(2)Any person who, -(a)wilfully submits an untrue return, or, not being already an assessee under this Act, fails to submit a return as required by the provisions of this Act, or the rules made thereunder, or(b)fraudulently evades the payment of any tax assessed on him or any fee or other amount due from him under this Act, or(c)dishonestly objects to a notice issued to him under sub-section (1) of section 39, or(d)wilfully acts in contravention of any of the provisions of this Act, or(e)after purchasing any goods in respect of which he has made a declaration as prescribed but fails without reasonable excuse to make use of goods for the declared purpose, shall on conviction by a Judicial Magistrate of the First Class, be liable to a fine of rupees two thousand and in the event of a second or subsequent conviction, to simple imprisonment which may extend to six months or a fine of rupees three thousand or both.
