Section 129(1)(b) in Delhi Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

NCT Delhi - Subsection

Section 129(1)(b) in Delhi Goods and Services Tax Act, 2017

(b)on payment of penalty equal to fifty per cent. of the value of the goods or two hundred per cent of the tax payable on such goods, whichever is higher, and in case of exempted goods, on payment of an amount equal to five per cent of the value of goods or twenty-five thousand rupees, whichever is less, where the owner of the goods does not come forward for payment of such penalty; [substituted by act 3 of 2021]

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NCT Delhi - Subsection

Section 129(1)(b) in Delhi Goods and Services Tax Act, 2017