- If a person or dealer-(a)Being liable to pay tax under this Act, fails to get himself registered;(b)Not being a registered dealer, represents, when purchasing goods, that he is a registered dealer; or(c)Being a registered dealer, represent when purchasing good or class of goods not covered by his certificate of registration that such goods are recovered by his certificate of registration that such goods are covered by such certificate; or(d)Contravenes the terms of any declaration made by him under the provisions of this Act or violates any condition of furnishes in accurate particulars in any document furnished by him under this Act.(e)Fails to furnish without reasonable cause any return or re-statement as required under section 35 in the prescribed manner and within the prescribed time; or(f)Fails to pay without reasonable cause the tax payable by him under sub-section (1) of section 35 or under any notice of demand issued under section 47 within the time allowed for such payment; or(g)Conceals any part of his gross turnover or taxable turnover of any particulars thereof or furnishes incorrect particulars of such turnover in any return or statement furnished under section 35 or make any incorrect claim for exemption, reduction in the tax payable or other relief under any provision of this Act, or(h)Transports any goods in contravention of the provision of section 75;(i)Violates the provisions of section 88.(j)Violates the provisions of sub-section (i) of section 105.(1)Penalties. - Whoever, not being a registered dealers falsely represent that he is r was a registered dealer at the time when he sells or buys goods shall, on conviction, be punished with rigorous imprisonment for a terms which shall not be less than six months but which may extend to three years and with fine.(2)Whoever, knowingly furnishes a false return shall, on conviction, be punished67(i)In case where the amount of tax, which could have been evaded, if the false return had been accepted as true, exceeds Rs. 10,000/- with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine;(ii)In any other case with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.(3)Whoever, knowingly produces before the Commissioner, false bill, cash memorandum, voucher declaration certificate or other document for evading tax payable under this Act shall on conviction, be punished:-(i)In case where the amount of tax, which could have been evaded, if the documents referred to above had been accepted as true, exceeds Rs. 50,000/- during the period of a year with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine;(ii)In any other case with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.(4)Whoever, knowingly keeps false account of the value of the goods bought or sold by him in contravention of the provision of this Act, shall on conviction, be punished with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with a fine.(5)Whoever, knowingly produces false accounts, registers or documents or knowingly furnishes false information, shall, on conviction, be punished(i)In case where the amount of tax, which could have been evaded, if the account, registers or documents or information referred to above had been accepted as true, exceeds Rs. 50,000/- during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine;(ii)In any other case with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.(6)Whoever, issues to any person certificate or declaration under the Act, rules or notifications of a fails bill, cash memorandum, voucher, delivery Challan, lorry receipt or other document which he know or has reason to believe to be false, shall on conviction, be punished rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine;(7)Whoever:-(i)Wilfully attempts, in any manner whatsoever, to evade any tax leviable under this Act, or(ii)Wilfully attempts, in any manner whatsoever, to evade any payment of any tax, penalty on interest or all of them under this Act or shall on conviction, be punished.(a)In case where the amount involved exceeds Rs. 50,000/- during the period of a year, with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with fine;(b)In any other case with rigorous imprisonment for a term, which shall not be less than three months but which may extend to one year and with fine.(8)Whoever, aids or abets or induces any person in commission of any act specified in subsection (1) to (7) shall, on conviction, be punished with rigorous imprisonment which shall not be less than three months but which may extend to one year and with fine;(9)Whoever:-(a)Is engaged in business as a dealer without being registered in wilful contravention of section 31, or(b)Fails without sufficient cause, to furnish any returns as required by section 31, by the date and in the manner prescribed.(c)Fails without sufficient cause, when directed to keep any accounts or record, in accordance with the provisions of this Act, or(d)Fails without sufficient cause, to comply with any requirements made of him under section 84, or(e)Voluntarily obstructs any Officer making inspection or search or seizure under section 84. Shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine.(10)Whoever fails, without sufficient cause, to furnish any returns by the date and in the manner prescribed under this Act shall on conviction, be punished with simple imprisonment for a term which may extend to one year and with fine which shall not be less than.(i)Rupees two thousand, if the tax due for the period covered by the return does not exceed rupees twenty thousand;(ii)Rupees five thousand, if the tax due for the period covered by the return exceeds rupees twenty thousand but does not exceed rupees one lakh;(iii)Rupees ten thousand, if the tax due for the period covered by the return exceeds rupees one lakh;(11)Whoever commits any of the acts specified in Sub-Section (1) to Sub-Section (10) and the offence is a continuing one under any of the provisions of the sub-section, shall, on conviction, be punished with daily fine not less than rupees one thousand during the period of the continuance of the offence in addition to the punishments provided under this section.(12)Notwithstanding anything contained in sub-sections (1) to (11), no person shall be preceded against this sub-section for the acts referred to therein if the total amount of tax evaded is less than Rs. 200/- during the period of a year.(13)Where a dealer is accused of an offence specified in sub-sections (1) to (11) the person deemed to be the manager of the business of such dealer shall also be deemed to be guilty of such offence, unless he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission thereof.(14)In any prosecution for an offence under this section, which requires a capable mental state on the part of the accused, the court shall presume the existence of such mental state, but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.Explanation. - Culpable mental state includes intention, motive or knowledge of fact or belief in, or reason to believe a fact and a fact is said to be proved only when the court believe it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.
