Section 115 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
115. Application to sales and purchases.
(1)The tax imposed by section 3 applies to every-(a)sale, including an instalment sale and hire purchase of goods, made on and after the 1st day of July, 2017;(b)sale in the form of the transfer of a right to use goods, to the extent that the right to use goods is exercised after the 1st day of July, 2017.(2)Tax credits arising under section 9 shall be allowed for-(a)a purchase, including a purchase under an instalment sale and hire purchase of goods, made on and after the 1st day of July, 2017; and(b)a purchase occurring in the form of the acquisition of a right to use goods, to the extent that the right to use goods is exercised after the 1st day of July, 2017.(3)Where an amount is paid or received prior to first day of July, 2017 in respect of a sale or purchase occurring after 1st July, 2017, and the person calculates his turnover or turnover of purchases based on amounts paid and received, the amount shall be treated as forming part of the person's turnover or turnover of purchases in the tax period in which the sale occurs.
