State of Andhra Pradesh - Act
Andhra Pradesh Goods and Services Tax (Second Amendment) Rules , 2022
ANDHRA PRADESH
India
India
Andhra Pradesh Goods and Services Tax (Second Amendment) Rules , 2022
- Published on 23 December 2022
- Not commenced
- [This is the version of this document from 23 December 2022.]
- [Note: The original publication document is not available and this content could not be verified.]
In exercise of the powers conferred by section 164 of the Andhra Pradesh Goods and Services Tax Act, 2017 (Act No.16 of 2017), the Government of Andhra Pradesh, on the recommendations of the Goods and Services Tax Council, hereby makes the following rules further to amend the Andhra Pradesh Goods and Services Tax Rules, 2017 namely:-(1)These rules may be called the Andhra Pradesh Goods and Services Tax (Second Amendment) Rules, 2022. (2)Save as otherwise provided in these rules, they shall come into force on the date of their publication in the official Gazette with effect 01.10.2022. (1)of section 39 for each month or part thereof, has not furnished returns for a continuous period of six months;(i)being a registered person required to file return under proviso to subsection (1) of section 39 for each quarter or part thereof, has not furnished returns for a continuous period of two tax periods. (1)A credit on registered person, who has availed of input tax any inward supply of goods or services or both , other than the supplies on which tax is payable on reverse charge basis, but fails to pay to the supplier thereof, the amount towards the value of such supply along with the tax payable thereon, within the time limit specified in the second proviso to sub section (2) of section 16, shall pay an amount equal to the input tax credit availed in respect of such supply along with interest payable thereon under section 50, while furnishing the return in FORM GSTR-3B for the tax period. immediately following the period of one hundred and eighty days from the date of the issue of the invoice :Provided that the value of supplies made without consideration as specified in Schedule I of the said Act shall be deemed to have been paid for the purposes of the second proviso to sub-section (2) of section 16 :Provided further that the value of supplies on account of any amount added in accordance with the provisions of clause (b) of sub-section (2) of section 15 shall be deemed to have been paid for the purposes of the second proviso to sub-section (2) of section 16.; (2)Where the said registered person subsequently makes the payment of the amount towards the value of such supply along with tax payable thereon to the supplier thereof, he shall be entitled to re-avail the input tax credit referred to in sub-rule (1). "b. sub-rule (3) shall be omitted.