Section 6(6) in Uttaranchal Value Added Tax Act, 2005
(6)An input tax credit shall be claimed by a registered dealer in the following manner:(a)In respect of goods held in the opening stock (excluding Capital Goods) on the date of commencement of this Act, or on the date the dealer applies for grant of registration, input tax credit shall be claimed in six equal monthly instalments in returns for the tax periods covering period of six months starting [after expiry of six months] [Substituted for 'after expiry of three months' vide Notification No. 1314/XXXVI(4)/2008, dated 31-3-2008.] from the month in which the date of commencement of this Act or, as the case may be, the date of presentation of application for registration falls;(b)[ In respect of purchase of Capital Goods up to the date of commencement of commercial production, a manufacturer shall be eligible to claim the input tax credit, in two equal yearly instalments following the year in which the date of first sale of such taxable goods falls. In case of purchase of Capital Goods after the date of commencement of commercial production, the total amount of such input tax credit for a financial year shall be claimed in two equal yearly installments commencing from the next financial year. The yearly installments shall be claimed in the return for the period ending September or in the return of any of the subsequent tax periods in each of the two years: [Substituted vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.]Provided that the amount of input tax credit in case of goods sold in the course of export out of the territory of India shall be claimed by the dealer in one yearly installment instead of two yearly installments as above.](c)In other cases input tax credit shall be claimed in the return of the tax period in which purchase of goods to which such input tax credit relates, have been made.
