Section 140(1) in The Central Goods and Services Tax Act, 2017
(1)A registered person, other than a person opting to pay tax under section 10, shall be entitled to take, in his electronic credit ledger, the amount of CENVAT credit [of eligible duties] [Inserted by Act No. 31 of 2018, dated 29.8.2018.] carried forward in the return relating to the period ending with the day immediately preceding the appointed day, furnished by him under the existing law in such manner as may be prescribed:Provided that the registered person shall not be allowed to take credit in the following circumstances, namely:-(i)where the said amount of credit is not admissible as input tax credit under this Act; or(ii)where he has not furnished all the returns required under the existing law for the period of six months immediately preceding the appointed date; or(iii)where the said amount of credit relates to goods manufactured and cleared under such exemption notifications as are notified by the Government.
