Section 49(3) in Telangana Value Added Tax Act, 2005
(3)Any dealer who fails to notify any change in the circumstances as required under the provisions of the Act or the rules made thereunder, or who fails to apply for cancellation of registration as required under section 19 shall be liable to a penalty of Rs.2,000 (Rupees two thousand only) for each offence:Provided that before levying penalty under this section the authority prescribed shall give the dealer a reasonable opportunity of being heard.
