Section 29(5) in The Maharashtra Value Added Tax Act, 2002
(5)[ Where a dealer has sold any goods and the sale is exempt, fully or partly, from payment of tax by virtue of any provision contained in sub-section (3), (3A), (3B) or (5) of section 8, and the purchaser fails to comply with the conditions or restrictions subject to which the exemption is granted, then the Commissioner may, after giving the said purchaser a reasonable opportunity of being heard, impose penalty on him equal to one and a half times the tax which would have become payable on the sale if the said exemption was not available on the said sale] [Sub-section (5) inserted by Maharashtra 32 of 2006, (w.e f. 20-6-2006), Section 45.]
