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Union of India - Section

Section 6 in The Service Tax Rules, 1994

6. [ Payment of service tax] [Substituted (w.e.f. 16.10.1998) by M.F. (D.R.) Notification No. 54/98-ST, dated 07.10.1998.].

- [(1) The service tax shall be paid to the credit of the Central Government,-(i)by the 6th day of the month, if the duty is deposited electronically through internet banking; and(ii)by the 5th day of the month, in any other case,immediately following the calendar month in which the [service is deemed to be provided as per the rules framed in this regard] [Substituted (w.e.f. 12.09.2007) by M.F. (D.R.) Notification No. 39/2007-ST, dated 12.09.2007.]:] [Substituted (w.e.f. 28.12.2007) by Notification No.45/2007-S.T., dated 28.12.2007.]Provided that where the assessee is an individual or proprietary firm or partnership firm, the service tax shall be paid to the credit of the Central Government by the 6th day of the month if the duty is deposited electronically through internet banking, or, in any other case, the 5th day of the month, as the case may be, immediately following the quarter in which [service is deemed to be provided as per the rules framed in this regard] [Substituted (w.e.f. 1.04.2011) by Notification No.3/2011-S.T., dated 1.03.2011.][* * * * * * * ] [Omitted (w.e.f. 1.04.2011) by Notification No.3/2011-S.T., dated 1.03.2011.][[Provided] [Substituted (w.e.f. 1.04.2011) by Notification No.3/2011-S.T., dated 1.03.2011.] also that the service tax on the service deemed to be provided in the month of March, or the quarter ending in March, as the case may be, shall be paid to the credit of the Central Government by the 31st day of March of the calendar year.][* * * * * * * ] [Omitted (w.e.f. 01.07.2012) by Notification No. 36/2012-ST, dated 20.06.2012.][Provided also that in case of individuals and partnership firms whose aggregate value of taxable services provided from one or more premises is fifty lakh rupees or less in the previous financial year, the service provider shall have the option to pay tax on taxable services [provided or agreed to be provided] [Inserted (w.e.f. 1.04.2012) by Notification No.3/2012-S.T., dated 17.03.2012.] by him up to a total of rupees fifty lakhs in the current financial year, by the dates specified in this sub-rule with respect to the month or quarter, as the case may be, in which payment is received.][Provided also that in case of online information and database access or retrieval services provided or agreed to be provided by any person located in a non-taxable territory and received by non-assessee online recipient, the service tax payable for the month of December, 2016 and January, 2017, shall be paid to the credit of the Central Government by the 6th day of March, 2017.] [Inserted by Notification No. G.S.R. 73(E), dated 30.1.2017 (w.e.f. 1.7.1994).]
(1A)[ Without prejudice to the provisions contained in sub-rule (1), every person liable to pay service tax, may, on his own volition, pay an amount as service tax in advance, to the credit of the Central Government and adjust the amount so paid against the service tax which he is liable to pay for the subsequent period:Provided that the assessee shall,-
(i)intimate the details of the amount of service tax paid in advance, to the jurisdictional Superintendent of Central Excise within a period of fifteen days from the date of such payment; and
(ii)indicate the details of the advance payment made, and its adjustment, if any in the subsequent return to be filed under section 70 of the Act;]
(2)The assessee shall deposit the service tax liable to be paid by him with the bank designated by the Central Board of Excise and Customs for this purpose in Form TR-6 or in any other manner prescribed by the Central Board of Excise and Customs.[Provided that where an assessee has paid a total service tax of rupees [one lakh or more] [Substituted (w.e.f. 01.04.2010) by Notification No. 01/2010-ST, dated 19.02.2010. Before this substitution, the proviso as inserted by Notification No.27/2006-S.T., dated 21.09.2006 (w.e.f. 1.10.2006)] including the amount paid by utilization of CENVAT credit, in the preceding financial year, he shall deposit the service tax liable to be paid by him electronically, through internet banking.] [Inserted (w.e.f. 01.3.2008) by Notification No. 04/2008-ST dated 01. 03.2008.]
(2A)[ For the purpose of this rule, if the assessee deposits the service tax by cheque, the date of presentation of cheque to the bank designated by the Central Board of Excise and Customs for this purpose shall be deemed to be the date on which service tax has been paid subject to realization of that cheque.] [Substituted (w.e.f. 12.09.2007) by Notification No. 39/2007-S.T dated 12.09.2007.]
