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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Tamilnadu - Subsection

Section 80(3)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)In making a rule under sub-section (1) or sub-section (2), the Government may provide that a person guilty of a breach thereof shall be punishable with fine which may extend to rupees one thousand and, where the breach is a continuing one, with further fine which may extend to rupees fifty for every day after the first during which the breach continues.