LexThe Arunachal Pradesh Goods and Services Tax ( Amendment) Act, 2020
Arunachal Pradesh · state statute
Open in Lexace · Ask the AI about this actThe Arunachal Pradesh Gazette EXTRAORDINARY PUBLISHED BY AUTHORITY No. 65, Vol. XXV, Naharlagun, Tuesday, February 18, 2020, Magha 29,1941 (Saka) GOVERNMENT OF ARUNACHAL PRADESH LAW, LEGISLATIVE AND JUSTICE DEPARTMENT ARUNACHAL PRADESH CIVIL SECRETARIAT ITANAGAR NOTIFICATION The 18th February, 2020 No. Law/Legn-14/2019.—The following Act of the Arunachal Pradesh Legislative Assembly which was passed in the Third Session of the Seventh Legislative Assembly and received the assent of the Governor of Arunachal Pradesh is hereby published for general information, (Received the assent of the Governor on 12th February, 2020) THE ARUANCHAL PRADESH GOODS AND SERVICES TAX (AMENDMENT) ACT, 2020 (ACT No. 1 0F 2020) An Act further to amend the Arunachal Pradesh Goods and Services Tax Act, 2017. Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventieth year of the Republic of India as follows; - 1. (1) ThisActmay be called the Arunachal Pradesh Goods and Services Short title Tax (Amendment) Act, 2020. and ) commence- (2) Saveasotherwise provided in this Act, the provisions of this Act shall ment. be deemed to have come into force with effect from 1% January, 2020. Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision. 2. Inthe principal Act, in section 2, inclause (4), after the words “the Appellate Amendment Authority for Advance Ruling,”, the words “the National Appeliate. Authority of section 2. for Advance Ruling,” shall be inserted. 3. Inthe principal Act, in section 10, — Amendment : £ of section 10. (1) insub-section (1), after the second proviso, the following Explanation shall be inserted, namely : — “Explanation — For the purposes of second proviso, the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount shall not be taken into account for determining the value of turnover in the State.”; (2) insub-section (2),— (@) inclause (d), the word “and” oceurring at the end shall be omitted ; (B) inclause (), for the word “Councit”, the words “Council ; and” shall be substituted; 2 The Arunachal Pradesh Extrzordinary Gazette, February 18, 2020 (c) afterclause (e), the following clause shall be inserted, namely: — “(fy heisneithera casual taxable person nora non-resident taxable person:"; (3) after sub-section (2), the following new sub-section shall be inserted, namely : — “(2A) Notwithstanding anything to the contrary contained in this Act, but subject to the provisions of sub-sections (3) and (4) of section 9, a registered person, not eligible to opt to pay tax under sub- section (1) and sub-section (2), whose aggregate turnover in the preceding financial year did not exceed fifty lakh rupees, may opt to pay, in lieu of the tax payable by him under sub-section (1) of section 9, an amount of tax calculated at such rate as may be prescribed, but not exceeding three per cent. of the turnover in the State, if he is not— (a) engaged in making any supply of goods or services which are not leviable to tax under this Act | (b) engagedin making any inter-State outward supplies of goods orservices ; (c) engagedin making any supply of goods or services through an electronic commerce operator who is required to collect tax at source under section 52 ; (d) a manufacturer of such goods or supplier of such services as may be notified by the Government on the recommendations of the Council ; and (e) acasual taxable person ora non-resident taxable person: Provided that where more than one registered person is having the same Permanent Account Number issued under the Income-tax Act, 1961, the registered person shali not be eligible to opt for the scheme under this sub-section unless all such registered persons opt to pay tax under this sub- section.”,; (4) insub-section (3), after the words, brackets and figure “under sub-section (5 (8 (7 (1)" atboth the places where they occur, the words, brackets, figure and Jetter “or sub-section (2A), as the case may be,” shall be inserted. in sub-section (4), after the words, brackets and figure “of sub-section (1)", the words, brackets, figure and letter “or, as the case may be, sub- section (2A)" shall be inserted in sub-section (5), after the words, brackets and figure “‘under sub-section (1)", the words, brackets, figure and letter “or sub-section (2A), as the case may be,” shall be inserted after sub-section (5), the following Explanations shall be inserted, namely: — “Explanation 1.— For the purposes of computing aggregate turnover of a person for determining his eligibility to pay tax under this section, the expression “aggregate turnover” shall include the value of supplies made by such person from the 1st day of April of a financial year up to the date when he becomes liable for registration under this Act, but shall not include the value of exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount. Explanation 2. — For the purposes of determining the tax payable by a person under this section, the expression “tu i ’ f ; mover in State” include the value of following supplies, namely : — Bonee (a) supplies from the first f April of a finan o the date day of April of a fi ial y \ a financial year up when such person becomes liable for registrati w: i h h gistration under this Act; (b) exemptsu pply of services provi loans or advances in so farp vided