Section 63 in Uttaranchal Value Added Tax Act, 2005
63. Liability on Issuing False Certificate etc.
- Notwithstanding anything to the contrary contained elsewhere in this Act, and without prejudice to Section 58 a person who issues a false or wrong certificate or declaration prescribed under any provision of this Act or the Rules framed thereunder, to another person by reason of which a tax leviable under this Act on the transaction of purchase or sale made to or by such other person ceases to be leviable or becomes leviable at a concessional rate, shall be liable to pay on such transaction an amount which would have been payable as tax on such transaction had such certificate or declaration not been issued:Provided that before taking any action under this Section, the person concerned shall be given an opportunity of being heard.Explanation. - where a person issuing a certificate or declaration discloses therein his intention to use goods purchased by him for such purpose as will make the tax not leviable or leviable at a concessional rate but uses the same for a purpose other than such purpose, the certificate or declaration shall, for the purpose of this Section, be deemed to be wrong.
