Brief facts:

1. Ms. Vikas Centre For Development is a charitable trust registered under Section l2AA of the Income Tax Act, 196l canying out charitable activities. The objects of the Trust are to undertake, promote and support such activities leading to promotion of human development and welfare among general public and to render all types of services for the amelioration, relief, betterment and advancement of the community and for carrying out any programme for the benefit of the fellow beings and for any other object of public utility. Objects of the Trust covered u/s 2(15) of the Income Tax Act.

1.1. The following activities are carried out by the applicant -

o Natural resource development linked with livelihood enhancement of marginalized coastal communities including agriculture labourers, small and marginal farmers, fishermen, salt and charcoal makers belonging to schedule class and tribe. The activities include plantation of mangroves and other salt tolerant varieties of plants along the coastal belt and terrestrial regions of Gujarat.

. Empowerment of women from economically and socially marginalized communities through organizing self-help groups and providing legal servlces ,r0 F c * to address dornestic issues

o Sanitation (Construction of toilets) and organizing solid waste management programmes by collecting and managing domestic waste

1.2. The applicant has submitted the details of main objectives of the trust and the activities being carried out as under:

2. The applicant has entered into an agreement to carry out a Pilot Project designed to explore various plantation densities from 2500 up to 10,000 hectare. This Pilot Project is expected to generate about 38,500 employment by planting 12,50,000 plants over a period of 03 years. The learning from the Pilot project will lead to the development of a socially relevant & environmentally resilient afforestation project along the coast of Gujarat, that takes into account developmental needs & sensibilities of local communities and ensures their sense of ownership & participation to preserve such green cover and prevent any deforestation

3. The applicant submits that the activity above mentioned is exempted vide Notification No.l2l20l7-Central Tax (Rate), dated 28-6-2017 (Sr. No. 1) which clearly provides exemption to Services by an entity registered under Section l2AA of the Income-tax Act, 196l (43 of 1961) by way of charitable activities. Identical entries are contained in the exemption notifications issued under the Gujarat Goods and Services Tax Act,2017 as well as under the Integrated Goods and Services Tax Act, 2017 . Entry No. 1 of the Notification No. 1212017-Central Tax (Rate), dated 28-6-2017, which is relevant for the present purpose, reads as under :

3.1 Further, the phrase "charitable activities" has been defined in clause 2(r) of the said exemption notification. The relevant extract of the definition is reproduced herein below:

(r) "choritable activities" means activities relating to -

O public heolth by way of,-

(A) cqre or counseling of

Q) terminally ill persons or persons with severe physical or mental disability;

(ID persons afflicted wilh HIV or AIDS;

(lID persons addicted to a dependence-forming substance such as narcotics drugs or alcohol; or

(B) public awareness of preventive health, family planning or prevention of HIV infection;

(iil advancement of religion, spirituality or yoga;

(iiil advancement of educational progrommes or skill development relating to,-

(A) abandoned, orphaned or homeless children;

(B) physically or mentally abused and traumatized persons;

(C) prisoners; or

(D) persons over the age of 65 years residing in a rural area;

(iv) oreservation of environment including watershed, forests and wildlife;

3.2 The applicant submits that the activities of the applicant relating to Afforestation, which includes plantation of mangroves are activities relating to "preservation of environment".

4. The applicant submits that a significant percent of global greenhouse gas (GHG) emissions is caused by forest destruction and poor agricultural practices. Boosting carbon sequestration in forestry sector is an effective approach to reduce and remove emissions from the atmosphere. Through afforestation and reforestation of degraded mangrove habitat the applicant aim to establish and maintain a sustainably managed mangrove ecosystem for carbon sequestration, natural disaster risk reduction, poverty reduction with sustainable livelihoods in the coastal communities..

4.1 Mangroves are one of the earth's most important ecosystems and serye many critical functions: buffering coasts from storm surges, preventing coastal erosion, filtering water, storing carbon, serving as a vital habitat for a great number of species, and providing food and livelihoods for local communities. According to UNESCO, hfty percent of the world's mangroves have disappeared in the last 40 years, and continue to be destroyed and degraded by about lo/o per year. At this rate, scientists predict that mangroves may be completely gone by the year 2100 unless action is taken now to protect and restore them.

4.2 Coastal afforestation with mangrove and non-mangrove species provides variety of useful ecological and bio-physical functions, like increasing forest cover of the country, alleviating environmental degradation, acting as highly efficient carbon sink, offering habitat and breeding ground for wildlife and fisheries.