by way of extending deposits, S as i ; way of interest or discount the consideration is represented by Central Act 43 of 1961. The Arunachal Pradesh Extraordinary Gazette, February 18, 2020 3 Amendment 4 of section 22. Amendment 5 of section 25. Central Act 18 of 2016. In the Principal Act, in section 22, in sub-section (1), in the second proviso, for the punctuation mark “.", the punctuation mark (:) shall be substituted and thereafter the following new proviso shall be inserted, namely: — “Provided also that the Government may, on the recommendations of the Council, enhance the aggregate turnover from twenty lakh rupees to such amount not exceeding forty lakh rupees in case of supplier who is engaged exclusively in the supply of goods, subject to such conditions and limitations, as may be notified. Explanation.— For the purposes of this sub-section, a person shall be considered to be engaged exclusively in the supply of goods even if he is engaged in exempt supply of services provided by way of extending deposits, loans or advances in so far as the consideration is represented by way of interest or discount.”. In the principal Act, in section 25, after sub-section (6), the following new sub-sections shall be inserted, namely: — “(6A) Every registered person shall undergo authentication, or furnish proof of possession of Aadhaar number, in such form and manner and within such time as may be prescribed: Provided that if an Aadhaar number is not assigned to the registered person, such person shall be offered alternate and viable means of identification in such manner as Government may, on the recommendations of the Council, prescribe: Provided further that in case of failure to undergo authentication or furnish proof of possession of Aadhaar number or furnish alternate and viable means of identification, registration allotted to such person shail be deemed to be invalid and the other provisions of this Act shall apply as if such person does not have a registration. (6B) On and from the date of notification, every individual shall, in order to be eligible for grant of registration, undergo authentication, or furnish proof of possession of Aadhaar number, in such manner as the Government may, on the recommendations of the Council, specify in the said notification: Provided that if an Aadhaar number is not assigned to an individual, such individual shall be offered alternate and viable means of identification in such manner as the Government may, on the recommendations of the Council, specify in the said notification. (6C) On and from the date of notification, every person, other than an individual, shall, in order to be eligible for grant of registration, undergo authentication, or furnish proof of possession of Aadhaar number of the Karta, Managing Director, whole time Director, such number of partners, Members of Managing Committee of Association, Board of Trustees, authorised representative, authorised signatory and such other class of persons, in such manner, as the Government may, on the recommendations of the Council, specify in the said notification: Provided that where such person or class of persons have not been assigned the Aadhaar Number, such person or class of persons shall be offered alternate and viable means of identification in such manner as the Government may, on the recommendations of the Council, specify in the said notification. (6D) The provisions of sub-section (6A) or sub-section (6B) or sub-section (6C) shall not apply to such person or class of persons or part of the State, as the Government may, on the recommendations of the Council, specify by notification. Explanation. — For the purposes of this section, the expression “Aadhaar number” shall have the same meaning as assigned to it in clause (a) of section 2 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016.” 4 The Arunachal Pradesh Extraordinary Gazette, February 18, 2020 Insertion of 6. In the Principal Act, after section 31, the following new section new section shall be inserted, namely: — 31A. “Facility of “31A. The Government may, on the recommendations of the digital Council, prescribe a class of registered persons who shall payment to provide prescribed modes of electronic payment to the recipient. recipient of supply of goods or services or both made by him and give option to such recipient to make payment accordingly, in such manner and subject to such conditions and restrictions, as may be prescribed.” Amendment 7. |, the Principal Act, in section 39, — of section % 39. (1) for sub-sections (1) and (2), the following sub-sections shall be substituted, namely: — “(1) Every registered person, other than an Input Service Distributor or a non-resident taxable person or a person paying tax under the provisions of section 10 or section 51 or section 52 shall, for every calendar month or part thereof, furnish, a return, electronically, of inward and outward supplies of goods or services or both, input tax credit availed, tax payable, tax paid and such other particulars, in such form and manner, and within such time, as may be prescribed: Provided that the Government may, on the recommendations of the Council, notify certain class of registered persons wha shall furnish a return for every quarter or part thereof, subject to such conditions and restrictions as may be specified therein. (2) Aregistered person paying tax under the provisions