Section 70 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
70. Power of Commissioner to make notifications.
(1)The Commissioner may notify and publish any forms which may be necessary for the reporting of information to the Value Added Tax Authorities.(2)Where the Commissioner has notified a form for a particular purpose, all persons shall be required to report the information using the form, in such manner as may be notified by him.(3)Where in his opinion it is necessary or convenient to do so, the Commissioner may issue notifications for carrying out the purposes:Provided that any notification shall not be inconsistent with this Regulation or any rules or regulations made pursuant to it.(4)In particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration.(5)Every notification issued by the Commissioner under this Regulation shall be published in the Official Gazette, and shall not have any effect prior to such publication.
