Section 70 in Daman and Diu Value Added Tax Regulation, 2005
70. Power of Commissioner to notify certain forms.
(1)The Commissioner may notify and publish any forms which may be necessary for the reporting of information to the Value Added Tax authorities.(2)Where the Commissioner has notified a form for a particular purpose, all persons shall be required to report the information using the form.(3)In particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration of this Regulation.
