Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

The Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016

Published vide Notification No. G.S.R. 167(E), No. 04/2016-Service Tax, dated 15th February 2016

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Ministry of Finance

(Department of Revenue)

(Central Board of Excise and Customs)

G.S.R. 167(E). - In exercise of the powers conferred by section 15A, read with section 37 of the Central Excise Act, 1944 (1 of 1944) and section 94, read with section 83 of the Finance Act,1994 (32 of 1994), the Central Government hereby makes the following rules , namely:- 1. Short title and commencement. - (1) These rules may be called the Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016. (2) They shall come into force from the 1st day of April, 2016. 2. Definitions. - (1) In these rules, unless the context otherwise requires,- (a) "Aggregate value of clearances" has the same meaning as assigned to it in the notification of the Government of India in the Ministry of Finance, Department of Revenue No. 9/2003-Central Excise dated the 1st March 2003, published vide number G.S.R. 139, dated the 1st March , 2003;

(b) "Board" means the Central Board of Excise and Customs constituted under the Central Board of Revenue Act, 1963 (54 of 1963);

(c) "Digital signature" has the same meaning as assigned to it in the Information Technology Act, 2000 (21 of 2000);

(d) "Form" means Form appended to these rules.

(2) Words and expressions used herein and not defined but defined in the Finance Act, 1994 (32 of 1994) and the Central Excise Act, 1944 (1 of 1944) and the rules made thereunder, shall have the meanings respectively assigned to them in those Acts and rules. 3. Annual information return to be furnished. - The information return required to be furnished under subsection (1) of section 15A of Central Excise Act, 1944 shall be furnished annually by every person mentioned in column (2) of the Table below in respect of all transactions of the nature and value specified in the corresponding entry in column (3) of the said Table, recorded or received by him during every financial year beginning on or after the 1st day of April, 2015, in the Form AIRF, along with the Annexure to the said Form, as specified in column (4) of the said Table, namely:-

Table

4. Time for furnishing information return. - The information return referred to in rule 3 shall be- (a) filed on or before the 31stof December of the financial year following the financial year to which the return pertains:

Provided that the Board, may, by way of an order, extend the date for filing such return for reasons to be recorded in writing in such order; (b) filed electronically, in Form AIRF, along with the Annexure of this Form, to the Directorate General of Systems and Data Management:

Provided that the Board, may by way of an order, designate an officer in the office of the Directorate General of Systems and Data Management, or any other officer or agency to receive the returns and may appoint an officer designated as the Annual Information Return-Administrator, not below the rank of the Commissioner of Central Excise and Service Tax, for the purposes of day to day administration of furnishing of the said information return including specification of the procedures, data structure, formats and standards for ensuring secure capture and transmission of data, evolving and implementing appropriate security, archival and retrieval policies: Provided further that till such time as the Board designates such an officer or agency for receiving the said information returns in the electronic format, or till such time the Annual Information Return- Administrator finalises the formats and standards for secure capture and transmission of data, the said returns may be filed in a computer readable media being a Compact Disc-Read Only Memory (CD-ROM) or a Digital Video Disc (DVD); (c) signed and verified by the person referred to in column (2) of the Table in rule 3.

Form AIRF

[Return under Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016]

Annual Information Return

(Please read the instructions carefully before filling up the relevant columns)

I ...................(full name in block letters), son/daughter of .......... hereby, solemnly, declare that the information given in this return is true, correct and complete in every respect. I further declare that I am authorised to sign this return and verify it.(Name of the Assessee or Authorised signatory)Designation in the organisation:Place:Date:

Annexure AIRA-I

For Reserve Bank of India

Annexure AIRA-II

For Electricity Companies

Instructions for Filing Annual Information Return

1. All entries in the columns are required to be made in BLOCK letters.2. One box must be left blank between two words.3. For State/Union Territory Code in item (viii) in serial number 2

4. For item at serial number 4, "Class of person" means the person referred in column 2 of the Table in rule 3 of the Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016.