4.3 Mangroves are unique and ecologically important halophytes that grow in the coastal wetland of tropical belts. lJrbanization, industrialization, unsustainable mode of aquaculture etc. has resulted in the shrinkage of mangrove to considerable extent. The remaining mangrove should be protected. Mangroves also physically protect coastlines by breaking the sea waves during storm surges and help shield seagrass beds and coral reefs from the effects of siltation.

4.4 Mangrovesprovideessentialhabitatforthousandsofspecies.They",,ffi shorelines, preventing erosion and protecting the land-and the people who live thpre-frpm " i I"l' waves and storms. The roots of the trees filter the water by trapping sedimenU which slows coastal erosion, stabilises the shore, and stops sediment from damaging coral reefs and seagrass meadows. Mangroves provide a formidable defence too against events such as storms and tsunamis.

4.5 It is submitted that the activities are preservation of environment and the same is covered under the definition of charitable activities as defined in clause 2(r) of the Notification No.12l2017-CT (Rate). The applicant is of the view that it being registered under Section l2AA of the Income-tax Act, 1961, become exempt from tax under the GST Acts, by virtue of Entry No. I of the Notification No. 1212017-Central Tax (Rate), dated 28-6-2017 as mentioned above.

4.6 The applicant submits that the case is squarely covered under the Advance Ruling given by Authority for Advance Ruling under GST, Gujarat in the case of All India Disoster Mitigation Institute as reported at 2020 (36) GSTL.104 (A.A.R-GSTGuj)(Annexure-B) wherein it is held that activities related to 'disaster prevention', 'disaster mitigation' and 'disaster management' are activities relating to 'preservation of environment' as defined in clause 2(r) of Notification No.l2l20l7-C.T (Rate) and considered as charitable activities. In the present case, the activities being carried out by the applicantviz. plantation of mangroves are directly related to 'disaster prevention' as it protects the environment from erosion by sea. It also protects the coastal areas from Tsunami and other kind of natural disasters.

4.7 The applicant submits herewith published articles by Planning Commission of India (NitiAyog) about the benefit and role of growing 'mangroves' in protecting environment and some other articles as per Annexure-C.

5. The applicant submits that a person who is a supplier is liable for registration as per Section 22(l) of the GST Acts if his aggregate turnover in a financial year exceeds Rs. 20 lakhs. The phrase "aggregate turnover" has been defined under Section 2(6) of the GST Acts as under :

"2(6) "oggregote turnover" means the aggregate value of all taxable supplies (excluding the value of inward supplies on which tax is payable by a person on reverse 'charge basis), exempt supplies, exports of goods or services or both and inter-Stale ,upp7rc, of persons having the same Permanent Account Number, to be computed on all tidia basis but excludes central tax, State tax, (Jnion teruitory tax, integrated tox and CESS

5.1 Thus the primary requirement for inclusion in "aggregate turnover" is that the transaction should qualify as "supply" transaction. The term "supply" has been defined under Section 7(1) of the GST Acts. Relevant extract of the definition reads as under

"7. (l) For the purposes of this Act, the expression "supply" includes -

(a) all forms of supply of goods or services or both such as sale, transfer, barter, exchange, license, rental, lease or disposal made or agreed to be made for a consideration by o person in the course orfurtherance ofbusiness."

5.2 One of the essential ingredients for a transaction to qualiff as a supply transaction is that it should be in the course or furtherance of "business". The term business has been defined under Section 2(17) of the GST Acts as under :

"Business" includes -

(a) any trade, commerce, manufacture, profession, vocation, adventure, wager or ony other similar activity, whether or not it is for a pecuniary benefit,.

@ any activity or transoction in connection with or incidental or ancillary to subclause (a);

(c) any activity or transaction in the nature of sub-clause (a), whether or not there is volume, frequency, continuity or regularity of such transaction;

(d) supply or acquisition of goods including capital goods and services in connection with commencement or closure of business;

(e) provision by a club, ossociation, societl/, or any such body (for a subscription or any other consideration) of the facilities or benefits to its members;

(/) admission, for a consideration, of persons to any premises;

@ services supplied by a person as the holder of an ffice which has been accepted by him in the course or furtherance of his trade, profession or vocation;

(h) services provided by a race club by way of totalisator or a licence to book maker in such club; and

(i) any acttvity or transoction undertaken by the Central Government, o Stote Government or ony local authority in which they are engaged as public authorities; "

5.3 Thus while the term "business" has been elaborately defined, except for a few activities which have been specifically incorporated, the activity should be in the nature of trade, commerce, manufacture, profession, vocation, adventure or similar activity in order to qualiff as "business".

