(5)[ If a registered dealer fails to furnish the report as required under sub-section [(2)] [Inserted by M.P. Act No. 9 of 2009.] in respect of a year within the time prescribed, the Commissioner may, after giving such dealer an opportunity of being heard, direct him to pay by way of penalty a sum equal to 0.1 per cent of the turnover in the year or rupees ten thousand, whichever is less.]
