Section 30C(1) in West Bengal Value Added Tax Act, 2003
(1)Where -(a)a dealer has failed to furnish information as required under section 30B, or(b)upon verification of the information in the statement furnished under section 30B by a dealer relating to transfer of goods otherwise than by way of sale in West Bengal, it comes to the knowledge of the Commissioner that-(i)any of the particulars furnished in such statement is not correct or compete; or(ii)the goods transferred by such dealer otherwise than by way of sale in West Bengal have not been accounted for by the dealer's head office, or brunt of his, or agent, as the case may be; or(iii)the agent of such dealer is not traceable or is not in existence at the address furnished in such statement; or(iv)the agent of the dealer to whom they transfer of goods has been made otherwise than by way of sale denies to have any knowledge of the goods claimed to have been transferred to him by the dealer; or(v)the goods have not been transported by the transporter named in such statement under any consignment note or railway receipt referred to in the said statement, the Commissioner may, in such manner as may be prescribed, impose on such dealer, by way of penalty, a sum, not less than fifteen per centum but not exceeding twenty-five per centum of the value of the goods so claimed to have been transferred by him.
