Section 86(9) in Daman and Diu Value Added Tax Regulation, 2005
(9)Any person, who knowingly -(a)furnishes a return under this Regulation which is false, misleading or deceptive in a material particular; or(b)omits from a return furnished under this Regulation any material particular without which the return is false, misleading or deceptive; or(c)claims tax credit in excess of the tax credit to which he is entitled under section 9 or under other provisions of this Regulation,shall be liable to pay, by way of penalty, a sum of ten thousand rupees or the amount of the tax deficiency, whichever is the higher.