(3)[ Where an assessee has issued an invoice, or received any payment, against a service to be provided which is not so provided by him either wholly or partially for any reason, [or where the amount of invoice is renegotiated due to deficient provision of service, or any terms contained in a contract] [Substituted (w.e.f. 1.4.11) by Notification No.3/2011-S.T. dated 1.03.2011.] the assessee may take the credit of such excess service tax paid by him, if the assessee,]
(a)[ has refunded the payment or part thereof, so received along with the service tax payable thereon for the service to be provided by him to the person from whom it was received; [Substituted (w.e.f. 1.04.2011) by Notification No.26/2011-S.T. dated 31.03.2011.]
(b)has issued a credit note for the value of the service tax not so provided to the person to whom such an invoice had been issued.]
(4)[ Where an assessee is, for any reason, unable to correctly estimate, on the date of deposit, the actual amount payable for any particular month or quarter, as the case may be, he may make a request in writing to the Assistant Commissioner of Central Excise or the Deputy Commissioner of Central Excise, as the case may be, giving reasons for payment of service tax on provisional basis and the Assistant Commissioner of Central Excise or the Deputy Commissioner of Central Excise, as the case may be, on receipt of such request, may allow payment of service tax on provisional basis on such value of taxable service as may be specified by him and the provisions of the Central Excise (No.2) Rules, 2001, relating to provisional assessment, except so far as they relate to execution of bond, shall, so far as may be, apply to such assessment.] [Substituted (w.e.f. 16.07.2001) by M.F. (D.R.) Notification No. 05/2001-ST, dated 09.07.2001.]
(4A)[ Notwithstanding anything contained in sub-rule (4), where an assessee has paid to the credit of Central Government any amount in excess of the amount required to be paid towards service tax liability for a month or quarter, as the case may be, the assessee may adjust such excess amount paid by him against his service tax liability for the succeeding month or quarter, as the case may be.] [Substituted by Notification No. 01/2007-ST, dated 01.03.2007.]
(4B)[ The adjustment of excess amount paid, under sub-rule (4A), shall be subject to the condition that the excess amount paid is on account of reasons not involving interpretation of law, taxability, [***] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.] valuation or applicability of any exemption notification.]
(4C)[. Notwithstanding anything contained in sub-rules (4), (4A) and (4B), where the person liable to pay service tax in respect of service renting of immovable property, has paid to the credit of Central Government any amount in excess of the amount required to be paid towards service tax liability for a month or quarter, as the case may be, on account of non-availment of deduction of property tax paid in terms of notification No.29/2012-Service Tax, dated the 20th June, 2012, from the gross amount charged for renting of the immovable property for the said period at the time of payment of service tax, the assessee may adjust such excess amount paid by him against his service tax liability within one year from the date of payment of such property tax. The details of such adjustment shall be intimated to the Superintendent of Central Excise having jurisdiction over the service provider within a period of fifteen days from the date of such adjustment.] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.]
(5)Where an assessee under sub-rule (4) requests for a provisional assessment he shall file a statement giving details of the difference between the service tax deposited and the service tax liable to be paid for each month in a memorandum in Form ST-3A accompanying the quarterly or half yearly return, as the case may be.
(6)Where the assessee submits a memorandum in Form ST-3A under sub-rule (5), it shall be lawful of the Assistant Commissioner of Central Excise or the Deputy Commissioner of Central Excise, as the case may be to complete the assessment, wherever he deems it necessary, after calling such further documents or records as he may consider necessary and proper in the circumstances of the case.Explanation.- For the purposes of this rule and rule 7, "Form TR-6" means a memorandum or challan referred to in rule 92 of the Treasury Rules of the Central Government.
(6A)[ "Where an amount of service tax payable has been self-assessed under sub-section (1) of section 70 of the Act, but not paid, either in full or part, the same, shall be recoverable along with interest in the manner prescribed under section 87 of the Act.] [Inserted (w.e.f. 1.4.11) by Notification No.3/2011-Service Tax dated 1.03.2011.]
