Section 61(2) in The Maharashtra Value Added Tax Act, 2002
(2)If any dealer liable to get his accounts audited under sub-section (1) fails to furnish a copy of such report within the time as aforesaid, the Commissioner may, after giving the dealer a reasonable opportunity of being heard, impose on him, in addition to any tax payable, a sum by way of penalty equal to one tenth per cent, of the total sales [* * *] [The words 'or as the case may be, purchases or a sum of one lakh rupees, whichever is less' deleted by Maharashtra 25 of 2007, Section 17(2), (w.e.f. 15-8-2007).].[Provided that, if the dealer fails to furnish a copy or such report within the period prescribed under sub-section (1), but files it within one month of the end of the said period, and the dealer proves to the satisfaction of the Commissioner that the delay was on account of factors, beyond his control, then no penalty under this sub-section shall be imposed on him.] [Proviso added by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 34(2).]
