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State of Haryana - Section

Section 15 in Haryana Tax on Luxuries Act, 1994

15. Failure to furnish returns.

- If a dealer fails, without sufficient cause, to comply with the requirements of the provisions relating to filing of returns, the Commissioner or any person appointed to assist him under subsection (1) of section 3, may, after giving such dealer a reasonable opportunity of being heard, direct him to pay by way of penalty a sum calculated to a rate which shall not be less than five rupees or more than ten rupees for every day during which the default continues.