8B. [ Determination of point of taxation in case of services provided by a person located in non-taxable territory to a person in non-taxable territory. [Inserted by Notification No. G.S.R. 370(E), dated 13.4.2017 (w.e.f. 1.3.2011).]
- Notwithstanding anything contained in these rules, the point of taxation in respect of services provided by a person located in non-taxable territory to a person 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 be the date of bill of lading of such goods in the vessel at the port of export.]
