Section 2(f) in Uttar Pradesh Value Added Tax Act, 2008
(f)"capital goods" means any plant, machine, machinery, equipment, apparatus, tool, appliance or electrical installation used for manufacture or processing of any goods for sale by the dealer and includes:-(i)components, spare parts and accessories of such plant, machine, machinery, equipment, apparatus, tool, appliance or electrical installation;(i)air-conditioning units or air conditioners, refrigerators, air coolers, fans, and air circulators if not connected with manufacturing process;(ii)an automobile including commercial vehicles, and two or three wheelers, and parts, components and accessories for repair and maintenance thereof;(iii)goods purchased and accounted for in business but utilised for the purpose of providing facility to the employees.(iv)vehicle used for transporting goods or passengers or both;(v)capital goods used in the execution of a works contract; and(vi)deleted w.e.f. 16.07.2008(ii)moulds and dies;(iii)storage tank;(iv)pollution control equipment;(v)refractory and refractory materials;(vi)tubes and pipes and fittings thereof,(vii)lab equipments, instruments and accessories,(viii)machinery, loader, equipment for lifting or moving goods within factory premises, or(ix)generator and boiler used in manufacture of goods for sale by him but for the purpose of section 13, does not include:-
