Section 95 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
95. Penalties on certain persons.
(1)Where a casual trader who is required to be registered under this Regulation has failed to apply for registration within stipulated period, the casual trader shall be liable to pay, by way of penalty, an amount equal to three thousand rupees per day, from the day immediately following the expiry of the due date until the person makes an application for registration under this Regulation:Provided that the amount of penalty payable under this sub-section shall not exceed fifty thousand rupees.(2)If a casual trader required to furnish a return under this Regulation-(a)fails to furnish any return by the due date; or(b)fails to furnish with a return any other document that is required to be furnished with the return, such person shall be liable to pay, by way of penalty, a sum of five hundred rupees per day from the day immediately following the due date until the failure is rectified:Provided that the amount of penalty payable under this sub-section shall not exceed fifteen thousand rupees.(3)Where any person who, whether as principal, agent or in any other capacity organises any exhibition-cum-sale in Andaman and Nicobar Islands and fails-(a)to furnish any information in respect of the goods brought or kept in stock or sold by any participant before or during or after the exhibition-cum-sale; or(b)to ensure that all such participants in the exhibition-cum-sale have obtained registration under this Regulation and paid due tax; or(c)to permit inspection of the business premises or goods or account and records of the participants; or(d)to permit inspection of the accounts and records of the organiser in respect of the exhibition-cum-sale, such person shall be liable to pay, by way of penalty, a sum equal to twenty-five thousand rupees or a sum equal to the amount of tax payable on such goods if such goods were sold in Andaman and Nicobar Islands, whichever is higher.
