Section 21 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
21. Amendment of section 171:- In section 171 of the principal Act, after sub-section (3), the following shall be
inserted, namely:––“(3A) Where the Authority referred to in sub-section (2) after holding examination as required under the saidsub-section comes to the conclusion that any registered person has profiteered under sub- section (1), such personshall be liable to pay penalty equivalent to ten per cent. of the amount so profiteered:Provided that no penalty shall be leviable if the profiteered amount is deposited within thirty days of the date ofpassing of the order by the Authority.Explanation.— For the purposes of this section, the expression “profiteered” shall mean the amount determinedon account of not passing the benefit of reduction in rate of tax on supply of goods or services or both or thebenefit of input tax credit to the recipient by way of commensurate reduction in the price of the goods or servicesor both.”.
