केन्द्रीय उत्पाद और सेवा कर का स्वचालन (एसीईएस) - अभिलेखागार
झलकें एसीईएस ई - फाइलिंग परिपत्र एसीईएस प्रमाणित सुविधा केंद्र योजना एक्सएमएल स्कीमा निर्धारिती संहिता पर भारतीय रिजर्व बैंक के परिपत्र चालान की स्थिति का पता लगाएं निर्धारिती की स्थिति का पता लगाएं सूचनापत्र सुरक्षित
Vision and Strategy
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
Our Commitment:
We shall carry out our tasks with:
- integrity and judiciousness
- courtesy and understanding
- objectivity and transparency
- promptness and efficiency
We shall encourage and assist voluntary tax compliance by our clients.
Our Strategy:
To achieve our mission, we would focus on:
- Enhancing the use of Information Technology
- Streamlining Customs and Excise Procedures
- Encouraging voluntary compliance
- Evolving cooperative initiatives
- Assisting in the formulation of Tariff policies
- Combating Revenue evasion, commercial frauds and social menace effectively
- Measuring conformance to service delivery standards
- Developing professionalism and responsibility
1. CIRCULAR ON REVISED PROCEDURE FOR MAKING E-PAYMENT OF CENTRAL EXCISE AND SERVICE TAX THROUGH
CBIC(ICEGATE)E-PAYMENT PORTAL - CIRCULAR NO.1069/3/2019/ CX DATED 24-06-2019
a)
http://www.cbic.gov.in/resources//htdocs-cbec/excise/cx-circulars/cx-circulars-2019/Circular1070-2019-CX.pdf
2. ADVISORY ISSUED BY DG SYSTEMS EXPLAINING STEP-BY-STEP PROCEDURE FOR EXISTING TAXPAYER MIGRATION
from www.aces.gov.in PORTAL TO www.cbic-gst.gov.in PORTAL
a) Advisory for Existing Taxpayer login under CBIC-GST Taxpayer portal
b) Advisory Existing TP1
c) Advisory Existing TP2
3. ADVISORY ISSUED BY DG SYSTEMS EXPLAINING STEP-BY-STEP PROCEDURE FOR NEW TAX PAYER REGISTRATION
IN www.cbic-gst.gov.in PORTAL
a) Advisory on New CE Taxpayer Registration under CBIC-GST Tax payer
portal-240519
b) Advisory-New TP1 (2)
c) Advisory-New TP2 (1)
4. As envisaged under Notification No.18/2017-Service Tax dated 22.06.2017, Form ST-3 or ST-3C
Return for the period from the 1st day of April, 2017 to the 30th day of June,2017, shall be
submitted by the 15th day of August, 2017 and the Revised return for the said period shall be
submitted within a period of 45 days from the date of submission of the return. The ST3 & ST3C
return utility, both Online and Offline, are now available in both offline and online versions. To
avoid congestion and inconvenience in the last minute, all assesses are requested to file their
ST-3/ST3C return for the said period immediately and not to wait till the last date. The assesses
can file return either online or use the offline utility by downloading the latest version from
"http://acesdownload.nic.in/" or from 'DOWNLOADS' Section of ACES website. यहां क्लिक करें
5. GST Awareness Campaign. यहां
क्लिक करें
6. The Central GST Act /Integrated GST Act /Union Territory GST Act of Parliament received the
assent of the President on the 12th April,2017.
7. Utilities for e-filing Service Tax Returns (ST-3 & ST3C) for the period October, 2016-March,
2017 are now available in both offline and online version. The last date of filing the ST-3/ST3C
return for the said period is 25th April, 2017. To avoid congestion and inconvenience in the last
minute, all assesses are requested to file their ST-3/ST3C return for the said period immediately
and not to wait till the last date. The assesses can file return either online or use the offline
utility by downloading the latest version from "http://acesdownload.nic.in/" or from 'DOWNLOADS'
Section of ACES website.
8. New Introduced CGST/IGST/UTGST/COMPENSATION BILLS are available here. For details:CGST Bill यहां क्लिक करें IGST Bill यहां क्लिक करें UTGST Bill यहां क्लिक करें COMPENSATION CESS BILL
यहां क्लिक करें
9. Since enrolment application went live,of many issues,one particular issue that has been
reported in significant numbers was pertaining to PAN validation of taxpayers,required to be done
after the application is submitted with either e-signature or DSC.GSTN has investigated many such
issues and have taken certain steps to help tax payers migrate successfully. For details यहां क्लिक करें
10. To view the Commissionerate wise Migration status please, यहां क्लिक करें
11. The ACES Service Desk Toll Free number 1800 425 4251 and E-mail ID aces.servicedesk@icegate.gov.in
will not be available from 01.03.2017. Please call CBIC Mitra Helpdesk Toll Free number 1800 1200
232 and E-mail ID cbecmitra.helpdesk@icegate.gov.in
for all queries and issues related to Central Excise, Service Tax & Goods and Services Tax.
