Section 14(1) in Bihar Value Added Tax Rules, 2005
(1)A non-manufacturing dealer shall incur a reverse credit in the following circumstances:(a)Stock transfers effected within the State out of goods purchased from within the State after paying thereon the tax leviable either under the Act or the earlier law;(b)Stock transfers effected outside the State out of goods purchased from within the State after paying thereon the tax leviable either under the Act or the earlier law;(c)Goods returned by the purchasing dealer in terms of sub-rule (5) of Rule 18;(d)Inputs purchased by the dealer from another registered dealer and the right wherein to use is transferred to another person or used for self consumption or as gift;(e)Inputs purchased by the dealer from another registered dealer and consumed in the manufacture of goods part of which are specified in Schedule IV of the Act; and(f)Inputs purchased by the dealer from another registered dealer on which input tax credit has been claimed by the purchasing dealer and which have been lost, stolen or destroyed.
