Section 18(1) in The Punjab Forward Contracts Tax Act, 1951
(1)Whoever -(a)carries on business as a dealer in contravention of sub-section (1) of section 6; or(b)fails, without sufficient cause, to submit any return as required by sub-section (2) of section 7, or submits false return; or(c)not being a registered dealer, falsely represents that he is registered dealer; or(d)fails when required so to do under section 10 to keep prescribed accounts; or(e)refuses to comply with any requirements made of him under section 11; or(f)knowingly produces incorrect accounts, registers or documents, or knowingly furnishes incorrect information on; or(g)neglects to furnish any information required by section 13; shall be punishable with fine not exceeding one thousand repees, and when the offence is a continuing one, with a daily fine not exceeding fifty rupees for every day of the period during which the offence is continued.
