RBI/2007-2008/256
DGBA.GAD.No.
H 9561/41.07.003/2007-08
March 5, 2008
The Chairman
& Managing Director / Managing Director
State Bank of
India and its Associates/Allahabad Bank/Bank of Baroda/Bank of India/Canara Bank/Central
Bank of India/ Corporation Bank/Dena Bank/Indian Bank/ Indian Overseas Bank/Punjab
National Bank/Syndicate Bank/United Commercial Bank/Union Bank of India/United
Bank of India/Vijaya Bank/UTI Bank Ltd/HDFC Bank Ltd/ICICI Bank Ltd/IDBI Ltd
Dear
Sir,
Cut off time for e-Payment transactions pertaining to Government
Revenue
It has been decided in consultation with Central
Board of Excise & Customs that e-payment received upto 8.00 p.m. may be treated
as received on that day and payment received after this time limit may be treated
as received on next working day. The permissible time period for deposit of tax
receipts into Government Account in RBI, CAS, Nagpur, delayed remittance thereof
and levy of penal interest etc. would be reckoned with reference to the above
norm.
2. Further, we draw your attention to CBEC letter
No. Coord.II/6-8/HPC/255 dated October 10, 2007 addressed to all nominated banks
regarding issue of cyber receipt as acknowledgement of e-payment under EASIEST.
In addition to the fields such as CIN number, payment details, unique transaction
number etc. mentioned in the said letter, it must be ensured that the date and
time of transactions is also clearly indicated in the cyber receipt. These are
required to be quoted to avoid any legal issues related to credit to be given
to the assessee in terms of the Central Excise Rules, 2002 as amended vide notification
dated March 1, 2003, whereby the date of presentation of cheque/demand draft is
treated as date of payment of tax, though the cheque/draft so tendered at the
bank gets cleared on a subsequent day.
3. Necessary instructions
may be issued to all your branches concerned.
4.
Instructions with respect to CBDT e-payments will be issued separately.
Yours
faithfully
(M.T.Varghese)
General Manager