Section 8(v) in The Goods and services Tax Settlement of funds Rules, 2017
(v)list of registered taxpayers from whom Integrated Tax was recovered with interest due to non-acceptance of a supply, by a supplier, and the input tax credit of the buyer was reversed with interest as provided under sections 42 and 43 of the Central Goods and Services Tax Act and the Goods and Services Tax Act of the concerned State (or section 21 of the Union Territory Goods and Services Tax Act) and the interest amount has been apportioned and upon the supplier subsequently accepting the supply, would result in reduction of amount of interest to be apportioned, in FORM GST STL 05.06.
