Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 11 in The Goods and services Tax Settlement of funds Rules, 2017

11. Other provisions.

(1)Issue of provisional sanction order for each month -
(a)The Principal Chief Controller of Accounts shall maintain a login based Centralized Accounting portal which shall be accessible to State accounting authorities, Central Board of Excise and Customs and State taxation authorities.
(b)on the receipt of above ledgers, the Principal Chief Controller of Accounts shall calculate the net payment to be made from Integrated Goods and Services Tax account to each State or vice versa and shall upload a State-wise summary of the same on the Centralized Accounting portal within three working days of receipt of the data from Goods and Services Tax Network. Thereafter based on uploading of this data a provisional sanction order for the month shall be issued by Department of Revenue as per the procedure laid down in sub-rule (2).
(2)Resolution of any discrepancy in data provided by Goods and Services Tax Network:
(a)On the basis of the above ledgers provided by Goods and Services Tax Network for every month, the Central and respective State Accounting Authorities, the Board and the State tax nodal authorities shall reconcile the details of the payments received, Input Tax Credit cross-utilisation and apportionment details received from Goods and Services Tax Network, and shall revert to Goods and Services Tax Network and Principal Chief Controller of Accounts in case of any discrepancy by 20th of the subsequent month.
(b)If any discrepancy is pointed out by the Central or State(s) Accounting Authority or Taxation Authority within this period, the Goods and Services Tax Network shall look into it and prepare a Revised Calculation, if required and send it again to both the Central as well as State Accounting, Taxation Authorities and Principal Chief Controller of Accounts by 25th of the month.
(c)Based on the revised calculation received from Goods and Services Tax Network and after having reconciled the discrepancy referred to in sub clause (a) and (b), in case any changes have been made with respect to any State, the Principal Chief Controller of Accounts shall calculate the net payment to be made from Integrated Goods and Services Tax account to each State or vice versa and shall upload a final State-wise summary of the same on the Centralised Accounting portal within three days of receipt of the revised data from Goods and Services Tax Network and based on uploading of this data a final sanction order for the month shall be issued by Department of Revenue as per the procedure laid down below-
(i)the Centralized Accounting Portal of Central Accounting Authority shall be used by the Department of Revenue, Ministry of Finance to download the details of the State-wise fund settlement with States.
(ii)a designated officer in the Department of Revenue shall issue the Sanction order of funds to be transferred from Integrated Goods and Services Tax account to each State or vice versa after obtaining necessary approvals of the competent authority.
(iii)the provisional sanction order for each month for each State shall be issued based on details uploaded by Principal Chief Controller of Accounts as per sub-rule (1).
(iv)the final sanction order for each month for each State, in case needed, shall be issued based on details uploaded by Principal Chief Controller of Accounts as per sub-rule (3) .
(v)the sanction orders shall be issued within three days of uploading of details of the State-wise fund settlement by Principal Chief Controller of Accounts.
(vi)the electronic Sanction (digitally signed) addressed to Central Accounting Authority containing State-wise details shall then be uploaded on the portal of the Central Accounting Authority (Office of Principal Chief Controller of Accounts, Central Board of Excise and Customs through login based system.
(vii)as the sanction letter will also contain the details of settlement, it shall be available in records of State Government for future reconciliation and audit purposes.
(viii)State Governments shall come to know about the fund being transferred by Centre through the sanction.
(ix)Copy of sanction shall also be endorsed to concerned State Accountant General.
(x)The Central Accounting Authority shall generate an Inter Government Advice on the basis of Sanction received from Department of Revenue and send it to Reserve Bank of India [Central Accounts Section, Nagpur] electronically within three days of issue of sanction order.
(xi)Reserve Bank of India shall make the necessary fund settlement between the Consolidated Fund of India and the Consolidated Fund of States of the respective State, on the basis of electronic Inter Government Advice; generate the `Clearance Memo' and transmit the same to Central Accounting Authority and State Accounting Authorities and Accountant General.
(xii)The Central Accounting Authorities shall make appropriate accounting entries at the time of issuance of inter Government Advice to Reserve Bank of India.
(xiii)The respective State Accounting Authorities and Accountant General shall make appropriate accounting entries at the time of receipt of clearance Memo from Reserve Bank of India.
(3)[ At any point of time in any particular financial year, the Central Government may, on the recommendations of the Council, provisionally settle any sum of integrated goods and services tax collected in that particular financial year which has not been settled so far which will be adjusted in the subsequent month(s)/year(s), based on the returns filed by the taxpayers.] [Substituted by Notification No. G.S.R. 524(E), dated 4.6.2018 (w.e.f. 27.7.2017)]Report GST STL - 01.01Statement of transfer of funds between Centre and State/ UT based on returns, other than returns and information received from Customs authorities[Sec 17 and 18 of IGST Act and Sec 53 of CGST/ SGST Act]
  State/ UT -
  Year -
  Month -/ All
(Amount in Rs.)
Sr. No. Month IGST liability adjusted against SGST/ UTGST ITC(including cross utilization by ISD) SGST/ UTGST liability adjusted against IGST ITC SGST/ UTGST portion of IGST collected on B2Csupplies including ISD distribution to unregistered unit, exportsand supplies to SEZ SGST/ UTGST portion of IGST for inter-State/ UTsupplies made to Composition taxable person/ Non-resident taxableperson/ UIN holders SGST/ UTGST portion of IGST collected on B to Bsupplies where ITC is declared as ineligible, including lapsedITC due to opting composition scheme
1 2 3 4 5 6 7
             
             
             
SGST/ UTGST portion of IGST collected on B to Bsupplies where ITC remains unutilized till specified period SGST/ UTGST portion of IGST collected on suppliesimported by unregistered persons SGST/ UTGST portion of IGST for supplies importedby Composition taxable persons/ UIN holders SGST/ UTGST portion of IGST collected ongoods/services imported by registered person (other thancomposition) where ITC is declared as ineligible SGST/ UTGST portion of IGST collected on goodsimported by registered person where ITC remains unutilized tillspecified period SGST/ UTGST portion of interest related toreturns paid on IGST Net Amount payable (-) by State/ UT to Centre/receivable (+) from Centre to State/ UT [sum of col. 4 to 13 -col. 3]
8 9 10 11 12 13 14
             
             
             
Report GST STL - 01.02List of registered persons of the State/UT who have adjusted IGST liability from ITC of SGST/ UTGST and CGST (for col. 3 of 01.01& 02.01)[Sec 53 of CGST/ SGST Act]
  State/ UT -
  Year -
  Month -
(Amount in Rs.)
Sr. No. GSTIN Trade name (Legal name, if not available) Category of cross-utilization (Returns/ Otherthan returns) ARN/ IGST Demand id Tax period of return IGST paid from CGST ITC IGST paid from SGST/ UTGST ITC
1 2 3 4 5 6 7 8
               
               
Total              
Note. - 1. Invalid return of supplier shall not be taken into consideration for the purpose of apportionment/settlement. Invalid return of buyer, however, shall be considered in case he uses cross utilization for payment of liability since the supplier has already made payment and revenue has accrued to the Government from supplier.