Income Tax Department
Ministry of Finance, Government of India
The Equalisation Levy was introduced by the Finance Act, 2016 on online advertisement services, provision for digital advertising space, or any other facility or service for the purpose of online advertisement only. The Finance Act, 2020, has extended the scope of this levy to e-commerce supply and services made/provided/facilitated on or after 01-04-2020.
NOTE: the provisions related to equalisation levy are not applicable with effect from 01-04-2025
Transactions subject to equalisation levy
The Equalisation levy is charged in respect of the following:
(a) Sum received or receivable by a non-resident for online advertisement services
Equalisation levy is charged at the rate of 6% from the consideration paid or payable for the services in the nature of online advertisement, provision for digital advertising space, any other facility or service for the purpose of online advertisement.
(b) Sum received or receivable for e-commerce supply of goods or services made or facilitated on or after 01-04-2020 but before 01-08-2024.
Equalisation levy is charged at the rate of 2% from the consideration received or receivable for the e-commerce supply or services made or facilitated on or after 01-04-2020 but before 01-08-2024 by an e-commerce operator.
The Central Government may also specify any other service on which such levy shall be chargeable. Any income which is chargeable to equalisation levy is exempt from income-tax under Section 10(50).
However, where consideration received or receivable is in the nature of royalty or fees for technical services (FTS), no equalisation levy shall be charged if the following conditions are satisfied:
When a non-resident provides services in the nature of online advertisement, provision for digital advertising space, any other facility or service for the purpose of online advertisement (prescribed services), a tax in form of equalisation levy shall be deductible by the recipient of service on the consideration paid for such service.
The equalisation levy shall be deductible by recipient of service being a resident of India carrying on business or profession or a non-resident having a Permanent Establishment (PE) in India. PE includes a fixed place of business through which the business of enterprise is carried on, whether partially or wholly.
Equalisation levy shall not be charged in the following scenarios-
When an e-commerce operator makes, provides or facilitates any e-commerce supply or services on or after 01-04-2020 but before 01-08-2024, equalisation levy shall be payable by the e-commerce operator on the consideration received or receivable for such supply or service.
Meaning of e-commerce operator - 'E-commerce Operator' means a non-resident who owns, operates or manages digital or electronic facility or platform for the online sale of goods or online provision of services or both.
Meaning of e-commerce supply or services - E-commerce supply or services means:
Online sale of goods and online provision of services shall include one or more of the following online services:
Thus, even if the buyer sends the purchase order by email, it will be treated as an online sale of goods. As the said definition is inclusive, it cannot be restricted to the activities so prescribed. It may include all other activities if they are undertaken online.
When equalisation levy shall be charged?
Equalisation levy shall be charged when e-commerce supply or services made or provided or facilitated to the following persons:
Equalisation levy shall not be charged in the following circumstances-
Accordingly, no equalisation levy will be charged on the consideration received or receivable by an e-commerce operator from such transaction.
Calculation of Consideration
The consideration received or receivable from e-commerce supply or services shall include:
However, the consideration received or receivable from e-commerce supply or services shall not include the consideration for:
The amount deducted as equalisation levy shall be paid to the credit of Central Government on or before the 7th day of the month immediately following the month in which such levy was deducted. However, where equalisation levy has charged on e-commerce supply of goods or services, the amount of equalisation levy shall be paid to the credit of Central Government on or before the following dates:
Amount of equalisation levy shall be paid in Challan No. ITNS 285.
Consequences for non-deduction - An assessee who fails to deduct the levy shall himself be liable for such payment. Further, if an assessee fails to deduct the equalisation levy or after deduction fails to deposit the same on or before the due date of furnishing return of income, amount paid for such services shall be disallowed under Section 40(a)(ib).
However, if equalisation levy is deducted and deposited in the subsequent year, the aforesaid consideration shall be allowed as a deduction in computing the income of the previous year in which such levy has been paid.
Penalty - Where an assessee fails to deduct equalisation levy or part thereof, he shall be liable for payment of penalty for an amount equal to the amount of levy which he failed to deduct.
Consequences of late payment
Interest - Where an assessee or e-commerce operator fails to deposit the equalisation levy by the due date, he shall be liable for payment of simple interest at the rate of 1% of such levy for every month or part of the month during which such failure continues.
