification / documents for final assessmentPlease refer to your application and provisional assessment order referred to above. The following information / documents are required for finalization of provisional assessment:textYou are, therefore, requested to provide the information /documents within a period of 15 days from the date of receipt of this notice to enable this office to take a decision in the matter. Please note that in case no information is received by the stipulated date your application is liable to be rejected without making any further reference to you.You are requested to appear before the undersigned for personal hearing on Date ----Time ------ Venue ----------SignatureNameDesignationForm GST ASMT— 07[See rule 98(5)]
Reference No: ............... Date
To,GSITNameAddress
Provisional Assessment order No: ............... Date ..............
Final Assessment OrderPreamble - StandardIn continuation of the provisional assessment order referred to above and on the basis of information available / documents furnished, the final assessment order is issued as under:Brief facts -Submissions by the applicant -Discussion and finding -Conclusion and order -The security furnished for the purpose can be withdrawn after compliance with the order by filing an application.Signature NameDesignationForm GST ASMT- 08[See rule 98(6)]Application for Withdrawal of Security
1. GSTIN  
2. Name  
3. Details vide which security furnished ARN Date
4. Details of the security to be withdrawn
Sr. No. Mode Reference no./Debit entry no. (for cash payment) Date Amount Name of Bank
1 2 3 4 5 6
           
           

5. Verification-

I _____________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorised SignatoryNameDesignation/Status -Date -Form GST ASMT- 09[See rule 98(7)]
Reference No: ............... Date
To,____________________GSIT____________________Name____________________Address
Application Reference No.: ............... Date ..............
Order for release of security or rejecting the applicationThis has reference to your application mentioned above regarding release of security amounting to Rs. ---------------[----------------- Rupees (in words)]. Your application has been examined and the same is found to be in order. The aforesaid security is hereby released. OrYour application referred to above regarding release of security was examined but the same was not found to be in order for the following reasons:textTherefore, the application for release of security is rejected.SignatureNameDesignationDateForm GST ASMT-10[See rule 99(1)]
Reference No: ............... Date
To,GSITNameAddress
Tax period - F.Y. -
Notice for intimating discrepancies in the return after scrutinyThis is to inform that during scrutiny of the return for the tax period referred to above, the following discrepancies have been noticed:textYou are hereby directed to explain the reasons for the aforesaid discrepancies by ---------------- (date). If no explanation is received by the aforesaid date, it will be presumed that you have nothing to say in the matter and proceedings in accordance with law may be initiated against you without making any further reference to you in this regard.SignatureNameDesignationForm GST ASMT-11[See rule 99(2)1Reply to the notice issued under section 61 intimating discrepancies in the return
1. GSTIN  
2. Name  
3. Details of the notice Reference No. Date
4. Tax Period  
5. Reply to the discrepancies  
Sr. No. Discrepancy Reply
     

6. Amount admitted and paid, if any -

Act Tax Interest Others Total
         
         

7. Verification-

I ______________________________ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorised SignatoryNameDesignation / StatusDate -Form GST ASMT-12[See rule 99(3)]
Reference No: Date:
To,GSITNameAddress
Tax period -ARN - F.Y. -Date -
Order of acceptance of reply against the notice issued under section 61This has reference to your reply dated --------------- in response to the notice issued vide reference no. ------------- dated ---------------. Your reply has been found to be satisfactory and no further action is required to be taken in the matter.SignatureNameDesignationForm GST ASMT-13(See rule 100(1)]
Reference No: Date:
To _______________GSIT-Name-Address-
Tax period -Notice Reference No. F.Y. - Return Type -Date-
Assessment order under section 62Preamble - standardThe notice referred to above was issued to you under section 46 of the Act for failure to furnish the return for the said tax period. From the records available with the department, it has been noticed that you have not furnished the said return till date.Therefore, on the basis of information available with the department, the amount assessed and payable by you is as under:IntroductionSubmissions, if anyDiscussions and FindingsConclusionAmount assessed and payable (Details at Annexure):(Amount in Rs.)
Sr. No. Tax Period Act Tax Interest Penalty Others Total
1 2 3 4 5 6 7 8
               
               
Total              
Please note that interest has been calculated upto the date of passing the order. While making payment, interest for the period between the date of order and the date of payment shall also be worked out and paid along with the dues stated in the order.You are also informed that if you furnish the return within a period of 30 days from the date of service of this order, the order shall be deemed to have been withdrawn; otherwise, proceedings shall be initiated against you after the aforesaid period to recover the outstanding dues.SignatureNameDesignationForm GST ASMT-14[See rule 100(2)]
Reference No: Date:
To ___________________NameAddress
Tax period - F.Y. -
Show Cause Notice for assessment under section 63It has come to my notice that you/your company/firm, though liable to be registered under section ------------------- of the Act, have/has failed to obtain registration and failed to discharge the tax and other liabilities under the said Act as per the details given below:Brief Facts -Grounds -Conclusion -ORIt has come to my notice that your registration has been cancelled under sub-section (2) of section 29 with effect from ---------------- and that you are liable to pay tax for the above mentioned period.Therefore, you are hereby directed to show cause as to why a tax liability along with interest not be created against you for conducting business without registration despite being liable for registration and why penalty should not be imposed for violation of the provisions of the Act or the rules made thereunder.In this connection, you are directed to appear before the undersigned on --------------- (date) at ----------------- (time)SignatureNameDesignationForm GST ASMT-15[See rule 100(2)]
Reference No: Date:
To,Temporary IDNameAddress
Tax period -SCN preference no. - F.Y. - Date
Assessment order under section 63Preamble - standardThe notice referred to above was issued to you to explain the reasons for continuing to conduct business as an un-registered person, despite being liable to be registered under the Act.ORThe notice referred to above was issued to you to explain the reasons as to why you should not pay tax for the period ................. as your registration has been cancelled under sub-section (2) of section 29 with effect from -------------------Whereas, no reply was filed by you or your reply was duly considered during proceedings held on ---------------- date(s).On the basis of information available with the department / record produced duringproceedings, the amount assessed and payable by you is as under:IntroductionSubmissions, if anyConclusion (to drop proceedings or to create demand)Amount assessed and payable:- (details at Annexure)(Amount in Rs.)
Sr. No. Tax Period Act Tax Interest Penalty Others Total
1 2 3 4 5 6 7 8
               
               
Total              
Please note that interest has been calculated upto the date of passing the order. While making payment, interest for the period between the date of order and the date of payment shall also be worked out and paid along with the dues stated in the order.You are hereby directed to make the payment by date failing which proceedings shall be initiated against you to recover the outstanding dues.Signature NameForm GST ASMT-16[See rule 100(3)]
Reference No: Date:
ToGSTIN/IDNameAddress
Tax period - F.Y. -
Assessment order under section 64Preamble - standardIt has come to my notice that un-accounted for goods are lying in stock at godown ------------- (address) or in a vehicle stationed at ---------------- (address vehicle detail) and you were not able to, account for these goods or produce any document showing the detail of the goods.Therefore, I proceed to assess the tax due on such goods as under:IntroductionDiscussion findingConclusionAmount assessed and payable (details at Annexure)
Sr. No. Tax Period Act Tax Interest Penalty Others Total
1 2 3 4 5 6 7 8
               
