MANU/DSTX/0036/2016

Ministry : Ministry of Finance

Department/Board : Service Tax

Circular No. : 194/04/2016-Service Tax

Date : 26.05.2016

To

Principal Chief Commissioners of Customs and Central Excise(All)

Principal Chief Commissioners of Central Excise & Service Tax (All)

Principal Director Generals of Goods and Service Tax/System/CEI

Director General of Audit/Tax Payer Services,

Principal Commissioners/ Commissioners of Customs and Central Excise (All)

Principal Commissioners/Commissioners of Central Excise and Service Tax (All)

Principal Commissioners/Commissioners of Service Tax (All)

Principal Commissioners/Commissioners LTU/Central excise/Service Tax

(Audit)

Madam/Sir,

Accounting code for payment of Krishi Kalyan Cess - regarding

Chapter VI of the Finance Act, 2015 will come into effect from 1st June, 2016. Krishi Kalyan Cess is leviable on all taxable services, other than services which are fully exempt from Service Tax or services which are otherwise not liable to Service Tax under section 66B of the Finance Act, 1994, at the rate of 0.5%.

2. Accordingly, accounting codes have also been allotted by the Office of the Controller General of Accounts for the new Minor Head "507-Krishi Kalyan Cess" and new Sub-heads as under:

S. No 

Krishi Kalyan Cess (Minor Head)

Tax Collection

Other Reciepts

(Interest)

Deduct Refunds

Penalties

1

0044-00-507

00441509

00441510

00441511

00441512

3. All concerned are requested to acknowledge the receipt of this circular.

4. Trade Notice/ Public Notice to be issued. Wide publicity through local news media including vernacular press may be given. Hindi version shall follow.

Yours faithfully,
(Abhishek Chandra Gupta)
Technical Officer(TRU)