Section 20(1) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
(1)If at the time at which an unregistered dealer's registration takes effect after the commencement and-(a)the dealer holds trading stock for the purpose of sale, or for use as raw materials for the production of finished goods;(b)the dealer has borne input tax on the purchase of the trading stock or raw materials;(c)the dealer furnishes a statement of its trading stock and raw materials in the prescribed form to the Commissioner; and(d)the dealer holds adequate proof of the amount of input tax in respect of the purchases, the dealer shall be entitled to a tax credit for the trading stock or raw materials held by the dealer on the date that the dealer's registration takes effect:Provided that the dealer must claim the entire amount of tax credit to which he is entitled in a single claim, which accompanies the first return furnished by the dealer under this Regulation.
