Section 25(2) in Daman and Diu Value Added Tax Regulation, 2005
(2)Notwithstanding anything contained in sub-section (1), the Commissioner may increase, reduce or waive the prescribed amount of the security, having regard to -(a)the nature and size of the business activities of the person;(b)the amount of any tax, interest or penalty for which the person may be, or is likely to become, liable at any time under this Regulation;(c)the creditworthiness of the person;(d)the nature of the security; and(e)any other matter which the Commissioner considers relevant.
