FORM ST-3
RETURN OF SERVICE TAX CREDITED TO THE GOVERNMENT OF INDIA FOR
THE QUARTER ENDING ...... 19.....
COLLECTORATE
1. Name of the assessee
2. Category of service
3. Central Excise Registration No.
S. No. Month Value of taxable service in terms of section 67 the Finance Act Service tax @.5 Amount of interest, if any Total amount paid Challan No. and date
(1)
(2)
(3)
Total : -
I/We declare that I/we have compared the above particulars with the
records and books maintained by us and that the same are correctly stated
Signature of assessee or his
authorised representative
Place :
Date :
ASSESSMENT MEMORANDUM
1. The service tax has been paid correctly
2. The service tax has been short/excess paid to the extent of Rs. ..........The correct assessment of the service tax is as per the following details
The assessee is requested to pay the deficiency of Rs. ......... within
10 days from the receipt of this assessment memorandum. The assessee
may apply for refund, if any, in ................
(Signature and stamp of Central Excise Officer)
To Download this Draft in (Doc) click here
FORM ST-3
|
