Section 87(2) in The Delhi Value Added Tax Act, 2004
(2)If-(a)a person is liable to pay a penalty under [x x x] [Words, brackets and letters 'clause (b), (c) or (d) of' omitted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] sub-section (12) of section 86 of this Act; and(b)the person voluntarily discloses to the Commissioner in writing the existence of the tax deficiency before the Commissioner informs the person that an audit of the person's tax obligations is to be carried out,the amount of the penalty otherwise due shall be reduced by eighty per cent of the penalty.
