Section 6(7)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(7)(a) in Uttaranchal Value Added Tax Act, 2005

(a)No input tax credit shall be allowed on purchase of Capital Goods when-

(i)goods are not connected with the business of the dealer; or

(ii)goods purchased from an un-registered dealer or a dealer whose Certificate of Registration has been cancelled; or

(iii)goods purchased from outside the State; or

(iv)goods are purchased or paid for prior to the date of commencement of this Act or the date of registration under this Act; or

(v)goods are used in manufacturing or processing of goods exempt from tax or Special Category Goods specified in schedule III, or providing services or trading activities which are not liable to tax under this Act; or

(vi)goods are used for lease under an agreement of transfer of right to use goods (whether for a specified period or not) for any purpose; or

(vii)goods are used in connection with transfer of property in goods involved in the execution of a works contract; or

(viii)goods on which tax being payable under this Act or under the Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002 has not been paid on any earlier sale or purchase of such goods; or

(ix)goods are used in generation of energy/power including captive power;or

(x)goods have been already used, or acquired for use in any other factory or workshop in India.

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State of Uttarakhand - Subsection

Section 6(7)(a) in Uttaranchal Value Added Tax Act, 2005