Goods & Service Tax, CBIC, Government of India :: ACES

KIND ATTENTION: CENTRAL EXCISE TAXPAYERS: Request for Suggestions from Industry & Trade Associations for Budget 2024-25 regarding changes in direct and indirect taxes. Press Release of decisions of the 54th GST Council. Instruction No. 02/2024 -GST - Guidelines for Second special All-India Drive against fake registrations –reg. With effect from 01st August 2024, the ACES Helpdesk will be operational in a single shift from 10 AM to 7:00 PM for the first seven days of every month, and then five days of a week. It will not operate on weekends (Saturday & Sunday) and gazetted holidays. KIND ATTENTION: CENTRAL EXCISE TAXPAYERS : URGENT MESSAGE : 4th July 2024 KIND ATTENTION: CENTRAL EXCISE TAXPAYERS. CBIC IS SEEKING SUGGESTIONS FROM TRADE & INDUSTRY WITH REGARD TO UNION BUDGET 2024-25 PROPOSALS. Click here for details. LATEST UPDATE (22/04/2024) Kind Attention: Central Excise & Service Tax Assessees: ICEGATE e-Payment Gateway portal is experiencing technical issue in NEFT/RTGS mode payment currently. CE & ST Taxpayers are requested to use NETBANKING mode for payment of tax dues till the time normal operations are restored. Inconvenience caused is deeply regretted. KIND ATTENTION: CENTRAL EXCISE TAXPAYERS : 31st MARCH 2024 IS THE DUE DATE FOR PAYMENT OF CENTRAL EXCISE DUTY FOR THE MONTH OF MARCH 2024. Taxpayers are requested to plan & carry out e-Payment of taxes well in advance in view of Holidays preceding the Due Date. Latest Update - 6th February 2024 - alternate steps to locate e-Payment Challan under ICEGATE portal. The Provisional Collection of Taxes Act, 2023 Clarification regarding GST rate on imitation zari thread or yarn based on the recommendation of the GST Council in its 52nd meeting held on 7th October, 2023 - reg. Clarifications regarding applicability of GST on certain services - reg. Press release on decisions of the 52nd GST Council. Press Release on decisions of the 51st GST Council. Attention Central Excise Tax payers: Please refer to Advisory 26/2023 dated 31.05.2023 issued by DGS Chennai regarding selection of proper accounting heads while making e-payment of Central Excise duties. Press Note dated 11.05.2023 - Automated Returns Scrutiny Module for GST returns - Reg Due to introduction of online internet banking by ICEGATE w.e.f 01.04.23, the NEFT/RTGS channel for payment of Central Excise & Service Tax Duties will not be available on 01.04.23 and 02.04.23. KIND ATTENTION: CENTRAL EXCISE TAXPAYERS : 31st MARCH 2023 IS THE DUE DATE FOR PAYMENT OF CENTRAL EXCISE DUTY FOR THE MONTH OF MARCH 2023. CBIC issued notifications to empower the Competition Commission of India to handle anti-profiteering cases under CGST Act, 2017 with effect from 01.12.2022 Clarification on refund related issues Guidelines for verifying the Transitional Credit in light of the order of the Hon’ble Supreme Court in the Union of India vs. Filco Trade Centre Pvt. Ltd., SLP(C) No. 32709-32710/2018, order dated 22.07.2022 & 02.09.2022 Corrigendum to Notification No. 20/2022-Central Tax dated 28.09.2022 Seeks to rescind Notification No. 20/2018-CT dated 28th March, 2018. Seeks to make amendments (Second Amendment, 2022) to the CGST Rules, 2017. Seeks to notify 01.10.2022 as the date on which provisions of sections 100 to 114, except clause (c) of section 110 and section 111 of Finance Act, 2022 shall come into force. Dear User, we would like to inform you that our CBIC Mitra Helpdesk Services will not be available from Saturday, 10th Sep, 7:00 A.M. to 11:00 P.M. due to the planned Maintenance Activity. For informational needs, we request you to refer FAQs and Press Releases. In case, you have any immediate query or grievance we request you to log ticket through ‘Self-Service’ module on cbic-gst.gov.in website. Thank you for your cooperation. Functionalities for appeal proceedings for Taxpayer appeal (APL-01) and Tax Department Appeal (APL-03) filed against Refund Orders (RFD-06) and functionality for filing appeal in form APL-03 by Tax Department against Refund Order (RFD-06) are available in CBIC-GST application for the officers. Advisory No. 07/2022 dated 01.07.2022 is available in Antarang portal. Notification issued to notify the provisions of clause (c) of section 110 and section 111 of the Finance Act, 2022 Notification issued to exempt taxpayers having AATO upto Rs. 2 crores from the requirement of furnishing annual return for FY 2021-22 Notification issued to extend due date of furnishing FORM GST CMP-08 for the quarter ending June, 2022 till 31.07.2022 Notifications issued to extend the waiver of late fee for delay in filing FORM GSTR-4 for FY 2021-22 and to extend dates of specified compliances Notifications issued to make amendments (First Amendment, 2022) to the CGST Rules, 2017 Procedure relating to sanction, post-audit and review of refund claims Notification issued to to waive off late fee under section 47 for the period from 01.05.2022 till 30.06.2022 for delay in filing FORM GSTR-4 for FY 2021-22. Notifications issued to extend the due date of filing FORM GSTR-3B for the month of April, 2022 and to extend the due date of payment of tax, in FORM GST PMT-06, for the month of April, 2022 by taxpayers who are under QRMP scheme. The National Single Window System has access to over 100 Central level approvals and State Single Window Systems of 14 States/ UTS with one user id andpassword. (www.nsws.gov.in)".

CBIC Mission Back to Main ACES Page

About Us Who We are CBIC Mission Vision Document Citizen's Charter What is ACES

Our mission is to achieve excellence in the formulation and implementation of Customs and Excise initiatives aimed at:
- realising the revenues in a fair, equitable and efficient manner
- administering the Government's economic, tariff and trade policies with a practical and pragmatic approach
- facilitating trade and industry by streamlining and simplifying Customs and Excise processes and helping Indian business to enhance its competitiveness
- creating a climate for voluntary compliance by providing guidance and building mutual trust
- combating revenue evasion, commercial frauds and social menace in an effective manner

Disclaimer:Information is being made available at this site purely as a measure of public facilitation. While every effort has been made to ensure that the information hosted in this website is accurate and up-to-date, Central Board of Indirect Taxes and Customs does not hold itself liable for any consequences, legal or otherwise, arising out of use or abuse of any such information.