12. Changes have been introduced in 8-digit tariff headings which are effective from 01.01.2017.
The updated tariff headings are available in ACES for online filing. The ER-1 offline utility has
also been updated with the latest CETSH and notifications introduced during January 2017.
Assessees may kindly download the latest utility of ER1, for filing the return for the month of
January'17. For downloading the utility, यहां
क्लिक करें
13. Instructions and information of batches for GSTN Front-End training in Kanchipuaram in
February 2017 are uploaded on Antarang home page. Please contact training@icegate.gov.in for
queries.
14. All CX/ST ZONAL Chief Commissioners are required to immediately create GST Migration SEVA
KENDRAS to Assist CE/ST Assessees to Migrate to GST. In this regard, please see MEMBER'S DO LETTER
dated 27.01.2017, For Details: Letter Regarding GST Migration Seva Kendras यहां क्लिक
करें Bangalore Zone Letter for GST Migration Seva Kendra यहां
क्लिक करें PPT On GST Migration यहां क्लिक करें
15. Migration to GST has commenced for Central Excise assessees with effect from 9th January,
2017. Assessees can log in and get their provisional credentials for GST. For details यहां
क्लिक करें
16. The taxpayers based abroad and desirous of making the Service Tax payment in respect of Cross
border B2C OIDAR services provided online/electronically to consumers in taxable territory has
been enabled through cbec-easiest.gov.in.
For Details about the procedure for OIDAR payments, Please यहां क्लिक
करें
17. In view of the Notification NO. 46 to 49/2016-ST, all dated 9th November 2016, coming into
force with effect from 1.12.2016, Service tax would be charged on 'Online Information and Database
Access or Retrieval (OIDAR) Services' provided by any person located in non-taxable territory and
received by a person located in taxable territory, in India. For Registration: यहां क्लिक करें
18. In view of the impending implementation of Goods & Service Tax (GST), Board has decided that
the Annual Return for CE & ST assessees for the year 2015-16, due on 30.11.2016, shall not be
required to be filed. For details, Please: यहां क्लिक करें
19. All the TEMP based Registrants (Central Excise & Service Tax) are advised to get converted
into PAN based Registrants immediately since only the PAN based Registrants will be considered for
migration to GSTN for GST implementation. For details: File1_Active_Registration यहां क्लिक करें
File2-Active Registration-No payment यहां क्लिक
करें File3-Inactive and not present यहां क्लिक करें
20. Excel Offline Utility for offline filing of ER-8 Return by Jewellery Manufacturers is
available for download in ACES website. The file can be downloaded from ACES Downloads Section "
Click Here To Download The Utilities > Download ER-8 Return Excel utility-Jewellery
Manufacturers".
21. Central Excise assessees can file revised return now into force w.e.f.17th August,2016 as
envisaged under notification no.42/2016-CE(NT) dated 11.08.2016. An assessee who has filed the
return (ER1/2/3) on or before the due date can now submit a revised return by the end of the
calendar month in which the original return is filed. For details यहां क्लिक करें
22. For any doubt while filing the ST-3 Return in view of the KKC related changes. For details यहां क्लिक करें
23. A new functionality of Centralised Registration in Central Excise for Jewellery and other
specified manufacturers is available in ACES. For the procedure please यहां क्लिक करें
24. New Accounting Codes have been allotted to Krishi Kalyan Cess - 00441509(Tax Receipts),
00441510 (Other Receipts), 00441512(Penalties). Assessees may tender their payments through
EASIEST website cbec-easiest.gov.in
For details यहां क्लिक करें
25. New Accounting Codes have been allotted to Infrastructure Cess vide Pr.CCA, CBIC, New Delhi's
OM NO. Coord/13-6/h/A/c/Vol.VIII/333 Dt. 28-3-2016. Assessees may tender their payments through
EASIEST website cbec-easiest.gov.in
For details यहां क्लिक करें
26. Permanent Account Number (PAN) is mandatory for obtaining Central Excise Registration for
applicants other than Government departments. Applicants who are not Government departments shall
not be granted registration in the absence of PAN. For details please refer to CBIC Notification
No. 7/2015-CE (NT) dated 01.03.2015. (यहां
क्लिक करें)
27. Service Tax Registration will be issued within 2 days of filing ST1 application, in the case
of Single Premises Registration. Prescribed documents are required to be submitted within 7 days.
