Section 13(1) in The M.P. Vanijyik Kar Adhiniyam, 1994
(1)Subject to such restrictions and conditions as may be prescribed a set off, as provided in this Section shall be granted in such manner as may be prescribed, to a registered dealer in respect of tax paid goods in the circumstances specified below -(a)when a registered dealer purchases any tax paid goods, other than the goods specified in Schedule-III, which have borne tax under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13(1), w.e.f. 1.5.97.] at full rate exceeding the concessional rate of four per cent or exceeding such other concessional rate as may be notified by the State Government in respect of such goods as raw material or incidental goods and subsequently consumes or uses such goods as raw material or incidental goods in the manufacture or in the processing of any goods or in the mining of any goods specified in Schedule-II which have not been exempted in whole under Section 17 and any such goods after their manufacture, processing or mining are sold by him in the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India, he shall be entitled to set off at a rate equal to the difference between the tax at full rate under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13(1), w.e.f. 1.5.97.] and the tax at the concessional rate of four per cent or such other aforesaid concessional rate, as the case may be, in respect of such goods in such manner and on such quantum of the price at which such goods were purchased from a registered dealer, as may be prescribed.(b)[ (i) When a registered dealer sells any goods specified in Schedule II other than the goods specified in Schedule III which are tax paid goods in his hands to any person other than a registered dealer, or any agency and the sale of such goods is exempt from tax, in whole or in part, under a notification issued under Section 17 or under any provision of this Act, he shall, subject to the compliance of the restrictions and conditions if any specified in such notification or prescribed under such provision, be entitled to set off in respect of such goods at a rate equal to the difference between the tax at full rate on such goods under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1996, w.e.f. 1.4.1995.] and the tax at the rate specified under the said notification or prescribed under such provision in such manner and on such quantum of the price at which such goods were purchased from a registered dealer, as may be prescribed;(ii)When a registered dealer purchases any goods specified in Schedule II other than the goods specified in Schedule III which are tax paid goods in his hands and the sale thereof by the selling registered dealer to him is otherwise exempt from tax, in whole or in part, under a notification issued under Section 17 or under any provision of this Act, the purchaser shall, subject to the compliance of the restrictions and conditions, if any, specified in such notification or prescribed under such provision, be entitled to set off in respect of such goods at a rate equal to the difference between the tax at full rate on such goods under [sub-section (1) of Section 9 or Section 9-B] [Substituted by M.P. Commercial Tax (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13 (1), w.e.f. 1-5-1997.] and the tax at the rate specified under the said notification or prescribed under such provision in such manner and on such quantum of the price at which such goods were purchased from the seller, as may be prescribed.]Explanation. - When the amount of set off to which a registered dealer is entitled is not fully adjusted towards the tax payable by him, the balance of the amount of set off after adjustment shall be granted to him by way of refund of lax.(c)[ A registered dealer entitled to set off in respect of tax paid goods under clause (a) or clause (b) shall also be entitled to a set off in the amount of surcharge paid on such goods equal to fifteen per cent of the amount of set off admissible under the said clauses.] [Inserted by Section 3 of M.P. Commercial Tax (Second Amendment) Act, 1997 w.e.f. 22-8-97.]
