Section 16(8) in The Himachal Pradesh Value Added Tax Act, 2005
(8)If a dealer has maintained false or incorrect accounts with a view to suppressing his sales, purchases or stocks of goods, or has concealed 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 [upto twice the amount of tax but which shall not be less than one hundred percentum of such tax amount] [Substituted for the words 'equal to twice the amount of tax' by Act No. 2 of 2013 vide Notification No. LLR-D(6)-35/2012-LEG dated 05-01-2013 published in R.H.P. on 15-01-2013. Prior to this was under:- ' which shall not be less than twenty-five percentum, but which shall not exceed one and a half times of the amount of tax to which he is assessed. as notified Act No. 14 of 2009 vide Notification No. LLR-D (6)-20/ 2009-Leg. Dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009.'] to which he is assessed or is liable to be assessed.
