Section 59 in The Rajasthan Value Added Tax Act, 2003
59. Penalty for not maintaining or keeping accounts.
- Where any dealer does not maintain accounts, registers and documents as required under the provisions of sub-sections (1) and (2) of section 71, or does not keep his accounts, registers and documents at a place in accordance with the provisions of sub-sections (3) and (4) of section 71, the assessing authority or any other officer not below the rank of Assistant Commercial Taxes Officer as authorised by the Commissioner may direct that such person shall pay by way of penalty [a sum not exceeding rupees five thousand and in case of continuing default a further penalty of rupees fifty for every day of such continuance.] [[Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following :-'a sum of rupees five thousand and in case of continuing default a further penalty of one hundred rupees for every day of such continuance.']]
