Section 6(3) in Uttaranchal Value Added Tax Act, 2005
(3)Input tax credit shall be allowed for the goods purchased within the State of Uttaranchal, from a registered dealer holding a valid certificate of registration under Section 15 or Section 16, for the purpose of-(a)sale in Uttaranchal; or(b)sale in the course of inter-State trade and commerce; or(c)sale in the course of export out of the territory of India; or(d)use as [raw material and consumables] [Substituted for 'raw material' vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.] in manufacturing or processing of goods (other than those specified in Schedule I or Schedule III) and containers or other packing materials used for packing of such manufactured goods, for sale or resale within the State or in the course of inter-State trade or commerce;(e)use as [raw material and consumables] [Substituted for 'raw material' vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.] in manufacturing or processing of any goods (other than those specified in Schedule III) and containers and other packing materials used for packing of such manufactured goods, for sale in the course of export of goods out of the territory of India:Provided that with reference to clause (d) above, in case such finished products are dispatched outside the state other than by way of sale, a partial amount of input tax credit shall be allowed in respect of tax paid [in excess of 2 %] [Substituted for 'in excess of the rate prescribed under sub-section (1) of Section 8 of the Central Sale Tax Act, 1956' vide Notification No. 22/XXXVI(3)/2010/76(1)/2009,dated 07-01- 2010. Earlier the above words were Substituted for 'in excess of four percent' vide Notification No. 1314/XXXVI(4)/2008, dated 31-3-2008.] on the raw materials used directly in the manufacture of such finished products;Provided further that partial input tax credit shall be allowed in respect of tax paid [in excess of 2%] [Substituted for 'in excess of the rate prescribed under sub-section (1) of Section 8 of the Central Sale Tax Act, 1956' vide Notification No. 22/XXXVI(3)/2010/76(1)/2009,dated 07-01- 2010. Earlier the above words were Substituted for 'in excess of four percent' vide Notification No. 1314/XXXVI(4)/2008, dated 31-3-2008.] on petroleum products used as fuel (other than Petrol Aviation Turbine Fuel, Natural Gas and Diesel) and other fuels used in production of taxable goods or captive power, but excluding fuel when used as fuel in motor vehicles.
