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Finance Revenue Department of Delhi Notified it Would like to Waive of Fee Under Section 47 of Delhi G&ST, 2017
Finance Revenue Department of Delhi notified on 26th of August 2020, that it would like to exercise its power confined by the section 128 (which says,
"The Government may, by notification, waive in part or full, any penalty referred to in section 122 or section 123 or section 125 or any late fee referred to in section 47 for such class of taxpayers and under such mitigating circumstances as may be specified therein on the recommendations of the Council.") of the Delhi Goods and Services Tax, 2017 on the recommendation of the Lieutenant Governor of the national capital territory of Delhi.
It would like to amend the order dated 23rd February 2018.
The notice further said that the fees applicable to pay under the section 47 of the act would be waived off for the person fail to register and provide the details of the onwards supplies in the form GST R 1 for the months of July 2017 to November 2019 but had filled the details in form GST R1 between the months of 19th December 2019 to 10th January 2020.
The section 47 says,
“(1) Any registered person who fails to furnish the details of outward or inward supplies required under section 37 or section 38 or returns required under section 39 or section 45 by the due date shall pay a late fee of one hundred rupees for every day during which such failure continues subject to a maximum amount of five thousand rupees.
(2) Any registered person who fails to furnish the return required under section 44 by the due date shall be liable to pay a late fee of one hundred rupees for every day during which such failure continues subject to a maximum of an amount calculated at a quarter per cent. of his turnover in the State or Union territory.”
The notice would be enforced from the 19th day of December 2019 as said in the notification which is singed by Sunil Sehgal Dy. Secy. IV (Finance)
The notice also refered to the notification number 4/2018 state tax dated 23th February 2018 which was published in the Delhi gazette under extraordinary part 4 and subsequent amendment by notification number 75/2018 state tax dated 12th September 2019 which is also published under Delhi gazette.
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