Section 17(10) in Manipur Value Added Tax Act, 2004
(10)No input tax credit under sub-section (1) shall be claimed or be allowed to a registered dealer -(i)in respect of any taxable goods under this Act purchased by him from another registered dealer for resale but give away by way of free sample or gift;(ii)who has been permitted by the Commissioner to make payment of presumptive tax at a percentage of the turnover of sales in lieu of tax as provided under section 21 ;(iii)in respect of capital goods other than those directly used for manufacturing or processing of goods for sale ;(iv)in respect of goods brought from outside the State against the tax paid in other State;(v)in respect of stock of goods remaining unsold at the time of closure of business ;(vi)in respect goods purchased on payment of tax, if such goods are not sold because of any theft;(vii)where the tax invoice is -(a)not available with the dealer, or(b)there is evidence that the same has not been issued by the selling dealer from whom the goods are purported to have been purchased;(viii)in respect of goods purchased from a dealer whose certificate of registration has been suspended ;(ix)in respect of goods used for branch transfer of stock other than by way of sale outside the State of Manipur ;(x)in respect of sales exempt from tax as specified in Schedule-II; and(xi)in respect of raw materials used in manufacture or processing of goods where the finished products are dispatched for branch transfer of stock other than by way of sales :Provided that input tax credit may be allowed on the tax paid in excess of 4% on the raw materials used directly in the manufacture of the finished products.
