Section 16(3) in Daman and Diu Value Added Tax Regulation, 2005
(3)In case a person who intends to pay tax under this section and -(a)who was registered under the Daman and Diu Sales Tax Act, 1964 (4 of 1964), at the time of the commencement of this Regulation;(b)whose turnover in the year preceding the commencement of this Regulation or any subsequent year exceeds the taxable quantum under this Regulation but does not exceed twenty five lakh rupees or such other amount as may be specified by the Government by notification,he shall specify his intention, within such time and in such manner as may be prescribed, to pay tax under this section.
