Section 52(14) in Telangana Goods and Services Tax Act, 2017
(14)Any person who fails to furnish the information required by the notice served under sub-section (12) shall, without prejudice to any action that may be taken under section 122, be liable to a penalty which may extend to twenty five thousand rupees.Explanation. - For the purposes of this section, the expression 'concerned supplier' shall mean the supplier of goods or services or both making supplies through the operator.
