Section 22(16) in West Bengal Value Added Tax Act, 2003
(16)Where any purchaser being a registered dealer to whom a credit note or a debate note has been issued under section 44, as a consequence of which the input tax credit or input tax rebate availed of by him in any period in respect of which the purchase of goods relates, becomes either short or excess, such a registered dealer shall compensate such short or excess by adjusting the amount of input tax credit or input tax rebate allowed to him in respect of the tax period in which the credit note or debate note, as the case may be, has been issued subject to such conditions as may be prescribed.
