Section 86(10) in Daman and Diu Value Added Tax Regulation, 2005
(10)Any dealer, who knowingly -(a)has claimed tax credit under section 14 to which he is not entitled; or(b)has claimed an excess tax credit than to which he is entitled under section 14,shall be liable to pay, by way of penalty, an amount equal to the amount of tax credit so claimed or ten thousand rupees, whichever is higher.
