10. Return to be furnished by other registered persons.
(1)Every person referred to in sub-section (2) of Section 8 shall, by the 30th June in each financial year file before the Profession Tax Assessing Authority a correct and complete return in such form and containing such particulars as may be prescribed setting forth his income in the previous year :Provided that the Profession Tax Assessing Authority may, for sufficient cause lo be recorded in writing, extend the date for filing the return :Provided further that where such person derives income from any profession, trade or calling other than agriculture at places located within the territorial jurisdiction of more than one Profession Tax Assessing Authority, he shall file the return before such Profession Tax Assessing Authority having jurisdiction over the place where he normally resides.(2)The State Government may subject to such conditions as may be specified, exempt any class of persons from filing a return.(3)Every such return shall be accompanied by a treasury challan or other proof of payment of full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.(4)Where a person specified in sub-section (1) has without reasonable cause failed lo file such return within the time specified in sub-section (1), the Profession Tax Assessing Authority may, after giving him a reasonable opportunity of being heard, impose upon him a penalty not exceeding rupees five for each day of delay subject to a maximum of rupees five hundred.
