Section 19(3) in Tamil Nadu Value Added Tax Act, 2006
(3)(a)Every registered dealer, in respect of purchases of capital goods, [for use in the manufacture of taxable goods] [The words 'for use in the manufacture of taxable goods' were substituted for the words 'wholly for use in the course of business of taxable goods', by Section 6 (1) of the Amendment Act (21 of) 2007 with effect form 1st January 2007.], shall be allowed input tax credit in the manner prescribed.(b)Deduction of such input tax credit shall be allowed only after the commencement of commercial production and over a period of three years in the manner as may be prescribed. After the expiry of three years, the un availed input tax credit shall lapse to Government.(c)Input tax credit shall be allowed for the tax paid under section 12 of the Act, subject to clauses (a) and (b) of this sub-section.
