Section 128(2) in The Central Goods and Services Tax Rules, 2017
(2)All applications from interested parties on issues of local nature [or those forwarded by the Standing Committee] [Inserted by Notification No. G.S.R. 457(E), dated 28.6.2019.] shall first be examined by the State level Screening Committee and the Screening Committee shall, [within two months from the date of receipt of a written application, or within such extended period not exceeding a further period of one month for reasons to be recorded in writing as may be allowed by the Authority,] [Inserted by Notification No. G.S.R. 457(E), dated 28.6.2019.] 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.
