Section 91(3) in The Central Goods and Services Tax Rules, 2017
(3)The proper officer shall issue a [payment order] [Substituted 'payment advice' by Notification No. G.S.R. 457(E), dated 28.6.2019.] in FORM GST RFD-05 for the amount sanctioned under sub-rule (2) and the same shall be electronically credited to any of the bank accounts of the applicant mentioned in his registration particulars and as specified in the application for refund [on the basis of a consolidated payment advice:] [Inserted by Notification No. G.S.R. 772(E), dated 9.10.2019 (w.e.f. 19.6.2017).].[Provided that the [payment order] [Inserted by Notification No. G.S.R. 63(E), dated 29.1.2019 (w.e.f. 19.6.2017).] in FORM GST RFD-05 shall be required to be revalidated where the refund has not been disbursed within the same financial year in which the said [payment order] [Substituted 'payment advice' by Notification No. G.S.R. 457(E), dated 28.6.2019.] was issued.] [Substituted by Notification No. G.S.R. 549(E), dated 13.6.2018 (w.e.f. 19.6.2017).]
