SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Cabinet approves Scheme of Budgetary Support under GST Regime to the eligible units located in States of Jammu and Kashmir, Uttarakhand, Himachal Pradesh and North Eastern States including Sikkim- (Press Information Bureau) (16 Aug 2017)

MANU/PIBU/1059/2017

Indirect Taxation

The Cabinet Committee on Economic Affairs chaired by the Prime Minister Shri Narendra Modi today has given its approval to the Scheme of providing Budgetary Support under Goods and Service Tax Regime for the eligible industrial units located in State of Jammu & Kashmir, Uttarakhand, Himachal Pradesh and North Eastern States including Sikkim. Budgetary support of Rs. 27,413 crore for the said Scheme has been approved for the period from 1.7.2017 till 31.03.2027 for such industrial units located in aforesaid States which availed the benefit of Central Excise exemption prior to coming into force of GST regime.

The Government of India was implementing North East Industrial and Investment Promotion Policy (NEIIPP), 2007 for North Eastern States including Sikkim and Package for Special Category States for Jammu & Kashmir, Uttarakhand and Himachal Pradesh to promote industrialization. One of the benefits of the NEIIPP, 2007 and Package for Special Category States was excise duty exemption for first 10 years after commencement of commercial production.

Upon repeal of the Central Excise duty laws, the Government has decided to pay a budgetary support equal to the central share of the cash component of CGST and IGST paid by the affected eligible industrial units. The support shall be available for the residual period (ten years from the date of the commercial production) in the States of North Eastern region and Himalayan States. DIPP will notify the Scheme, including detailed operational guidelines for implementation of the scheme within 6 weeks. It is estimated that total number of 4284 eligible units located in the State(s) of Jammu & Kashmir, Uttarakhand, Himachal Pradesh and North Eastern States including Sikkim will benefit from the above scheme.

Tags : SCHEME   APPROVAL   BUDGETARY SUPPORT   GST REGIME  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved