Section 6(16) in Uttaranchal Value Added Tax Act, 2005
(16)Reverse tax credit: If goods purchased for use specified under sub-section (3) are subsequently used, fully or partly, for purposes other than those specified under the said sub-Section, the input tax credit there on shall be calculated and be reduced from the tax credit for the tax period during which the said utilization otherwise has taken place:Provided that if part of purchased goods are utilized otherwise, the amount of reverse tax credit shall be proportionately calculated;
