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

State of Himachal Pradesh - Subsection

Section 162(8) in Himachal Pradesh 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(8)Immunity granted to a person under sub-rule (3) may, at any time, be withdrawn by the Commissioner, if he is satisfied that such person had, in the course of the compounding proceedings, concealed any material particulars or had given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 EWB-01 [Substituted by Notification No. EXN-F(10)-14/2018, dated 22.3.2018 (w.e.f. 27.6.2017).]](See rule 138)E-Way Bill
E-Way Bill No. :
E-Way Bill date :
Generator :
Valid from :
Valid until :
Part-A  
A.1 GSTIN of Supplier  
A.2 Place of Dispatch  
A.3 GSTIN of Recipient  
A.4 Place of Delivery  
A.5 Document Number  
A.6 Document Date  
A.7 Value of Goods  
A.8 HSN Code  
A.9 Reason for Transportation  
Part-B  
B.1 Vehicle Number for Road  
B.2 Transport Document Number/Defence Vehicle No./Temporary Vehicle Registration No./Nepal or Bhutan VehicleRegistration No.  
Notes. - 1. HSN Code in column A.8 shall be indicated at minimum two digit level for taxpayers having annual turnover upto five crore rupees in the preceding financial year and at four digit level for taxpayers having annual turnover above five crore rupees in the preceding financial year.