Section 7B(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)[ In making an assessment or reassessment under sub-section (1) or subsection (2), as the case may be, the authority prescribed under sub-section (1) of section 7-A may, if it is satisfied that due to willful mis-statement or suppression of facts by the proprietor, the tax has not been levied or has been levied at a rate lower than the rate at which it is leviable, direct the proprietor to pay by way of penalty in addition to the tax assessed or reassessed under sub-section (1) or subsection (2), as the case may be, a sum which shall be,] [Substituted by section 5(3) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1998 (Tamil Nadu Act 32 of 1998). Initially certain portion was substituted by section 8 of the Tamil Nadu Entertainments Tax (Amendment) Act, 1982 (Tamil Nadu Act 25 of 1982).] -(a)fifty per cent of tax assessed or reassessed, if the tax paid as per the return, falls short of the tax assessed or reassessed by not more than ten per cent;(b)one hundred per cent of tax assessed or reassessed, if the tax paid as per the return, falls short of the tax assessed or reassessed by more than ten per cent, but not more than fifty per cent;(c)one hundred and fifty per cent of tax assessed or reassessed, if the tax paid as per the return falls short of the tax assessed or reassessed by more than fifty per cent:Provided that no penalty under this sub-section shall be imposed unless the proprietor affected has had a reasonable opportunity of showing cause against such imposition.[(3-A) Notwithstanding anything contained in sub-section (1) or subsection (2), in making an assessment or reassessment under sub-section (1) or sub-section (2), as the case may be, the authority prescribed under sub-section (1) of section 7-A may pass a single order in respect of a financial year or any part thereof.] [Inserted by section 4 of the Tamil Nadu Entertainments Tax (Amendment) Act, 1973 (Tamil Nadu Act 1 of 1974), which came into force on 1st January 1974.]
