Reg: Withdrawal of exemption from GST on services provided by IRDAI to Insurers

As per the MoF (Dept. of Revenue), GoI Notification No. 04/2022 – Central Tax (Rate), dt. 13^th July, 2022 (effective from 18^th July, 2022), the central tax (GST) exemption provided to the Authority vide Notification No. 12/2017 – Central Tax (Rate) dt. 28.06.2017 in respect of the services provided by the Authority to Insurance companies under the IRDA Act, 1999 has been withdrawn.

Therefore, all insurers are advised to ensure that any payment made to the Authority towards fees / charges etc., due / paid on or after 18^th July, 2022, shall be made along with GST @ 18%. 

Further, all the insurers are hereby advised to submit a copy of their GST registration certificate bearing the Goods and Services Tax Identification Number to the Authority as per the e-mail IDs given below on or before 20^th August, 2022 for the purpose of including the same in the invoices generated by the Authority in respect of the fee collection:

CGM (General Administration & HR)