               
Total              
Please note that interest has been calculated upto the date of passing the order. While making payment, interest for the period between the date of order and the date of payment shall also be worked out and paid along with the dues stated in the order.You are hereby directed to make the payment by date failing which proceedings shall be initiated against you to recover the outstanding dues.Signature NameForm GST ASMT-17[See rule 100(4)]Application for withdrawal of assessment order issued under section 64
1. GSTIN /ID  
2. Name  
3. Details of the order Reference No. Date of issue of order
4. Tax Period, if any
5. Grounds for withdrawal
6. Verification-I______________________________hereby solemnly affirm and declarethat the information given hereinabove is true and correct to thebest of my knowledge and belief and nothing has been concealedtherefrom.Signature of Authorised SignatoryNameDesignation/Status ______________Date -
Form GST ASMT-18[See rule 100(5)]
Reference No: Date:
GSTIN/IDNameAddress
ARN - Date -
Acceptance or Rejection of application filed under section 64 (2)The reply furnished by you vide application referred to above has been considered and found to be in order and the assessment order no. dated stands withdrawn.ORThe reply furnished by you vide application referred above has not been found to be in order for the following reasons:Text boxTherefore, the application filed by you for withdrawal of the order is hereby rejected.SignatureNameDesignationForm GST ADT-01[See rule 101(2)
Reference No: Date:
To,----------------GSTIN ..................Name ..................Address ..................Period - F.Y. (s) - .......................Notice for conducting auditWhereas it has been decided to undertake audit of your books of account and records for the financial year(s) ............... to .................. in accordance with the provisions of section 65. I propose to conduct the said audit at my office/at your place of business on -----------------.And whereas you are required to:-
(i)afford the undersigned the necessary facility to verify the books of account and records or other documents as may be required in this context, and
(ii)furnish such information as may be required and render assistance for timely completion of the audit.
You are hereby directed to attend in person or through an authorised representative on ...................... (date) at .......................... (place) before the undersigned and to produce your books of account and records for the aforesaid financial year(s) as required for audit.In case of failure to comply with this notice, it would be presumed that you are not in possession of such books of account and proceedings as deemed fit may be initiated as per the provisions of the Act and the rules made thereunder against you without making any further correspondence in this regard.Signature ... NameDesignation ....................Form GST ADT-02[See rule 101(5)]
Reference No: Date:
To,----------------GSTIN ..................Name ..................Address ..................Audit Report No. - ............ dated ...........Audit Report under section 65(6)Your books of account and records for the FY .................. has been examined and this Audit Report is prepared on the basis of information available / documents furnished by you and the findings are as under:
Short payment of Integrated tax Central tax State/UT tax Cess
Tax        
Interest        
Any amount other        
[Upload pdffile containing audit observation]You are directed to discharge your statutory liabilities in this regard as per the provisions of the Act and the rules made thereunder, failing which proceedings as deemed fit may be initiated against you under the provisions of the Act.Signature .....................Name .....................Designation .....................Form GST ADT-03[See rule 102(1)
Reference No: Date:
To,----------------GSTIN ..................Name ..................Address ..................Tax period - F.Y. (s) - .......................Communication to the registered person for conduct of special audit under section 66Whereas the proceedings of scrutiny of return /enquiry/investigation/ ...... are going on;And whereas it is felt necessary to get your books of account and records examined andaudited by ......................... (name), chartered accountant / cost accountant nominated by the Commissioner;You are hereby directed to get your books of account and records audited by the said chartered accountant / cost accountant.Signature .............Name ....................Designation ................Form GST ADT-04[See rule 102(2)]
Reference No: Date:
To,----------------GSTIN ..................Name ..................Address ..................Information of Findings upon Special AuditYour books of account and records for the F.Y .................. has been examined by --------------- (chartered accountant/cost accountant) and this Audit Report is prepared on the basis of information available / documents furnished by you and the findings/discrepancies are as under:
Short payment of Integrated tax Central tax State/UT tax Cess
Tax        
Interest        
Any amount other        
[Upload pdffile containing audit observation]You are directed to discharge your statutory liabilities in this regard as per the provisions of the Act and the rules made thereunder, failing which proceedings as deemed fit may be initiated against you under the provisions of the Act.Signature ...............Name ..................Designation ..................Form GST ARA-01[See Rule 10/1(1)]Application Form for Advance Ruling
1. GSTIN Number, if any/ User-id  
2. Legal Name of Applicant  
3. Trade Name of Applicant (Optional)  
4. Status of the Applicant [registered /un-registered]  
5. Registered Address/Address provided whileobtaining user id  
6. Correspondence address, if different from above  
7. Mobile No. [with STD/ISD code]  
8. Telephone No. [with STD/ISD code]  
9. Email address  
10. Jurisdictional Authority name, designation, address
11. i. Name of Authorised representative Optional
  ii. Mobile No.   iii. Email Address  
12. Nature of activity(s) (proposed / present) inrespect of which advance ruling sought
  A. Category ⏏
  Factory / Manufacturing Wholesale Business Retail Business
  Warehouse/Deport Bonded Warehouse Service Provision
  Office/Sale Office Leasing Business Service Recipient
  EOU/ STP/ EFITP SEZ Input Service Distributor (ISD)
  Works Contract    
  B. Description (in brief) (Provision for file attachment also)
13. Issue/s on which advance ruling required (Tickwhichever is applicable) :-
  (i) classification of goods and/or services orboth  
  (ii) applicability of a notification issuedunder the provisions of the Act  
  (iii) determination of time and value of supplyof goods or services or both  
  (iv) admissibility of input tax credit of taxpaid or deemed to have been paid  
  (v) determination of the liability to pay tax onany goods or services or both  
  (vi) whether applicant is required to beregistered under the Act  
  (vii) whether any particular thing done by theapplicant with respect to any goods and/or services or bothamounts to or results in a supply of goods and/or services orboth, within the meaning of that term  
14. Question(s) on which advance ruling is required  
15. Statement of relevant facts having a bearing onthe question(s) raised.  
16. Statement containing the applicant'sinterpretation of law and/or facts, as the case may be, inrespect of the aforesaid question(s) (i.e. applicant's viewpoint and submissions on issues on which the advance ruling issought).  
17. I hereby declare that the question raised in theapplication is not (tick) -
  a. Already pending inany proceedings in the applicant's case under any of theprovisions of the Actb. Already decided in any proceedings in theapplicant's case under any of the provisions of the Act
18. Payment details Challan Identification Number (CIN)—Date -
VerificationI, _____________________________ (name in full and in block letters), son/daughter/wife of do hereby solemnly declare that to the best of my knowledge and belief what is stated above and in the annexure(s), including the documents is correct. I am making this application in my capacity as (designation) and that I am competent to make this application and verify it.
Place_______________Date ______________ SignatureName of Applicant/Authorised SignatoryDesignation/Status
Form GST ARA-02[See Rule 106(1)]Appeal to the Appellate Authority for Advance Ruling
Sr. No. Particulars Remarks
1 Advance Ruling No.  
2 Date of communication of the advance ruling DD/MM/YYYY
3 GSTIN / User id of the appellant  
4 Legal Name of the appellant.  
5 Trade Name of the appellant (optional).  
6 Address of appellant at which notices may besent  
7 Email Address of the appellant  
8 Mobile number of the appellant  
9 Jurisdictional officer / concerned officer  
10 Designation of jurisdictional officer /concerned officer  
11 Email Address of jurisdictional officer /concerned officer  
12 Mobile number of jurisdictional officer /concerned officer  
13 Whether the appellant wishes to be heard inperson? Yes/No
14 The facts of the case (in brief)  
15 Ground of Appeal  
16. Payment details Challan Identification Number (CIN)-Date -
  PrayerIn view of theforegoing, it is respectfully prayed that the Ld. AppellateAuthority, Place may be pleased to:a. set aside/modifythe impugned advance ruling passed by the Authority for AdvanceRuling as prayed above;b. grant a personalhearing; andc. pass any suchfurther or other order (s) as may be deemed fit and proper infacts and circumstances of the case.And for this act of kindness, the appellant, asis duty bound, shall ever pray.
VerificationI, _______________________ (name in full and in block letters), son/daughter/wife of ________________________ do hereby solemnly declare that to the best of my knowledge and belief what is stated above and in the annexure(s), including the documents is correct. I am making this application in my capacity as _________________ (designation) and that I am competent to make this application and verify it.
Place_________Date___________ SignatureName of Applicant/Authorised SignatoryDesignation/Status
Farm GST ARA -03[See Rule 106(2)]Appeal to the Appellate Authority for Advance Ruling
Sr. No. Particulars Remarks
1 Advance Ruling No.  
2 Date of communication of the advance ruling DD/MM/YYYY
3 GSTIN , if any/User id of the person who hadsought advance ruling  
4 Legal Name of the person referred to in serialnumber 3.  
5 Name and designation of jurisdictionalofficer/concerned officer  
6 Email Address number of jurisdictionalofficer/concerned officer  
7 Mobile number of jurisdictionalofficer/concerned officer  
8 Whether the jurisdictional officer/concernedofficer wishes to be heard in person?  
9 Facts of the case (in brief)  
10 Grounds of Appeal  
  PrayerIn view of theforegoing, it is respectfully prayed that the Ld. AppellateAuthority, Place may be pleased to:a. set aside/modifythe impugned advance ruling passed by the Authority for AdvanceRuling as prayed above;b. grant a personalhearing; andc. pass any such further or other order (s) asmay be deemed fit and proper in facts and circumstances of thecase.
VerificationI, _____________________ (name in full and in block letters), son/daughter/wife of ___________________do hereby solemnly declare that to the best of my knowledge and belief what is stated above and in the annexure(s), including the documents are correct. I am making this application in my capacity as _____________________ (designation) and that I am competent to make this application and verify it.
Place_________Date___________ SignatureName and designation of the concerned officer / jurisdictional officer
Form GST APL-01[See rule 108(1)]Appeal to Appellate Authority

1. GSTIN/ Temporary ID/UIN —

2. Legal name of the appellant -

3. Trade name, if any —

4. Address -

5. Order no. - Order date -

6. Designation and address of the officer passing the order appealed against -

7. Date of communication of the order appealed against -

8. Name of the authorised representative -

9. Details of the case under dispute -

(i)Brief issue of the case under dispute -
(ii)Description and classification of goods/ services in dispute-
(iii)Period of dispute-
(iv)Amount under dispute:
Description Central tax State/UT tax Integrated tax Cess
a) Tax/Cess        
b) Interest        
c) Penalty        
d) Fees        
e) Other Charges        
(v)Market value of seized goods

