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Union of India - Act

The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

UNION OF INDIA
India

The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

Rule THE-SERVICE-TAX-AND-CENTRAL-EXCISE-FURNISHING-OF-ANNUAL-INFORMATION-RETURN-RULES-2016 of 2016

  • Published on 15 February 2016
  • Commenced on 15 February 2016
  • [This is the version of this document from 15 February 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016Published vide Notification No. G.S.R. 167(E), No. 04/2016-Service Tax, dated 15th February 2016Ministry of Finance(Department of Revenue)(Central Board of Excise and Customs)G.S.R. 167(E). - In exercise of the powers conferred by section 15A, read with section 37 of the Central Excise Act, 1944 (1 of 1944) and section 94, read with section 83 of the Finance Act,1994 (32 of 1994), the Central Government hereby makes the following rules , namely:-

1. Short title and commencement.

(1)These rules may be called the Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016.
(2)They shall come into force from the 1st day of April, 2016.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"Aggregate value of clearances" has the same meaning as assigned to it in the notification of the Government of India in the Ministry of Finance, Department of Revenue No. 9/2003-Central Excise dated the 1st March 2003, published vide number G.S.R. 139, dated the 1st March , 2003;
(b)"Board" means the Central Board of Excise and Customs constituted under the Central Board of Revenue Act, 1963 (54 of 1963);
(c)"Digital signature" has the same meaning as assigned to it in the Information Technology Act, 2000 (21 of 2000);
(d)"Form" means Form appended to these rules.
(2)Words and expressions used herein and not defined but defined in the Finance Act, 1994 (32 of 1994) and the Central Excise Act, 1944 (1 of 1944) and the rules made thereunder, shall have the meanings respectively assigned to them in those Acts and rules.

3. Annual information return to be furnished.

- The information return required to be furnished under subsection (1) of section 15A of Central Excise Act, 1944 shall be furnished annually by every person mentioned in column (2) of the Table below in respect of all transactions of the nature and value specified in the corresponding entry in column (3) of the said Table, recorded or received by him during every financial year beginning on or after the 1st day of April, 2015, in the Form AIRF, along with the Annexure to the said Form, as specified in column (4) of the said Table, namely:-Table
Sl. No. Class of person Nature and value of transaction Annexure to Form AIRF
(1) (2) (3) (4)
1 An officer of the Reserve Bank of India constituted undersection 3 of the Reserve Bank of India Act, 1934, who is dulyauthorised by the Reserve Bank of India in this behalf. Details of foreign remittances for the receipt of servicesdeclared under purpose codes, namely, S0017, S0205, S0207, S0211,S0213, S0402, S0403, S0404, S0502, S0602, S0603, S0604, S0701,S0702, S0703, S0801, S0802, S0803, S0804, S0901, S1002, S1003,S1005, S1006, S1007, S1008, S1009, S1101 for such entities whosevalue of remittances aggregates to more than fifty lakh rupees ina financial year to which the return pertains. AIRA-I
2 An officer of a State Electricity Board or an electricitydistribution or transmission licensee under the Electricity Act2003, or any other entity entrusted with such functions by theCentral Government or State Government, who is duly authorised bysuch State Electricity Board or an electricity distribution ortransmission licensee or other entity, as the case may be. Electricity consumed by such manufacturers, using an inductionfurnace or rolling mill to manufacture goods falling underSection XV of the First Schedule to the Central Excise TariffAct, 1985 (5 of 1986) whose aggregate value of clearances exceedsone hundred and fifty lakh rupees in the financial year to whichthe return pertains, as identified and intimated to him by thePrincipal Chief Commissioner or the Chief Commissioner of CentralExcise and Service Tax in-charge of the Central Excise or ServiceTax Zone, by the 30th June of the subsequent financial year. AIRA-II