(7)The person liable for paying the service tax in relation [of booking of tickets for travel by air] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.] provided by an air travel agent, shall have the option, to pay an amount calculated at the rate of [0.6%] [Substituted (w.e.f. 01.05.2006) for '0.5' by Notification No. 17/2006-ST, dated 25.04.2006.] of the basic fare in the case of domestic bookings, and at the rate of [1.2%] [Substituted (w.e.f. 01.05.2006) for '1.0' by Notification No. 17/2006-ST, dated 25.04.2006.] of the basic fare in the case of international bookings, of passage for travel by air, during any calendar month or quarter, as the case may be, towards the discharge of his service tax liability instead of paying service tax [at the rate of specified in [Section 66B] [Inserted by Notification No. 11/2004-ST, dated 10.09.2004.] of Chapter V of the Act] and the option, once exercised, shall apply uniformly in respect of all the bookings of passage for travel by air made by him and shall not be changed during a financial year under any circumstances.Explanation.- For the purposes of this sub-rule, the expression "basic fare" means that part of the air fare on which commission is normally paid to the air travel agent by the airline.
(7A)[ An insurer carrying on life insurance business shall have the option to pay tax:
(i)on the gross premium charged from a policy holder reduced by the amount allocated for investment, or savings on behalf of policy holder, if such amount is intimated to the policy holder at the time of providing of service;
(ii)[in all other cases, 3 per cent. of the premium charged from policy holder in the first year and 1.5 per cent. of the premium charged from policy holder in the subsequent years;]
towards the discharge of his service tax liability instead of paying service tax at the rate specified in [section 66B] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.] of Chapter V of the said Act :Provided that such option shall not be available in cases where the entire premium paid by the policy holder is only towards risk cover in life insurance.] [Substituted (w.e.f. 1.05.2011) by Notification No.35/2011-Service Tax dated 25.04.2011.]
(7B)[. The person liable to pay service tax in relation to purchase or sale of foreign currency, including money changing, shall have the option to pay an amount calculated at the following rate towards discharge of his service tax liability instead of paying service tax at the rate specified in section 66B of Chapter V of the Act, namely:] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.]
(a)[0.12 per cent.] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.] of the gross amount of currency exchanged for an amount up to rupees 100,000, subject to the minimum amount of [rupees 30] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.] and;
(b)rupees [120 and 0.06 per cent.] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.] of the gross amount of currency exchanged for an amount of rupees exceeding rupees 100,000 and up to rupees 10,00,000; and
(c)rupees [660 and [0.012] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.] per cent.] of the gross amount of currency exchanged for an amount of rupees exceeding 10, 00,000, subject to maximum amount of rupees [6000] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.]:
Provided that the person providing the service shall exercise such option for a financial year and such option shall not be withdrawn during the remaining part of that financial year.[* * * * * * ] [Omitted (w.e.f. 1.4.11) by Notification No.3/2011-Service Tax dated 1.03.2011.]
(7C)[ The distributor or selling agent, liable to pay service tax for the taxable service of promotion, marketing, organizing or in any other manner assisting in organizing lottery, shall have the option to pay an amount at the rate specified in column (2) of the Table given below, subject to the conditions specified in the corresponding entry in column (3) of the said Table, instead of paying service tax at the rates specified in section 66B of Chapter V of the said Act :] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.]Table
Sr.No. Rate Condition
(1) (2) (3)
1. Rs.[7000] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.]on every Rs.10 lakh (or part of Rs.10 lakh) ofaggregate face value of lottery tickets printed by the organizingState for a draw If the lottery or lottery scheme is one where the guaranteedprize payout is more than 80%
2. Rs.[11000] [Substituted (w.e.f. 1.04.2012) by Notification No.3/2012-Service Tax dated 17.03.2012.]on every Rs. 10 lakh (or part of Rs. 10 lakh) ofaggregate face value of lottery tickets printed by the organizingState for a draw If the lottery or lottery scheme is one where the guaranteedprize payout is more than 80%
Provided that in case of online lottery, the aggregate face value of lottery tickets for the purpose of this sub-rule shall be taken as the aggregate value of tickets sold, and service tax shall be calculated in the manner specified in the said table :Provided further that the distributor or selling agent shall exercise such option within a period of one month of the beginning of each financial year and such option shall not be withdrawn during the remaining part of the financial year :Provided also that the distributor or selling agent shall exercise such option for financial year 2010-11, within a period of one month of the publication of this sub-rule in the Official Gazette or, in the case of new service provider, within one month of providing of [such service] [Substituted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20/06/2012.] and such option shall not be withdrawn during the remaining part of that financial year.Explanation.- For the purpose of this sub-rule -
(i)"distributor or selling agent" shall have the meaning assigned to them in clause © of the rule 2 of the Lottery (Regulation) Rule, 2010 notified by the Government of India in the Ministry of Home Affairs published in the Gazette of India, Part-II, Section, sub-section (i) vide number G.S.R. 278(E) dated 1st April, 2010 and shall include distributor or selling agent authorized by the lottery organizing State.
