41. Central Record-keeping Agency responsible to indemnify the loss to the Government and penalty for loss.
(1)If any act, omission, irregularity or violation on the part of the Central Record-keeping Agency or any of its Authorized Collection Centres has resulted in loss of revenue to the Government, the Central Record-keeping Agency shall indemnify such amount of loss of revenue along with interest calculated at the rate of one and half per cent per mensem and penalty not exceeding twice the loss of revenue to the Government.(2)The Central Record-keeping Agency shall, however be given an opportunity of being heard before taking a decision under sub-rule (1).