4. Time for furnishing information return.

- The information return referred to in rule 3 shall be-
(a)filed on or before the 31stof December of the financial year following the financial year to which the return pertains:
Provided that the Board, may, by way of an order, extend the date for filing such return for reasons to be recorded in writing in such order;
(b)filed electronically, in Form AIRF, along with the Annexure of this Form, to the Directorate General of Systems and Data Management:
Provided that the Board, may by way of an order, designate an officer in the office of the Directorate General of Systems and Data Management, or any other officer or agency to receive the returns and may appoint an officer designated as the Annual Information Return-Administrator, not below the rank of the Commissioner of Central Excise and Service Tax, for the purposes of day to day administration of furnishing of the said information return including specification of the procedures, data structure, formats and standards for ensuring secure capture and transmission of data, evolving and implementing appropriate security, archival and retrieval policies:Provided further that till such time as the Board designates such an officer or agency for receiving the said information returns in the electronic format, or till such time the Annual Information Return- Administrator finalises the formats and standards for secure capture and transmission of data, the said returns may be filed in a computer readable media being a Compact Disc-Read Only Memory (CD-ROM) or a Digital Video Disc (DVD);
(c)signed and verified by the person referred to in column (2) of the Table in rule 3.
Form AIRF[Return under Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016]Annual Information Return(Please read the instructions carefully before filling up the relevant columns)
1.  
  {|
Name of the person (in block letters)                            
|-| 2.| Address (in block letters) (Please leave one blank box betweentwo words.)|-|| (i) Name of Premises / Building|-||
               
               
|-|| (ii) Flat/Door/Block No.|-||
               
               
|-|| (iii) Road/Street/Lane|-||
               
|-|| (iv) Village / Area / Lane|-||
               
|-|| (v) Block/Taluk/Sub-Division/Town|-||
               
|-|| (vi) Post office|-|| (vii) City/District|-||
   
|-|| (viii) State/Union Territory|-||
Name Code
   
|-|| (ix) PIN|-|| (x) Telephone Nos:|-|| (xi) Mobile No.|-|| (xii) E-mail Address|-| 3.||-||
Financial Year (transactions relating to which are reported)                
|-| 4.||-||
Class of person  
|-|| (Dropdown menu showing all the class of persons)|-| 5.| Details as per formats enclosed: Annexure AIRA-I and AnnexureAIRA-II|-| 6.| Verification.|}I ...................(full name in block letters), son/daughter of .......... hereby, solemnly, declare that the information given in this return is true, correct and complete in every respect. I further declare that I am authorised to sign this return and verify it.(Name of the Assessee or Authorised signatory)Designation in the organisation:Place:Date:Annexure AIRA-IFor Reserve Bank of India
Sr. No. Purpose code Name of remitter Address of remitter PAN of remitter Total amount of remittances in a financial year Name of remittee Address of remittee
Foreign currency (Currency name and amount) Indian rupee (Amount only)
Name Amount
                   
                   
                   
Annexure AIRA-IIFor Electricity Companies
Sr. No. Consumer number Name of consumer Address of consumer Central Excise registration number as intimatedby Chief Commissioner of Central Excise Total number of units of electricity consumed inwhole year
           
           
           
Instructions for Filing Annual Information Return

1. All entries in the columns are required to be made in BLOCK letters.

2. One box must be left blank between two words.

3. For State/Union Territory Code in item (viii) in serial number 2

Codes Name of State Codes Name of State
01. ANDMAN AND NICOBAR ISLANDS 19. MAHARASHTRA
02. ANDHRA PRADESH 20. MANIPUR
03. ARUNACHAL PRADESH 21. MEGHALAYA
04. ASSAM 22. MIZORAM
05. BIHAR 23. NAGALAND
06. CHANDIGARH 24. ORISSA
07. DADRA AND NAGAR HAVELI 25. PONDICHERRY
08. DAMAN AND DIU 26. PUNJAB
09. DELHI 27. RAJASTHAN
10. GOA 28. SIKKIM
11. GUJARAT 29. TAMIL NADU
12. HARYANA 30. TRIPURA
13. HIMACHAL PRADESH 31. UTTAR PRADESH
14. JAMMU AND KASHMIR 32. WEST BENGAL
15. KARNATAKA 33. CHHATISGARH
16. KERALA 34. UTTARANCHAL
17. LAKSHWADEEP 35. JHARKHAND
18. MADHYA PRADESH 36. TELANGANA

4. For item at serial number 4, "Class of person" means the person referred in column 2 of the Table in rule 3 of the Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016.