1. The applicant M/s ESVEE Constructions, having registered premises at Second Floor, No.33/1, Mahalakshmi Street, T Nagar, Chennai -— 600017 (hereinafter referred as the applicant) is registered under the GST Act 2017 vide GSTIN 33AAAFEO197Q12Z8. The Applicant has sought Advance Ruling on the following questions:

What is the applicable rate of tax under CGST Rules for the Civil Contract Services (SAC 995415) undertaken / to be undertaken to our customer M/s IIT, Madras (GST No.33AAAAI3615G1Z6) by us with effect from 01.01.2022 by virtue of amendment to Notification No.11/20 17 C.T. (Rate) vide Notification No.15/2021 C.T (Rate) dated 18.11.2021 Whether it is 12% or 18%

1.2 The applicant submitted a copy of challan evidencing payment of application fees of Rs.5,000/- each under sub-rule (1) of Rule 104 of CGST Rules 2017 and SGST Rules 2017.

2.1 The Applicant’s customer M/s Indian Institute of Technology, Madras claims that they come under Central Government Entity category, as it was constituted by enacting a legislation by Parliament. Therefore, M/s IIT, Madras claims that rate of GST is 12% for Civil Contract Services (SAC 995415) with effect from 01.01.2029 even after amendment to Notification No.11 /2017 C.T.(Rate) vide Notification No.15/2021 C.T. (Rate) dated LS,11.2021.

2.2 On interpretation of law, applicant state that they charged GST rate 12% for the Civil Contract Services (SAC 995415) provided to M fs IT Madras, till 31.12.2021 as it comes under the category of Central Government entity. The applicant opine that there would not be a change in GST rate of 12% for the Civil Contract Services (SAC 995415) provided / to be provided to M/s IIT Madras, with effect from 01.01.2022 even after amendment to Notification No.11 (2017 Cy: (Rate) vide Notification No.15/2021 C.T.(Rate) dated 18.11.2021.

3.1 The applicant, after consent, was given an Opportunity to be virtually heard on 15.06.2022. The authorized representative (AR) Sri G.Madhusudhana Rao appeared before the authority and reiterated the submissions made with a request to issue clarification Madras for the applicable tax rate for the works undertaken for IT with effect from 01.01.2022 after amendment to Notification No.11/2017 C.T (Rate) vide Notification No,15/2091 (CT (Rate). Further, the AR was asked to Government. Consequent hearing to change of members of Authority, additional personal 08.12.2022, was extended to the applicant. AR appeared for the virtual hearing on undertaken wherein he requested to give a ruling on the rate of tax for the works for IIT Madras.

Tender No.18/2020-21/ Composite issued by IIT Madras vide F/EU/EE/eT.No. 18/2020-21/Civil/LO! dated 28.01.2021 for addition and alteration of D1 Type quarters 45 units at IITM for total consideration of Rs.4,55,48,650/- inclusive of GST @ 12% and other applicable taxes, duties and levies and a copy of Invoice No.24 dated 11.03.2022 for 4th and part bill issued by applicant to Indian Institute of Technology Madras for a total invoice value of Rs.1,43,66,750/-, including GST Rs.15,39,294.64 @ 12% collected separately.

3.2.2 Some of the relevant provisions of the Institutes of Technology Act, 1961 are reproduced below for ready reference. Section 2 of the Institutes of Technology Act, 1961 declares certain institutions as institutions of national importance as below,

Whereas the objects of the institutions known as the Indian Institute of Technology, Bombay, the College of Engineering and Technology, Delhi, the Indian Institute of Technology, Guwahati, Assam, the Indian Institute of Technology, Kanpur, the Indian Institute of Technology, Madras, the Indian Institute of Technology, Roorkee, the Indian Institute of Technology, Bhubaneswar, the Indian Institute of Technology, Gandhi Nagar, the Indian Institute of Technology, Hyderabad, the Indian Institute of Technology, Indore, the Indian Institute of Technology, Jodhpur, the Indian Institute of Technology, Mandi, the Indian Institute of Technology, Patna, the Indian Institute of Technology, Ropar and the Indian Institute of Technology (Banaras Hindu University), Varanasi, are such as to make them institutions of national importance, it is hereby declared that each such institution is an institution of national importance.

