Section 66 in Daman and Diu Value Added Tax Regulation, 2005
66. Value Added Tax Authorities.
(1)For carrying out the purposes of this Regulation, the Government shall appoint a person to be the Commissioner of Value Added Tax.(2)The Government may, to assist Commissioner in the administration of this Regulation, appoint as many Joint Commissioners of Value Added Tax, Deputy Commissioners of Value Added Tax, Assistant Commissioners of Value Added Tax, Value Added Tax Officers and such other persons with such designations as the Government thinks necessary (hereinafter in this Chapter referred to as the "Value Added Tax Authority").(3)The Commissioner may, with the previous sanction of the Government, engage other persons to assist him in discharge of his duties.(4)The Commissioner and the Value Added Tax Authorities shall exercise such powers as may be conferred upon them, and perform such duties as may be required, by or under this Regulation.
