(12)[(a) The Commissioner may, for the proper realisation of tax, from time to time demand from a registered dealer reasonable security as may be prescribed to be furnished in the prescribed manner.] [Substituted by M.P. Act No. 12 of 2006.](b)The Commissioner may, by order, forfeit the whole or any portion of the security furnished by a dealer,-(i)for collection of any amount of tax, interest or penalty payable by the dealer; or(ii)if the dealer is found to have misused any prescribed certificate or declaration or has failed to keep or retain them in the prescribed manner.(c)No order shall be passed under sub-clause (b) above, without giving the dealer a reasonable opportunity of being heard.Chapter - VI Returns, Assessment, Payment and Recovery of Tax
