Section 17(7) in Telangana Value Added Tax Act, 2005
(7)Every dealer not registered or not liable for registration as VAT dealer and who sells any goods and has a taxable turnover exceeding [Rs.7,50,000 (Rupees seven lakhs and fifty thousand only)] [Substituted by Act No.13 of 2012.] in a period of twelve consecutive months or has reason to believe that his taxable turnover in a period of twelve consecutive months will exceed [Rs.7,50,000 (Rupees seven lakhs and fifty thousand only)] [Substituted by Act No.13 of 2012.] shall apply for registration as TOT dealer in the manner prescribed.