Verification of documents will be done post issue of Registration Certificate. For details on
documentation, time limits and procedure, please refer to CBIC Order 1/2015 ST dt 28-02-2015. (यहां
क्लिक करें)
28. Permanent Account Number (PAN) is mandatory for obtaining Service Tax Registration for
applicants other than Government Departments. Applicants, who are not Government Departments shall
not be granted registration in the absence of PAN. For details, please refer to CBIC Order 1/2015
ST dt 28-02-2015. (यहां
क्लिक करें)
29. Existing registrants, except Government departments not having PAN shall obtain PAN and apply
online for conversion of temporary registration to PAN based registration by 31st May, 2015,
failing which the temporary registration shall be liable for cancellation. For details, please
refer to CBIC Order 1/2015 ST dt 28-02-2015. (यहां
क्लिक करें)
30. For any doubt or clarification as to how the entry of old and new rates in both ADV and
Specific rates tables can be made in ST3, the assessees are requested to refer to FAQs.
31. Draft circular on Unjust Enrichment in Service Tax is available for feedback and comments.
Send your feedback to commr.st-cbec@nic.in or sreeparvathy.sl@gov.in or mittal.drgaurav@gov.in by
6th September 2016. For details यहां क्लिक करें
32. Although the reorganization of formations under CBIC will take effect from 15th October 2014,
to avoid inconvenience to the existing Central Excise and Service Tax assessees, they will
continue to be mapped in ACES to the existing location codes (Commissionerate, Division and
Range). Applicants for new registration can also apply to the existing formations. After migration
of the assessees to the new formations, information will be sent to the assessees via email
informing them of their new locations. Facility will also be provided in ACES for assessees to
ascertain their new location codes, on their own, without visiting the Range offices, through
"know you location code" on ACES website and filling of the registration number.
33. The status of the XML file of ST-3 return uploaded by the assessee can be ascertained after
one business day of uploading the return by accessing 'RET > e-filing > view XML status'.
34. Revised ST-3 return can be filed within a period of 90 days from the date of filing the
original return.
35. It is advised that assessees may first go through FAQs
before approaching Service Desk. It is further suggested that for general/basic clarifications
relating to ACES, one may call up the toll-free number (1800 425 4251) and seek guidance. In case
of specific difficulties while accessing the ACES application, users can directly e-mail service
desk (cbecmitra.helpdesk@icegate.gov.in)
with following information:
a) Name of the entity & Registration No.
b) Jurisdiction (Commissionerate, Division & Range)
c) Contact Person's name, Phone number & Mobile Number
d) Full description of the problem
e) Date & Time of encountering the issue
f) Please attach relevant screen shots / Navigation paths, if any.
36. Please note that ACES Service Desk handles issues/difficulties pertaining to ACES Software
Application only. For any information or clarifications regarding Central Excise/Service Tax law &
procedures, you are advised to contact your jurisdictional Central Excise / Service Tax Office.
37. Those assessees of Service Tax who may not have requisite IT infrastructure/resources can seek
the assistance from ACES Certified Facilitation Centres (CFCs) set up by eligible Members of
ICAI/ICAI/ICSI, holding valid Certificates of Practice. Authorized persons of CFC's can work in
ACES on behalf of the assessees and the services would be available on payment of prescribed
service charges for various services such as digitization of paper documents and on-line filing/
uploading of documents such as Application for Registration, Returns, Claims, Permissions and
Intimations etc. in ACES. For more details, you may visit CFC Section of the ACES website.
38. केन्द्रीय उत्पाद शुल्क और सेवा कर की नवीनतम अधिसूचनाओं / के परिपत्रों के लिए यहां क्लिक करें।
यहां
क्लिक करें
39. सीबीईसी परिपत्र संख्या 956/17/2011- सीएक्स, दिनांक 28 सितंबर, 2011 केन्द्रीय उत्पाद शुल्क और
सेवा कर विवरणी इलेक्ट्रॉनिक रूप से दाखिल करने के लिए और इलेक्ट्रॉनिक उत्पाद शुल्क और सेवा करके
भुगतान के लिए प्रक्रिया के बारे में जानकारी पाने के लिए यहाँ क्लिक करें। यहां क्लिक करें
40. सीबीईसी परिपत्र संख्या 955/16/2011- सीएक्स , दिनांक 15 सितम्बर, 2011 एसीईएस में केन्द्रीय
उत्पाद शुल्क की विवरणियों की अनिवार्य ई – फाइलिंग, केंद्रीय उत्पाद शुल्क निर्धारितियों के लिए
जानकारी पाने हेतु यहाँ क्लिक करें। यहां
क्लिक करें
41. एसीईएस की नई विशेषताएं
I. प्रत्येक मॉड्यूल में एक उप मेनू "प्रिंट पावती’’ उपलब्ध है ताकि बाद में प्रतिक्रिया/ पावती संदेश
का एक प्रिंट लिया जा सकें।
II. निर्धारिती अब ऑनलाइन, ऑफ़लाइन उपयोगिता और एक्सएसडी स्कीमा माध्यम से ईआर 7 विवरणी जमा कर सकते
हैं।
III. "एक्सएलएस अपलोड" टेम्पलेट (अपलोड) संगत स्थानों पर ए 1 और एसटी 1 प्रपत्र में एकाधिक पतों /
ऑफ़लाइन परिसर को प्राप्त करने और फिर इसे ऑनलाइन अपलोड करने के लिए उपलब्ध हैं।
42. नए निर्धारितियों और मौजूदा निर्धारितियों द्वारा एसीईएस के साथ पंजीकरण के लिए विस्तृत कदम उठाने
हेतु ऊपर 'सहायता' अनुभाग में जाएँ , (टीपिन मेल का उपयोग कर) और प्रक्रिया द्वारा खाते को अनब्लॉक
करना।
43. केन्द्रीय उत्पाद शुल्क विवरणी की ई फाइलिंग (ईआर-1, ईआर-2, ईआर-3, ईआर-4, ईआर-5, ईआर-6, ईआर-7 और
ईआर8) सभी निर्धारितियों के लिए 10 /01/2011 से प्रभावी अधिसूचना सं. 21/2011 और संख्या 22/2011 -
केन्द्रीय उत्पाद शुल्क, दोनों दिनांक 14/09/ 2011 द्वारा अनिवार्य बनाया गया (अधिसूचना सं 21/2011 के लिए यहाँ क्लिक
करें) (अधिसूचना सं 22/2011 के लिए यहाँ
क्लिक करें)
44. सेवा कर विवरणी की ई फाइलिंग (एसटी 3) सभी निर्धारितियों के लिए 01/10/2011 से प्रभावी अधिसूचना
सं 43 / 2011 सेवा कर, दिनांकित 25/08/ 2011 द्वारा अनिवार्य बनाई गई (अधिसूचना के लिए यहाँ क्लिक करें)
45. एसीईएस प्रमाणित सुविधा केंद्र के बारे में आईसीएआई / आईसीडब्ल्यूएआई / आईसीएसआई के साथ समझौता
ज्ञापन पर जानकारी के लिए सीएफसी लिंक पर क्लिक करें जिसे 31-3-2013 तक बढ़ाया गया है।
46. प्रयोक्ता अब केन्द्रीय उत्पाद शुल्क का भुगतान और सेवा कर करने के लिए, डाउनलोड अनुभाग में
उपलब्ध जीएआर 7 चालान प्रपत्र डाउनलोड कर सकते हैं।
47. एसीईएस प्रमाणित सुविधा केन्द्र के लिए प्रक्रिया प्रचालनरत बनाई गई है। अधिक जानकारी के लिए
सीएफसी लिंक पर क्लिक करें।
48. उत्पाद शुल्क और सेवा कर भुगतान के लिए निर्धारिती कोड अनिवार्य
I. भारतीय रिजर्व बैंक ने 29 जुलाई 2010 के परिपत्र संख्या डी जीबीए. जीएडी संख्या एच 03/2010-11 को
जारी करते हुए अधिकृत बैंकों के लिए केवल उन निर्धारितियों से केंद्रीय उत्पाद शुल्क और सेवा कर
भुगतान अनिवार्य बनाया है जिनके पास इजिएस्ट निदेशिका में निर्धारिती कोड (पंजीकरण संख्या) मौजूद
है। दिनांक 1 सितंबर 2010 से प्रभावी, बैंक तब तक कोई भुगतान स्वीकार नहीं करेंगे जब तक निर्धारिती
कोड निदेशिका में निर्धारिती कोड मौजूदा न हो, जिसे इजिएस्ट (एनएसडीएल) पोर्टल से बैंक द्वारा
डाउनलोड किया जा सकता है, जो सीबीईसी के एसीईएस पंजीकरण डेटा बेस से इसे प्राप्त करते हैं (आरबीआई परिपत्र के लिए यहां
क्लिक करें)।
अब निर्धारिती अपने आप एनएसडीएल की वेबसाइट (https://cbec-easiest.gov.in/EST/AssesseeVerification.do)
aसे अपने निर्धारिती कोड की उपस्थिति का सत्यापन कर सकते हैं और यदि यह मौजूदा नहीं है तो वे संबंधित
अधिकारी से संपर्क कर सकते हैं। यदि कंप्यूटर द्वारा पंजीकरण संख्या प्राप्त नहीं होती है (पूर्व
एसएसीईआर / एसएपीएस या मौजूदा एसीईएस अनुप्रयोग) तो निर्धारिती एसीईएस के माध्यम से नए पंजीकरण
प्रमाण पत्र के लिए एक नए निर्धारिती के रूप में आवेदन कर सकते हैं। निर्धारिती यह नोट करें कि
उन्हें संबंधित अधिकारी द्वारा पंजीकरण प्रमाण पत्र जारी होने के बाद ही निर्धारिती कोड निर्देशिका
में उनका निर्धारिती कोड अंतरित किया जाता है।
49. ई-भुगतान
I. ई-भुगतान के लिए, निर्धारितियों को अधिकृत बैंकों (वर्तमान में 28 बैंक हैं), में नेट बैंकिंग खाते
खोलने की जरूरत है, जिनकी सूची इजिएस्ट (उत्पाद कर और सेवा कर में (https://cbec-easiest.gov.in/EST/InputPageForEPaymentServlet).
