Section 17(6) in Karnataka Goods and Services Tax Act, 2017
(6)The Government may prescribe the manner in which the credit referred to in sub-sections (1) and (2) may be attributed.Explanation. - For the purposes of this Chapter and Chapter VI, the expression "plant and machinery" means apparatus, equipment, and machinery fixed to earth by foundation or structural support that are used for making outward supply of goods or services or both and includes such foundation and structural supports but excludes-(i)land, building or any other civil structures;(ii)telecommunication towers; and(iii)pipelines laid outside the factory premises.
