Section 14(5) in Daman and Diu Value Added Tax Regulation, 2005
(5)Notwithstanding anything contained in section 3, if -(a)a person was registered as a dealer under the Daman and Diu Sales Tax Act, 1964 (4 of 1964), as it stood before its repeal by section 106;(b)the person is not registered as a dealer under this Regulation in pursuance of section 24, and such person has not made an application for grant of certificate of registration as a dealer within one month of the date of the commencement of this Regulation; and(c)on the date of the commencement of this Regulation, the dealer held opening stock of finished goods in respect of which tax has not been paid under the Daman and Diu Sales Tax Act, 1964 (4 of 1964), as it stood before its repeal by section 106, the person shall be liable to pay tax under this Regulation at the rate or rates specified in section 4 on the fair market value of the opening stock of finished goods held on the date of the commencement of this Regulation.
