Section 87(8) in Arunachal Pradesh Goods Tax Act, 2005
(8)Failure to comply with registration requirements. Where a person -(a)has applied for registration under section 19(4);(b)has been registered; and(c)either -(i)has failed to under take activities which would make the person a dealer within the period specified in his application; or(ii)has failed to comply with any of the restrictions or conditions subject to which such registration was granted, the person shall be liable to pay a penalty of Rupees ten thousand.Returns