10. Whether the appellant wishes to be heard in person — Yes / No

11. Statement of facts:-

12. Grounds of appeal:-

13. Prayer:-

14. Amount of demand created, admitted and disputed

Particulars of demand/refund Particulars Central tax State/UT tax Integrated tax Cess Total amount
Amount of demand created (A) a) Tax/ Cess       total total
b)Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount of demand created (b) a) Tax/ Cess       total total
b)Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount of demand created (C) a) Tax/ Cess       total total
b)Interest total
c) Penalty total
d) Fees total
e) Other charges total

15. Details of payment of admitted amount and pre-deposit: -

(a)Details of payment required
Particulars   Central tax State/UT tax Integrated tax Cess Total amount
  a) Admitted amount Tax/Cess         total total
Interest total
Penalty total
Fees total
Other charges total
b) Pre-deposit (10% of disputed tax) Tax/Cess total
(b)Details of payment of admitted amount and pre-deposit (pre-deposit 10% of the disputed tax and cess)
Sr. No. Description Tax payable Paid through Cash/Credit Ledger Debit entry no. Amount of tax paid
Central tax State/UT tax Integrated tax CESS
1 2 3 4 5 6 7 8 9
1. Integrated tax   Cash Ledger          
Credit Ledger          
2. Central tax   Cash Ledger          
Credit Ledger          
3. State/UT tax   Cash Ledger          
Credit Ledger          
4. CESS   Cash Ledger          
Credit Ledger          
(c)Interest, penalty, late fee and any other amount payable and paid
Sr. No. Description Amount payable Debit entry no. Amount paid
Integrated tax Central tax State/UT tax CESS Integrated tax Central tax State/UT tax CESS
1 2 3 4 5 6 7 8 9 10 11
1. Interest                  
2. Penalty                  
3. Late fee                  
4. Others (specify)                  

16. Whether appeal is being filed after the prescribed period - Yes/No

17. If 'Yes' in item 17 -

(a)Period of delay -
(b)Reasons for delay -
VerificationI, .......................................................... , hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Place:Date:SignatureName of the Applicant:Form GST APL-02[See rule 108(3)]Acknowledgment for submission of appealName of applicant GSTIN/Temp ID/UIN/Reference Number with dateYour appeal has been successfully filed against Application Reference Number
1. Reference Number-    
2. Date of filing-    
3. Time of filing-    
4. Place of filing-    
5. Name of the person filing the appeal-    
6. Amount of pre-deposit-    
7. Date of acceptance/rejection of appeal-    
8. Date of appearance -   Date:
Time:      
9. Court Number/Bench Court: Bench:
       
Place:     Signature
Date:   Name:Designation:  
    On behalf of Appellate Authority/AppellateTribunal/Commissioner/Additional or JointCommissioner
Form GST APL-03[See rule 109(1)]Application to the Appellate Authority under sub-section (2) of Section 107
1. Name and designation of the appellant   Name-Designation-Jurisdiction-State/Center-Name of the State-
2. GSTIN/Temporary ID/UIN-    
3. Order no. Date-  
4. Designation and address of the officer passing the order appealed against-    
5. Date of communication of the order appealed against-    
6. Details of the case under dispute-    
(i) Brief issue of the case under dispute-    
(ii) Description and classification of goods/services in dispute-    
(iii) Period of dispute-    
(iv) Amount under dispute-    
Description Central tax State/UT tax Integrated tax Cess
a) Tax/Cess        
b) Interest        
c) Penalty        
d) Fees        
e) Other charges        
7. Statement of facts-    
8. Grounds of appeal-    
9. Prayer-    
10. Amount of demand in dispute, if any -    
Particulars of demand/refund, if any Particulars Central tax State/UT tax Integrated tax Cess Total amount
Amount of demand created, if any (A) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount under dispute (B) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
Place:Date:SignatureName of the Applicant Officer:Designation:Jurisdiction:Form GST APL-04[See rules 113(1) and 115]Summary of the demand after issue of order by the Appellate Authority, Tribunal or Court
  Order no. -     Date of order -
1. GSTIN/Temporary ID/UIN -      
2. Name of the appellant-      
3. Address of the appellant-      
4. Order appealed against-   Number- Date-
5. Appeal no. Date-    
6. Personal Hearing -      
7. Order in brief-      
8. Status of order- Confirmed/Modified/Rejected      
9. Amount of demand confirmed:      
Particulars Central tax State/UT tax Integrated tax Cess Total
  Disputed Amount Determined Amount Disputed Amount Determined Amount Disputed Amount Determined Amount Disputed Amount Determined Amount Disputed Amount Determined Amount
1 2 3 4 5 6 7 8 9 10 11
a) Tax                    
b) Interest                    
c) Penalty                    
d) Fees                    
e) Others                    
f) Refund                    
Place:Date:SignatureName of the Appellate Authority/Tribunal/Jurisdictional OfficerDesignation:Jurisdiction:
Form GST APL-05[See rule 110(1)]Appeal to the Appellate Tribunal
1. GSTIN/Temporary ID/UIN -      
2. Name of the appellant -      
3. Address of the appellant -      
4. Order appealed against-   Number- Date-
5. Name and Address of the Authority passing the order appealed against -      
6. Date of communication of the order appealed against -      
7. Name of the representative -      
8. Details of the case under dispute:      
  (i) Brief issue of the case under dispute      
  (ii) Description and classification of goods/services in dispute      
  (iii) Period of dispute      
  (iv) Amount under dispute:      
Description Central tax State/UT tax Integrated tax Cess
a) Tax/Cess        
b) Interest        
c) Penalty        
d) Fees        
e) Other charges        
  (v) Market value of seized goods      
9. Whether the appellant wishes to be heard in person?      
10. Statement of facts      
11. Grounds of appeal      
12. Prayer      
13. Details of demand created, disputed and admitted      
Particulars of demand Particulars Central tax State/UT tax Integrated tax Cess Total amount
Amount demanded/rejected , if any (A) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount under dispute (B) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount admitted (C) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total

14. Details of payment of admitted amount and pre-deposit:

(a)Details of amount payable :
Particulars   Central tax State/UT tax Integrated tax Cess Total amount
  a) Admitted amount Tax/Cess         total total
Interest total
Penalty total
Fees total
Other charges total
b) Pre-deposit (20% of disputed tax) Tax/Cess total
(b)Details of payment of admitted amount and pre-deposit (pre-deposit 20% of the disputed tax and cess)
Sr. No. Description Tax payable Paid through Cash/Credit Ledger Debit entry no. Amount of tax paid
Integrated tax Central tax State/UT tax CESS
1 2 3 4 5 6 7 8 9
1. Integrated tax   Cash Ledger          
Credit Ledger          
2. Central tax   Cash Ledger          
Credit Ledger          
3. State/UT tax   Cash Ledger          
Credit Ledger          
4. CESS   Cash Ledger          
Credit Ledger          
(c)Interest, penalty, late fee and any other amount payable and paid
Sr. No. Description Amount payable Debit entry no. Amount paid
Integrated tax Central tax State/UT tax CESS Integrated tax Central tax State/UT tax CESS
1 2 3 4 5 6 7 8 9 10 11
1. Interest                  
2. Penalty                  
3. Late fee                  
4. Others (specify)                  
VerificationI, .......................................................... , hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Place:Date:SignatureName of the Applicant:Designation/Status:Form GST APL-06[See rule 110(2)]Cross-objections before the Appellate Tribunalunder sub-section (5) of section 112
Sl. No. Particulars
1 Appeal No. - Date of filing -
2 GSTIN/Temporary ID/UIN-
3 Name of the appellant-
4 Permanent address of the appellant-
5 Address for communication-
6 Order no. Date-
7. Designation and Address of the officer passingthe order appealed against-
8. Date of communication of the order appealedagainst-
9. Name of the representative-
10. Details of the case under dispute-
(i) Brief issue of the case under dispute-
(ii) Description and classification of goods/servicesin dispute-
(iii) Period of dispute-
(iv) Amount under dispute Central tax State/UT tax Integrated tax Cess
(a) Tax        
(b) Interest        
(c) Penalty        
(d) Fees        
(e) Other charges (specify)        
(v) Market value of seized goods-
11 State or Union Territory and the Commissionerate(Centre) in which the order or decision was passed (Jurisdictiondetails)-
12 Date of receipt of notice of appeal orapplication filed with the Appellate Tribunal by the appellant orthe Commissioner of State/Central tax/UT tax, as the case may be
13 Whether the decisionor order appealed against involves any question relating to placeof supply -Yes No
14 In case of cross-objections filed by a personother than the Commissioner of State/UT tax/Central tax
  (i) Name of the Adjudicating Authority-
(ii) Order Number and date of Order-
(iii) GSTIN/UIN/Temporary ID-
(iv) Amount involved:
  Head Tax Interest Penalty Refund Total
Integrated tax          
Central tax          
State/UT tax          
Cess          
15 Details of payment
  Head Tax Interest Penalty Refund Total
  Central tax          
  State/UT tax          
  Integrated tax          
  Cess          
  Total          
16 In case of cross-objections filed by the Commissioner State/UTtax/Central tax:
  (i) Amount of tax demand dropped or reduced for theperiod of dispute  
(ii) Amount of interest demand dropped or reduced forthe period of dispute  
(iii) Amount of refund sanctioned or allowed for theperiod of dispute  
(iv) Whether no or lesser amount imposed as penalty  
  Total  
17 Reliefs claimed in memorandum of cross -objections.  
18 Grounds of Cross objection
  VerificationI,...........................................................................................the respondent, do hereby declare that what is stated above istrue to the best of my information and belief.Verified today, the...................................................... day of..................... 20......................................................... .Place:Date:SignatureName of theApplicant/Officer:Designation/Status ofApplicant/officer:
Form GST APL-07[See rule 111(1)]Application to the Appellate Tribunal under sub section (3) of Section 112
1. Name and designation of the appellant   Name:DesignationJurisdictionState/Center-Name of the State:
2. GSTIN/Temporary ID/UIN-    
3. Appellate Order no. Date-  
4. Designation and address of the Appellate Authority passing the order appealed against-    
5. Date of communication of the order appealed against-    
6. Details of the case under dispute-    
(i) Brief issue of the case under dispute-    
(ii) Description and classification of goods/services in dispute-    
(iii) Period of dispute-    
(iv) Amount under dispute-    
Description Central tax State/UT tax Integrated tax Cess
a) Tax/Cess        
b) Interest        
c) Penalty        
d) Fees        
e) Other charges        
7. Statement of facts-    
8. Grounds of appeal-    
9. Prayer-    
10. Amount demanded, disputed and admitted:    
Particulars of demand, if any Particulars Central tax State/UT tax Integrated tax Cess Total amount
Amount of demand created, if any (A) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
Amount under dispute (B) a) Tax/Cess         total total
b) Interest total
c) Penalty total
d) Fees total
e) Other charges total
     