5.4 It is submitted that since the applicant is not engaged in "business", the transactions of the applicant are not "supply" transactions as defined under the GST Acts. Hence the applicant does not have any "turnover" and therefore it is not required to take registration under the GST Acts. From a plain reading of the above Clause (a) of Section 7(l) it is clear that supply will be liable to GST only when it is made for a consideration in the course or furtherance of business. As submitted above, since in the present case, the Appellant is not carrying out any business, there can be no supplies liable to GST at the hands of the Appellant.

5.5 Since the aggregate of taxable supplies of goods and services does not exceed Twenty Lakh Rupees, the Appellant is not liable for registration under Section 22(l) of the CGST Act,2017.

5.6 The Appellant submits that Section 22(l) of the CGST Act, 2017, provides for registration under the CGST Act, 2017. The said Section 22(l) is extracted below for ready reference :

Every supplier shall be liable to be registered under this Act in the State or Union territory, other than special category States, from where he makes a taxable supply of goods or services or both, if his oggregate turnover in a financial year exceeds twenty lakh rupees :

Provided that where such person makes taxable supplies of goods or services or both from any of the special category States, he shall be liable to be registered if his aggregate turnover in a financial year exceeds ten lakh rupees.

5.7 In the present case, the Applicant submits that, they do not make any taxable supplies so as to be liable for registration under the provisions of Section 22(L) of the CGST Act,2017.

5.8 The Applicant submit that it is not engaged in carrying out business as defined under Section 2(17) of the CGST Act,2017, the other provisions and rigors of the CGST Act shall not be applicable to the Appellant.

Additional Submission letter dated 27-9-22

6. The applicant vide letter dated 27-9-2022 has submitted the following :

Pilot Afforsration Project : Activity and fund Flow details.

Pilot Afforstation Project : Service Agreement Copy

Vikas CFD : Copy of last 3 years Audited Balance Sheet and P&L alon with ITR acknowledgment

Vikas CFD : Organisation Profile

6.1 The applicant has submitted "Pilot Project Implementation Agreement" held between the applicant and Goodcarbon Impact GmBh.

6.2 The applicant has submitted the details of key activities and flow of fund received from Goodcarbon Impact GmBh for carrying out the Pilot Afforstation Project. The details submitted by the applicant is as under :

The Flow of Funds is based on achieving the Key Milestones:

l. An Advance amount is given to start the Project Work against Milestone-1

Z. When Milestone-l is achieved, VIKAS CFD gives the Narrative Report and Financial Report of the Project

3. The Milestone-2 money is then released. In case, there are surplus funds available after M-1, M-2 Fund is released after deduction of the surplus funds on hand. In case, there is deficit of Funds, then explanation for the deficit to be given and the released.

Then the same method of submission of narrative report for M-2 and the Financial Report is also presented

It is submitted by the applicant that although this being a Service Agreement the similar to a Grant Agreement. There is no surplus being generated from the Project. AI are being utilized for the Project activities and for Administrative expenses

7. Question on which Advance Ruling sought:

(i) Whether the activity of Afforestation, which includes the plantation of mangroves is exempted from GST under Sr. No.l of Notification No.1212017-CT (Rate)

(ii) Whether the applicant is required to be get registered under GST

Personal Hearing

8. Personal hearing granted on 26-09-22 was attended by Shri Rajesh I. Shah, Managing Trustee and he reiterated the submission. Further it is requested to submit the copy of agreement held between the applicant and foreign entity also the details of consideration received and expenses on implementation of plantation of mangroves work.

Revenue's Submission:

9. Revenue has neither submitted its comments nor appeared for hearing

FINDINGS:

10. We have considered the submissions made by the Applicant in their application for advance ruling as well as the submissions made by authorised signatory, during the personal hearing proceedings on 26-09-22 before this authority. We also considered the issue involved, on which advance ruling is sought by the applicant, relevant facts & the applicant' s interpretation of law.

11. At the outset we would like to make it clear that the provisions of CGST Act and GGST Act are in parimateria and have the same provisions in like matter and differ from each other only on a few specific provisions. Therefore, unless a mention is particularly made to such dissimilar provisions, a reference to the CGST Act would also mean reference to the coresponding similar provisions in the GGST Act.

