The government is at the advanced stage of finalising anti-profiteering guidelines for judging parameters whereby benefits of reduced GST rates are passed on to the end consumer. 15 States are already on board for smooth the implementation of intra-State movement along with the inter-State movement of goods via e-way bills from February 1, 2018. A statement issued by the PHD Chamber of Commerce quoted Member (GST), CBEC, said that “glitches in e-way bills would be removed since functionaries in the GST regime are having diverse and intensive discourses with senior functionaries of all states and UTs, emphasising that e-way bills are since a new concept introduced post GST may have problems relating to its implementation”.

There is further hope that the other States and Union Territories would be able to put in place intra-State e-way bills smooth facilitation by June 1, 2018. The GST was rolled out from July 1 and the government had constituted the National Anti- Profiteering Authority in November, 2017.

[Source: The Economic Times]

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