Place:    
Date:    
    SignatureName of the Officer:Designation:Jurisdiction :-
Form GST APL-08[See rule 114(1)]Appeal to the High Court under section 117
1. Appeal filed by ......................... Taxable person/Government of ...      
2. GSTIN/Temporary ID/UINName of the appellant/officer-      
3. Permanent address of the appellant, if applicable-      
4. Address for communication-      
5. Order appealed against   Number- Date-
6. Name and Address of the Appellate Tribunal passing the order appealed against-      
7. Date of communication of the order appealed against-      
8. Name of the representative      
9. Details of the case under dispute:      
  (i) Brief issue of the case under dispute with synopsis      
  (ii) Description and classification of goods/services in dispute      
  (iii) Period of dispute      
  (iv) Amount under dispute:      
Description Central tax State/UT tax Integrated tax Cess
a) Tax/Cess        
b) Interest        
c) Penalty        
d) Fees        
e) Other charges        
  (v) Market value of seized goods      
10. Statement of facts      
11. Grounds of appeal      
12. Prayer      
13. Annexure(s) related to grounds of appeal      
VerificationI, .......................................................... , hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Place:Date:SignatureName:Designation/Status:Form GST TRAN - 1[See rule 117(1), 118, 119 and 120]Transitional ITC/Stock Statement

1. GSTIN -

2. Legal name of the registered person -

3. Trade Name, if any -

4. Whether all the returns required under existing law for the period of six months immediately preceding the appointed date have been furnished:- Yes/No

5. Amount of tax credit carried forward in the return filed under existing laws:

(a)Amount of Cenvat credit carried forward to electronic credit ledger as central tax [(Section 140(1), Section 140(4)(a) and Section 140 (9)) [Substituted '(Section 140(1) and Section 140(4)(a)' by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]
]
Sl. no. Registration no. under existing law (CentralExcise and Service Tax) Tax period to which the last return filedunder the existing law pertains Date of filing of the return specified inColumn no. 3 Balance cenvat credit carried forward in thesaid last return Cenvat Credit admissible as ITC of central taxin accordance with transitional provisions
1 2 3 4 5 6
           
  Total        
(b)Details of statutory forms received for which credit is being carried forward
Period: 1st Apr 2015 to 30th June 2017
TIN of Issuer Name of Issuer Sr. No. of Form Amount Applicable VAT Rate
C-Form
         
         
Total    
F-Form
         
         
Total    
H/I-Form
         
Total    
     
(c)Amount of tax credit carried forward to electronic credit ledger as State/UT Tax (For all registrations on the same PAN and in the same State)
Registration No. in existing law Balance of ITC of VAT and [Entry Tax] in lastreturn C Forms F Forms ITC reversal relatable to [(3) and] (5) H/I Forms Transiti on ITC 2-(4+6-7+9)
Turnover for which forms Pending Difference tax payable on (3) Turnover for which forms Pending Tax payable on (5) Turnover for which forms Pending Tax payable on (7)
1 2 3 4 5 6 7 8 9 10
                   
                   
                   

6. Details of capitals goods for which unavailed credit has not been carried forward under existing law (section140 (2)).

(a)Amount of unavailed cenvat credit in respect of capital goods carried forward to electronic credit ledger as central tax
Sr. no Invoice/ Document no. Invoice/ document Date Supplier's registration no. under existing law Recipients' registration no. under existinglaw Details of capital goods on which credit hasbeen partially availed Total eligible cenvat credit under existinglaw Total cenvat credit availed under existing law Total cenvat credit unavailed under existinglaw (admissible as ITC of central tax) (9-10)
Value Duties and taxes paid
ED/CVD SAD
1 2 3 4 5 6 7 8 9 10 11
                     
                     
    Total              
(b)Amount of unavailed input tax credit carried forward to electronic credit ledger as State/UT tax
(For all registrations on the same PAN and in the same State)
Sr. no Invoice/ Document no. Invoice/ document Date Supplier's registration no. under existing law Recipients' registration no. under existinglaw Details regarding capital goods on whichcredit is not availed Total eligible VAT [and ET] credit underexisting law Total VAT [and ET] credit availed underexisting law Total VAT [and ET] credit unavailed underexisting law (admissible as ITC of State/UT tax) (8-9)
Value Taxes paid VAT [and ET]
1 2 3 4 5 6 7 8 9 10
                   
                   
    Total              

7. Details of the inputs held in stock in terms of sections 140(3), 140(4)(b), 140(5) and 140(6).

(a)Amount of duties and taxes on inputs claimed as credit excluding the credit claimed under Table 5(a) (under sections 140(3), 140(4)(b) [140(6) and 140(7)] [Substituted 'and 140(6)' by Notification No. G.S.R. 60, dated 21.8.2017.])
Sr. no. Details of inputs held in stock or inputscontained in semi-finished or finished goods held in stock
  [HSN as applicable] [Substituted 'HSN (at 6 digit level)' by Rajasthan Notification No. S.O. 137, dated 1.8.2017.] Unit Qty. Value Eligible Duties paid on such inputs
1 2 3 4 5 6
7A Where duty paid invoices[(including Credit Transfer Document (CTD))] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]are available
Inputs
           
Inputs contained in semi-finished and finished goods
           
7B Where duty paid invoices are not available(Applicable only for person other than manufacturer or serviceprovider) -Credit in terms of Rule 117 (4)
Inputs      
           
(b)Amount of eligible duties and taxes/VAT/[ET] in respect of inputs or input services under section 140(5)[and Section 140(7)] [Inserted by Notification No. G.S.R. 60, dated 21.8.2017. ]:
[Registration number of the supplier or input service distributor] [Substituted by Notification No. G.S.R. 60, dated 21.8.2017. ] Invoice number Invoice date Description Quantity UQC Value Eligible duties and taxes[(state taxes)] [Added by Notification No. G.S.R. 60, dated 21.8.2017. ] VAT/[ET] Date on which entered in recipients books ofaccount
1 2 3 4 5 6 7 8 9 10
                   
                   
(c)Amount of VAT and Entry Tax paid on inputs supported by invoices/documents evidencing payment of tax carried forward to electronic credit ledger as SGST/UTGST under sections 140(3), 140(4)(b) and 140(6)
Details of inputs in stock Total input tax credit claimed under earlierlaw Total input tax credit related to exempt salesnot claimed under earlier law Total Input tax credit admissible asSGST/UTGST
Description Unit Qty Value VAT [and Entry Tax] paid
1 2 3 4 5 6 7 8
Inputs
               
               
Inputs contained in semi-finished and finished goods
               
               
(d)Stock of goods not supported by invoices/documents evidencing payment of tax (credit in terms of rule 117 (4)) (To be there only in States having VAT at single point)
Details of inputs in stock
Description Unit Qty Value Tax paid
1 2 3 4 5
         
         
Details of description and quantity of inputs/input services as well as date of receipt of goods or services (as entered in books of accounts) is also required.

