Section 11 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
11. Net tax.
(1)The net tax payable by a dealer for a tax period shall be determined by the formula: Net tax = O- I- CWhere-O = the amount of tax payable by the person at the rates stipulated in section 4 in respect of the taxable turnover arising in the tax period, adjusted to take into account any adjustments to the tax payable required by section 8.I = the amount of the tax credit arising in the tax period to which the person is entitled under section 9, adjusted to take into account any adjustments to the tax credit required by section 10.C = the amount, if any, brought forward from the previous tax period under sub-section (2).(2)Where the net tax of a dealer calculated under sub-section (1) amounts to a negative value, the dealer shall-(a)adjust the said amount in the same tax period against the tax payable by him under the Central Sales Tax Act, 1956 if any; and(b)be entitled to carry forward the amount remaining after application under clause (a) of sub-section (2) to next calendar month or tax period, as the case may be, of the same year, or claim a refund of the amount remaining after application under clause (a) of sub-section (2) at the end of a tax period of the same year and the Commissioner shall deal with the refund claim in the manner described in section 38 and section 39.(3)No tax shall be payable under this Regulation by a contractor on the amount representing the value of the goods supplied by the contractee to the contractor in the execution of works contract in which the ownership of such goods remains with the contractee under the terms of the contract and the amount representing the value of the goods supplied by the contractee to the contractor does not form part of the contract and is not deductible from the amount payable to the contractor by the contractee for the execution of the works contract.
