Section 21(1) in Telangana Value Added Tax Act, 2005
(1)Where a VAT dealer or TOT dealer fails to file a return in respect of any tax period within the prescribed time, the authority prescribed shall assess the dealer for the said period for such default in the manner prescribed.[(1-A) (a) Every VAT dealer shall within such time as may be prescribed, furnish certificates of "Annual Consolidated Statement of Turnovers", along with other statements as may be prescribed, duly certified by a Charted Accountant within the meaning of the Charted Accountants Act, 1949,(Central Act 38 of 1949.) or Sales Tax Practitioner, enrolled with the Commercial Taxes Department:Provided that the VAT dealer, whose turnover is less than Rs. 50 lakhs per annum, may opt to submit the statements as may be prescribed, by self certification, or certified by the Sales Tax Practitioner, enrolled with the Commercial Taxes Department;(b)Any VAT dealer, who fails to furnish the certificates along with other statements under clause (a) on or before the prescribed date in the manner prescribed shall be liable to pay penalty as may be prescribed;]
