Section 9(7) in Chhattisgarh Value Added Tax Rules, 2006
(7)The amount of input tax rebate to the credit of a registered dealer computed in accordance with the provisions of sub-section (2) or (3) of Section 73 of the Act shall be claimed or be allowed in twelve equal instalments within a period of one year commencing from the date of commencement of the Act. The instalment of the input tax rebate, relating to each month shall be claimed or be allowed at the beginning of such month.Explanation : - For the purpose of sub-rule [(6)] [Substituted by Notification No. F-10/6/2006/CT/V (29), dated 3-5-2007 (w.e.f. 1-4-2006).], the expression "sale price" used in the formula given thereof means the sale price of the goods at the hands of the selling registered dealer from whom the tax paid goods relating to which input tax rebate is claimed by the registered dealer had been purchased.Chapter - V
