Section 32(1A) in The Delhi Value Added Tax Act, 2004
(1A)[ If, upon the information which has come into his possession, the Commissioner is satisfied that any person who has been liable to pay tax under this Act in respect of any period or periods, has failed to get himself registered, the Commissioner may for reasons to be recorded in writing, assess to the best of his judgement the amount of net tax due for such tax period or tax periods and all subsequent tax periods.] [Inserted by DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.]
