Goods & Service Tax, CBIC, Government of India :: Know Your Jurisdiction

Notification issued to appoint Revisional Authority under CGST Act, 2017. Notification issued to extend the one-time amnesty scheme to file all FORM GSTR-1 from July 2017 to November, 2019 till 17th January, 2020. Updated List of Nodal officers for IT Grievance Redressal Committee. Notifications for bringing into force various provisions of the Finance (No. 2) Act, 2019; notifying the system understandable schema for e-invoices; and amendments to the J&K transition plan issued. SVLDRS payment must be made only using the system-drafted, non-editable SVLDRS challan. Taxpayers may generate it by clicking on 'make payment' at the bottom of Form 3. This challan can also be found later in 'Track Challan' option. Circular on Standard Operating Procedure to be followed in case of non-filers of returns issued. Notification extending the due date for furnishing FORM GSTR-3B for November, 2019 from 20.12.2019 to 23.12.2019 issued. Notifications issued for implementation of provisions related to e-invoice and QR Code for a class of taxpayers Notifications issued to extend the due date for various FORMs for taxpayers of Jammu and Kashmir Circular No. 107/26/2019 dated 18.07.2019 withdrawn ab-initio Removal of Difficulties Order issued to implement the decision of 37th GST Council regarding GST Appellate Tribunal. Notification issued to extend the due date for various FORMs for taxpayers of Jammu and Kashmir and Notification issued to notify the transition plan with respect to J&K reorganization w.e.f. 31.10.2019. Circular clarifying various issues on Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 dated 29.10.2019 issued Notification extending the due date for filing of FORM GST CMP-08 for the quarter July-September 2019 by four days from 18.10.2019 till 22.10.2019 issued CGST Rules, 2017 as amended up to 09.10.2019 have been uploaded. DO Letter of Member (IT) on Review of online refund functionality in the CBIC-GST Application Rules pertaining to single disbursement of GST refund claims brought into force with effect from 24.09.2019 Removal of difficulty order regarding extension of due date for filing of Annual return (in FORMs GSTR-9, GSTR-9A) and reconciliation statement (in FORM GSTR-9C) for FY 2017-18 till 30th November, 2019 issued. The Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, (SVLDRS) application has been made available online from 01.09.2019 The declaration under Section 125 of the Finance (No. 2) Act, 2019 can now be made electronically in Form SVLDRS-1. FORM ITC-04 not required to be furnished for F.Y. 2017-18 & 2018-19 Extension of last date for GSTR-7 and waiving the late fees for GSTR-1 and GSTR-6 in certain special cases for the month of July Training on Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 through Video Conferencing on Railtel Network dated 28.08.2019 at 11:00Hrs Notification to extend the due date from which the facility of blocking and unblocking of e-way bill facility shall be brought into force till 31.11.2019 issued. Notification issued to extend the due date for furnishing FORM GSTR-3B for the month of July, 2019. Notifications issued to carry out changes in CGST Rules, 2017 and to extend the last date for furnishing FORM GST CMP-08 Circulars regarding doubts related to ITeS Services; and goods taken out of India for exhibition or on consignment basis issued. ACES PORTAL (www.aces.gov.in ) FUNCTIONALITIES FOR CENTRAL EXCISE & SERVICE TAX ONLINE TRANSACTIONS ARE AVAILABLE NOW IN www.cbic-gst.gov.in PLEASE CLICK ON “ACES(CE&ST)Login” TAB ON THE HOME PAGE. FOR ADVISORIES ISSUED ON MIGRATION FROM www.aces.gov.in to www.cbic-gst.gov.in TO TAXPAYERS AND TAX OFFICERS REFER “Training > Training Content> CBIC GST Application Advisories and User Manuals> ACES Integration” ON THE HOME PAGE. E-PAYMENT OF CENTRAL EXCISE DUTY AND SERVICE TAX DUES CAN BE MADE AS USUAL THROUGH EASIEST PORTAL https://cbec-easiest.gov.in/EST/InputPageForEPaymentServlet E-FILING OF ER-1 / ER-2 RETURN FOR THE MONTH OF APRIL 2019 EXTENDED FROM 10.05.2019 TO 10.06.2019 For Advisory Manual for CBIC-ICEGate (for CE and ST) NEFT RTGS Payment Gateway, look under Services --> Advisories for ACES-GST Integration Circular clarifying refund of taxes paid on inward supply of indigenous goods by retail outlets established at departure area of the international airport beyond immigration counters when supplied to outgoing international tourist against foreign exchange. Notifications issued to extend the due date of filing returns in FORM GSTR-7, prescribe/extend the due date for furnishing FORM GSTR-1 and FORM GSTR-3B, to provide exemption from furnishing of Annual Return / Reconciliation Statement for suppliers of OIDAR services, to carry out changes in CGST Rules, 2017 and to extend the due date for furnishing the declaration FORM GST ITC-04. Removal of Difficulty Order issued to extend the due date for furnishing FORM GSTR-9, FORM GSTR-9A and FORM GSTR-9C till 31st August, 2019 CBIC (ICEGATE) e-Payment Portal for making payments of Central Excise & Service Tax arrears will be made available shortly. Notification to extend the date from which the facility of blocking and unblocking on e-way bill facility shall be brought into force till 21.08.2019 issued. Updated versions of GST - Concept and Status, and GST - An Update as on 01/06/2019 have been uploaded. Notification to extend the due dates for furnishing FORM GSTR-1 and GSTR-3B for the month of April 2019 for registered persons in specified districts of Odisha issued.

Know Your Jurisdiction

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GOA falls under jurisdiction of Pune zone, Maharashtra. For details please select state as Maharashtra and zone as Pune from the menu on the left.

Puducherry falls under jurisdiction of Chennai zone, Tamil Nadu. For details please select state as Tamil Nadu and zone as Chennai from the menu on the left.

Range	Jurisdiction

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