Section 44(1) in Rajasthan Goods and Services Tax Rules, 2017
(1)The amount of input tax credit relating to inputs held in stock, inputs contained in semi-finished and finished goods held in stock, and capital goods held in stock shall, for the purposes of sub-section (4) of section 18 or sub-section (5) of section 29, be determined in the following manner, namely.-(a)for inputs held in stock and inputs contained in semi-finished and finished goods held in stock, the input tax credit shall be calculated proportionately on the basis of the corresponding invoices on which credit had been availed by the registered taxable person on such inputs;(b)for capital goods held in stock, the input tax credit involved in the remaining useful life in months shall be computed on pro-rata basis, taking the useful life as five years.Illustration: Capital goods have been in use for 4 years, 6 month and 15 days.The useful remaining life in months= 5 months ignoring a part of the monthInput tax credit taken on such capital goods= CInput tax credit attributable to remaining useful life= C multiplied by 5/60
