Section 6(2) in Tripura Value Added Tax Rules, 2005
(2)For the purpose of calculating the net tax payable by a registered person for his first tax period after becoming registered, an input tax credit as determined under sub-section (5) of section 10 shall be allowed to the registered person for the tax payable in respect of :-(a)all taxable sale of goods (excluding capital goods) made to the person prior to the person becoming registered, or(b)purchase of goods made by the person prior to becoming registered.Provided that the purchase was for use in the business of the dealer, and the sale or purchase occurred not more than three months prior to becoming liable to pay tax and the goods are in stock at the date of registration.(c)The particulars of goods in stock purchased not more than three months before the dealer is liable to pay tax shall be in Form XXXII.
