Section 10(2) in Tripura Value Added Tax Act, 2004
(2)Partial input tax credit is to be made where inputs are used in the following circumstances :-(a)Where sale consists of both taxable and exempted goods.(b)Where sale consists of sale and dispatch in the form of consignment and stock transfer to other states.(c)Where inputs are used for any other purposes in addition to use in the course of business.Provided that input tax credit shall be proportionate to taxable sale out of total sales ['and also shall be proportionate to taxable purchase out of total purchase for the goods as mentioned in schedule VIII'] [Inserted vide the TVAT (Amendment) Ordinance, 2007 (w.e.f 17-7- 2007) and subsequent legislation vide the TVAT (Amendment) Act, 2007(dt. 9-10-2007)]Provided further that in case of consignment transfer, so much of input tax credit shall be given as may be prescribed.
