(2)No input tax credit under sub-section (1) shall be claimed or be allowed to a registered dealer:-(i)in respect of goods purchased on payment of tax if such goods are not sold because of theft or destruction for any reason;(ii)in respect of stock of goods remaining unsold at the time of closure of business;(iii)in respect of any taxable goods under the Act purchased by him from another registered dealer for resale but given away by way of free samples or gifts;(iv)[in respect of capital goods/industrial inputs and packing materials] [Substituted by the Amendment Act 15 of 2005.], covered under Schedule "B' of the Act, if said goods are utilized for the purposes other than those covered in the prescribed declaration;(v)in respect of goods purchased from a dealer who has opted for composition of tax under sub-section (1) of section 7;(vi)[in respect of capital goods or capital assets ] [Substituted by the Amendment Act 12 of 2008.]:-(a)purchased or paid prior to appointed day;(b)capital expenditure incurred prior to the date of registration under this Act;(c)capital goods not connected with the business of the dealer;(d)capital goods used in the manufacture of goods or providing services which are not liable to tax under this Act;(e)capital goods used in generation of energy/power including captive power;(f)motor cars, its accessories and spare parts.(vii)[ in respect of taxable goods sold within the State or in the course of inter-State trade or commerce within the meaning of section 3 of the Central Sales Tax Act, 1956 (Central Act 74 if 1956), exempted from payment of tax under any specific notification issued under this Act or under the said Central Sales Tax Act, 1956; [Inserted by the Amendment Act 15 of 2005.](viii)in respect of goods used in the manufacture or processing of finished goods dispatched other than by way of sales outside the State;](ix)[ in respect of purchase of motor vehicle including car, three wheeler and two wheeler under this Act or tax paid under the Goa Tax on Entry of Goods Act, 2000 (Act 14 of 2000) on import of such motor vehicle before grant of registration mark under the Motor Vehicles Act, 1988 ( Central Act 58 of 1988 ), when such vehicle is resold as true value vehicle or otherwise by a registered dealer under this Act. [Clause (ix), (x) inserted by the Amendment Act 18 of 2006.](x)in respect of raw material used in the manufacture of read mixed concrete;](xi)[ in respect of naptha and furnace oil used either as raw material or fuel by chemical fertilizer industry.] [Clause (xi) inserted by the Amendment Act 18 of 2006 and substituted by the Amendment Act 24 of 2008.](xii)[ ice cream, alcoholic beverages including beer and wine and non-alcoholic beverages including packed juice, aerated water and soft drinks served in party, factory or industrial canteens, clubs, or served by catered, for consumption at any place other than hotel/restaurant; [Inserted by the Amendment Act 12 of 2008.](xiii)condemned vehicles.]
