Section 16(5) in Daman and Diu Value Added Tax Regulation, 2005
(5)A dealer, who opts or intends to pay tax under this section shall, -(a)not compute his net tax under section 11;(b)not be entitled to claim credit under section 9 or section 14 or section 15;(c)not be entitled to issue tax invoice;(d)not collect any amount by way of tax under this Regulation; and(e)retain tax invoices and retail invoices for all of his purchases, as required under section 48.
