Restrictions of Scheme
Restrictions of Scheme
130. (1) Any amount paid under this Scheme,—
| (a) | shall not be paid through the input tax credit account under the indirect tax enactment or any other Act; | |
| (b) | shall not be refundable under any circumstances; | |
| (c) | shall not, under the indirect tax enactment or under any other Act,— |
| (i) | be taken as input tax credit; or | |
| (ii) | entitle any person to take input tax credit, as a recipient, of the excisable goods or taxable services, with respect to the matter and time period covered in the declaration. |
(2) In case any predeposit or other deposit already paid exceeds the amount payable as indicated in the statement of the designated committee, the difference shall not be refunded.