Section 17(2) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
(2)If a unit to which a Certificate of Entitlement has been granted under the Reimbursement Scheme doses down or reaches the monetary ceiling of exemption, the unit shall report in writing within 14 days front the date of such eventuality to the jurisdictional Assistant Commissioner of State tax Superintendent of State tax and the authority which had issued the eligibility Certificate to it. Simultaneously alongwith this report, it shall also surrender the original Eligibility Certificate to the Authority which had issued the same and it shall also surrender the Certificate of Entitlement to the concerned Assistant Commissioner of State tax /Superintendent of State tax. For any lapse or violation on the part of the unit, it shall be liable for all penal actions under the provisions of the Assam Goods and Services Tax Act, 2017 and other laws in force.
