Section 31(8) in The Punjab Value Added Tax Act, 2005
(8)The provisions relating to penalty, interest and recovery of this Act shall mutatis mutandis apply to the tax payable by a casual trader under this section.Explanation. - For the purpose of this section, "business event" shall include an event like exhibition-cum-sale, seasonal clearance-cum-sale or any such like activity where occasional transaction in the nature of business, is carried out.
