Section 130(1) in Meghalaya Goods and Services Tax Act, 2017
(1)Notwithstanding anything contained in this Act, if any person -(i)supplies or receives any goods in contravention of any of the provisions of this Act or the rules made thereunder with intent to evade payment of tax; or(ii)does not account for any goods on which he is liable to pay tax under this Act; or(iii)supplies any goods liable to tax under this Act without having applied for registration; or(iv)contravenes any of the provisions of this Act or the rules made thereunder with intent to evade payment of tax; or(v)uses any conveyance as a means of transport for carriage of goods in contravention of the provisions of this Act or the rules made thereunder unless the owner of the conveyance proves that it was so used without the knowledge or connivance of the owner himself, his agent, if any, and the person in charge of the conveyance, then, all such goods or conveyances shall be liable to confiscation and the person shall be liable to penalty under section 122.
