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Clarifications on levy imposed on jewellery - (04 Mar 2016)

MANU/PIBU/0299/2016

Excise

The government issued clarifications on the excise duty of one per cent (without input tax credit) and 12.5 per cent (with input tax credit) levied on jewellery manufacture. Compliance with the duty can be completed online, with no interaction with Department officers, and central excise officers have been directed to not visit premises of jewellery manufacturers. Artisans or goldsmiths manufacturing jewellery on job-work are not required to register with the Department or file returns. With the limits set, only jewelers with a turnover greater than Rs. 12 crore will be liable to pay excise duty.

Tags : CENTRAL EXCISE JEWELLERY CLARIFICATION

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