द्वारा किया जाता है।निर्धारितियों द्वारा आईसीआईसीआई बैंक, एचडीएफसी और एक्सेस बैंक के माध्यम से
केवल चुने हुए आयुक्तालयों में किया जा सकता है, जिसकी सूची पूर्व कथित इजिएस्ट वेबसाइट पर दी गई
है। अन्य सभी अधिकृत बैंकों द्वारा सभी आयुक्तालयों के लिए भुगतान किए जा सकते हैं।
II. भुगतान के लिए, निर्धारिती एसीईएस वेबसाइट (http://www.aces.gov.in/) पर जाएं और ई-भुगतान लिंक पर
क्लिक करें, जो उन्हें इजिएस्ट पोर्टल ईएएसआईईएसटी पोर्टल (https://cbec-easiest.gov.in/EST/InputPageForEPaymentServlet)
पर ले जाएगी या वे सीधे इजिएस्ट पोर्टल पर संपर्क कर सकते हैं।
III. ई - भुगतान के लिए प्रक्रिया ः
a. उत्पाद शुल्क और सेवा कर ऑनलाइन भुगतान करने के लिए निर्धारिती को या तो विभाग द्वारा आबंटित 15
अंक के कोड द्वारा या तत्कालीन एसएसीईआर/एसएपीएस के तहत या वर्तमान एसीईएस अनुप्रयोग में प्रवेश करना
होगा।
b. डाले गए निर्धारिती कोड की वैधता के लिए एक ऑनलाइन जांच की जाएगी।
c. यदि निर्धारिती कोड मान्य है, तो इसी निर्धारिती के विवरण जैसे नाम, पता, आयुक्तालय कोड आदि
वर्तमान के रूप में निर्धारिती मास्टर कोड के अनुसार प्रदर्शित किए जाएंगे।
d. निर्धारिती कोड के आधार पर, शुल्क / कर अर्थात् केन्द्रीय उत्पाद शुल्क या सेवा कर के लिए भुगतान
स्वचालित रूप से चयन किया जाएगा।
e.निर्धारिती को भुगतान के कर / शुल्क के प्रकार का चयन करने के लिए उत्पाद शुल्क के लिए लेखांकन
संहिता पर क्लिक करना होगा या सेवा कर के लिए लेखांकन संहिता कर /शुल्क के प्रकार को क्लिक करना होगा
जो भुगतान किए जाने वाले कर /शुल्क के प्रकार पर निर्भर करता है।
f. एक समय पर निर्धारिती छह लेखांकन संहिता का चयन कर सकते हैं।
g. निर्धारिती द्वारा बैंक का भी चयन किया जाना चाहिए जिस के माध्यम से भुगतान किया जाना है ।
h. दर्ज किया गया डेटा प्रस्तुत करने पर, एक पुष्टिकरण स्क्रीन प्रदर्शित किया जाएगा। यदि करदाता
स्क्रीन में दर्ज किए गए डेटा की पुष्टि करता है, तो यह चयनित बैंक के नेट बैंकिंग साइट पर निर्देशित
किया जाएगा।
i. करदाता प्रयोक्ता / आईडी पासवर्ड के साथ नेट - बैंकिंग साइट पर लॉग इन करेगा जो उसे इस उद्देश्य
के लिए नेट बैंकिंग हेतु बैंक द्वारा उपलब्ध कराई गई है, और बैंक साइट पर भुगतान विवरण दर्ज किया
जाएगा।
j. सफल भुगतान होने पर, एक चालान पर्ची प्रदर्शित की जाएगी जिसमें सीआईएन, भुगतान विवरण और बैंक का
नाम जिसके माध्यम से ई - भुगतान किया गया है, लिखा होगा। यह पर्ची किए गए भुगतान का प्रमाण है।
50. अधिगम प्रबंधन सॉफ्टवेयर के डाउनलोड करने योग्य संस्करण (एलएमएस) एसीईएस होम पेज के डाउनलोड
अनुभाग में उपलब्ध हैं।
eFiling Offline Utilities/Schema
eFiling Offline Utilities/Schema
Assessees can file their Central Excise and Service Tax Returns using following offline Excel
Utilities/XML Schema by downloading the same from this page.
