Section 86(19) in Daman and Diu Value Added Tax Regulation, 2005
(19)Any person, who -(a)makes a statement to the Commissioner or any authority under this Regulation which is false, misleading or deceptive in a material particular; or(b)omits from a statement made to the Commissioner or any authority under this Regulation any material particular without which the statement is false, misleading or deceptive,such person shall be liable to pay, by way of penalty, a sum of fifty thousand rupees, or the amount of the tax deficiency, whichever is higher.
