Section 7B(3) in The Central Sales Tax (Punjab) Rules, 1957
(3)In the event of default in payment of any tax or penalty due under the Act or misuse or improper custody of the forms referred to in clause (a) of the first proviso to sub-section (2) of Section 6 or sub-section (1) of Section 6-A or clause (a) of sub-section (4) of Section 8 of the Act, the security furnished by the dealer shall be liable to adjustment towards such tax or penalty or forfeited under the intimation to him and shortfall in the amount of security shall be made up by the dealer within a period of 30 days from the date of the said intimation.
