(8)The Check Post Officer or the officer empowered under sub-section (5), after having given the transporter a reasonable opportunity of being heard and after having held such enquiry as he may deem lit, shall, -(i)release the goods or the vehicle or carrier along with the goods in favour of the transporter, if he is satisfied that no violation of the provisions of sub-section (2) has taken place; or(ii)impose, if he is not satisfied, on him for possession or movement of goods, whether seized or not, in violation of the provisions of sub-section (2) or for submission of false or forged documents or declaration, a penalty equal to maximum [seven times] [Substituted by M.P. Act No. 9 of 2009.] of the amount of tax which would have been payable if the goods were sold within the State on the date of inspection :Provided that the amount of penalty shall not be less than [five times] [Substituted by M.P. Act No. 9 of 2009.] of the amount of tax.
