Section 63A in Tamil Nadu Value Added Tax Act, 2006
63A. [ Accounts to be audited in certain cases. [This Section was inserted by Section 2 of the Third Amendment Act 18 of 2012, with effect from 30th August 2012, as notified in G.O. No. 118 of that date. It was clarified by Departmental Circular No. 9/2012 dated 14th September 2012 and 19th October 2012, that the submission of Audit Report in Form WW is applicable only from the financial year 2012-13 onwards. See Rule 16A]
(1)Every registered dealer whose total turnover including zero-rate sale and sale in the course of inter-State trade or commerce as specified in Section 3 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956) in a year, exceeds one crore rupees, shall get his accounts in respect of that year, audited by an Accountant and submit a report of such audit in the prescribed Form, duly signed and verified by the Accountant, to the assessing authority, within such period as may be prescribed.]Explanation. - For the purpose of this section "Accountant" means, a chartered accountant as defined in the Chartered Accountants Act, 1949 (Central Act 38 of 1949) or a cost accountant as defined in the Cost and Works Accountants Act, 1959 (Central Act 23 of 1959).(2)If such registered dealer fails to get his accounts audited and submit a report of such audit within the prescribed period, as required in sub-section (1), the assessing authority may, after giving a reasonable opportunity of being heard, direct such registered dealer to pay by way of penalty of such of rupees ten thousand, in addition to any tax payable, in respect of the said period:Provided that, this section shall not apply to the departments of Central and State Governments, local authorities, the railway administration as defined under the Railways Act, 1989 (Central Act 24 of 1989), the Tamil Nadu State Road Transport Corporations and similar such registered dealers, as way be notified by the Government.
