(1)Subject to other provisions of this Act, every dealer who is- 3(a)registered under this Act; or(b)required to be registered under this Act, shall be liable to pay tax calculated in accordance with this Act, at the time and in the manner provided in this Act.(2)[ Every dealer shall be liable to pay tax at the rates specified in section 4 of this Act on every sale of goods effected by him-(a)while he is a registered dealer under this Act; or(b)on and from the day on which he was required to be registered under this Act.]Explanation : For the purpose of clause (b) above, the liability to pay tax shall be on the sales effected after he exceeds the taxable quantum.(3)[ The amount of tax payable under this Act by a dealer, is the dealer's net tax for the tax period calculated under section 11 of this Act.] [Substituted by the Delhi Value Added Tax (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.](4)[ The net tax of a dealer shall be paid within twenty-one days of the conclusion of each calendar month.Explanation: The obligation to pay the tax arises by virtue of this provision and is not dependent on furnishing a return, nor on the issue of a notice of assessment to the dealer.] [[Substituted by the DVAT (Amendment) Act, 2013 (Act 1 of 2013), dated, 28-3-2013, w.e.f. 1-4-2013.Prior to substitution, sub-section (4) read as under:'(4) the net tax of a dealer shall be paid within twenty-one days] of the conclusion of the dealer's tax period:Provided that the Commissioner may, by an order, prescribe that irrespective of the tax period of a dealer or class of dealers, the net tax of a dealer or a class of dealers shall be paid within 21 days of the conclusion of a period shorter than the tax period that may be specified in the order.Explanation : The obligation to pay the tax arises by virtue of this provision and is not dependent on furnishing a return, nor on the issue of a notice of assessment to the dealer'.]](5)Tax shall be paid in the manner specified in section 36 of this Act.(6)Every dealer who has become liable to pay tax under this Act on the sale of goods shall continue to be so liable unless his taxable turnover during the preceding twelve months (and such further period as may be prescribed) has remained below the taxable quantum and on the expiry of the twelve months or such further period his liability to pay tax shall cease:Provided that any dealer whose liability to pay tax under this Act ceases for any other reason may apply earlier for the cancellation of his registration, and on such cancellation, his liability to pay tax shall cease:Provided further that a dealer shall remain liable to pay tax until the date on which his registration is cancelled.(7)Every dealer whose liability to pay tax under this Act has ceased or whose registration has been cancelled, shall, if his turnover calculated from the commencement of any year, including the year in which the registration has been cancelled, again exceeds the taxable quantum on any day within such year be liable to pay such tax on and from the date on which his turnover again exceeds the taxable quantum, on all sales effected by him on and after that day.(8)Where it is found that any person registered as a dealer ought not to have been so registered, then notwithstanding anything contained in this Act, such person shall be liable to pay tax for the period during which he was registered.(9)If any person who transports goods or holds goods in custody for delivery to or on behalf of any person, on being required by the Commissioner so to do, fails-(a)to furnish any information in his possession in respect of the goods; or(b)fails to permit inspection thereof, then, without prejudice to any other action which may be taken against such person, a presumption may be raised that the goods in respect of which he has failed to furnish information or permit inspection, are owned by him and are held by him for sale in Delhi and the provisions of this Act shall apply accordingly.(10)[ If any person who, whether as principal, agent or in any other capacity organises any exhibition-cum-sale in Delhi and fails-(a)to furnish any information in respect of the goods brought or kept in stock or sold by any participant before or during or after the exhibition-cum-sale; or(b)to ensure that all the participants in the exhibition-cum-sale have obtained registration under this Act and paid due tax; or(c)to permit inspection of the business premises or goods or account and records of the participants; or(d)to permit inspection of the accounts and records of the organiser in respect of the exhibition-cum-sale; then, without prejudice to any other action which may be taken against such participant, a presumption may be raised that the goods of the participant who failed to obtain registration under this Act or the goods in respect of which the participant has failed to furnish information or failed to permit inspection, are owned by the organizer and are held by him for sale in Delhi and the provisions of this Act shall apply accordingly.]
