Section 63(1) in The Gujarat Value Added Tax Act, 2003
(1)If in respect of any particular year, total turnover of a [dealer exceeds such amount, not being less than [one crore] [These words were substituted for the words 'dealer exceeds rupees one crore' by Gujarat Act No.6 of 2006, Section 27(1)], as may be prescribed], than such dealer shall get his accounts verified and audited by a specified authority [within six months] [These words were substituted for the words 'within one year' by Gujarat Act No.6 of 2006, Section 27(2)] from the end of that year and obtain within that period a report of such audit in the prescribed form duly signed and verified by such specified authority alongwith such particulars as may be prescribed. A true copy of such report shall be furnished by such dealer to the Commissioner within such period as may be prescribed.Explanation. - For the purposes of this section, "specified authority"; means,-(i)a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (38 of 1949) and includes persons who by virtue of the provisions of sub-section (2) of section 226 of the Companies Act, 1956(1 of 1956) is entitled to be appointed to act as an auditor of companies;(ii)a Cost Accountant within the meaning of the Cost and Works Accountants Act, 1959 (23 of 1959)(iii)a legal practitioner or a Sales Tax Practitioner whose name is entered in the list maintained by the Commissioner in accordance with the provisions of section 81.
