Section 19 in The Chhattisgarh Value Added Tax Act, 2005
19. Returns.
(1)(a)(i)Every such dealer as may be required so to do by the Commissioner by notice served in the prescribed manner; and(ii)every registered dealer; and(iii)every dealer whose registration certificate has been cancelled under clause (d) or clause (e) of sub-section (10) of Section 16, shall furnish return in such form, in such manner, for such period, by such dales and to such authority as may be prescribed :Provided that the Commissioner may, subject to such terms and conditions as may be prescribed, exempt any such dealer from furnishing such returns and statement or permit any such dealer to furnish the return for such different period, in such other form and to such other authority, as he may direct.(b)Every dealer required to furnish returns, under clause (a), shall furnish a statement in such forms and manner for such period, by such dale and to such authority as may be prescribed.(c)Every dealer required to furnish audit report under sub-section (2) of Section 41 shall send such report of audit along with the statement referred to in clause (b).(2)If any dealer discovers any omission, error or wrong statement in any return furnished by him under clause (a) [or clause (b)] [Inserted by C.G. Act No. 12 of 2016, dated 1.4.2016.] of sub-section (1) he may furnish a revised return in the prescribed manner and within the prescribed time.(3)Every dealer required to file return under sub-section (1) shall pay the full amount of tax payable according to the return as required by sub-section (2) of Section 25 or the difference of the amount of tax payable according to the revised return as required by sub-section (3) of the said section and the full amount of interest, if any, payable under clause (a) or clause (b) of sub-section (4) and shall furnish the proof of such payment along with the return or the revised return, as the case may be.[4) If a dealer, fails to pay the amount of tax payable which had become due, before the date of filing return for the first quarter of the next year, be liable to pay [1.5 per cent] [Substituted by C.G. Act No. 13 of 2011, dated 3.5.2011.] interest in addition to the interest payable under entry number (3) of sub-clause (iii) from such date.]Explanation : - For the purpose of this clause,-(1)where the period of default covers a period less than a month the interest payable in respect of such period shall be computed proportionately.(2)'month' shall mean thirty days.(b)If a registered dealer having furnished a return under sub-section (1) or a revised return under sub-section (2) for any period and paid the tax payable according to such return or revised return after the time prescribed herefore, fails to pay interest along with such return or revised return in accordance with the provisions of clause (a), the Commissioner shall levy the interest liable to be paid by the dealer and after giving the dealer a reasonable opportunity of being heard, may direct him to pay in addition to the tax payable or paid and the interest payable by him, by way of penalty a sum equal to two per cent per month of the amount of interest from the date such interest had become due to the date of its payment or to the date of order of assessment, whichever is earlier.(c)If a dealer fails without sufficient cause to comply with the requirement of notice issued under sub-section (1), the Commissioner may after giving the dealer a reasonable opportunity of being heard, direct him to pay, in addition to any tax payable or paid by him, by way of penalty a sum of one hundred rupees per day of default subject to a maximum of rupees five thousand.(d)Where. -(i)no tax is payable by a registered dealer committing a default under sub-clause (iii) of clause (a), or(ii)a registered dealer having paid the tax payable according to a return in time fails to furnish the return in time;the Commissioner may after giving such dealer a reasonable opportunity of being heard direct him to pay by way of penalty a sum of rupees fifty per day of default subject to a maximum of rupees one thousand.(5)[ (a) If the Commissioner has reason to believe that the particulars given by a registered dealer in his return or returns furnished by him for any period under sub-section (1) or sub-section ,(2) are not correct he may, by giving the dealer an opportunity of being heard, verify the correctness of such particulars in the return or returns.(b)If on such verification it is found that the particulars given in the return or returns are not correct in so far as they relate to the application of the correct rate of tax, the calculation of tax or interest payable or claim of any deduction and input tax rebate, he shall by issue of a notice in the prescribed form require such dealer to make the payment of the additional amount of tax and or interest payable by him within the period specified in such notice.]
