(1) This Act may be called the Union Territory Goods and Services Tax (Amendment) Act, 2018.

(2) It shall come into force on such date2 as the Central Government may, by notification in the Official Gazette, appoint.

In Section 7 of the Union Territory Goods and Services Tax Act, 2017(14 of 2017) (hereinafter referred to as the principal Act), for sub-section (4), the following sub-section shall be substituted, namely:

(4) The Government may, on the recommendations of the Council, by notification, specify a class of registered persons who shall, in respect of supply of specified categories of goods or services or both received from an unregistered supplier, pay the tax on reverse charge basis as the recipient of such supply of goods or services or both, and all the provisions of this Act shall apply to such recipient as if he is the person liable for paying the tax in relation to such supply of goods or services or both. .

In Section 9 of the principal Act, in clause (b), the following proviso shall be inserted, namely:

Provided that the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax only where the balance of the input tax credit on account of central tax is not available for payment of integrated tax. .

After Section 9 of the principal Act, the following sections shall be inserted, namely:

9-A. Utilisation of input tax credit Notwithstanding anything contained in Section 9, the input tax credit on account of Union territory tax shall be utilised towards payment of integrated tax or Union territory tax, as the case may be, only after the input tax credit available on account of integrated tax has first been utilised towards such payment.

9-B. Order of utilisation of input tax credit Notwithstanding anything contained in this Chapter and subject to the provisions of clause (c) of Section 9, the Government may, on the recommendations of the Council, prescribe the order and manner of utilisation of the input tax credit on account of integrated tax, Central tax, State tax or Union territory tax, as the case may be, towards payment of any such tax. .

1. Received the assent of the President on the 29th August, 2018, and published in the Gazette of India

2. With effect from 1st February, 2019, vide Noti. No. G.S.R. 74(E), dated 29-1-2019.