Section 32(4) in Rajasthan Goods and Services Tax Rules, 2017
(4)The value of supply of services in relation to life insurance business shall be,-(a)the gross premium charged from a policy holder reduced by the amount allocated for investment, or savings on behalf of the policy holder, if such an amount is intimated to the policy holder at the time of supply of service;(b)in case of single premium annuity policies other than (a), ten per cent. of single premium charged from the policy holder; or(c)in all other cases, twenty five per cent. of the premium charged from the policy holder in the first year and twelve and a half per cent. of the premium charged from the policy holder in subsequent years:Provided that nothing contained in this sub-rule shall apply where the entire premium paid by the policy holder is only towards the risk cover in life insurance.
