(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).]
