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UT Chandigarh - Section

Section 30 in The Punjab Tax on Luxuries Act, 2009

30. Penalty for un-authorised collection of tax.

- Where a proprietor collects tax in contravention of the provisions of this Act, he shall, in addition to the payment of tax, be liable to pay a penalty of a sum, equal to one-and-a-half times of the tax, so collected.