Section 55(6)(e) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(6)(e) in The M.P. Vat Act, 2002

(e)Where no security is furnished under clause (d), the dealer shall pay the amount of penalty, within thirty days of the service of the order imposing penalty on him and on payment of such amount goods seized shall be released forthwith.

(ea)[ Subject to such restrictions and conditions and in such manner as may be prescribed, a dealer, on whom a penalty has been imposed under clause (c), may opt to pay in lieu of penalty a lump sum amount, which shall be twice the amount of tax referred to in clause (b) and once the dealer has exercised the option he shall not have any right to challenge the order of penalty in any forum.] [Inserted by M.P. Act No. 12 of 2006.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 55(6)(e) in The M.P. Vat Act, 2002