Section 3(1) in The Gujarat Value Added Tax Act, 2003
(1)Subject to the provisions of this Act, every dealer -(i)Whose total turnover during the year immediately preceding the appointed day exceeded rupees five lakhs and whose taxable turnover exceeded rupees ten thousand in a year (the aforesaid amounts of total turnover and taxable turnover are hereinafter referred to as "thresholds of turnover"), or(ii)Who was registered under the earlier law or under the Central Act as on the appointed day, or(iii)whose total turnover and taxable turnover in any year first exceed the thresholds of turnover, or(iv)who is registered or liable to be registered as a dealer under this Act or under the Central Act at any time after the appointed day.shall be liable to pay tax in accordance with the provisions of this Act.
