Section 14A in Himachal Pradesh Passengers and Goods Taxation Act, 1955
14A. [ Penalty. [Section 14A and 14B inserted by H.P. Act No. 9 of 1968, section 5.]
(1)Whoever contravenes, or fails to comply with, any of the provisions of this Act or the rules made thereunder or any order or direction made or given thereunder, shall, if no other penalty is provided under this Act for such contravention or failure, be liable to imposition of a penalty not exceeding [five thousand rupees but not less than one hundred rupees.](2)[ Any officer appointed under sub-section (1) of section 7 but not below the rank of an Excise and Taxation Officer may, after affording to the person concerned a reasonable opportunity of being heard, impose the penalty specified in sub-section (1).] [Sub-section (2) Substituted vide Act No. 10 of 1988.]
