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Taxation Report on e-commerce business models suggests levy- (Ministry of Finance ) (21 Mar 2016)

MANU/PIBU/0340/2016

Direct Taxation

A Committee constituted by the Central Board of Direct Taxes to examine direct tax issues arising out of prevalent e-commerce business models released its report. It proposes an ‘Equalisation Levy’ be imposed on certain digital services and facilities including online marketing and advertising and cloud computing. The levy will be imposed on payments exceeding Rs. 1 lakh by a person resident in India, charged at between six and eight per cent. However, income arising from such levy will be exempt from income tax. The Committee was comprised of representatives from industry, ICAI and tax experts.

Tags : E-COMMERCE DIRECT TAX REPORT

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