Section 86(15) in Daman and Diu Value Added Tax Regulation, 2005
(15)Where a person -(a)issues a tax invoice or retail invoice with incomplete or incorrect particulars; or(b)having issued a tax invoice or retail invoice, has failed to account it correctly in his books of account,such person shall be liable to pay, by way of penalty, an amount of five thousand rupees or twenty per cent. of the tax deficiency, if any, whichever is higher.