12. The issue here is to decide (i) whether the activity of afforestation which include mangrove plantation carried out by the applicant are covered under charitable activities as defined under clause 2(r) of the Notification No. 1212017-CT (Rate) dated 28-6-2017 as amended and (ii) whether the such activity falls within the ambit of Supply and consideration received for carrying out such activity falls within the term business as defined under Section 2(17) of the GST Acts.

Determination of nature activitv of the annlicant

13. We find that the applicant is registered under Section l2AA of the Income Tax Act, 1961 as a Charitable Trust to carrying out the Charitable activities. The applicant in support has submitted the copy of Form No. lOAC issued by the Income Tax department and is valid from AY 2022-23 to AY 2026'27. The applic ant has also submitted of Certification of Registration issued on 4-l-1978 issued by the Deputy Charity Commissioner, Ahmedabad Region, Ahmedabad.

14. The applicant has submitted the trust deed and objectives of the Trust have been elaborated in Para 2 of the deed. The relevant clauses of objectives of the trust in reference to this application have been reproduces as under:

1. To undertake, promote and support such activtttes leading to promotion of human development and welfare among general public {clause (d}

2. To render all types of services for the amelioration, relief, betterment and advancement of the community and for carrying out any programme for the benefit of the fellow beings andfor any other object of public utility. {Clouse (r)}

15. We f,rnd that to achieved the object of the trust to reduce salinity in the farm land, Natural resource development and enhancement of marginalized coastal communities along with the coastal belt, the applicant has entered into an agreement with the company IWs Goodcarbon Impact GMBH for plantation of mangroves along with coastal line of Gujarat. The service and scope is given in Schedule-l and details of 200 hectare Pilot Plantation Project is mentioned in Schedule-3. Schedule-l and Schedule-3 of the agreement is reproduced as under:

Schedule-1

The Implementation Agency shall:

(i) prepare a master planfor implementation of the Pilot Projects development cycle;

(ii) deploy an approprtate number of its trained and skilled personnel for undertaking implementation of the Pilot Project;

(iii) undertake such acts, deeds and things as may be necessory for the successful implementation of the Pilot Project;

(iv) provide a development cycle for the Pilot Project with key dates for relevant milestones and commercial requirements and prepare a final plan, which will form the basis and set out the standard operating procedure for the scaled up Project;

(v) develop and maintain a good working knowledge of the various practical aspects of and documentation related to the Pilot Project;

(vi) prepare and share progress/development reports periodically during the * Term of this agreement;

Schedule-3

KEY OUTPUTS FROM THE 2OO HA PILOT PLANTATION PROJECT:

1. This Pilot Project is designed to explore various plantation densities from 2,500 up to 10,000 plants per hectare. This will allow the Implementing Agency to identify the optimal plantation densities and plant size for the future scope of the Project. This will lead to better estimates of Carbon Credit realisation.

2. This Pilot Project is expected to generate about j8,500 person-days of employment by plantingl 2, 50,000 plants.

3. Furthermore, this Pilot Project will help both the Parties develop and establish the data collection, measurement, analysis, documentation and reporting mechanismfor certification of Carbon Credits.

4. Further, with a potenttalfuture scope of 10,000 hectare plantation, the Implementing Agency will use this Pilot Project for internal capacity building.

5. This Pilot Project will help build a stronger partnership and working relationship between the Parties and other stakeholders involved.

15.1 We find that the applicant has undertaken the project of afforestation which include plantation of Mangroves covering 200 hectare area along coastal belt of Jambusar taluka, Bharuch district, Gujarat. Mangroves are one of the earth's most important ecosystems and serve many critical functions: buffering coasts from storm surges, preventing coastal erosion, filtering water, storing carbon, serving as a vital habitat for a great number of species, and providing food and livelihoods for local communities. Planning Commission, New Delhi has published report of the Task Force on " ISLANDS, CORAL REFS, MANGROVES & WETLANDS IN ENVIORNMENT & FORESTS" For the Eleventh Five Year Plan 2007-2012. Chapter-3 of the report has elaborated causes of depletion of Mangroves, benefits of plantation of Mangroves on Environment, Economic and social aspect. The main extracts of the report is as follows

Causes of Mangroves areas to change

o Shoreline development (e.g. coastal urbanisation and industrialisation and conyersion to aquaculture.) and changes in local hydrology are the biggest threots to mangrove habitat and some specific threat include :

1. Bffiing by mangrove root system provides a physical trop for fine sediment with loads of heavy metals and other toxicants.

2. Changes in pH redox potential (dissolved oxygen) and saliniA can toxicants more available to keynote mangrove animals, tncluding crabs.

