Section 45(4) in West Bengal Value Added Tax Act, 2003
(4)[ Where the dealer fails to take action in accordance with the provisions of sub-section (3) after receipt of demand notice issued under sub-section (2) , but -furnishes the return alongwith receipted copy of challan showing full payment of net tax according to such return and the interest payable thereon, for the period in respect of which provisional assessment has been made under sub-section (2) , and also submits receipted copy of challan showing payment of a sum equal to twenty per centum of the amount of net tax paid, or five thousand rupees, whichever is higher, by way of penalty, on or before the date fixed for payment of the amount demanded in the demand notice, the Commissioner or such other authority mentioned in sub-section (1) shall close the proceedings initiated under this section and the provisional assessment made under sub-section (2) shall stand revoked or;furnishes receipted challan showing full payment of the net tax, the interest payable according to the demand notice and fifty per centum of penalty demanded in such notice, on or before the date fixed for payment of the amount specified in such demand notice without furnishing the return, the provisional assessment made under sub-section (2) shall stand revoked to the extent of demand of net tax, interest and balance fifty per centum of penalty.] [Substituted w.e.f. 01.08.2006 by S. 12(22) (a) , (b) & (c) of WB Act XVIII of 2006]
