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Union of India - Section

Section 6 in The Cotton Textiles Cess Act, 1948

6. Penalty for non- payment.

If any cess payable under this Act is not paid as prescribed, it shall be deemed to be in arrears and the authority appointed in this behalf by the Central Government may, after such enquiry as he deems fit, impose on the producer or the dealer a penalty not exceeding the amount of cess in arreras.