Section 13(12) in The Integrated Goods and Services Tax Act, 2017
(12)The place of supply of online information and database access or retrieval services shall be the location of the recipient of services.Explanation. - For the purposes of this sub-section, person receiving such services shall be deemed to be located in the taxable territory, if any two of the following non-contradictory conditions are satisfied, namely:-(a)the location of address presented by the recipient of services through internet is in the taxable territory;(b)the credit card or debit card or store value card or charge card or smart card or any other card by which the recipient of services settles payment has been issued in the taxable territory;(c)the billing address of the recipient of services is in the taxable territory;(d)the internet protocol address of the device used by the recipient of services is in the taxable territory;(e)the bank of the recipient of services in which the account used for payment is maintained is in the taxable territory;(f)the country code of the subscriber identity module card used by the recipient of services is of taxable territory;(g)the location of the fixed land line through which the service is received by the recipient is in the taxable territory.
