Section 84 in Daman and Diu Value Added Tax Regulation, 2005
84. Determination of specific questions.
(1)If any determinable question arises, otherwise than in proceedings before a court, a person may apply in the prescribed manner to the Commissioner for the determination of that question.(2)Subject to sub-section (3), an application for the determination of a determinable question may be made in respect of a proposed transaction, a transaction that is being undertaken, or a transaction has been concluded.(3)An application for the determination of a determinable question may not be made after -(a)the Commissioner has commenced the audit of the person pursuant to section 58; or(b)the Commissioner has made an assessment for the tax period in which the transaction that is the subject of the determinable question occurred.Explanation. - For the purposes of this sub-section, the Commissioner shall be deemed to have commenced the audit under section 58 when the Commissioner serves a notice to this effect.(4)For the purposes of this section, the following shall be determinable questions, namely :-(a)whether any person, society, club or association or any firm or any branch or department of any firm is or would be a dealer;(b)whether any dealer is or would be required to be registered under this Regulation;(c)the amount of the taxable quantum of a dealer for a period;(d)whether a transaction is or would be a sale, or requires an adjustment to be made under section 8 arising out of a sale;(e)whether a transaction is or would be in the nature of works contract, or transfer of right to use any goods;(f)whether a sale is not liable to tax under section 7;(g)whether a sale is exempt from tax under section 6;(h)the sale price of a transaction;(i)the proportion of the turnover or turnover of purchases of a dealer which arises in a tax period, and the time at which an adjustment to tax or tax credit arises;(j)whether any transaction is or would be the import of goods;(k)the value of any goods imported into Daman and Diu;(l)the rate of tax that is payable on a sale or import of goods and the classification of the goods under the Schedules;(m)whether a transaction is the purchase of goods, or requires an adjustment to be made under section 10 arising out of a purchase;(n)the amount of any tax credit to which the dealer is entitled in respect of a purchase or import of goods;(o)the amount of any tax credit in respect of any used goods purchased by a dealer;(p)the location of any sale or purchase;(q)the application of a composition scheme in the circumstances of the dealer; or(r)the tax period of a dealer.(5)The Commissioner shall make the determination within such period as may be prescribed.(6)Where -(a)the Commissioner fails to make a determination under this section within the time prescribed under subsection (5);(b)the person thereafter implements the transaction which is the subject of the application and in the manner described in the application; and(c)the person has, in the application for the determination of the determinable question, indicated the answer to the determinable question which the person believes to be correct (in this section called the "proposed determination"),the Commissioner shall be deemed for the purposes of this Regulation to have made and issued to the person on the day after the expiry of the prescribed period, a determination of the determinable question in the terms of the proposed determination.(7)The Commissioner may -(a)direct that the determination shall not affect the liability of any person under this Regulation with respect to any transaction effected prior to the determination;(b)limit the period for which the determination will apply;(c)limit the transactions to which the determination will apply; and(d)impose such other limitations or restrictions on the determination as seem appropriate.(8)If any such question arises from any order already passed under this Regulation or under the Daman and Diu Sales Tax Act, 1964 (4 of 1964) as then in force in Daman and Diu, no such question shall be entertained for determination under this section but such question may be raised in an appeal against such order.(9)Where -(a)the Commissioner has issued to a person a determination in respect of a particular transaction; and(b)the person implements the transaction based on the determination issued to him under this section and in the manner described in the application,no assessment may be made by the Commissioner against that person which is inconsistent with the determination and no penalty may be imposed on the person if the determination is later held incorrect.(10)The Commissioner may, by notice served on the person, withdraw or confirm or amend a determination issued under this section but such withdrawal or confirmation or amendment shall not affect the entitlement of any person to rely on the determination with respect to any transaction or action which he has commenced or which he has completed prior to the withdrawal or qualification.(11)The determination by the Commissioner under this section shall be binding only-(a)on the applicant who had sought it;(b)in respect of the transaction in relation to which determination had been sought; and(c)on the Commissioner and other Value Added Tax Authorities in respect of the applicant and the said transaction.(12)The determination referred to in this section shall be binding as aforesaid unless there is a change in law or facts on the basis of which the determination has been made.(13)Where the Commissioner finds, that a determination made by him has been obtained by the applicant by fraud or misrepresentation of fact, it may, by order declare such declaration to be void ab initio and thereupon all the provisions of this Regulation shall apply (after excluding the period beginning with the date of such determination and ending with the date of order under this sub-section) to the applicant as if such determination had never been made.
