Section 12(7) in Himachal Pradesh General Sales Tax Act, 1968
(7)If a dealer has maintained false or incorrect accounts with a view to suppressing his sales, purchases or stocks of goods, or has cancelled any particulars of his sales or purchases or has furnished to, or produced before, any authority under this Act or the rules made thereunder any account, return or information which is false or incorrect in any material particular, the Commissioner or any person appointed to assist him under sub-section (1) of section 3 may, after affording such dealer a reasonable opportunity of being heard, direct him to pay by way of penalty in addition to the tax to which he is assessed or is liable to be assessed, an amount which shall not be less than [twenty-five per centum] [The word 'twenty-five' Substituted for 'ten' vide Act Na 5 of 1991' effective w.e.f. 1.4.1991.] but which shall not exceed one and a half times of the amount of tax to which he is assessed or is liable to be assessed.
