Section 11(10) in The Himachal Pradesh Value Added Tax Act, 2005
(10)Subject to the provisions of this section, input tax credit already availed of shall stand reversed if, --(a)the dealer discontinues business; or(b)the certificate of registration granted to the dealer is cancelled; or(c)the goods fall under clause (d), (e) or (g) of sub-section (7); or(d)excess input tax credit has been claimed; or(e)the goods purchased are returned to the selling dealer within three months of the date of purchase of such goods; or(f)the credit note has been received from selling registered dealer for the amount of tax charged in excess of the tax due according to the provisions of this Act; or(g)there exist any other circumstances as may be prescribed.