8. Details of transfer of cenvat credit for registered person having centralized registration under existing law (Section 140(8))

Sl. No. Registration no. under existing law(Centralized) Tax period to which the last return filedunder the existing law pertains Date of filing of the return specified inColumn no. 3 Balance eligible cenvat credit carried forwardin the said last return GSTIN of receivers (same PAN) of ITC ofCENTRAL TAX Distribution document/invoice ITC of CENTRAL TAX transferred
No. Date
1 2 3 4 5 6 7 8 9
                 
                 
  Total              

9. Details of goods sent to job-worker and held in his stock on behalf of principal under section 141

a. Details of goods sent as principal to the job worker under section 141
Sl. No. Challan No. Challan date Type of goods (inputs/semi-finished/finished) Details of goods with job- worker
        HSN Description Unit Quantity Value
1 2 3 4 5 6 7 8 9
GSTIN of Job Worker, if available            
                 
  Total              
b. Details of goods held in stock as job worker on behalf of the principal under section 141
Sl. No. Challan No. Challan date Type of goods (inputs/semi-finished/finished) Details of goods with job- worker
        HSN Description Unit Quantity Value
1 2 3 4 5 6 7 8 9
GSTIN of Manufacturer            
                 
  Total              

10. Details of goods held in stock as agent on behalf of the principal under section 142 (14) of the SGST Act

a. Details of goods held as agent on behalf of the principal
Sl. No. GSTIN of Principal Details of goods with Agent
Description Unit Quantity Value Input Tax to be taken
1 2 3 4 5 6 7
             
             
             
b. Details of goods held by the agent
Sl. No. GSTIN of Principal Details of goods with Agent
Description Unit Quantity Value Input Tax to be taken
1 2 3 4 5 6 7
             
             
             

11. Details of credit availed in terms of Section 142 (11 (c))

Sl. No. Registration No of VAT Service Tax Registration No. Invoice/docu ment no. Invoice/ document date Tax Paid VAT paid Taken as SGST Credit or Service Taxpaid as Central Tax Credit
1 2 3 4 5 6 7
             
      Total      

12. Details of goods sent on approval basis six months prior to the appointed day (section 142(12))

Sl No. Document no. Document date GSTIN no. of recipient, (if applicable) Name address of recipient Details of goods sent on approval basis
HSN Description Unit Quantity Value
1 2 3 4 5 6 7 8 9 10
                   
  Total                
Verification (by authorised signatory)I hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefromSignatureName of Authorised SignatoryPlaceDate[Instructions: [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part II-87, dated 15.9.2017.]

1. Central Tax credit in terms of sub-section (9) of section 140 of the CGST Act, 2017 shall be availed in column 6 of table 5 (a).

2. Registered persons availing credit through Credit Transfer Document (CTD) shall also file Trans3 besides availing credit in table 7A under the heading "inputs.]

Designation/StatusForm GST TRAN - 2[See Rule 117(4)]
1. GSTIN -
2. Name of Taxable person -
3. Tax Period: month...... year........
4. Details of inputs held on stock on[appointed date] [Substituted 'appointment date' by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]in respectof which he is not in possession of any invoice/documentevidencing payment of tax carried forward to Electronic Creditledger.
Opening stock for the tax period Outward supply made Closing balance
[HSN as applicable] [Substituted 'HSN (at 6 digit level)' by Rajasthan Notification No. S.O. 137, dated 1.8.2017.] Unit Qty. Qty Value Central Tax Integrated Tax ITC allowed Qty
1 2 3 4 5 6 7 8 9
                 
5. [Credit of] [Substituted 'Credit on' by Rajasthan Notifications No. F. 12(46)FD/Tax/2017-Part I-81, dated 30.8.2017.]State Tax on the stock mentioned in 4 above(To be there only in States having VAT at single point)
Opening stock for the tax period Outward supply made Closing balance
[HSN as applicable] [Substituted 'HSN (at 6 digit level)' by Rajasthan Notification No. S.O. 137, dated 1.8.2017.] Unit Qty. Qty Value State Tax Integrated Tax ITC allowed Qty
1 2 3 4 5 6 7 8 9
                 
Verification (by authorised signatory)I hereby solemnly affirm and declare that the information given herein above is true and correct to the best of my knowledge and belief and nothing has been concealed therefromSignatureName of Authorised Signatory......................PlaceDateDesignation/Status.................................[Form GST INS-01] [Added by Notification No. S.O. 125, dated 07.07.2017.]Authorisation For Inspection or Search[See Rule 139(1)]To........................................................(Name and Designation of officer)Whereas information has been presented before me and I have reasons to believe that -A. M/s.........................................................................................................................has suppressed transactions relating to supply of goods and/or serviceshas suppressed transactions relating to the stock of goods in hand,has claimed input tax credit in excess of his entitlement under the Acthas claimed refund in excess of his entitlement under the Acthas indulged in contravention of the provisions of this Act or rules made thereunder to evade tax under this Act;ORB. M/s.................................................................is engaged in the business of transporting goods that have escaped payment of taxis an owner or operator of a warehouse or a godown or a place where goods that have escaped payment of tax have been storedhas kept accounts or goods in such a manner as is likely to cause evasion of tax payable under this Act.ORC.goods liable to confiscation / documents relevant to the proceedings under the Act are secreted in the business/residential premises detailed herein belowDetails of the PremisesTherefore, -in exercise of the powers conferred upon me under sub-section (1) of Section 67 of the Act, I authorize and require you to inspect the premises belonging to the above mentioned person with such assistance as may be necessary for inspection of goods or documents and/or any other things relevant to the proceedings under the said Act and rules made thereunder.ORin exercise of the powers conferred upon me under sub-section (2) of Section 67 of the Act, I authorize and require you to search the above premises with such assistance as may he necessary, and if any-goods or documents and/or other things relevant to the proceedings under the Act are found; to seize and produce the same forthwith before me for further action under the Act and rules made thereunder.Any attempt on the part of the person to mislead, tamper with the evidence, refusal to answer the questions relevant to inspection / search operations, making of false statement or providing false evidence is punishable with imprisonment and/or fine under the Act read with Section 179, 181, 191 and 418 of the Indian Penal Code.Given under my hand seal this .............. day of .............. (month) 20 ............ (year).Valid for .............. day(s).SealPlaceSignature, Name and designation of the issuing authorityName, Designation Signature of the Inspection Officer/s
(i)
(ii)[Form GST INS-02] [Added by Notification No. S.O. 125, dated 07.07.2017.]
Order of Seizure[See Rule 139 (2)]Whereas an inspection under sub-section (1)/search under sub-section (2) of Section 67 was conducted by me on ..../.../....... at : - AM/PM in the following premise(s):Details of premiseswhich is/are a place/places of business/premises belonging to:Name of PersonGSTIN, if registeredin the presence of following witness(es):

1. Name and address

2. Name and address

and on scrutiny of the books of accounts; registers, documents/papers and goods found during the inspection/search, I have reasons to believe that certain goods liable to confiscation and/or documents and/or books and/or things useful for or relevant to proceedings under this Act are secreted in place(s) mentioned above.Therefore, in exercise of the powers conferred upon Pie under sub-section (2) of Section 67, I hereby seize the following goods/ books/ documents.and things;A. Details of Goods seized:
Sr. No. Description of goods Quantity or units Make/mark or model Remarks
1 2 3 4 5
         
B. Details of books/documents/things seized:
Sr. No. Description of books/documents/things seized No. of books/documents/things seized Remarks
1 2 3 4
       
and these goods and or things are being handed over for safe upkeep to:Name and addresswith a direction that he shall not remove, part with, or otherwise deal with the goods or things except with the previous permission of the undersigned.Name and Designation of the OfficerPlace:Date:Signature of the Witnesses
Sr. No. Name and address Signature
1.    
2.    
To:Name and address[Form GST INS-03] [Added by Notification No. S.O. 125, dated 07.07.2017.]Order of Prohibition[See Rule 139(4)]Whereas an inspection under sub-section (1)/search under sub-section (2) of Section 67 was conducted on /......./.....at....: AM/PM in the following premise(s):Details of premiseswhich is/are a place/places of business/premises belonging to:Name of PersonGSTIN, if registeredin the presence of following witness(es):

1. Name and address

2. Name and address

and on scrutiny of the books of accounts, registers, documents/papers and goods found during the inspection/search, I have reasons to believe that certain goods liable to confiscation and/or documents and/or books and/or things useful for or relevant to proceedings under this Act are secreted in place(s) mentioned above.Therefore, in exercise of the powers conferred upon me under sub-section (2) of Section 67, I hereby order that you shall not/shall not cause to remove, part with, or otherwise deal with the goods except without the previous permission of the undersigned:
Sr. No. Description of goods Quantity or units Make/mark or model Remarks
1 2 3 4 5
         
