Section 8(5) in Daman and Diu Value Added Tax Regulation, 2005
(5)Where a dealer sells goods which have been used -(a)partly for making the sales subject to tax under this Regulation or sales not liable to tax under section 7; and(b)partly for other purposes,the amount of tax on the sale of the goods shall be the higher of the following : -(i)A - (A x B / C); or(ii)A - B;whereA = the tax for which the dealer shall be liable in respect of the sales other than the tax liability arising under this section;B = the amount by which the tax credit of the dealer in respect of the goods was reduced under sub-section (4) of section 9;C = the amount of the tax credit before reducing tax credit under sub-section (4) of section 9.