It is advised that the latest Excel Utility may be used every time, for filing Returns, by
downloading it from the link given below
Click on the respective Excel Utility/XML Schema hyperlink to download. Please refer the
detailed Instructions Sheet embedded within the utility before using the same.
| Service Tax | |||
| Excel Utilities | Last Updated | XML Schema | Last Updated |
| Download ST3 Return Excel Utility (V1.10) (For Filing ST-3 returns for Quarter Apr-June 2017) |
13-07-2017 | Download XML Schema for ST3 Return (V1.10) | 13-07-2017 |
| Download ST3 Return Excel Utility (V1.9) (For Filing ST-3 returns for Half Year Apr-Sept 2016-2017 onwards) |
31-03-2017 | Download XML Schema for ST3 Return (V1.9) | 31-03-2017 |
| Download ST3 Return Excel Utility (V1.5) (For Filing ST-3 returns for period Oct-Mar 2015-2016) |
08-04-2016 | Download XML Schema for ST3 Return (V1.5) | 06-04-2016 |
| Download ST3 Return Excel Utility (V1.4) (For Filing ST-3 returns for period Oct-Mar 2012-2013 to Aprl-Sept 2015-2016) |
01-10-2015 | Download XML Schema for ST3 Return (V1.4) | 01-10-2015 |
| Download ST3 Return Excel Utility (For Filing ST-3 returns for the Quarter Jul-Sep 2012) |
29-04-2013 | Download XML Schema for ST3 Return | 29-04-2013 |
| Download ST3
Return Excel Utility (For Filing ST-3 returns for the Quarter Apr-Jun 2012) |
Updated | ||
| Download Audit Offline Utility and XSD (For generating Offline Audit Xml) | |||
| For Departmental User Only | |||
| Excel Utilities | Last Updated | XML Schema | Last Updated |
| Download Audit Offline Utility | 23-09-2015 | Download XML Schema for Audit Offline | 16-02-2015 |
| Central Excise | |||
| Excel Utilities | Last Updated | XML Schema | Last Updated |
| Download ER1 Return Excel Utility | 03-09-2016 | Download XML Schema for ER1 Return | 08-07-2016 |
| Download ER2 Return Excel Utility | 03-08-2016 | ||
|
Download ER3 Return Excel
Utility (For Filing ER-3 returns for the Quarter Oct-Dec.2011 Onwards) |
03-09-2016 | Download XML Schema for ER3 Return | 05-04-2016 |
| Download ER4 Return Excel Utility | 01-04-2016 | ||
| Download ER5 Return Excel Utility | 01-04-2016 | ||
| Download ER6 Return Excel Utility | 01-04-2016 | ||
| Download ER7 Return Excel Utility | 01-04-2016 | ||
| Download ER8 Return Excel Utility | 03-09-2016 | ||
| Download ER-8 return excel utility - Jewellery Manufacturers | 30-09-2016 | ||
| Download CEC Return Excel Utility | 02-05-2016 | Download XML Schema for CEC Return | 02-05-2016 |
| Download Dealer/Importer Return Excel Utility | 30-09-2016 | Download XML Schema for Dealer/Importer Return | 01-07-2014 |
|
Download ER3 Return
Excel Utility (For Filing ER-3 returns for the Quarter upto July-Sep.2011) |
06-01-2016 | ||
| Service Tax | |||
| Excel Utilities | Last Updated | XML Schema | Last Updated |
| Download XML Schema for ST3 Return | 06-04-2012 | ||
| Download XML Schema for ST3 Return | 22-10-2012 | ||
|
Download
ST3 Return Excel Utility (For Filing ST-3 returns for the Quarter Jul-Sep 2012) |
29-04-2013 | Download XML Schema for ST3 Return | 29-04-2013 |
|
Download ST3 Return Excel Utility (V1.4) (For Filing ST-3 returns for Half Year Oct-Mar 2013-2014) |
01-10-2015 | Download XML Schema for ST3 Return (V1.4) | 01-10-2015 |
|
Download ST3 Return Excel Utility (V1.5) (For Filing ST-3 returns for Half Year Oct-Mar 2015-2016) |
08-04-2016 | Download XML Schema for ST3 Return (V1.5) | 06-04-2016 |
|
Download ST3 Return Excel Utility (V1.6) (For filing ST-3 Returns for Half Year Apr-Sept 2016-2017 onwards) |
01-10-2016 | Download XML Schema for ST3 Return (V1.6) | 01-10-2016 |
Assessees can file their ST-3 C RETURNS (B2C OIDAR SERVICES) using following offline
Excel Utilities/XML Schema by downloading the same from this page.