Place:Date:Name and Designation of the OfficerSignature of the Witnesses
  Name and address Signature
1.    
2.    
To:Name and address[Form GST INS-04] [Added by Notification No. S.O. 125, dated 07.07.2017.]Bond for Release of Goods Seized[See Rule 140(1)]I.............of............hereinafter called "obligor(s)" am held and firmly bound to the President of India (hereinafter called "the President") and/or the Governor of........... (State) (hereinafter called "the Governor") in the sum of.........rupees to be paid to the President / the Governor for which payment will be made. I jointly and severally bind myself and my heirs/ executors/ administrators/legal representatives/successors and assigns by these presents; dated this.......day of.......Whereas in accordance with the provisions of sub-section (2) of Section 67, the goods have been seized vide order number .............. dated ............... having value rupees involving an amount of tax of .............. rupees. On my request the goods have been permitted to be released provisionally by the proper Officer on execution of the bond of value ............ rupees and a security of............ rupees against which cash/bank guarantee has been furnished in favour of the President/ Governor; andWhereas I undertake to produce the said goods released provisionally to me as and when required by the proper officer duly authorized under the Act.And if all taxes, interest, penalty, fine and other lawful charges demanded by the proper officer are duly paid within ten days of the date of demand thereof being made in writing by the said proper officer, this obligation shall be void.Otherwise and on breach or failure in the performance of any part of this condition, the same shall be in full force:And the President/Governor shall, at his option, be competent to make good all the losses and damages from the amount of the security deposit or by endorsing his rights under the above-written bond or both;In The Witness Thereof these presents have been signed the day hereinbefore written by the obligor(s).Signature (s) of obligor(s).Date:Place:Witnesses
(1)Name and Address
(2)Name and AddressDatePlaceAccepted by me this ................ day of ................ (month) ................ (year).............. (designation of officer) for and on behalf of the President /Governor.(Signature of the Officer)[Form GST INS-05] [Added by Notification No. S.O. 125, dated 07.07.2017.]Order of Release of Goods/Things of Perishable or Hazardous Nature[See Rule 14(1) ]Whereas the following goods and/or things were seized on ..../........./....... from the following premises (s).Details of premiseswhich is/are a place/places of business/premises belonging to:Name of PersonGSTIN, if registeredDetails of goods seized:
Sr. No. Description of goods Quantity or units Make/mark or model Remarks
1 2 3 4 5
         
and since these goods are of perishable or hazardous nature and since an amount of Rs ...............(amount in words and digits), being an amount equivalent to the:market price of such goods or thingsthe amount of tax, interest and penalty that is or may become payablehas been paid, I hereby order the above mentioned goods be released forthwith.Name and Designation of the OfficerPlace:Date:ToName and Designation[Form GST DRC -01] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(1)]Reference No:To.........................GSTIN/ID........................Name........................AddressTax Period .............................. - F.Y. - ..................Act -Section/sub-section under which SCN is being issued -SCN Reference No.............Date ....................Summary of Show Cause Notice
(a)Brief facts of the case
(b)Grounds
(c)Tax and other dues
(Amount in Rs.)
Sr. No. Tax Period Act Place of supply (name of State) Tax/Cess Others Total
1 2 3 4 5 6 7
             
Total            
[Form GST DRC-01A] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.]
Intimation of tax ascertained as being payableunder section 73(5)/74(5)
[See Rule 142 (1A)]
Part A
No.: Date:
Case ID No.  
To  
GSTIN............................................  
Name............................................  
Address........................................  
Sub.: Case Proceeding ReferenceNo........................- Intimation of liability under section73(5)/section 74(5) – reg.
Please refer to the above proceedings. In thisregard, the amount of tax/interest/penalty payable by you undersection 73(5) / 74(5) with reference to the said case asascertained by the undersigned in terms of the availableinformation, as is given below:
{|
Act Period Tax      
CGST Act          
SGST/UTGST Act          
IGST Act          
Cess          
Total          
|-| The grounds andquantification are attached / given below:|-| {||-||}|-| You are herebyadvised to pay the amount of tax as ascertained above alongwiththe amount of applicable interest in full by .......... , failingwhich Show Cause Notice will be issued under section 73(1).|-| You are herebyadvised to pay the amount of tax as ascertained above alongwiththe amount of applicable interest and penalty under section 74(5)by .......... , failing which Show Cause Notice will be issuedunder section 74(1).|-| In case you wish tofile any submissions against the above ascertainment, the samemay be furnished by........... in Part B of this Form|-| Proper Officer|-|| Signature............................|-|| Name....................................|-|| Designation........................|-|| Upload Attachment|-| Part B|-| Reply to thecommunication for payment before issue of Show Cause Notice|-| [See Rule 142 (2A)]|-| No.:| Date:|-| To||-| Proper Officer,||-| Wing / Jurisdiction.||-| Sub.: CaseProceeding Reference No........................-Payment/Submissions in response to liability intimated underSection 73(5)/74(5) – reg.|-| Please refer toIntimation ID.................... in respect of CaseID.........................vide which the liability of taxpayable as ascertained under section 73(5) / 74(5) was intimated.|-| In this regard,|-| 1. this is to informthat the said liability is discharged partially to the extent ofRs. .................... through..............................and the submissions regardingremaining liability are attached / given below:|-| OR|-| 2. the said liabilityis not acceptable and the submissions in this regard are attached/ given below:|-| {||-||}|-| Authorised Signatory|-|| Name............................................|-|| GSTIN............................................|-|| Address........................................|-|| Upload Attachment|}[Form GST DRC-02] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(1)(b)]Date:Reference No:To.....................GSTIN/ID.....................Name.....................Address
SCN Reference No..................... Date-
Statement Ref. No...................... Date-
Section/sub-section under which statement is being issued -  
Summary of statement
(a)Brief facts of the case
(b)Grounds
(c)Tax and other dues
(d)(Amount in Rs.)
Sr. No. Tax Period Act Place of supply (name of State) Tax / Cess Others Total
1 2 3 4 5 6 7
             
Total            
[FORM GST DRC- 03] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(2) 142 (3)]Intimation of payment made voluntarily or made against the show cause notice (SCN) or statement
1. GSTIN  
2. Name  
3. Cause of payment «drop down» Audit, investigation,voluntary, SCN, others (specify)
4. Section under which voluntary payment is made «drop down»
5. Details of show cause notice, if payment is madewithin 30 days of its issue Reference no. Date of issue
6. Financial Year  
7. Details of payment made including interest andpenalty, if applicable (Amount in Rs.)
Sr. No. Tax period Act Place of supply (POS) Tax/ cess Interest Penalty, if applicable Total Ledger utilised (cash / credit) Debit entry no. Date of debit entry
1 2 3 4 5 6 7 8 9 10 11
                     

8. Reasons, of any- text box

9. Verification-

I hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorized SignatoryName................................Designation/StatusDate-[Form GST DRC -04] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(2)]
Reference No: Date:
To  
..........................GSTIN/ID  
........................Name  
........................Address  
Tax Period.................................. F.Y.................
ARN- Date
Acknowledgement of acceptance of payment made voluntarilyThe payment made by you vide application referred to above is hereby acknowledged to the extent of the amount paid and for the reasons stated therein.SignatureNameDesignation,[Form GST DRC- 05] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(3)]
Reference No: Date:
To  
..........................GSTIN/ID  
........................Name  
........................Address  
Tax Period.................................. F.Y........................
SCN Date
ARN- Date
Intimation of conclusion of proceedingsThis has reference to tho show cause notice referred to above. As you have paid the amount of tax and other dues mentioned in the notice along with applicable interest and penalty in accordance with the provisions of section .........the proceedings initiated vide the said notice are hereby concluded.SignatureNameDesignationCopy to -[FORM GST DRC-06] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(4)]Reply to the Show Cause Notice
1 .GSTIN  
2. Name  
3. Details of Show Cause Notice Reference No. Date of issue
4. Financial year    
5. Reply    
Text box
6. Documents uploaded    
List of documents
7. Option for personal hearing Yes No

8. Verification

I hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorized SignatoryName.............................................Designation/StatusDate[Form GST DRC -07] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(5)]Summary of the order

1. Details of order -

(a) Order No. (b) Order date (c) Tax period -

2. Issues involved - drop down

Classification, valuation, rate of tax, suppression of turnover, excess ITC claimed, excess refund released, place of supply, others (specify)

3. Description of goods/services -

Sr. No. HSN Description
     
     

4. Details of demand

(Amount in Rs.)
Sr. No. Tax rate Turnover Place of supply Act Tax/ cess Interest Penalty
1 2 3 4 5 6 7 8
               

