Section 10 in Arunachal Pradesh Goods Tax Act, 2005
10. Adjustment to tax credit.
(1)Adjustment to tax credit for change of price, etc. Where any purchaser has been issued with a credit note or debit note in terms of section 52 or if he returns or rejects goods purchased, as a consequence of which, the tax credit claimed by him in any tax period in respect of which the purchase of goods relates, becomes short or excess, he shall compensate such short or excess by adjusting the amount of the tax credit allowed to him in respect of the tax period in which the credit note or debit note has been issued or goods are returned.(2)Adjustment to tax credit for change of use, etc. If goods which have been purchased or imported were:(a)intended to be used for the purposes specified under section 9(1) and are subsequently used, fully or partly, for purposes other than those specified under the said sub-section, or(b)intended for purposes other than those specified under section 9(1), and are subsequently used, fully or partly, for the purposes specified in the said sub-section, or the tax credit claimed in respect of such purchase import shall be reduced or increased (as the case may be) for the tax period during which the said utilization otherwise has taken place.(3)Where-(a)goods were purchased or imported by a dealer,(b)the dealer claimed a tax credit in respect of the goods, and did not reduce the tax credit by the prescribed percentage; and(c)the goods are exported from Arunachal Pradesh, other than by way of a sale, to a branch of the registered dealer or to a consignment agent, the dealer shall reduce the amount of tax credit originally claimed by the prescribed proportion.(4)If goods which have been purchased or imported by a dealer were -(a)intended to be used for the purposes specified under section 9(1), and are subsequently incorporated into the structure of a building, the tax credit claimed in respect of such purchase or import shall be reduced in the tax period during which such incorporation takes place.
