Section 93(2) in The Maharashtra Value Added Tax Act, 2002
(2)The benefits, if any, availed of by an Eligible Unit in contravention of subsection (1), if any, shall be and shall be deemed to have been withdrawn and such unit shall be liable to pay tax including penalty and interest; if any, in respect of the turnover of sales and purchases in excess of the turnover arrived at under subsection (1) and accordingly any benefit which is so availed shall be recovered as arrears of tax as provided in sub-section (3).