5. Amount deposited

Sr. No. Tax Period Act Tax/ Cess Interest Penalty Others Total
1 2 3 4 5 G 7 8
               
Total              
SignatureNameDesignationCopy to[Form GST DRC-08] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 142(7)]DateReference No.:Rectification of OrderPreamble - Standard (Applicable for orders only)
Particulars of original order  
Tax period, if any  
Section under which order is passed  
Order no.   Date of issue  
Provision assessment order no., if any   Order date  
ARN, if applied for rectification   Date of ARN  
Your application for rectification of the order referred to above has been found to be satisfactory;It has come to my notice that the above said order requires rectification;Reason for rectification -text boxDetails of demand, if any, after rectification(Amount in Rs.)
Sr. No. Tax rate Turnover Place of supply Act Tax/cess Interest Penalty
1 2 3 4 5 6 7 8
               
The aforesaid order is rectified in exercise of the powers conferred under section 161 as under:textTo....................(GSTIN/ID)...................Name...................AddressCopy to -[Form GST DRC-09] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 143]To............................................................Particulars of defaulter-
GSTIN  
Name  
Demand order no.: Date:
Reference no. of recovery: Date:
Period:  
Order for recovery through specified officer under section 79Whereas a sum of Rs. ................. on account of tax, cess, interest and penalty is payable under the provisions of the SGST/UTGST/ CGST/IGST/ CESS Act by the aforesaid person who has failed to make payment of such amount. The details of arrears are given in the table below:(Amount in Rs.)
Act Tax/Cess Interest Penalty Others Total
1 2 3 4 5 6
Integrated tax          
Central tax          
State/UT tax          
Cess          
Total          
Remarks
You are, hereby, required under the provisions of section 79 of the SGST Act to recover the amount due from the person as mentioned above.SignatureNameDesignationPlaceDate[Form GST DRC-10] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 144(2)]Notice for Auction of Goods under section 79 (1) (b) of the ActDate:Demand order no.:Period:Whereas an order has been made by me for sale of the attached or distained goods specified in the Schedule below for recovery of Rs................... and interest thereon and admissible expenditure incurred on the recovery process in accordance with the provisions of section 79.The sale will be by public auction and the goods shall be put up for sale in the lots specified in the Schedule. The sale will be of the right, title and interests of the defaulter. And the liabilities and claims attached to the said properties, so far as they have been ascertained, are those specified in the Schedule against each lot.The auction will be held on at.... AM/PM. In the event the entire amount due is paid before the date of auction, the sale will be stopped.The price of each lot shall be paid at the time of sale or as per the directions of the proper officer/ specified officer and in default of payment, the goods shall be again put up for auction and resold.

Schedule

Serial No. Description of goods Quantity
1 2 3
     
SignatureNameDesignationPlace:Date:[Form GST DRC-11] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 144(5) 147(12)]Notice to successful bidderTo,.......................Please refer to Public Auction Reference no...................... dated ................ On the basis of auction conducted on................you have been found to be a successful bidder in the instant case.You are hereby, required to make payment of Rs within a period of 15 days from the date of auction.The possession of the goods shall be transferred to you after you have made the full payment of the bid amount.SignatureNameDesignationPlace:Date:[Form GST DRC-12] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 144 (5) 147(12)]Sale Certificate
Demand order no.:   Date:
Reference no. of recovery: Date:  
Period:    
This is to certify that the following goods:    

(Movable Goods)

Serial No. Description of goods Quantity
1 2 3
     

(Immovable Goods)

Building No./Flat No. Floor No. Name of the premises/building Road/Street Locality/Village District State PIN Code Latitude (optional) Longitude (optional)
1 2 3 4 5 6 7 8 9 10
                   

(Shares)

Sr. No. Name of the Company Quantity Value
1 2 3 4
       
have been sold to.................at ................. in public auction of the goods held for recovery of rupees ..............in accordance with the provisions of section 79(1)(b)/ (d) of the SGST/UTGST/ CGST/ IGST/ CESS Act and rules made thereunder on and the said (Purchaser) has been declared to be the purchaser of the said goods at the time of sale. The sale price of the said goods was received on The sale was confirmed on..................SignatureNameDesignationPlace:Date:[Form GST DRC-13] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 145(1)]Notice to a third person under section 79 (1) (c)ToThe..................
Particulars of defaulter-  
GSTIN  
Name  
Demand order no.: Date:
Reference no. of recovery: Date:
Period:  
Whereas a sum of Rs. ............... on account of tax, cess, interest and penalty is payable under the provisions of the SGST / UTGST/CGST/ IGST Act by «Name of Taxable person» holding GSTIN who has failed to make payment of such amount; and/orIt is observed that a sum of rupees .............is due or may become due to the said taxable person from you; orIt is observed that you hold or are likely to hold a sum of rupees ...............for or on account of the said person.You are hereby directed to pay a sum of rupees...............to the Government forthwith or upon the money becoming due or being held in compliance of the provisions contained in clause (c)(i) of sub-section (1) of section 79 of the Act.Please note that any payment made by you in compliance of this notice will be deemed under section 79 of the Act to have been made under the authority of the said taxable person and the certificate from the government in FORM GST DRC-14 will constitute a good and sufficient discharge of your liability to such person to the extent of the amount specified in the certificate.Also, please note that if you discharge any liability to the said taxable person after receipt of this notice, you will be personally liable to the State /Central Government under section 79 of the Act to the extent of the liability discharged, or to the extent of the liability of the taxable person for tax, cess, interest and penalty, whichever is less.Please note that, in case you fail to make payment in pursuance of this notice, you shall be deemed to be a defaulter in respect of the amount specified in the notice and consequences of the Act or the rules made thereunder shall follow.SignatureNameDesignationPlace:Date:[Form GST DRC-14] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 145(2)]Certificate of Payment to a Third PersonIn response to the notice issued to you in FORM GST DRC-13 bearing reference no dated you have discharged your liability by making a payment of Rs........for the defaulter named below:
GSTIN  
Name  
Demand order no.: Date:
Reference no. of recovery: Date:
Period:  
This certificate will constitute a good and sufficient discharge of your liability to above mentioned defaulter to the extent of the amount specified in the certificate.SignatureNameDesignationPlace:Date:[Form GST DRC-15] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 140]Application Before the Civil Court Requesting Execution for A DecreeToThe Magistrate /Judge of the Court of................................
Demand order no.: Date: Period
Sir/ Madam,This is to inform you that as per the decree obtained in your Court on the day of .............20...........by (name of defaulter) in Suit No of 20..., a sum of rupees is payable to the said person. However, the said person is liable to pay a sum of rupees under the provisions of the SGST/UTGST/ CGST/ IGST/ CESS Act vide order number dated.............You are requested to execute the decree and credit the net proceeds for settlement of the outstanding recoverable amount as mentioned above.Place:Date:Proper Officer/ Specified Officer[Form GST DRC-16] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 147(1) 151(1)]
To  
GSTIN -  
Name -  
Address -  
Demand order no.: Date:
Reference no. of recovery: Date:
Period:  
Notice for attachment and sale of immovable/movable goods/shares under section 79Whereas you have failed to pay the amount of Rs ............... being the arrears of tax/cess/interest/penalty/ fee payable by you under the provision of the SGST / UTGST/CGST/ IGST CESS Act.The immovable goods mentioned in the Table below are, therefore, attached and will be sold for the recovery of the said amount. You are hereby prohibited from transferring or creating a charge on the said goods in any way and any transfer or charge created by you shall be invalid.

(Movable)

Serial No. Description of goods Quantity
1 2 3
     

(Immovable)

Building No./ Flat No. Floor No. Name of the premises/ building Road / Street Locality/ Village District State PIN Code Latitude (optional) Longitude (optional)
1 2 3 4 5 6 7 8 9 10
                   

(Shares)

Sr. No. Name of the Company Quantity
1 2 3
     
SignatureNameDesignationPlace:Date:[Form GST DRC-17] [Added by Notification No. S.O. 125, dated 07.07.2017.][Sec Rule 147(4)]Notice for Auction of Immovable/Movable Property under Section 79 (1) (d)
Demand Order No.: Date:
Reference number of recovery: Date:
Period :  
Whereas an order has been made by me for sale of the attached or distrained goods specified in the Schedule below for recovery of Rs and interest thereon and admissible expenditure incurred on the recovery process in accordance with the provisions of section 79.The sale will be by public auction and the goods shall be put up for sale in the lots specified in the Schedule. The sale will be of the right, title and interests of the defaulter. And the liabilities and claims attached to the said properties, so far as they have been ascertained, are those specified in the Schedule against each lot.In the absence of any order of postponement, the auction will be held on.........(date) at ...........A.M/P.M. In the event the entire amount due is paid before the issuance of notice, the auction will be cancelled.The Price of each lot shall be paid at the time of sale or as per the directions of the proper officer / specified officer and in default of payment, the goods shall be again put up for auction and resold.

