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NCT Delhi - Section

Section 57 in Delhi Sales Tax Act, 1975

57. Penalty for contravening provisions regarding collection of tax by dealers.

- If any person acts in contravention of the provisions of section 22, he shall be liable to a penalty not exceeding two and a half times the tax wrongly collected: Provided that the Commissioner shall not impose such penalty unless the person concerned has been given an opportunity of being heard.