of section 10, shall, for each financial year or part thereof, furnish a return, electronically, of turnover in the State, inward supplies of goods or services or both, tax payable, tax paid and such other particulars in such form and manner, and within such time, as may be prescribed.”; (2) forsub-section (7), the following sub-section shall be substituted, namely: — “(7) Every registered person who is required to furnish a return under sub-section (1), other than the person referred to in the proviso thereto, or sub-section (3) or sub-section (5), shall pay to the Government the tax due as per such return not later than the last date on which he is required to furnish such return: Provided that every registered person furnishing return under the proviso to sub-section (1) shall pay to the Government, the tax due taking into account inward and outward supplies of goods or services or both, input tax credit availed, tax payable and such other particulars during a month, in such form and manner, and within such time, as may be prescribed: Provided further that every registered person furnishing return under sub-section (2) shall pay to the Government, the tax due taking into account turnover in the State, inward supplies of goods or services or both, tax payable, and such other particulars during a quarter, in such form and manner, and within such time, as may be prescribed.”. Amendment 8. In the Principal Act, in section 44, in sub-section (1), for the of section punctuation mark “.", the punctuation mark (:) shall be 44, substituted and thereafter the following new provisos shall be inserted, namely: - “Provided that the Commissioner may, on the recommendations of the Council and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual return for such class of registered persons as may be specified therein: The Arunachal Pradesh Extraordinary Gazette, February 18, 2020 5 Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be notified by the Commissioner.” 9. Inthe Principal Act, in section 49, after sub-section (9), the following new sub-sections shall be inserted, namely: — “(10) A registered person may, on the common portal, transfer any Amendment amount of tax, interest, penalty, fee or any other amount available of section 49. in the electronic cash ledger under this Act, to the electronic cash ledger for integrated tax, central tax, State tax or cess, in such form and manner and subject to such conditions and restrictions as may be prescribed and such transfer shall be deemed to be a refund from the electronic cash ledger under this Act (11) Where any amount has been transferred to the electronic cash ledger under this Act, the same shall be deemed to be deposited in the said ledger as provided in sub-section (1).". 10. Inthe Principal Act, in section 50, in sub-section (1), for the punctuaton Amendment mark “.", the punctuation mark (:) shall be substituted and thereafterthe of section 50. following new proviso shall be inserted, namely: — “Provided that the interest on tax payable in respect of supplies made during a tax period and declared in the return for the said period furnished after the due date in accordance with the provisions of section 39, except where such return is furnished after commencement of any proceedings under section 73 or section 74 in respect of the said period, shall be levied on that portion of the tax that is paid by debiting the electronic cash ledger.”. 11. Inthe Principal Act, in section 52, — Amendment f section 52. (1) insub-section (4), for the punctuation mark *.", the punctuation mark (:) il shall be substituted and thereafter the following new provisos shall be inserted, namely: — “Provided that the Commissioner may, for reasons to be recorded in writing, by notification, extend the time fimit for furnishing the statement for such class of registered persons as may be specified therein: Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be notified by the Commissioner.”; (2) insub-section (5), for the punctuation mark “.", the punctuation mark (:) shall be substituted and thereafter the following new provisos shall be inserted, namely: — “Provided that the Commissioner may, on the recommendations of the Counczil and for reasons to be recorded in writing, by notification, extend the time limit for furnishing the annual statement for such class of registered persons as may be specified therein: Provided further that any extension of time limit notified by the Commissioner of Central tax shall be deemed to be notified by the Commissioner.”. 12. Inthe Principal Act, after section 53, the following new section shall be Insertion of inserted, namely: — new section 53A. “53A. Where any amount has been transferred from the electronic “Transfer of cash ledger under this Act to the electronic cash ledger under certain the Arunachal Pradesh Goods and Services TaxAct or underthe amounts. Integrated Goods and Services TaxAct or under the Goods and Services Tax (Compensation to States) Act, the Government shall, transfer to the central tax account or integrated tax account or cess account, an amount equal to the amount transferred from the electronic cash ledger, in such manner and within such time as may be prescribed.” 