Section 15(2) in The Delhi Value Added Tax Act, 2004
(2)In the circumstances mentioned in sub-section (1), the registered dealer will be entitled to a tax credit for the purposes of section 9 of this Act of the least of-(a)the input tax borne by the resident seller when he purchased the goods;(b)the tax fraction of the original cost of the goods to the resident seller;(c)the tax fraction of the fair market value of the goods at the time of their purchase by the registered dealer; or(d)the tax fraction of the consideration paid by the registered dealer for the goods.[Explanation I : For the purpose of this sub-section, the words "input tax borne" means the tax paid by the resident seller under the Delhi Sales Tax Act, 1975 (43 of 1975) or under this Act and the words "tax fraction" shall be construed accordingly.Explanation II : This section shall apply only if the resident seller had purchased goods in Delhi.] [Inserted, vide DVAT (Second Amendment) Act, 2005 (10 of 2005) dated, 16-11-2005, w.r.e.f. 1-4-2005.]
