Section 35(1) in Himachal Pradesh General Sales Tax Act, 1968
(1)Any person who-(a)wilfully acts in contravention of the provisions of this Act or the rules made thereunder; or(b)furnishes a certificate under sub-section (2) of section 6, which he knows or has reason to believe it to be false; or(c)being a registered dealer, falsely represents when purchasing any class of goods for use by him in the manufacture of any goods for sale, that goods of such class are covered by his certificate of registration; or(d)not being a registered dealer, falsely represents when purchasing goods in Himachal Pradesh that he is a registered dealer; or(e)after purchasing any goods for any of the purposes specified in the Act, fails, without reasonable excuse, to make use of the goods for any such purpose; or(f)has in his possession any form issued under the Act on payment by the Government which has not been obtained by him or by his principal or by his agent in accordance with the provisions of this Act or any rules made thereunder; or(g)prevents inspection or examination of books, documents and accounts or wilfully fails to produce such books, documents and accounts mentioned in section 20; or(h)fails to carry with him any of the records or documents specified in section 22; or(i)makes any statement or declaration in any of the documents specified in section 22 or section 22-A, as the case may be, which statement or declaration he knows or, has reasons to believe to be false; or(j)in any way is knowingly concerned in any fraudulent evasion or attempt at evasion or abetment of evasion of any tax payable in respect of the sale or purchase of any goods under this Act; or(k)if he is a driver or any other person-in-charge of goods vehicle or vessel or an owner of the goods, refuses on demand by the Officer-in-charge of the check post or barrier or any other officer, not below the rank of an Excise and Taxation Inspector to give his name and address or the name and address of the owner of the goods vehicle or of the consignor or consignee of the goods or gives any name and address of any of these persons which he knows or has reason to believe to be false; or(l)aids or abets any person in the commission of any offence specified in this sub-section;he shall, without prejudice to the recovery of any tax or interest or penalty which may be due from him, be punishable with simple imprisonment which may extend to six months, or with fine, or with both; and when the offence, is a continuing offence, with a daily fine which may extend to fifty rupees for every day during which the offence continues.
