Section 16(2) in The Delhi Value Added Tax Act, 2004
(2)At the time of making application for registration under section 19 of this Act, the dealer covered under sub-section (1) shall be required to specify if he intends to pay tax under this section:Provided that once the dealer [elects] [Substituted for 'chooses' by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] to pay tax under this section, the option may be reversed only after the end of the year for which the option is made, by application to the Commissioner within such time and in such manner as may be prescribed:Provided Further that where a dealer [elects] [Substituted for 'chooses' by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] to reverse his option to pay tax under this section, he shall be eligible to claim credit of the tax paid under this Act on the trading stock, raw material and packaging material held by him in Delhi on the date when such reversal takes effect subject to the conditions contained in section 20 of this Act insofar as they are applicable.
