Section 97(3) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
(3)If-(a)a person is liable to pay a penalty under sub-section (2) of section 94; and(b)the person voluntarily discloses to the Commissioner in writing the existence of the tax deficiency after the Commissioner informs the person that an audit of the person's tax obligations is to be carried out, the amount of the penalty due shall be reduced by fifty per cent. of the penalty.
