Section 43(4) in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
(4)Where security, other than in the form of surety bond, has been furnished under the Regulation, the Commissioner may, for reasons to be recorded in writing, recover any amount of tax, interest, penalty, composition money or other amount due or part thereof by ordering the forfeiture of the whole or any part of the security.
