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State of Odisha - Section

Section 10 in The Orissa Cess Rules, 1963

10. Penalty for failure to file return.

- Failure to file return within the time prescribed under Rule 4 or intentionally giving wrong information in the return filed shall be an offence punishable with fine which may extend to two hundred and fifty rupees :Provided that no such case shall be filed without giving a notice in the Form in Schedule 'F' and giving the party an opportunity of being board.