Section 7 in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
7. Returns.
(1)Every assessee registered under this Act, shall submit to the assessing authority a return in such form, for such period or periods and by such dates as may be prescribed showing therein the salaries and wages paid by him and the amount of tax deducted by him in respect thereof.(2)Every such return shall be accompanied by a treasury challan in proof of payment of full amount of tax due according to the return, and return without such proof of payment shall not be deemed to have been duly submitted.(3)Where an assessee has without reasonable cause failed to submit such return within the specified period, the assessing authority may, after giving him a reasonable opportunity of making representation impose upon him a penalty which shall not be less than rupees five but which shall not exceed rupees one hundred for each day of delay.
