Section 9(2) in The Research And Development Cess Act, 1986
(2)The [Board] [ Substituted by Act 45 of 1995, Section 5, for " Development Bank" (w.e.f. 1.9.1996).] may, after such inquiry as it deems fit, impose on the industrial concern, which is in arrears under sub-section (1), a penalty not exceeding ten times the amount in arrears:Provided that before imposing such penalty, such industrial concern shall be given a reasonable opportunity or being heard, and if, after such hearing, the [Board] [ Substituted by Act 45 of 1995, Section 5, for " Development Bank" (w.e.f. 1.9.1996).] is satisfied that the default was for any good and sufficient reason, no penalty shall be imposed under this sub-section.