3.9.3 As per Section 3{(j) “society” means any of the following societies registered under the Societies Registration Act, 1860, (21 of 1860) namely:-

Gy a

Gia es

(iii) the Indian Institute of Technology, Madras;

3.2.4 As per Section 3(c) “corresponding Institute” means,—

(i) ene

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(iii) in relation to the society known as the Indian Institute of Technology, Madras, the Indian Institute of Technology Madras;

3.2.5 As per Section 4(1), each of the Institutes mentioned in section 2 shall be a body corporate having perpetual succession and 4 common seal and shall, by its Name, sue and be sued.

3.2.6 As per Section 9(a), any reference to a society in any law (other than this Act) or in any contract or other instrument shall be deemed as a reference to the corresponding Institute.

5. The State Tax Officer vide letter RC. No.6 13/2021/A2 dated 20.09.2022 stated that no pending proceedings in the assessment circle against M /s ESVEE Constructions regarding the issue raised by the applicant,

7-1 It is seen from the submissions and documents enumerated in para 3.2 supra that the applicant is a contractor who has been awarded a contract by IIT Madras for ‘addition and alteration of D1 type quarters 45 units at Indian Institute of Technology Madras’ for an amount of Rs.4,55,48,650/- inclusive of GST @ 12% and other applicable taxes, duties and levies.

7.2. The applicant also submitted copy of Tax Invoice No.24 dated 11.03.2022 issued as 4th and part bill to M/s Indian Institute of Technology Madras for an amount of Rs. 1,43,66,750/- including GST Rs.15,39,294.64 @ 12% on the taxable value of Rs.1,28,27,455.36 for the said contract work.

8.1 The statutory provisions relevant to the above contentions of the applicant are discussed as under:

Section 2(119) of the Act defines ‘Works Contract’ as under:

(119) "works contract" means a contract for building, construction, fabrication, completion, erection, installation, fitting out, improvement, modification, repair, maintenance, renovation, alteration or commissioning of any immovable property wherein transfer of property in goods (whether as goods or in some other form) is involved in the execution of such contract;

8.2.1 Serial No. 3(vi) of Notification No.11/2017 C.T (Rate) dated 28.06.2017, as amended, reads as follows till 31.12.2021,

(vi) Composite supply of works contract as defined in clause (119) of section 2 of the Central Goods and Services Tax Act, 2017, other than that covered by items (i), fia), (ib), (te) (id), (ie) and (if) above, provided to the Central Government, State Government, Union Territory, @ local authority, @ Governmental Authority or a Government Entity by way of construction, erection, commissioning, installation, completion, fitting out, repair, maintenance, renovation, or alteration of —

(a) a civil structure or any other original works meant predominantly for use other than for commerce, industry, or any other business or profession,

(b) a structure meant predominantly for use as (i) an educational, (tt) a clinical, or(iti) an art or cultural establishment, or

(c) a residential complex predominantly meant for self-use or the use of their employees or other persons specified in paragraph 3 of the Schedule Ill of the Central Goods and Services Tax Act, 2OLy.

Provided that where the services are supplied to a Government Entity, they should have been procured by the said entity in relation to a work entrusted to it by the Central Government, State Government, Union territory or local authority, as the case may be.

Explanation. - For the Purposes of this item, the term ‘business’ Shall not include any activity or transaction undertaken by the Central Government, a State Government or any local authority in which they are engaged as public authorities,

8.2.2 The terms 'Government Authority’ & 'Government entity’ were inserted by Notification No. 31/2017 - Central Tax (Rate) dated 13.10.2017 in Notification No. 11/2017 as clauses (ix) 8& (x) of explanation in Para 4 as follows:

(tx) Governmental Authority means an authority or a board or any other body, -

(i) Set up by an Act of Parliament or a State Legislature; or

(ti) Established by any Government, with 90 percent or more participation by way of equity or control, to carry out any function entrusted to a Municipality under article 243 w of the Constitution or to a Panchayat under article 243 G of the Constitution.

