Section 62(3) in The Himachal Pradesh Value Added Tax Act, 2005
(3)Where the taxable goods, referred to in sub-section (2), held in stock by a registered dealer (other than the dealers falling in section 7 or sub-section (2) of section 16) on the date of commencement of this Act are those on which tax under the said Act has suffered at the first stage of sale, and are resold by him after the commencement of this Act, an input tax credit shall be allowed to him in respect of the amount of tax proved to have been paid, on the purchase of such goods, under the said Act:Provided that the input tax credit shall be allowed to a dealer, registered under this Act on or after 1st day of April, 2005, in respect of purchases of taxable goods where such purchases are for resale or use in manufacture of goods for sale and that such purchases have been made within three months prior to the date of registration.
