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Seeks to waive off late fee under section 47 for the period from 01.05.2022 till 30.06.2022 for delay in filing FORM GSTR-4 for FY 2021-22. Click here
Online training on "Sevottam, Citizens' Charter" for Group A officers of CBIC on 08.06.2022 from 10:30 AM To 01:15 PM -reg. Click here
Notifications issued to extend the due date of filing FORM GSTR-3B for the month of April, 2022 and to extend the due date of payment of tax, in FORM GST PMT-06, for the month of April, 2022 by taxpayers who are under QRMP scheme.
Vacancy Circular calling for nominations of willing officers at the level of Inspectors and Superintendents to work in the International Customs Division, CBIC’ Click here
SSC CGLE 2019- Calling Options/ Preferences from selected candidates Inspector (CGST) | Inspecter (PO) | Inspector (Examiner) | Tax Assistant
Willingness of CBIC Inspectors for posting in Ad.IIIB on loan basis- reg. Click here
Bye-elections to 1 PC and 4 ACs in the States of Bihar, Chhattisgarh, Maharashtra and West Bengal, 2022-Engagement of Expenditure Observers through online mode for Account Reconciliation Meeting, DEMC Meeting, preparation of DEO’s Scrutiny Reports, uploading of Expenditure Observer Report IV etc. and other modalities of third visit of Expenditure Observers -Regarding Click here
17th Annual WCO PICARD Conference - Call for Papers Click here | WCO letter dt. 25.04.2022 | WCO Call for Paper | Proforma
Nomination calling for training on "Infrastructure Project: Conceptualisation to Completion" for Group A officers of CBIC from 19.05.2022 to 20.05.2022 at NACIN HQ, Faridabad -reg. Click here
Nomination calling for training on "IBC & NCLT: An Overview" for Group A officers of CBIC from 12.05.2022 to 13.05.2022 at NACIN HQ, Faridabad -reg. Click here
Willingness of CBIC Inspectors for posting in Ad.IIIB on loan basis- reg. Click here
Draft Seniority List of Joint Commissioners of Customs & Indirect Taxes [Group ‘A’ of IRS (C&IT)] appointed/promoted against the vacancy year 2012-13 to 2014-15 in respect of Officers serving as on 01.01.2021 – reg. Click here
Online training on "Fraudulent Duty Drawback in Customs" for Group A officers of CBIC on 25.04.2022 from 10:30 AM To 01:15 PM -reg. Click here
Online training on 'RTI Act, 2005" for Group A officers of CBIC on 18.04.2022 from 10:30 AM To 01:15 PM Click here
Consolidated prospective Training Calendar for April-2022 Click here
Procedure for processing notices of Group A IRS(C&IT) officers for voluntary retirement-adhering to prescribed time-frame Click here
Direct Recruitment Quota Vacancies for the post of MTS & Havaldar under CBIC for the vacancy Year 2021 Click here
Tentative Annual Training Calendar for the F.Y. 2022-23 Click here
Filling up of the post of PA cum CA at the COIN Units at London and Brussels Click here
Writing of APAR in SPARROW for the Officer Trainees of 72nd Batch for the period 01.04.2021 to 31.03.2022 Click here
Direct Recruitment Quota Vacancies for the post of MTS & Havaldar under CBIC for the vacancy Year 2021 -Reg. Click here | Enclosure
Exemption in PET PST for recruitment to the post of Havaldar in CBIC Click here

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Forms

Form type	Brief Description
Form-SC(ST)-1	Form of application for settlement of a case under section 32E of Excise Act made applicable to service tax vide section 83 of the Finance Act, 1994 (32 of 1994)
Application	Application for Compounding of Offence
Proforma	Proforma for forwarding the proposal for publishing of names and other details in r/o Service Tax (Provisional Attachment of Property) Rules, 2008
Form-1	Form of declaration under Section 94 of the Finance Act, 2008 in respect of Dispute Resolution Scheme, 2008
Form-2	Certificate for full and final settlement of tax arrears under Section 96 (2) of the Finance Act, 2008 in respect of Dispute Resolution Scheme, 2008
G.A.R. 7	G.A.R. Proforma for Service Tax payments (For payments from April, 2007 onwards) [Front] [Reverse]
ST - 1	Application form for registration under Section 69 of the Finance Act, 1994
ST - 2	Certificate of registration under Section 69 of The Finance Act, 1994 (32 of 1994)
ST - 3	Return under Section 70 of the Finance Act, 1994 read with Rule 7 of Service Tax Rules, 1994
ST - 3A	Memorandum for provisional deposit under rule 6 of the Service Tax Rules, 1994
ST - 4	Form of Appeal to the Commissioner of Central Excise (Appeals)
ST - 5	Form of Appeal to Appellate Tribunal under sub-section (1) of section 86 of the Finance Act, 1994
ST - 6	Form of Memorandum of Cross-Objections to the Appellate Tribunal under sub-section (4) of section 86 of Finance Act, 1994
ST - 7	Form of Appeal to Appellate Tribunal under sub-section (2) of section 86 or sub-section (2A) of section 86 of the Finance Act, 1994
AAR (ST-I)	Application for Advance Ruling (Service Tax)
ASTR - 1	Application for filing a claim of rebate of service tax and cess paid on taxable services exported
ASTR - 2	Application for filing a claim of rebate of duty paid on inputs, service tax and cess paid on input services
Form - A	Application for refund of CENVAT credit under Rule 5 of the CENVAT Credit Rules, 2004
Form - A1	Declaration by the SEZ Unit or Developer for availing ab initio exemption
Form - A2	Authorisation for procurement of services by a SEZ Unit/Developer for authorised operations
Form - A3	Quarterly return to be furnished by the SEZ Unit/Developer furnishing the details of services procured without payment of service tax
Form - A4	Application for claiming refund of service tax paid on specified services used for authorised operations in SEZ