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Union of India - Section

Section 6 in The Indirect Tax Dispute Resolution Scheme Rules, 2016

6. Any other information relevant to the case may be briefly indicated under row 11.

Form 2[See rule 2(4)]Form of Acknowledgment under Sub-section (2) Of Section 214 of the Finance Act, 2016 in Respect of Indirect Tax Dispute Resolution Scheme, 2016Reference No. ...................................................To,....................................................................................................................................Sir/ Madam,Whereas Mr./ Mrs./ M/s. ...................................................... (hereinafter referred to as the declarant) has filed a declaration under sub-section (1) of section 214 of the Finance Act, 2016 (28 of 2016);and the said declaration has been received on ......................... in the office of the designated authority.The designated authority hereby acknowledges the receipt of the declaration made and directs the declarant to pay the amounts due from him along with interest at the rate applicable and penalty equivalent to twenty-five percent of the penalty imposed on him by the order in original No ................. within fifteen days of the receipt of this acknowledgment.The declarant shall within seven days of making the payment furnish to the designated authority as undersigned the intimation of making the payment in Form 3 along with the proof payment.
    Signature of the designated authority ..............................
Place ....................... Name of the designated authority ..............................
Date ....................... Official Seal of the designated authority  
Form 3[See rule 4(2)]Form of Reporting the Payment under sub-section (3) of Section 214 of the Finance Act, 2016 (28 Of 2016) in Respect of Indirect Tax Dispute Resolution Scheme, 2016[In Duplicate]To,The Designated Authority..........................................................................Sir/ Madam,Please refer to the declaration made by me in Form 1 dated ................, and the acknowledgment issued by you in Form 2, vide your Reference No. ........................................ dated .....................As required I have deposited the amounts as follows on ......................
  Amount as per order in original Amount deposited
Duty    
Interest    
Penalty    
Copy of the Challan dated ....................... for making the payment as above are enclosed.
Place ....................... Signature of person making declaration ..............................
Date ....................... Name of person making declaration ..............................
Form 4[See rule 5(1)]Form of Order of Discharge of Dues under Sub-section (4) Section 214 of the Finance Act, 2016 (28 of 2016).Reference No. ...................................................Mr/ Mrs/ M/s ............................................... (Name and address of the declarant) (hereinafter referred to as declarant) had made a declaration under sub-section (1) of section 214 of the Finance Act, 2016 (28 of 2016) on ..............; andThe designated authority by acknowledgment of even number in Form 2 dated .............. acknowledged the said declaration;The Declarant has intimated as required under sub-section (3) of Section 214, the details of amount deposited by him against the said order in original in Form 3 dated ..................................Now, therefore, in exercise of the powers conferred by sub-section (4) of section 214 read with section 216 of the Finance Act, 2016, the designated authority hereby issues order of discharge of due the said declarant -(a)certifying the receipt of payment from the declarant towards full and final settlement of the amounts due from the declarant in terms of order in original No. ............................ dated .........................;(b)granting immunity, from all from all proceedings under the Act, in respect of the indirect tax dispute for which the declaration has been made under this Scheme.
    Signature of the designated authority ..............................
Place ....................... Name of the designated authority ..............................
Date ....................... Official Seal of the designated authority  
Copy To
(1)The declarant
(2)Assessing/ Adjudicating Officer
(3)Commissioner of Customs/ Central Excise/ Service Tax
(4)Concerned appellant authorities