Section 31 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
31. Self assessment.
(1)Where a return is furnished by a person as required under section 26 or section 27 which contains the prescribed information and complies with the requirements of this Regulation and the rules-(a)the Commissioner is taken to have made, on the day on which the return is furnished, an assessment of the tax payable of the amount specified in the return;(b)the return is deemed to be a notice of the assessment and to be under the hand of the Commissioner; and(c)the notice referred to in clause (b) is deemed to have been served on the person on the day on which the Commissioner is deemed to have made the assessment.(2)No assessment shall arise under sub-section (1), if the Commissioner has already made an assessment of tax in respect of the same tax period under any other provision of this Regulation.
