Section 16(4) in The Delhi Value Added Tax Act, 2004
(4)Where a dealer [elects] [Substituted for 'intends' by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] to pay tax under this section, the dealer's net tax shall be the amount determined at the rate of one paisa in the rupee of the turnover of the dealer.
