Section 4(5)(iii) in CENVAT Credit Rules, 2004

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Union of India - Subsection

Section 4(5)(iii) in CENVAT Credit Rules, 2004

(iii)if the inputs or capital goods, as the case may be, are not received back within the time specified under sub-clause (i) or (ii), as the case may be, by the manufacturer or the provider of output service, the manufacturer or the provider of output service shall pay an amount equivalent to the CENVAT credit attributable to the inputs or capital goods, as the case may be, by debiting the CENVAT credit or otherwise, but the manufacturer or the provider of output service may take the CENVAT credit again when the inputs or capital goods, as the case may be, are received back in the factory or in the premises of the provider of output service.]

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Union of India - Subsection

Section 4(5)(iii) in CENVAT Credit Rules, 2004