Penalty - Where an assessee fails to deposit the amount deducted as equalization levy to the credit of Central Government by the due date, he shall be liable for payment of penalty at the rate of Rs. 1,000 per day during which such default continues. However, amount of penalty shall not exceed the amount which he failed to pay.
Where an e-commerce operator fails to pay whole or any part of the equalisation levy, he shall be liable for payment of penalty of an amount equals to the amount of equalisation levy he failed to pay.
Every assessee or e-commerce operator who has deducted equalisation levy is required to prepare and deliver or cause to deliver a statement of equalisation levy in Form 1. Such statement is required to be filed with the Assessing Officer or to any other authority or agency authorised by the Board in this behalf. Such form can be furnished in the following manner:
Statement of equalisation levy is required to be furnished on or before 30th June of the financial year immediately following the financial year in which equalisation levy is chargeable.
Belated or Revised return
Any assessee or e-commerce operator who has not furnished statement by the due date, he can furnish such statement at any time before the expiry of 2 years from the end of the financial year in which such prescribed service was provided or such e-commerce supply or service was made or provided or facilitated.
Further if assessee or e-commerce operator notices any omissions or wrong particulars in the statement, he may furnish a revised statement at any time before the expiry of 2 years from the end of the financial year in which such prescribed service was provided or such supply or services was made or provided or facilitated.
Notice for furnishing statement
Where an assessee or e-commerce operator fails to furnish statement of equalisation levy by the due date, the Assessing Officer may serve a notice requiring him to furnish such statement. Such statement is required to be furnished within 30 days from the date of service of notice.
Where an assessee or e-commerce operator fails to furnish statement even after issue of notice by the Assessing Officer, such person shall be liable for payment of penalty at the rate of Rs. 100 per day during which such default continues.
Processing of Statement
An intimation, specifying the sum determined to be payable by or the amount of refund due to him, shall be prepared or generated and sent to the assessee or e-commerce operator. Amount of refund due to the assessee shall be granted to him.
Intimation of processing of statement, specifying the amount payable by or refund due to the assessee, shall not be sent after the expiry of 1 year from the end of the financial year in which such statement or revised statement is furnished.
Rectification of mistake
Where intimation issued contains any mistake which is apparent from record, the assessing officer may amend such intimation with a view to rectify such mistake. The assessing officer may make such rectification either on his own or when it is brought to his notice by assessee or e-commerce operator.
Any mistake apparent from record can be amended by the assessing officer within a period of 1 year from the end of the financial year in which intimation sought to be amended was issued.
Notice of demand
Where any levy, interest or penalty is payable in consequence of an order passed under the provision of this Chapter, the Assessing Officer shall serve upon assessee or e-commerce operator a notice of demand in Form No. 2 specifying the sum so payable.
However, where any sum is determined to be payable by assessee or e-commerce operator on processing of statement, the intimation shall be deemed to be a notice of demand.
Appeal to Commissioner (Appeals) - Any assessee or e-commerce operator aggrieved by an order passed by the Assessing Officer imposing penalty may file an appeal to CIT (Appeals). Such appeal shall be governed by the provisions of Income-tax Act. Appeal should be filed to CIT (Appeal) within a period of 30 days from the date of receipt of the order of the Assessing Officer.
Appeal shall be filed in Form No. 3 in any of the following manner:
Any other document which is required to be furnished along with Form No. 3 shall also be furnished in same manner in which Form No. 3 is furnished. Appeal to CIT (Appeals) shall be accompanied with a fee of Rs. 1,000. Form No. 3 shall be verified by the person who is authorised to verify the statement of Equalisation levy.
Appeal to ITAT - Any assessee or e-commerce operator aggrieved by the order of CIT (Appeals) can file an appeal to the Appellate Tribunal. Similarly if Commissioner of Income tax objects to the order passed by the CIT (Appeals), he may direct Assessing Officer to file an appeal to Appellate tribunal. Such appeal shall also be governed by the provisions of Income-tax Act.
The appeal is required to be filed within a period of two months from the end of the month in which the order sought to be appealed against is received by the assessee or e-commerce operator or the Commissioner of Income-tax, as the case may be. Appeal to Appellate Tribunal shall be filed in Form No. 4. In case appeal is filed by the assessee, the form of appeal, grounds of appeal and the verification form is required to be signed by the person specified inForm No. 4. Appeal to appellate tribunal shall be accompanied with a fee of Rs. 1,000.