(Movable)

Serial No. Description of goods Quantity
1 2 3
     

(Immovable)

Building No./ Flat No. Floor No. Name of the premises/ building Road / Street Locality/ Village District State PIN Code Latitude (optional) Longitude (optional)
1 2 3 4 5 6 7 8 9 10
                   

(Shares)

Sr. No. Name of the Company Quantity
1 2 3
     
SignatureNameDesignationPlace:Date:[Form GST DRC-18] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 155]
To  
Name Address of District Collector  
.................................................................  
Demand order no.: Date:
Reference number of recovery: Date:
Period:  
Certificate action under clause (e) of sub-section (1) section 79I ................ do hereby certify that a sum of Rs ..............has been demanded from and is payable by M/s........holding GSTIN...........under SGST/CGST/IGST /UTGST/CESS Act, but has not been paid and cannot be recovered from the said defaulter in the manner provided under the Act.demand detailsThe said GSTIN holder owns property/resides/carries on business in your jurisdiction the particulars of which are given hereunder.DescriptionYou are requested to take early steps to realise the sum of rupees from the said defaulter as if it were an arrear of land revenue.SignatureNameDesignationPlace :Date :[Form GST DRC-19] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 156]To
Magistrate,  
Name and Address of the Court  
Demand order no.: Date:
Reference number of recovery: Date:
Period:  
Application to the Magistrate for Recovery as FineA sum of Rs. ...................is recoverable from Name of taxable person holding GSTIN on account of tax, interest and penalty payable under the provisions of the Act. You are requested to kindly recover such amount in accordance with the provisions of clause (f) of sub-section (1) of section 79 of the Act as if it were a fine imposed by a Magistrate.
Details of amount
Description Central tax State /UT tax Integrated tax CESS
Tax/Cess        
Interest        
Penalty        
Fees        
Others        
Total        
SignatureNameDesignationPlace:Date:[Form GST DRC-20] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 158(1)]Application for Deferred Payment/ Payment in Instalments

1. Name of the taxable person -

2. GSTIN

3. Period

In accordance with the provisions of section 80 of the Act, I request you to allow me extension of time upto ........ for payment of tax/ other dues or to allow me to pay such tax/other dues in............................ instalments for reasons stated below:
Demand ID  
Description Central tax State /UT tax Integrated tax CESS
Tax / Cess        
Interest        
Penalty        
Fees        
Others        
Total        
{|
Reasons
|| {||-| Upload Document|}|}VerificationI hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of Authorized Signatory............................Name.........................................................PlaceDate -[Form GST DRC-21] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 158(2)]
Reference No. --- Date  
To  
GSTIN............  
Name.............  
Address.............  
Demand Order No.: Date:
Reference number of recovery: Date:
Period -  
Application Reference No. (ARN) - Date -
Order for acceptance/rejection of application for deferred payment / payment in instalmentsThis has reference to your above referred application, filed under section 80 of the Act. Your application for deferred payment / payment of tax/other dues in instalments has been examined and in this connection, you are allowed to pay tax and other dues by (date) or in this connection you are allowed to pay the tax and other dues amounting to rupees in...............monthly instalments.ORThis has reference to your above referred application, filed under section 80 of the Act. Your application for deferred payment / payment of tax/other dues in instalments has been examined and it has not been found possible to accede to your request for the following reasons:
Reasons for rejection
SignatureNameDesignationPlace :Date :[Form GST DRC-22] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 159(1)]Date:Reference No.:To.........................Name..........................Address(Bank/ Post Office/Financial Institution/Immovable property registering authority)Provisional attachment of property under Section 83It is to inform that M/s................... (name) having principal place of business at........ (address) bearing registration number as (GSTIN/ID), PAN ..................is a registered taxable person under the SGST/CGST Act. Proceedings have been launched against the aforesaid taxable person under section --- of the said Act to determine the tax or any other amount due from the said person. As per information available with the department, it has come to my notice that the said person has a saving / current / FD/RD / depository account in your bank/post office/financial institution having account no. A/c no.;orproperty located at property ID location.In order to protect the interests of revenue and in exercise of the powers conferred under section 83 of the Act, I (name).................... (designation), hereby provisionally attach the aforesaid account / property.orNo debit shall be allowed to be made from the said account or any other account operated by the aforesaid person on the same PAN without the prior permission of this department.The property mentioned above shall not be allowed to be disposed of without the prior permission of this department.SignatureNameDesignationCopy to -[Form GST DRC-23] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 159(3), 159(5) 159(6)]Date:Reference No.:To......................Name......................Address(Bank/ Post Office/Financial Institution/Immovable property registering authority)Order reference No.DateRestoration of provisionally attached property /bank account under section 83Please refer to the attachment of saving / current / FD/RD account in your bank/post office/financial institution» having account no. ................., attached vide above referred order, to safeguard the interest of revenue in the proceedings launched against the person. Now, there is no such proceedings pending against the defaulting person which warrants the attachment of the said accounts. Therefore, the said account may now be restored to the person concerned.orPlease refer to the attachment of property ID /Locality attached vide above referred order to safeguard the interest of revenue in the proceedings launched against the person. Now, there is no such proceedings pending against the defaulting person which warrants the attachment of the said property. Therefore, the said property may be restore to the person concerned.SignatureNameDesignationCopy to[Form GST DRC-24] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 160]ToThe Liquidator/Receiver,.........................Name of the taxable person:GSTIN:
Demand order no.: Date: Period:
Intimation to Liquidator for recovery of amountThis has reference to your letter intimation no. date, giving intimation of your appointment as liquidator for the company name holding GSTIN. In this connection, it is informed that the said company owes / likely to owe the following amount to the State / Central Government:Current/ Anticipated Demand(Amount in Rs.)
Act Tax Interest Penalty Other Dues Total Arrears
1 2 3 4 5 6
Central tax          
State/UT tax          
Integrated tax          
Cess          
In compliance of the provisions of section 88 of the Act, you are hereby directed to make sufficient provision for discharge of the current and anticipated liabilities, before the final winding up of the company.NameDesignationPlaceDate[Form GST DRC-25] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 161]
Reference No. ---  
Date  
To  
GSTIN............  
Name.............  
Address.............  
Demand Order No.: Date:
Reference number of recovery: Date:
Period:  
Reference No. in Appeal or Revision or any otherproceeding- Date:
Continuation of Recovery ProceedingsThis has reference to the initiation of recovery proceedings against you vide above referred recovery reference number for a sum of Rs...................The Appellate /Revisional authority /Court ............. name of authority / Court has enhanced/ reduced the dues covered by the above mentioned demand order No. .......dated............. vide order no..........dated and the dues now stands at Rs .......The recovery of enhanced/reduced amount of Rs................stands continued from the stage at which the recovery proceedings stood immediately before disposal of appeal or revision The revised amount of demand after giving effect of appeal / revision is given below:Financial year................(Amount in Rs.)
Act Tax Interest Penalty Other Dues Total Arrears
1 2 3 4 5 6
Central tax          
State/UT tax          
Integrated tax          
Cess          
SignatureNameDesignationPlace :Date :[Form GST CPD-01] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 162(1)]Application for Compounding of Offence
1. GSTIN/ Temporary ID  
2. Name of the applicant  
3. Address  
4. The violation of provisions of the Act for whichprosecution is instituted or contemplated  
5. Details of adjudication order/notice  
  Reference Number  
  Date  
  Tax  
  Interest  
  Penalty  
  Fine, if any  
6. Brief facts of the case and particulars of theoffence (s) charged:  
7. Whether this is the first offence under the Act  
8. If answer to 7 is in the negative, the detailsof previous cases  
9. Whether any proceedings for the same or anyother offence are contemplated under any other law.  
10. If answer to 9 is in the affirmative, thedetails thereof  
Decoration
(1)I shall pay the compounding amount, as may be fixed by the Commissioner.
(2)I understand that I cannot claim, as a matter of right, that the offence committed by me under the Act shall be compounded.Signature of the applicantName[Form GST CPD-02] [Added by Notification No. S.O. 125, dated 07.07.2017.][See Rule 162(3)]
Reference No: Date:
To  
GSTIN/ID ...............  
Name.....................  
Address..................  
ARN Date -
Order for rejection / allowance of compounding of offenceThis has reference to your application referred to above. Your application has been examined in the department and the findings are as recorded below:textI am satisfied that you fulfill the requirements to be allowed to compound the offences in respect of the offences stated in column (2) of the table below on payment compounding amount indicated in column (3):
Sr. No Offence Compounding amount (Rs.)
1 2 3
     
Note. - In case the offence committed by the taxable person falls in more than one category specified in Column (2), the compounding amount shall be the amount specified, in column (3) which is the maximum of the amounts specified against the categories in which the offence sought to be compounded can be categorized.You are hereby' directed to pay the aforesaid compounding amount by (date) and on payment of the compounding amount, you will be granted immunity from prosecution for the offences listed in column (2) of the aforesaid table.orYour application is hereby rejected.SignatureNameDesignation