Transporters and manufacturers were given the facility to use the E-Way Bill on a trial basis till the end of January before it was rolled out on a compulsory basis across the country from February 1, 2018.
Under the Goods and Services Tax rolled out from July last year, inter-state movement of goods beyond 10 km, with a value of Rs 50,000 and above, will mandatorily require E-Way Bill as effective from February 1, 2018. The E-Way Bill system has already been rolled out in Karnataka, Rajasthan, Uttarakhand and Kerala, which are together generating nearly 1.4 lakh e-way bills every day. The remaining states will join over the next fortnight. The E-Way Bill is one of the pending provisions of the Goods and Services Tax, that has to be issued for inter-state movement of goods costing above Rs 50,000 and being transported beyond a distance of 10 km.
The GST Council had decided to roll it out to check tax evasion. No E-way Bill is required for movement of goods in non-motorised conveyance and also for certain class of goods like fruits, vegetables, fish and water. The new system enables generation of E-Way Bill on the portal, through the mobile App, SMS and for large users using the offline tool.
[Source: The Hindu BusinessLine]
