Section 8 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
8. Blocked input tax credit on inter-state supplies.
- A registered supplier other than a unit availing tax reimbursement under this Scheme, who supplies goods in the course of inter-State trade or commerce taxable under the integrated Goods and Services Tax Act, 2017 (Act No.13 of 2017), shall not be entitled to avail the input tax credit on inward supply of goods for utilising the Same for payment of IGST I if the goods so supplied by him are manufactured by a unit eligible under the Reimbursement Scheme and the proportionate amount of input tax credit, if any, would lapse. Such registered supplier supplying goods manufactured by an eligible unit shall maintain legible records of Intra-State supplies and inter-State supplies of such goods.
