Section 19 in Mizoram Goods and Services Tax Act, 2017
19. Taking input tax credit in respect of inputs and capital goods sent for job-work.
(1)The principal shall, subject to such conditions and restrictions as may be prescribed, be allowed input tax credit on inputs sent to a job-worker for job-work.(2)Notwithstanding anything contained in clause (b) of sub-section (2) of section 16, the principal shall be entitled to take credit of input tax on inputs even if the inputs are directly sent to a job-worker for job-work without being first brought to his place of business.(3)Where the inputs sent for job-work are not received back by the principal after completion of job-work or otherwise or are not supplied from the place of business of the job-worker in accordance with clause (a) or clause (b)of sub-section (1) of section 143 within one year of being sent out, it shall be deemed that such inputs had been supplied by the principal to the job-worker on the day when the said inputs were sent out:Provided that where the inputs are sent directly to a job-worker, the period of one year shall be counted from the date of receipt of inputs by the job-worker.(4)The principal shall, subject to such conditions and restrictions as may be prescribed, be allowed input tax credit on capital goods sent to a job-worker for job-work.(5)Notwithstanding anything contained in clause (b) of sub-section (2) of section 16, the principal shall be entitled to take credit of input tax on capital goods even if the capital goods are directly sent to a job-worker for job-work without being first brought to his place of business.(6)Where the capital goods sent for job-work are not received back by the principal within a period of three years of being sent out, it shall be deemed that such capital goods had been supplied by the principal to the job-worker on the day when the said capital goods were sent out:Provided that where the capital goods are sent directly to a job-worker, the period of three years shall be counted from the date of receipt of capital goods by the job-worker.(7)Nothing contained in sub-section (3) or sub-section (6) shall apply to molds and dies, jigs and fixtures, or tools sent out to a job-worker for job-work.Explanation. - For the purpose of this section, "principal" means the person referred to in section 143.