(ii)"draw" shall have the meaning assigned to it in clause (d) of the Rule 2 of the Lottery (Regulation) Rules, 2010 notified by the Government of India in the Ministry of Home Affairs published in the Gazette of India, Part-II, Section 3, Sub-section (i) vide number G.S.R. 278(E) dated 1st April, 2010.
(iii)"online lottery" shall have the meaning assigned to it in clause (e) of the rule 2 of the Lottery (Regulation) Rule, 2010 notified by the Government of India in the Ministry of Home Affairs published in the Gazette of India, Part-II, Section 3, Sub-section (i) vide number G.S.R. 278(E) dated 1st April, 2010.
(iv)"organizing state" shall have the meaning assigned to it in clause (f) of the rule 2 of the Lottery (Regulation) Rules, 2010 notified by the Government of India in the Ministry of Hone Affairs published in the Gazette of India, Part-II, Section 3, Sub-section (i) vide number G.S.R. 278(E) dated 1st April, 2010.
(7CA)[ The person liable for paying service tax for the taxable services provided or agreed to be provided by a person located in non-taxable territory to a person located in non-taxable territory by way of transportation of goods by a vessel from a place outside India up to the customs station of clearance in India, shall have the option to pay an amount calculated at the rate of 1.4% of the sum of cost, insurance and freight (CIF) value of such imported goods.] [Inserted by Notification No. G.S.R. 369(E), dated 13.4.2017 (w.e.f. 1.7.1994).]
(7D)[ The person liable for paying the service tax under sun-rule (7), (7A), [(7B), (7C) or (7CA)] [Inserted by Notification No. G.S.R. 855(E), dated 15.11.2015 (w.e.f. 1.7.1994).] of rule 6, shall have the option to pay such amount as determined by multiplying total service tax liability calculated under sub-rule (7), (7A), (7B) or (7C) of rule 6 by [effective rate of Swachh Bharat Cess] [Substituted '0.5' by Notification No. G.S.R. 554 (E), dated 26.5.2016 (w.e.f. 1.7.1994).] and dividing the product by [rate of service tax specified in section 66B of the Finance Act, 1994] [Substituted '14 (fourteen)' by Notification No. G.S.R. 554 (E), dated 26.5.2016 (w.e.f. 1.7.1994).], during any calendar month or quarter, as the case may be, towards the discharge of his liability for Swachh Bharat Cess instead of paying Swachh Bharat Cess at the rate specified in sub-section (2) of section 119 of the Finance Act, 2015 (20 of 2015) read with notification No. 22/2015-Service Tax, dated the 6th November, 2015, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 843(E), dated the 6th November, 2015, and the option under this sub-rule once exercise, shall apply uniformly in respect of such services and shall not be changed during a financial year under any circumstances.]
(7E)[ The person liable for paying the service tax under sub-rule (7), (7A), (7B) or (7C) of rule 6, shall have the option to pay such amount as determined by multiplying total service tax liability calculated under sub-rule (7), (7A), (7B) or (7C) of rule 6 by effective rate of Krishi Kalyan Cess and dividing the product by rate of service tax specified in section 66B of the Finance Act, 1994, during any calendar month or quarter, as the case may be, towards the discharge of his liability for Krishi Kalyan Cess instead of paying Krishi Kalyan Cess at the rate specified in sub-section (2) of section 161 of the Finance Act, 2016 (28 of 2016) and the option under this sub-rule once exercised, shall apply uniformly in respect of such services and shall not be changed during a financial year under any circumstances.] [Inserted by Notification No. G.S.R. 554 (E), dated 26.5.2016.]
(8)[ [ * * * * * *] ] [Omitted (w.e.f. 19.04.2006) by Notification No.11/2006-S. T. dated 19/04/2006.]
(9)[ [ * * * * *] ] [Omitted (w.e.f. 19.04.006) by Notification No. 10/2006-ST, dated 19.04.2006.]