Section 4 in Assam Tax Reimbursement for Eligible Tourism Units Scheme, 2018
4. Conditions and limitations.
- The amount reimbursable under this Scheme to the eligible Tourism Unit shall be as below :(1)An eligible Tourism Unit, which commences its commercial operation during the period commencing from 1st January, 2018 to 31st December, 2022, shall in respect of intra-State supplies made within the State, be entitled to reimbursement of 50% of the State tax (SGST) paid through debit in the electronic cash ledger account maintained by the unit in terms of sub-section (1) of section 49 of the Assam Goods and Services Act, 2017 after utilization of the available amount of the input tax credit of the State tax (SGST) and Integrated tax (IGST) until the amount of such tax reimbursement exceeds the quantum of monetary ceiling or till the expiry of period of eligibility, whichever is earlier.(2)The time limit and monetary ceiling of such tax reimbursement for the eligible tourism unit shall be 10 years from the date of commencement of commercial operation subject to maximum of 100% of fixed capital investment.(3)The incentive under the Reimbursement Scheme for Tourism Units shall not be available if the Tourism Unit has already availed or is availing the benefit of reimbursement under any other Scheme/ Policy of the State Government.(4)Notwithstanding anything contained herein above, this scheme shall not apply to the hotels and resorts above 2 star category and river cruise which are eligible for tax reimbursement under the Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017.
