Section 142 in Rajasthan Goods and Services Tax Rules, 2017
142. Notice and order for demand of amounts payable under the Act.
(1)The proper officer shall serve, along with the, -(a)notice under sub-section (1) of Section 73 or sub-section (1) of Section 74 or sub-section (2) of Section 76, a summary thereof electronically in FORM GST DRC-01,(b)statement under sub-section (3) of Section 73 or sub-section (3) of Section 74, a summary thereof electronically in FORM GST DRC-02,specifying therein the details of the amount payable.(1A)[ The proper officer shall, before service of notice to the person chargeable with tax, interest and penalty, under sub-section (1) of Section 73 or sub-section (1) of Section 74, as the case may be, shall communicate the details of any tax, interest and penalty as ascertained by the said officer, in Part A of FORM GST DRC-01A.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.](2)Where, before the service of notice or statement, the person chargeable with tax makes payment of the tax and interest in accordance with the provisions of sub-section (5) of Section 73 or, as the case may be, tax, interest and penalty in accordance with the provisions of sub-section (5) of Section 74, he shall inform the proper officer of such payment in FORM GST DRC-03 and the proper officer shall issue an acknowledgement, accepting the payment made by the said person in FORM GST DRC-04.(2A)[ Where the person referred to in sub-rule (1A) has made partial payment of the amount communicated to him or desires to file any submissions against the proposed liability, he may make such submission in Part B of FORM GST DRC-01 A.] [Inserted by Notification No. F. 12(46)FD/Tax/2017-Part-III-76, dated 10.10.2019.](3)Where the person chargeable with tax makes payment of tax and interest under sub-section (8) of Section 73 or, as the case may be, tax, interest and penalty under sub-section (8) of Section 74 within thirty days of the service of a notice under sub-rule (1), he shall intimate the proper officer of such payment in FORM GST DRC-03 and the proper officer shall issue an order in FORM GST DRC-05 concluding the proceedings in respect of the said notice.(4)The representation referred to in sub-section (9) of Section 73 or sub-section (9) of Section 74 or sub-section (3) of Section 76 shall be in FORM GST DRC-06.(5)A summary of the order issued under sub-section (9) of Section 73 or sub-section (9) of Section 74 or sub-section (3) of Section 76 shall be uploaded electronically in FORM GST DRC-07, specifying therein the amount of tax, interest and penalty payable by the person chargeable with tax.(6)The order referred to in sub-rule (5) shall be treated as the notice for recovery.(7)Any rectification of the order, in accordance with the provisions of Section 161, shall be made by the proper officer in FORM GST DRC-08.
