Section 16(9) in The Delhi Value Added Tax Act, 2004
(9)Subject to the other provisions of this section, where a registered dealer pays tax at the rates specified in section 4 of this Act, he may [elect] [Substituted for 'choose', vide DVAT (Amendment) Act, 2005 (5 of 2005), w.e.f. 1-4-2005.] to pay tax under this section only from the beginning of the following year:PROVIDED that such registered dealer shall be required to pay tax at the rates specified in section 4 of this Act on the trading stock, raw material, packaging material and finished goods held by him on the first day of the said following year.
