Section 5B in The Jammu and Kashmir General Sales Tax Act, 1962
5B. [ Liability to lax of persons not observing conditions of exemption or licence. [Inserted by Act XX of 1981, Section 6.]
- If any restriction or conditions prescribed under section 5 is not complied with by a-dealer, the sale or purchase as the case may be, of the dealer may, with effect from the commencement of the year in which such non-compliance was made, be assessed to tax under section 4 or section 4-B and the licence fee, if any, recovered from such dealer, shall be adjusted towards the tax so assessed.]
