Section 13(8) in The Kerala Tax on Luxuries Acts, 1976
(8)If any assessing authority while inspecting any place of business under Sub-section (2) or searching any place under Subsection (3) finds therein any commodity not accounted for by the stockist in his accounts and other records required to be maintained under this Act or the rules made thereunder, such authority may, after giving the stockist a reasonable opportunity of being heard by order, direct the payment of a penalty, not exceeding fifty percent of the value of the commodity not accounted for as may be fixed by such authority.
