Section 56 in The Rajasthan Value Added Tax Act, 2003
56. Penalty for not making application for registration.
- Where any person, has, without reasonable cause, failed to make an application to get himself registered as required under the provisions of this Act, within the time specified in the Act or prescribed in the rules, the assessing authority or the authority competent to grant him registration may direct that such person shall pay by way of penalty [a sum not exceeding one thousand rupees.] [[Substituted by Rajasthan Act 4 of 2006, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 31-3-2006, page 61(47) [1-4-2006] for the following :-'a sum of rupees two thousand for first thirty days and thereafter in case of continued default a further penalty of rupees twenty for every day of such default.']]