(x) Government Entity means an authority or a board or any other body including a society, trust, corporation,-

(t) Set up by an Act of Parliament or State Legislature; or

(i) Established by any Government, with 90per cent. or more participation by way of equity or control, to carry out a function entrusted by the Central Government, State Government, Union Territory or a local authority.

8.2.3 Description (Rate) of service in Serial No. 3(vi) of Notification No.11/2017 C.T 18.11.2021 dated 28.06.2017 was amended by Notification Noi15/2021 Ct (Rate) dated and the same superseded by Notification No.22/2021 C.T (Rate) dated 31.12.2091. The said amendment substituted authority, the words “Union territory, a local a Governmental Authority or a Government Entity” with the words “Union territory or a local authority” with effect from 01.01.2022 and also the condition under column 5 has been omitted. In short the words ‘a Governmental Authority or a Government Entity’ have been deleted.

8.2.4 Notification No.3/2022 C.T (Rate) dated 13.07.2022 omitted, inter alia, item (vi) and the corresponding entries in column 4 of serial number 3 of Notification No.11/2017 C.T (Rate) dated 28.06.2017, as amended, with effect from 18.07.2022.

8.3. As per Section 20 of the Societies Registration Act, 1860, the following societies may be registered under this Act:

Charitable societies, the military orphan funds or societies established for the promotion of science, literature, or the fine arts, for instruction, the diffusion of useful knowledge, -[the diffusion of political educationy, the foundation or maintenance of libraries or reading rooms for general use among the members or open to the public, or public museums and galleries of paintings and other works of art, collections of natural history, mechanical and philosophical inventions, instruments, or designs.

84 It is evident from Section 3 (j) (iii) of The Institutes of Technology Act, 1961 that Indian Institute of Technology Madras is a ‘Society’ registered under the Societies Registration Act, 1860, conferred with the status of ‘body corporate’ by Section 4 (1) of the said Act for the promotion of science, education, diffusion of useful knowledge, etc. under the control of Central Government.

8.5 Accordingly, Indian Institute of Technology Madras is a ‘Government Entity’ within the meaning of explanation 4(x) of Notification No.11/2017 C.T (Rate) dated 28.06.2017, as amended, and the nature of service provided by the applicant narrated under para 7.1 supra is covered under entry in serial number 3(vi) of Notification No.11/2017 C.T (Rate) dated 98.06.2017 till 31.12.2021. However, after omission of ‘Government Entity’ from the description of service under the said entry vide Notification No.15/ 2021 C.T (Rate) dated 18.11.2021 read with Notification No.22/2021 C.T (Rate) dated 31.12.2021 with effect from 01.01.2022, the services of the applicant is covered under serial number 3 (xii) of Notification No.11/2017 C.T (Rate) dated 93.06.2017 and attract CGST of 9%.

9. In view of the above, we rule as under:

RULING

1. What is the applicable rate of tax under CGST Rules for the Civil Contract Services (SAC 995414) undertaken / to be undertaken to our customer M/s IIT, Madras (GST No.33AAAAI3615G1Z6) by us with effect from 01.01.2022 by virtue of amendment to Notification No.11 f2017 CT. (Rate) vide Notification No.15/2021 C.T.(Rate) dated 18.11.2021 Whether it is 12% or 18%

The Civil contract services of the applicant provided / to be provided to IIT Madras is covered under serial number 3 (xii) of Notification No.11/2017 C.T (Rate) dated 28.06.2017, as amended, and liable to pay CGST @ 9% and SGST @ 9% with effect from 01.01.2022.