Section 10(3) in Tripura Value Added Tax Act, 2004
(3)Input tax credit shall be allowed for purchase of goods made within the State of Tripura from a registered dealer holding a valid certificate of registration and which are intended for the purpose of -(a)sale or resale by him in the State of Tripura; or(b)use as raw material or as capital goods in the manufacturing and processing of goods other than those exempted from tax under this Act intended for sale in the State of Tripura; or(c)sale in the course of export out of the territory of India; or(d)for use as containers for packing of goods other than those exempted from tax under this Act for sale or resale in the State of Tripura;Provided that if purchases are used partially for the purposes specified in this sub-section, input tax credit shall be allowed proportionate to the extent they are used for the purposes specified in this sub-section.
