(1)Subject to the other provisions of this section and the rules, the Commissioner shall refund to a person the amount of tax, penalty and interest, if any, paid by such person in excess of the amount due from him.(2)Before making any refund, the Commissioner shall first apply such excess towards the recovery of any other amount due under this Act, or under the Central Sales Tax Act, 1956 (74 of 1956).(3)Subject to [sub-section (4) and sub-section (5)] [Substituted for 'sub-section (4)' by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] of this section, any amount remaining after the application referred to in sub-section (2) of this section shall be at the election of the dealer, either-(a)[ refunded to the person,- [Substituted by DVAT (Second Amendment) Act, 2005 (10 of 2005), w.e.f. 16-11-2005.](i)within one month after the date on which the return was furnished or claim for the refund was made, if the tax period for the person claiming refund is one month;(ii)within two months after the date on which the return was furnished or claim for the refund was made, if the tax period for the person claiming refund is a quarter; or](b)carried forward to the next tax period as a tax credit in that period.(4)Where the Commissioner has issued a notice to the person under section 58 of this Act advising him that an audit, investigation or inquiry into his business affairs will be undertaken, [or sought additional information under section 59 of this Act,] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] the amount shall be carried forward to the next tax period as a tax credit in that period.(5)The Commissioner may, as a condition of the payment of a refund, demand security from the person pursuant to the powers conferred in section 25 of this Act, [within 15 days from the date on which the return was furnished or claim for the refund was made] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.].(6)[ The Commissioner shall grant refund within 15 days from the date the dealer furnishes the security to his satisfaction under sub-section (5).(7)[ For calculating the period prescribed in clause (a) of sub-section (3), the time taken to-(a)furnish the security under sub-section (5) to the satisfaction of the Commissioner; or(b)furnish the additional information sought under section 59; or(c)[ furnish returns under section 26 and section 27; or(d)furnish the declaration or certificate forms as required under Central Sales Tax Act, 1956,] shall be excluded.]](8)[] [Existing sub-section (6) to (8) renumbered as (8) to (10) by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] Notwithstanding anything contained in this section, where-(a)a registered dealer has sold goods to an unregistered person; and(b)the price charged for the goods includes an amount of tax payable under this Act;(c)the dealer is seeking the refund of this amount or to apply this amount under clause (b) of sub-section (3) of this section;no amount shall be refunded to the dealer or may be applied by the dealer under clause (b) of sub-section (3) of this section unless the Commissioner is satisfied that the dealer has refunded the amount to the purchaser.(9)[] [Existing sub-section (6) to (8) renumbered as (8) to (10) by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] Where-(a)a registered dealer has sold goods to another registered dealer; and(b)the price charged for the goods expressly includes an amount of tax payable under this Act,the amount may be refunded to the seller or may be applied by the seller under clause (b) of sub-section (3) of this section and the Commissioner may reassess the buyer to deny the amount of the corresponding tax credit claimed by such buyer, whether or not the seller refunds the amount to the buyer.(10)[] [Existing sub-section (6) to (8) renumbered as (8) to (10) by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] Where a registered dealer sells goods and the price charged for the goods is expressed not to include an amount of tax payable under this Act the amount may be refunded to the seller or may be applied by the seller under clause (b) of sub-section (3) of this section without the seller being required to refund an amount to the purchaser.(11)[ Notwithstanding anything contained to the contrary in sub-section (3) of this section, no refund shall be allowed to a dealer who has not filed any return due under this Act.] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]
