Section 73(2) in The Chhattisgarh Value Added Tax Act, 2005
(2)Where any goods specified in Schedule II of this Act held in stock by registered dealer on the date of commencement of this Act [which have been purchased not earlier than twelve months from such date and] [Inserted by C.G. Act No. 2 of 2006.] are tax paid goods within the meaning of the Act repealed by this Act, and are for sale by him on or after the said date within the State of Chhattisgarh or in the course of inter-State trade or commerce, he shall claim or be allowed in respect of such goods, in such manner and within such period as may be prescribed, an input tax rebate,-(i)at the rate specified in column (3) of Schedule II, if such goods are sold within the State; and(ii)at the rate of four per cent [or at the rate reduced under sub-section (5) of Section 8 of Central Sales Tax Act, 1956 (No. 74 of 1956)] [Inserted by C.G. Act No. 2 of 2006.] or the rate specified in column (3) of Schedule II, whichever is lower, if such goods are sold in the course of inter-State trade or commerce.