3. Increase in heavy metals can also lead to inhibition of phplp;ynlLe&; and respiration in mangroves, causing die back.

Benefit to Environment

Mangroves have always been considered as exceptional ecosystems as in any case, mangrove forests create a wide diversity of niches, which serves as suitable habitats for feeding, breeding, spawning and hatching of sedentary and migratory species. In particular, they are important nursery habitat, for fish and crustaceans of commercial value.

The mangrove play an tmportant role in a sediment repository, stabilizes shoreline, a buffer against storm surges. The mangroyes ore resistant to much of environmental perturbations and stresses. Mangroves are also important for their role as an biological filters and a sink for several pollutants. With the advent and current acceleration of climate changes, mangroves are being increasingly seen as carbon sinlcs and carbon stores. Mangroves protect coastlines fro* wave energ/ and offshore ecosystems from terrestrial sediments flowing downstream.

Mangroves are salt-tolerant forest ecosystems of tropical and subtropical intertidal coastal regions near river mouths. Mangrove .form highly productive ecosystems since the inorganic nutrients, brought in by the incoming freshwater from land run-ffi are trapped to form the source of energt for mony organism. A mongrove ecosystem constitutes a reservoir, refuge, feeding ground and nursery for many useful and unique plants and animal confined to this region. Through the export decomposable organic motter into adjacent coastal waters, the mangroves provide an important nutrient inputs and primary energy source for many tropical estuaries. The mangroves ecosystem also protects coastal areas .from sea erosion and from the violent efficts of cyclones and tropical storms. The warm, calm waterways of mangroves provide shelter and rich food for many juveniles and larvae offinfish and shellfish.

Social and Economic benefit

Mangroves provide socially and economically important materials such as fodder for live stock, medicines and dyes. It provides nurseries for commercially important fish and prawn stoclcs; replenishing estuarine and coastol fisheries. Mangroves are source of firewood, of wood product such as timber, poles and posts, and of non-wood produce such as fodder, honey, wax, tannin, dyeand plant material for thatching. They serve as good webs and enhance the fishery production of nearby coastal waters by exporting nutrients and detritus

15.2 It is observe from the above that Mangroves have following benefit to protect the environment:

(i) The filtering effect of mangroves forests protects vital coral reefs and sea grass beds from damaging siltation.

(ii) Mangroves are important for their role as biological filters and sink for several pollutants. It capture effluents from terrestrial runoff; providing a buffer for nutrients, metals and other toxicants entering coastal waters.

(iii) Mangroves protect shorelines from storm and surges damage and increase coastal stability.

(iv) Mangroves are a sink for atmospheric carbon; helping to reduce global carbon dioxide levels and global warming.

15.3 Now, to decide all the above mentioned activities of the applicant are covered under Charitable activities as defined under clause 2(r) of the Notification No. 1212018- CT (Rate) dated 28-6-17 , we refer to clause 2(r) of Not. No. l2l20l7 -CT (Rate) wherein the term "charitable activities" has been defined and same is reproduced as follows :

charitable activities " means activities relating to -

(il public health by way of,-

(A) care or counseling of

0 terminally ill persons or persons with severe physical or mental disability;

(ID persons ffiictedwilh HIV or AIDS;

(IID persons addicted to a dependence-forming substance such as narcotics drugs or alcohol; or

(B) public awareness of preventive health, family planning or prevention of HIV infection;

(iil advancement of religion, spirituality or yoga;

(iiil advancement of educational progrommes or skill development relating to,-

(A) abandoned, orphaned or homeless children;

(B) physically or mentally abused and traumatized persons;

(C) prisoners; or

(D) persons over the age of 65 years residing in a rural areo;

(iv) nreservation of environment includins watershed. forests and wildlife:

15.4 We have already discussed in Para 15.1 to 15.3 the benefits of plantation of Mangroves along coastal and looking to the impact of plantation of mangrove on environment, social and economic, we hold that the activities of plantation of mangrove carried out by the applicant are covered under point (iv) of Charitable Activity Y under clause 2 (r ) of Notification No. 1212017-CT (R ) dated 28-6-2017 as Determination activitv of the applicant covered under Suoolv defined under Section 7 of CGST Act. 2017

16.1 The term "supply" has been defined under Section 7(1) of the GST Acts,2017. Relevant extract of the definition reads as under :

"7. (l) For the purposes of this Act, the expression "supply" includes -

(a) all forms of supply of goods or services or both such as sale, transfer, barter, exchange, license, rental, lease or disposal made or agreed to be madefor a consideration by a person in the course orfurtherance ofbusiness."

