Section 70(3) in The Goa Value Added Tax Act, 2005
(3)[ If any dealer liable to get his accounts audited under sub-section (1) fails to furnish a copy of such report within the period prescribed, the Commissioner shall, impose on him, in addition to any tax payable, a penalty of rupees one thousand plus rupees one hundred per day during the first sixty days of default and rupees two hundred fifty per day thereafter, subject to a maximum of rupees one lac cumulatively.] [Sub-section (3) substituted by the Amendment Act 12 of 2008.]