It is advised that the latest Excel Utility may be used every time, for filing Returns, by
downloading it from the link given below
Click on the respective Excel Utility/XML Schema hyperlink to download.
| ST-3 C (B2C OIDAR SERVICES) (only for Non-Taxable Territory Assessees) |
|||
| Excel Utilities | Last Updated | XML Schema | Last Updated |
| Download ST-3 C Version V1.2 Return Excel Utility | 13-07-2017 | Download XML Schema for ST-3 C Return Version V1.2 | 13-07-2017 |
| Download ST-3 C Return Excel Utility | 31-03-2017 | Download XML Schema for ST-3 C Return | 31-03-2017 |
- Accounts and Records Rules
- Advance Ruling Authority Rules
- Appeal Rules
- Draft Return Rules
- Draft Return Formats
- Draft Return Formats GSTR 9B
- Draft Return Formats ITC Mismatch Report
- Draft Refund Rules
- Draft Refund Formats
- Draft Registration Rules
- Draft Registration formats
- Draft Payment Rules
- Draft Payment formats
- Draft Invoice Rules
- Draft Invoice formats
ई-भुगतान से निर्धारितियों द्वारा उत्पाद शुल्क और सेवा कर की सुविधा मिलती है। इस सुविधा का लाभ
उठाने के लिए निर्धारितियों को नीचे दी गई बैंकों सूची में से किसी बैंक में नेट बैंकिंग का खाता खोलना
होगा
पूर्वकालिक एसीईएस प्रणाली के अंतर्गत ई -पेमेंट /ई-भुगतान सुविधा हेतु बैंकों की सूची /तालिका
- Allahabad Bank
- AXIS Bank
- Bank of Baroda
- Bank of India
- Bank of Maharashtra
- Canara Bank
- Central Bank of India
- Corporation Bank
- Dena Bank
- HDFC Bank
- ICICI Bank
- IDBI Bank
- Indian Bank
- Indian Overseas Bank
- Oriental Bank of Commerce
- Punjab National Bank
- State Bank of Bikaner and Jaipur
- State Bank of Hyderabad
- State Bank of India
- State Bank of Mysore
- State Bank of Patiala
- State Bank of Travancore
- Syndicate Bank
- UCO Bank
- Union Bank of India
- United Bank of India
- Vijaya Bank
सीबीईसी ने इंस्टीट्यूट ऑफ चार्टर्ड एकाउंटेंट्स ऑफ इण्डिया (आईसीएसआई), द इंस्टीट्यूट ऑफ कॉस्ट
एण्ड वर्क्स एकाउंटेंट्स ऑफ इण्डिया (आईसीडब्ल्यूएआई) और इंस्टीट्यूट ऑफ कंपनी सेक्रेटरी ऑफ
इण्डिया (आईसीएसआई) के सदस्यों द्वारा एसीईएस प्रमाणित सुविधा केंद्र (सीएफसी) की स्थापना के लिए एक
समझौता ज्ञापन में प्रवेश किया है। इन केंद्रों की स्थापना आईसीएआई / आईसीडब्ल्यूएआई / आईसीएसआई के
पात्र सदस्यों द्वारा की जाएगी, जिनके पास संस्थानों द्वारा जारी कार्य करने के वैध प्रमाण पत्र
हैं। इस प्रयास का लक्ष्य उन कर दाताओं को एसीईएस के उपयोग की सेवाएं प्रदान करना है जिनके पास
आवश्यक आई.टी मूल संरचना / संसाधन नहीं हैं। निर्धारिती के लिए ये सेवाएं विभिन्न सेवाओं के लिए
निर्धारित सेवा प्रभारों के भुगतान पर उपलब्ध होंगी, जैसे कागज के दस्तावेजों का डिजिटल रूपांतरण और
दस्तावेजों की ऑन लाइन फाइलिंग/अपलोडिंग जैसे एसीईएस में पंजीकरण, विवरणियों, दावों, अनुमतियों और
सूचनाओं आदि के लिए आवेदन।
एसीईएस प्रमाणित सुविधा केंद्र (सीएफसी) के अधिकृत व्यक्ति एसीईएस में केंद्रीय उत्पाद शुल्क और
सेवा कर निर्धारिती की ओर से कार्य कर सकते हैं। इन संस्थानों द्वारा प्रमाणित होने के बाद इनके
आवेदनों की उचित संवीक्षा की जाएगी और एसीईएस अनुप्रयोग द्वारा एक अस्थायी प्रयोक्ता आईडी और
पासवर्ड की जानकारी देते हुए सीएफसी को मेल भेजा जाएगा। संस्थान को प्रयोक्ता आईडी और पासवर्ड जारी
