(1)Subject to such conditions and restrictions as may be prescribed Input Tax Credit either partially or wholly shall be allowed for the tax paid during the tax period in respect of goods including capital goods purchased and/or taken on hire or leased to him within Goa, other than those specified in Schedule 'G' and/or such other goods as may be notified from time to time by the Government, provided, the goods purchased are for resale in Goa or for sale in course of Inter State Trade or in course of export outside the territory of India or used by him as raw materials/capital goods in the manufacture or processing of taxable goods in Goa or for sale by transfer of right to use.(2)No input tax credit under sub-section (1) shall be claimed or be allowed to a registered dealer:-(i)in respect of goods purchased on payment of tax if such goods are not sold because of theft or destruction for any reason;(ii)in respect of stock of goods remaining unsold at the time of closure of business;(iii)in respect of any taxable goods under the Act purchased by him from another registered dealer for resale but given away by way of free samples or gifts;(iv)[in respect of capital goods/industrial inputs and packing materials] [Substituted by the Amendment Act 15 of 2005.], covered under Schedule "B' of the Act, if said goods are utilized for the purposes other than those covered in the prescribed declaration;(v)in respect of goods purchased from a dealer who has opted for composition of tax under sub-section (1) of section 7;(vi)[in respect of capital goods or capital assets ] [Substituted by the Amendment Act 12 of 2008.]:-(a)purchased or paid prior to appointed day;(b)capital expenditure incurred prior to the date of registration under this Act;(c)capital goods not connected with the business of the dealer;(d)capital goods used in the manufacture of goods or providing services which are not liable to tax under this Act;(e)capital goods used in generation of energy/power including captive power;(f)motor cars, its accessories and spare parts.(vii)[ in respect of taxable goods sold within the State or in the course of inter-State trade or commerce within the meaning of section 3 of the Central Sales Tax Act, 1956 (Central Act 74 if 1956), exempted from payment of tax under any specific notification issued under this Act or under the said Central Sales Tax Act, 1956; [Inserted by the Amendment Act 15 of 2005.](viii)in respect of goods used in the manufacture or processing of finished goods dispatched other than by way of sales outside the State;](ix)[ in respect of purchase of motor vehicle including car, three wheeler and two wheeler under this Act or tax paid under the Goa Tax on Entry of Goods Act, 2000 (Act 14 of 2000) on import of such motor vehicle before grant of registration mark under the Motor Vehicles Act, 1988 ( Central Act 58 of 1988 ), when such vehicle is resold as true value vehicle or otherwise by a registered dealer under this Act. [Clause (ix), (x) inserted by the Amendment Act 18 of 2006.](x)in respect of raw material used in the manufacture of read mixed concrete;](xi)[ in respect of naptha and furnace oil used either as raw material or fuel by chemical fertilizer industry.] [Clause (xi) inserted by the Amendment Act 18 of 2006 and substituted by the Amendment Act 24 of 2008.](xii)[ ice cream, alcoholic beverages including beer and wine and non-alcoholic beverages including packed juice, aerated water and soft drinks served in party, factory or industrial canteens, clubs, or served by catered, for consumption at any place other than hotel/restaurant; [Inserted by the Amendment Act 12 of 2008.](xiii)condemned vehicles.](3)If goods purchased are intended for use specified under sub-section (1) and are subsequently used fully or partly, for purposes other than those specified under the said sub-section, or loss of goods arising out of theft or destruction for any reason or the stock of goods remaining unsold at the time of closure of business, the input tax credit availed at the time of such purchase shall be reduced from the tax credit for the period during which the said utilization has taken place provided that if part of the goods purchased are utilized otherwise, the amount of reverse tax credit shall be proportionately calculated.(4)Input tax credit shall be allowed to the registered dealer, subject to restrictions of sub-section (2), in respect of tax charged to him by a registered seller on taxable sales of goods made to him for the purpose of the business within three months prior to the date of his registration provided that no input tax credit shall be allowed in respect of goods which have been sold or otherwise disposed of prior to the date of registration.(5)(a)where a registered dealer has availed of the input credit on any goods and the same goods are not used in the course of his business, input tax credit so availed becomes repayable in the tax period following the date on which these goods were put to such other use;(b)where such goods were wholly or mainly used or are intended for use in sale of taxable goods prior to change of use, tax shall be calculated on the prevailing market value of such goods at the time of change of use.(6)[ Any registered dealer who has paid entry tax under the Goa Tax on Entry of Goods Act, 2000 (Goa Act 14 of 2000), either on raw material or on capital goods, other than on goods covered by Schedule "G' and/or sub-section (2) of this section, brought by him into the local area for use or consumption in the manufacture or processing of goods within the State, shall be entitled for input tax credit under sub-section (1) of this section.] [Substituted by the Amendment Act 15 of 2005 and further substituted by Amendment Act 2 of 2011.]:[Provided that in respect of finished products dispatched by way other than sales, the input tax credit on goods other than those covered by Schedule "G' and capital goods shall be to the extent it exceeds the rate specified under sub-section (1) of section 8 of the Central Sales Tax Act , 1956 (Central Act 74 of 1956).] [Proviso substituted by the Amendment Act 12 of 2008.](7)Balance unclaimed input tax credit of capital goods shall not be allowed in case of closure of business.(8)The registered dealer shall be liable for input tax credit on stock held on the appointed day, towards the tax paid under the earlier law subject to such conditions as may be prescribed. The period and the date from which such input tax credit is to be apportioned shall be as notified.(9)The deduction of input tax credit on capital goods under this section shall be allowed in two equal annual instalments after the close of the respective year as under:(i)in case of existing units, upon installation of such capital goods, and(ii)in case of new units, upon commencement of commercial production.
