(1)If the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board, in the course of any proceedings under this Act is satisfied that a dealer has concealed his turnover or the aggregate amount of purchase prices in respect of any goods or has furnished false particulars of his sales or purchases, as the case may be, in his return or returns for any year or part thereof or has furnished a false return or returns for such period, the Commissioner or the Appellate [Authority] [Substituted by M.P. Act No. 12 of 2006.] or the Appellate Board as the case may be, may initiate proceeding separately for imposition of penalty under this Section.
