Section 19(4) in Tamil Nadu Value Added Tax Act, 2006
(4)Input tax credit shall be allowed on tax paid [or Payable] [These words are omitted as per Gazette No 217 dated 14.10.2015.] in the State on the purchase of goods, in excess of [five percent] [The word 'three' was substituted for the word 'four' from 1st April 2007 by Section 6 (2) of that Act, consequent on the reduction of the rate of tax on inter -State under Section 8 (1) of the CST Act from that date and now substituted for the word 'three' from 11th November 2013 vide Section 2(1) of the Amendment Act 28 of 2013.] [three] [The word 'three' was substituted for the word 'four' from 1st April 2007 by Section 6 (2) of that Act, consequent on the reduction of the rate of tax on inter -State under Section 8 (1) of the CST Act from that date and now substituted for the word 'three' from 11th November 2013 vide Section 2(1) of the Amendment Act 28 of 2013.] of tax relating to such purchases subject to such conditions as may be prescribed,-(i)for transfer to a place outside the State otherwise than by way of sale; or(ii)for use in manufacture of other goods and transfer to a place outside the State, otherwise than by way of sale: Provided that if a dealer has already availed input tax credit there shall be reversal of credit against such transfer.
