Section 31(5) in Tripura Value Added Tax Act, 2004
(5)If the Commissioner is satisfied that the dealer, in order to evade or avoid payment of tax -(a)has failed to furnish without reasonable cause, returns in respect of any period by the prescribed date; or(b)has furnished incomplete and incorrect returns for any period;or(c)has availed himself of tax credit to which he is not entitled to; or(d)has followed such method of accounting which does not enable the Commissioner to assess the tax due from him, he shall, after giving the dealer reasonable opportunity of being heard, direct him to pay, in addition to tax and interest payable by him, a penalty not exceeding one and half times of the tax due but which shall not be less than 10% of that amount.