6 The Arunachal Pradesh Extraordinary Gazette, February 18, 2020 Amendment 13. of section 54. Amendment 14. of section 95. Insertion of 15, ‘new section 101A. “National Appellate Authority for Advance Ruling under CGST Act, shall be Appellate Authority under this Act. Amendment 16. of section 102. Amendment 17. of section 103. In the Principal Act, in section 54, after sub-section (8), the following new sub-section shall be inserted with effect from the 1% of September, 2019, namely: — “(8A) Where the Central Government has disbursed the refund of State tax, the Government shall transfer an amount equal to the amount so refunded, to the Central Government’. in the principal Act, in section 95, — (1) inclause (a), — (a) after the words "Appellate Authority”, the words “or the National Appellate Authority” shall be inserted; (b) after the words and figures “of section 100", the words, figures and letter “or of section 101C of the the Central Goods and Services Tax Act” shall be inserted; (2) inclause (e), for the punctuation mark “.", the punctuation mark (;) shall be substituted and thereafter the following new clause shall be inserted, namely: — ‘(f) “National Appellate Authority” means the National Appellate Authority for Advance Ruling referred to in section 101A." In the Principal Act, after section 101, the following new section shall be inserted, namely: — “101A. Subject to the provisions of this chapter, for the purposes of this Act, the National Appellate Authority for Advance Ruling constituted under section 101A of the Central Goods and Services Act shall be deemed to be the National Appellate Authority for Advance Ruling under this Act” In the Principal Act, in section 102, in the opening portion, : — (1) after the words “Appellate Authority”, at both the places where they occur, the words “or the National Appellate Authority” shall be inserted; (2) after the words and figures “or section 101", the words, figures and letter “or section 101C of the Central Goods and Services Tax Act, respectively,” shall be inserted; (3) for the words “or the appellant”, the words “, appellant, the Authority or the Appellate Authority” shall be substituted. In the Principal Act, in section 103, — (1) after sub-section (1), the following new sub-section shall be inserted, namely: — “(1A) The Advance Ruling pronounced by the National Appellate Authority under this Chapter shall be binding on— (a) theapplicants, being distinct persons, who had sought the ruling under sub-section (1) of section 101B of the Arunachal Pradesh goods and Services Tax Act and all registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961; Central Act 43 of1961. The Arunachal Pradesh Extraordinary Gazette, February 18, 2020 7 Central Act43of 1961. 18. 19. 20. 21, 2) (b) the concerned officers and the jurisdictional officers in respect of the applicants referred to in clause (a) and the registered persons having the same Permanent Account Number issued under the Income-taxAct, 1961."; in sub-section (2), after the words, brackets and figure “in sub-section (1)*, the words, brackets, figure and letter “and sub-section (1A)" shall be inserted. In the Principal Act, in section 104, in sub-section (1),— (1) () after the words “Authority or the Appellate Authority”, the words “or the National Appellate Authority” shall be inserted; after the words and figures “of section 101", the words, figures and letter “or under section 101C of the Central Goods and Services Tax Act” shall be inserted. In the Principal Act, in section 105, — (1) () (©) In the Principal Act, in section 106, — (W] ) Amendment of section 104. for the marginal heading, the following marginal heading shall Amendment be substituted, namely: — of section 105. “Powers of Authority, Appellate Authority and National Appellate Authority.”; in sub-section (1), after the words “Appellate Authority”, the words “or the National Appellate Authority” shall be inserted; in sub-section (2), after the words “Appellate Authority” at both the places where they occur, the words “or the National Appeliate Authority” shall be inserted. for the marginal heading, the following marginal heading shall be substituted, namely: — “Procedure of Authority, Appellate Authority and National Appellate Authority.”; after the words “Appellate Authority”, the words “or the National Appellate Authority” shall be inserted. In the Principal Act, in section 171, after sub-section (3), the following new sub-section shall be inserted, namely: — “(3A) Where the Authority referred to in sub-section (2), after holding examination as required under the said sub-section comes to the conclusion that any registered person has profiteered under sub-section (1), such person shall be liable to pay penalty equivalent to ten per cent of the amount so profiteered: Provided that no penalty shall be leviable if the profiteered amount is deposited within thirty days of the date of passing of the order by the Authority. Explanation.— For the purposes of this section, the expression “profiteered” shall mean the mount determined on account of not passing the benefit of reduction in rate of tax on supply of goods or services or both or the benefit of input tax credit to the recipient by way of commensurate reduction in the price of the goods or services or both.”. G.S. Meena, Amendment of section 106. Amendment of section 171. IAS Commissioner to the GovernmentArunachal Pradesh, Itanagar. Published and printed by Directorate of Printing, Naharlagun. - 125/2020-DoP-250+Secy.(LA)-50+ Commissioner(T&E)-100+Secy. (Law & Judl.)-100-2-2020.