Section 14D(3) in The Gujarat Value Added Tax Act, 2003
(3)The permission granted under sub-section (1) shall remain valid so long as the provisions of this section and rules made in this behalf are complied with. In case of breach of any of the provisions, the dealer shall not liable to pay tax under section 7 and 9 for such tax period as may be prescribed.Explanation. - For the purpose of this section, the word "eatables" means all kind of foods for the purpose of consumption including all type of alcholic and non alcholic beveraes, water (mineral, purified of averated) and soda water, icecream and kulfi, sweets and sweetmeats, fruits 8s fruits juice, all type of milk preperations, bakery products and such other goods as the State Government may, by order specify]