करने की जानकारी दी जाएगी। जब सीएफसी के अधिकृत व्यक्ति एसीईएस अनुप्रयोग में लॉगऑन करेंगे तो
अस्थायी आईडी/पासवर्ड का उपयोग करते हुए उनसे इन दोनों को बदलने के लिए कहा जाएगा। सीएफसी के अपने
प्रयोक्ता आईडी और पासवर्ड का उपयोग करते हुए सीएफसी इस एसीईएस अनुप्रयोग में लॉग ऑन करेंगे और ऐसे
कार्य करेंगे जिन्हें एक निर्धारिती एसीईएस में निष्पादित कर सकें जैसे एक निर्धारिती के रूप में
पंजीकरण, विवरणी की ई-फाइलिंग, वापसी दावों की फाइलिंग आदि।
| ICAI | ICWAI | ICSI | |
| List of MoUs |
Click here for MoU with ICAI
Click here for Supplementary MoU with ICAI Click here for Extension of MoU with ICAI |
Click here for MoU with ICWAI
Click here for Supplementary MoU with ICWAI Click here for Extension of MoU with ICWAI |
Click here for MoU with ICSI
Click here for Supplementary MoU with ICSI Click here for Extension of MoU with ICSI |
| List of CFCs | List of ICAI CFCs Registered with ACES | List of ICWAI CFCs Registered with ACES | List of ICSI CFCs Registered with ACES |
सीएफसी के लिए प्रयोक्ता मैनुअल (प्रमाणित सुविधा केंद्र) यहां क्लिक करें
सीएफसी के लिए प्रबंधन सॉफ्टवेयर (LMS) सीखने हेतू - सीएफसी (ऑनलाइन)
सीएफसी के लिए प्रबंधन सॉफ्टवेयर (LMS) , एक आत्म-शिक्षित प्रशिक्षण सॉफ्टवेयर, को डाउनलोड करने के
लिए नीचे दिए गए हाइपरलिंक पर क्लिक करें. सीएफसी
बार बार पूछे जाने वाले प्रश्न के लिए यहां क्लिक करें
सहायता ः
एसीईएस पर अन्य किसी जानकारी या स्पष्टीकरण के लिए कृपया एसीईएस की वेबसाइट देखें, विशेष रूप से
सहायता अनुभाग, और नया क्या है अनुभाग, जिसमें अपने आप सीखने के लिए मल्टी मीडिया आधारित एलएमएस,
प्रयोक्ता मैनुअल आदि और नवीनतम विकास दिए गए हैं।
सेवा डेस्क ः
एसीईएस अनुप्रयोग तक पहुंचने या उपयोग करने में किसी प्रकार की कठिनाई होने पर निर्धारिती/सीएफसी
aces.servicedesk@icegate.gov.in पर मेल भेजकर एसीईएस सेवा डेस्क से सहायता मांग सकते है या किसी भी
कार्य दिवस पर सोमवार से शुक्रवार सुबह 9.00 बजे से शाम 7.00 तक राष्ट्रीय टोल फ्री नंबर 1800 425
4251 पर कॉल कर सकते हैं।
सेवा डेस्क @एसीईएस
एक राष्ट्रीय कॉल सेंटर "सीबीईसी मित्र हेल्पडेस्क" इसके एसीईएस और जीएसटी हेल्पडेस्क आवश्यकताओं को
अपनी सेवाएं प्रदान करने के लिए उपलब्ध है I एसीईएस / सीबीईसी-जीएसटी अनुप्रयोगों तक पहुंचने या उपयोग
करने में किसी भी कठिनाई के मामले में, विभागीय उपयोगकर्ता और साथ ही डेलर ई-मेल भेजकर सीबीईसी मित्र
सहायता सहायता की मदद ले सकते हैं cbecmitra.helpdesk@icegate.gov.in या कॉल करने के लिए राष्ट्रीय
टोल फ्री नंबर 1800 1200 232 aces.servicedesk@icegate.gov.in पर मेल भेजकर एसीईएस सेवा डेस्क से
सहायता मांग सकते है या किसी भी का र्य दिवस पर सोमवार से शुक्रवार सुबह 9.00 बजे से शाम 7.00
तकराष्ट्रीय टोल फ्री नंबर 1800 425 4251 पर कॉल कर सकते हैं।
सीएफसी के लिए प्रबंधन सॉफ्टवेयर (LMS) सीखने हेतू
सीएफसी के लिए प्रबंधन सॉफ्टवेयर (LMS) , एक आत्म-शिक्षित प्रशिक्षण सॉफ्टवेयर, को डाउनलोड करने के
लिए नीचे दिए गए हाइपरलिंक पर क्लिक करें.
- सीएफसी
प्रयोक्ता मैनुअल ः:
- केंद्रीय उत्पाद - शुल्क (पंजीकरण, विवरणी, दावे और सूचना)
- सेवा कर (पंजीकरण, विवरणी)
बार बार पूछे जाने वाले प्रश्न (सामान्य, पंजीकरण, विवरणी)
सुविधा @एसीईएस
- एसीईएस विवरणिका
- पर मेल भेजकर एसीईएस सेवा डेस्क से सहायता मांग सकते है या किसी भी कार्य दिवस पर
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