Communication to Taxpayers regarding Migration to GST

Dear Central Excise/Service Tax Taxpayers,

Greetings from Central Board of Excise and Customs (CBIC). We thank you for your duty/tax payments which have contributed to Nation building.

As you are aware, roll out of Goods and Services Tax (GST) is scheduled from 01.07.2017. The taxes of Central Excise and Service Tax would be subsumed in the GST. So as a Central Excise/Service tax taxpayer you need to take certain action to migrate to the GST regime.

In case you are also registered with State Commercial Tax dept (VAT/Luxury Tax/Entry Tax/Entertainment Tax), you may have already initiated this process of migration and no further action suggested below would be applicable to you.

A schematic representation of the migration process is given below:

A schematic representation of the migration process

In order to migrate to GST, you need to have a provisional ID and password. These details you can obtain by logging into ACES portal (www.aces.gov.in). These details are being obtained from GSTN and you may periodically log in to see your status.

You are required to use the provisional ID and password to log into GSTN portal (www.gst.gov.in) to fill up the required details and upload the supporting documents. After you provide the requisite details, an ARN (Application Reference Number) would be communicated to you by GSTN. Once you have the ARN, you would migrate to GST on the scheduled GST roll out date with issue of Provisional Certificate.

Please note: In case your Central Excise or Service Tax registration does not have a valid Income Tax PAN number, you need to obtain the PAN number and update your registration details on to ACES portal before you can be migrated to GST.

You may visit www.cbec.gov.in or www.aces.gov.in to know more about the process of migration to GST.

In case of any difficulty or query, please contact your jurisdictional Central Excise/Service Tax officers or call the following helpdesk numbers: CBIC : 1800-1200-232, GSTN: 0124 – 4688999.

You can also send us mail at cbicmitra.helpdesk@icegate.gov.in.

We in CBIC would like to assure you of the appropriate guidance and assistance in your smooth migration to GST and awaiting prompt action from your side.

This screen shall take you to a web page outside CBIC-GST Portal. For any queries regarding the content of the linked page  please contact the webmaster of the concerned website.

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.