Latest Initiatives

Skip to main content
Home

A-
A
A+

emblem

Finance Minister

News Flash

Circular on refund of tax under section 77(1) of the CGST Act and section 19(1) of the IGST Act.Click here
Notification issued to make Eighth Amendment (2021) to CGST Rules.
Part-Time Casual Labourer Scheme 2020 (CBIC)-Reg.Click here
Reminder-data collection on pending compassionate appointment applications-reg.Click here
Press Release on decisions of 45th GST Council Click here
Non- Joining of the candidates selected for the post of Inspector (CGST, PO & Examiner) and Tax Assistant selected through SSC CGLE- 2017- reg.Click here
Allocation of Inspector (CGST, Po & Examiner) and TA recommended for appointment by SSC on the basis of result of Combined Graduate Level Examination, 2018- reg.Click here ANNEXURE I || ANNEXURE II || ANNEXURE III
Online training on “Sevottam, Citizen’s Charter” on 28th September 2021 from 10:30 AM to 01:15 PM -reg.Click here
Online training on “Supply of Goods and Services” on 21st September 2021 from 10:30 AM to 01:15 PM -reg.Click here
Online training on “Government e-Marketing (GeM) and e-Procurement” on 16th September, 2021 from 10:30 AM to 01:15 PM -reg.Click here
Clarification regarding extension of time limit to apply for revocation of cancellation of registration issuedClick here
Notice inviting tender for hiring of office premises at Bhopal for NACIN ZC, Bhopal-reg.Click here
Letter issued by Director General(HRD) regarding 'Swachhta@CBIC' tabClick here
FINAL ALERT (ALL CCAs)-Non- Joining Status of the candidates selected through SSC CGLE 2017- reg.Click here
Prospective Training Report for the month September, 2021-regClick here
Prospective Training Report for the month September, 2021-regClick here
Notice dated 26.08.2021 for Customs Brokers Licensing Regulation Examination-2022Click here Hindi
Presidential Award of Appreciation Certificates & Medals to be announced on the occasion of Republic Day, 2022: reg.Click here Annexure
Notification issued to for waiver of penalty payable for noncompliance of the provisions of notification No.14/2020 – Central Tax till 30.09.2021 Click here

Chairman's Desk

Taxpayer Assistance

ACES-GST

ICEGATE

ECCS

GST Common Portal

Indian AEO Programme

Public Information

Stakeholder Consultation

Verify CBIC-DIN

Departmental Officers

What's New !

CBIC notified the manner to issue duty credit for goods exported under the Scheme for RoSCTL through electronic ledger for SBs filed from 01.01.2021 onwards vide Notification No. 77/2021 – Customs (NT) d.t 24.09.2021.

CBIC notified the foreign currency exchange rates for Imports and Exports vide Notification No. 74/2021 w.e.f 17.09.2021.

Government has notified Kushinagar Airport as Customs Airport for specified purposes.

Circular No. 161/17/2021-GST dated 20.09.2021 issued, to clarify export of services-condition (v) of section 2(6) of the IGST Act 2017.

Circular No. 160/16/2021-GST dated 20.09.2021 issued, to clarify various GST related issues.

Circular No. 159/15/2021-GST dated 20.09.2021 issued, to clarify the scope of 'Intermediary services'.

CBIC issues instructions for early release of containers pending disposal and also for expediting disposal of unclaimed/uncleared/seized and confiscated cargo along with an effective monitoring mechanism

Government further reduces and rationalizes customs duties on edible oils to bring down price

Launch of Compliance Information Portal (CIP) for providing free access to information on Customs and Partner Government Agencies (FSSAI, AQIS, PQIS, Drug Controller etc.) regulatory compliance for carrying out imports and exports for nearly 12,000 Customs Tariff Items - Compliance Information Portal (CIP)

Launch of Digitalised version 2.0 for online filing, monitoring and certification for Authorized Economic Operators (AEOs) - Tier 2 and Tier 3 - Authorised Economic Operator (AEO)

Signing of MOU for pre-arrival information exchange between Indian and Maldives Customs administrations for facilitation of trade and customs control on goods between India and Maldives.

Late Fee Amnesty Scheme to provide relief to GST taxpayers regarding late fee for pending returns -
- 19/2021-Central Tax dated 01.06.2021
- 20/2021-Central Tax dated 01.06.2021
- 21/2021-Central Tax dated 01.06.2021
- 22/2021-Central Tax dated 01.06.2021
- 28/2021-Central Tax dated 30.06.2021

Clarification in respect of applicability of Dynamic Quick Response (QR) Code on B2C invoices and compliance of notification 14/2020- Central Tax dated 21st March 2020 -
- Circular No. 156/12/2021-GST Dated: 21/6/2021

Facility for withdrawal of GST refund application filed by mistake or for wrong period by taxpayer -
- Notification No. 15 /2021 – Central Tax Dated 18.05.2021

Removal of restriction on generation of e-way bill in respect of supply of goods by a registered person when recipient has defaulted in furnishing returns.

Enhanced facilitation of Import shipments to 90% of all import shipments and enhanced Direct Port Delivery (DPD) to 90% of import shipments.

Issuance of Standard Operating Procedure (SOP) for implementation of the provision of extension of time limit to apply for revocation of cancellation of registration under section 30 of the CGST Act, 2017 and Rule 23 of the CGST Rules, 2017 -
- Circular No 148/04/2021-GST Dated 18.05.2021

FAQs on Ad hoc Exemption Order 4/2021-Customs related to IGST exemption on imports of COVID-19 relief material.

Relief measures for taxpayers from compliances under GST Law in view of COVID-19.

Clarification on GST refund related issues -
- Circular No. 147/03/2021-GST Dated: 12/3/2021

Help

Last Updated on: 27-Sep-2021
Best Viewed in 1024 X 768 resolution, Chrome 40

© This is the official website of Central Board of Indirect Taxes and Customs (CBIC), Department of Revenue, Ministry of Finance, Government of India.