Section 46(2) in The Goa Value Added Tax Act, 2005
(2)If a person convicted of an offence under sub-section (1) fails to file the return or other prescribed documents within the period specified by the Court, that person is guilty of an offence and liable on conviction to a fine of one thousand rupees for each day during which the failure continues and to imprisonment for one month without the option of a fine in lieu of imprisonment.
