Section 15 in The West Bengal State Tax on Professions, Trades, Callings and Employments Act, 1979.
15. [ Accounts. [[Section 15 substituted by W.B. Act 16 of 2001, which was earlier as under :
'15. Accounts. - (1) If the Commissioner is satisfied that the books of account and other documents maintained by an employer or enrolled person in the normal course of his business, profession, trade or calling are not adequate for verification of the returns or such statements as may be prescribed filed by the employer or enrolled person under this Act, it shall be lawful for the Commissioner to direct the employer or enrolled person to maintain the books of account or other documents in such manner as he may, in writing, direct and thereupon the employer shall maintain such books of account or other documents accordingly.(1a)Every registered employer other than an officer of Government and any educational institution run by Government, who has paid or is liable to pay tax equal to or more than thirty thousand rupees in a year shall, within seven months from the closing of such year, submit before the prescribed authority a certificate in the prescribed manner from the Secretary to the effect that such registered employer has complied with the requirement of the provisions of this Act and has discharged his liability towards payment of tax in respect of such year.(2)Where an employer or enrolled person wilfully fails to maintain the books of account or other documents as directed under sub-section (1), the Commissioner may, after giving him an opportunity of being heard, impose upon him a penalty not exceeding rupees five for each day of delay.'.]](1)Every employer or person shall keep and maintain a true and up-to-date accounts and documents pertaining to his business, profession, trade or calling along with a true and up-to-date records relating to disbursement of salaries and wages in respect of his employees or workers and in addition to such accounts, documents, and records, he shall maintain and keep such registers or accounts in such form as may be prescribed.(2)Every employer or person referred to in sub-section (1) shall keep at his place of work all accounts, registers and documents which may be required by the Commissioner or an Additional Commissioner or any person appointed under sub-section (2) of section 12 to assist the Commissioner for the purpose of inspection under sub-section (2) of section 17, and shall not keep or remove elsewhere such accounts, registers and documents except in accordance with the requirements of law or except for any other purpose for which just cause is shown to the Commissioner or Additional Commissioner or the person appointed under sub-section (2) of section 12 to assist the Commissioner.(3)Where an employer or person wilfully fails to maintain the books of accounts or other registers or documents as referred to under sub-section (1), or wilfully fails to comply with the requirements of sub-section (2), the Commissioner may, after giving him an opportunity of being heard, impose upon him a penalty not exceeding rupees one hundred for each day of such failure.(4)[ Notwithstanding anything contained elsewhere in the Act, if the Commissioner, on an application made in the prescribed manner by an employer registered under the Act and after making such enquiries as he may consider necessary, is satisfied that an employer is not in a position to furnish accounts, registers and documents referred to in sub-section (1) on account of the loss of such accounts, registers or documents for any reason beyond the control of such employer, the Commissioner may, by order in writing, exempt such employer from furnishing such accounts, registers and documents subject to such conditions as may be prescribed and to such further conditions, if any, as may be specified by the Commissioner in the order.](5)[ Any order passed by the Commissioner under sub-section (4) shall be final.] [Sub-sections (4) and (5) inserted by W.B. Act 1 of 2008.]]
