Section 16(1) in Daman and Diu Value Added Tax Regulation, 2005
(1)Notwithstanding anything contained in this Regulation, every dealer, whose turnover in the year immediately preceding the commencement of this Regulation or in any subsequent year exceeds the taxable quantum under this Regulation but does not exceed twenty five lakh rupees or such other amount as may be specified by the Government by notification, shall have an option to pay tax under this section:Provided that this section shall not apply to any dealer, who is registered as a dealer under the Central Sales Tax Act, 1956 (74 of 1956) or who procures goods from any place outside the Daman and Diu or sells or supplies goods to any place outside the Daman and Diu during the year in which he opts to pay tax under this section.