16.2 The term 'supply' includes all forms of supply (goods and/or services) and includes agreeing to supply when the supply is for a consideration and is in the course or furtherance of business. The term business has been defined under Section 2(17) of the GST Acts as under :

" Business" includes -

(i) any trade, commerce, manufacture, profession, vocation, adventure, wager or any other similar activity, whether or not it is for a pecuniary benefit;

(k) any activity or transaction in connection with or incidental or ancillary to subclause (a);

0 any activity or transaction in the nature of sub-clause (a), whether or not there is volume, frequency, continuity or regularity of such transaction;

(m supply or acquisition of goods including capital goods and services in connection with commencement or closure of business;

(n provision by a club, ossociation, society, or any such body (for a subscription or any other consideration) of the facilities or benefits to its members;

(o admission, for a consideration, of persons to any premises;

(p) services supplied by a person as the holder of an ffice which hos been accepted by him in the course or furtherance of his trade, profession or vocation;

(q) services provided by a race club by way of totalisator or a licence to book maker in such club; and

(r) any activity or transaction undertaken by the Central Government, a State Government or any local authority in which they are engaged as public authorities;"

16.3 The term "business" has been elaborately defined, except for a few activities which have been specifically in-corporated; the activity should be in the nature of trade, commerce, manufacture, profession, vocation, adventure or similar activity in order to quali$ as "business". 'We find that the applicant service of afforestation which include plantation of Mangroves along with the coastline to protect the environment and up liftmen of socially and economically marginalized people as discussed in the cannot be considered a business activity. The said activity have not been commercial benefit but it is being carried out for social and economic benefit of the marginalized people and to protect the environment.

16.4 The Invoicing and Payment Parameters for the year 2022-23 have been given in Schedule-2 of the Service Agreement. As per Schedule-2 the applicant would get total 1989391- Euro { Rs.169,09,8151- @ Conversion rate of I Euro : Rs.85} for the plantation of Mangroves. The applicant has submitted the flow of utilization of fund of Rs.169,09,815/- in Excel Sheet "VIKAS CFD : PILOT AFFORESTATION PROJECT : ACTIVITIES AND PAYMENTS : PLANNING 2022-2025" and same is reproduced as under :

16.5 We have observed that the applicant has submitted that total fund of Rs. Rs.169,09,815 would be received and utilized for the carrying out the work of plantation of Mangroves and no amount would be utilized for the other than the said project work. The applicant has given heads under which the fund would be utilized and same is reproduced as above. We find that the applicant does not have any profit motive and not earned any Income due to such activities. All the fund received in the year 2022-23 would be utilized for the project of plantation only. Therefore, the applicant activity do not covered under the Supply as defined under Section 7 of CGST Act20l7.

17. We have already hold that the applicant activity of plantation of Mangrove are covered under Charitable Activity as defined under Clause 2( r) of the Notification No. l2l2}l7-CT (Rate) dated 28-6-2017. The applicant is registered under section 12AA of the Income-tax Act, 196l (43 of 196 1) as Charitable Trust, thus service of plantation of Mangroves by the applicant is eligible for exemption from the payment of GST and covers under entry No. 1 of the Notification No. l2l20l7'CT (Rate) dated 28-6-2017. The entry No. 1 of Not. is read as under:

17.1. We hold that the applicant service of plantation of mangrove is covered under point (iv) of Charitable Activity define under clause 2 (r ) of Notification No. l2l20l7- CT (R ) dated 28-6-2017 as amended and is eligible for exemption from payment GST in terms of entry No. 1 of Not. No. 12l2017-CT (Rate) dated 28-6-2017.

18. We have already discussed that the applicant service does not covered under supply as defined under Section 7 of CGST Act,2017, therefore, applicant is not liable for registration under the provisions of Section 22(l) of the CGST Act, 2017 .

19. We, hereby pass the Ruling:

RULING

(i) The activity of Afforestation carried out by the applicant as charitable organization is exempted from GST under Sr. No.l of Notification No.l2l20l7-CT (Rate) dated 28-6-2017 if organization is registered under (i) Section l2AA of Income Tax Act (ii) Public Charitable Trust under Bombay Public Trusts Act, 1950 (iii) Charity Commissioner :Trust Registration no. E3183, Ahmedabad dated 0410111978

(ii) The applicant is not required to be get registered under GST if fulfills all the conditions as in (i) above of the Ruling.