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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Rajasthan - Subsection

Section 162(8) in Rajasthan Goods and Services Tax Rules, 2017

(8)Immunity granted to a person under sub-rule (3) may, at any time, be withdrawn by the Commissioner, if he is satisfied that such person had, in the course of the compounding proceedings, concealed any material particulars or had given false evidence. Thereupon such person may be tried for the offence with respect to which immunity was granted or for any other offence that appears to have been committed by him in connection with the compounding proceedings and the provisions the Act shall apply as if no such immunity had been granted.Form GST CMP-01[See rule 3(1)]Intimation to pay tax under section 10 (composition levy)(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN/Provisional ID  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person Select from drop down
(i) Manufacturers, other than manufacturers of such goods asnotified by the Government  
(ii) Suppliers making supplies referred to in clause (b) ofparagraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition schemeis opted 2017-18
7. Jurisdiction Centre State
8. Declaration -I hereby declare that the aforesaid businessshall abide by the conditions and restrictions specified forpayment of tax under section 10.
9. VerificationI________________________________________ hereby solemnly affirmand declare that the information given hereinabove is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Form GST CMP-02[See rule 3(2)]Intimation to pay tax under section 10 (composition levy)(For persons registered under the Act)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person Select from drop down
(i) Manufacturers, other than manufacturers of such goods as may be notified by the Government  
(ii) Suppliers making supplies referred to in clause (b) of paragraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition scheme is opted  
7. Jurisdiction Centre State
8. Declaration -I hereby declare that the aforesaid business shall abide by the conditions and restrictions specified for paying tax under section 10.
9. VerificationI ............................................................................ hereby solemnly affirm and declare that the information given hereinabove is true and correct to the best of my knowledge and belief and nothing has been concealed therefrom.Signature of AuthorisedSignatoryNamePlaceDateDesignation/Status
Form GST CMP-03[See rule 3(4)]Intimation of details of stock on date of opting for composition levy(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Details of application filed to pay tax undersection 10 (i) Application reference number (ARN)  
(ii) Date of filing  
6. Jurisdiction Centre State