Section 19(9) in Tamil Nadu Value Added Tax Act, 2006
(9)No input tax credit shall be available to a registered dealer for tax paid [or Payable] [These words are omitted as per Gazette No 217 dated 14.10.2015.] at the time of purchase of goods, if such-(i)goods are not sold because of any theft, loss or destruction, for any reason, including natural calamity. If a dealer has already availed input tax credit against purchase of such goods, there shall be reversal of tax credit; or(ii)inputs destroyed in fire accident or lost while in storage even before use in the manufacture of final products; or(iii)inputs damaged in transit or destroyed at some intermediary stage of manufacture.
