Section 4 in Daman and Diu Value Added Tax Regulation, 2005
4. Rates of tax.
(1)The rates of tax payable on the taxable turnover of a dealer shall be-(a)in respect of goods specified in the Second Schedule, at the rate of one per cent.;(b)in respect of goods specified in the Third Schedule, at the rate of four per cent.;(c)in respect of goods specified in the Fourth Schedule, at the rate of twenty per cent.;(d)in the case of any other goods, not specified in the First, Second, Third and Fourth Schedules, at the rate of twelve and a half per cent.:Provided that the rate of tax on packing materials or containers shall be the same as the rate at which the goods so packed or contained are chargeable to tax.(2)Subject to such conditions as it may impose, the Government may, if it considers it necessary so to do in the public interest, by notification, specify a lower rate of tax than rate of tax specified under clauses (a) to (d) of sub-section (1).(3)Every notification made under sub-section (2) shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or both Houses agree that the notification should not be made, the notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that, any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.
