Section 33(3) in The Himachal Pradesh Value Added Tax Act, 2005
(3)[ The dealer shall be bound to disclose true, correct and compete information of his business regarding ascertainment of commencement of liability to pay tax under this Act and if he fails without sufficient cause to furnish such information or furnishes false or incorrect information to the officer specified under sub section (1), or conceals any particulars of sales or purchases, [or the account books are not found at the business premises] [Sub-section (3) added by Act, No 14 of 2009 vide notification No. LLR-D (6)-20/2009-Leg. Dated 19.9.2009 published in R.H.P. (Extra-ordinary) on 22.9.2009.] the Commissioner or any person appointed to assist him under sub-section (1) of section 3 may, after giving such dealer a reasonable opportunity of being heard, direct him to pay by way of penalty, a sum equal to twenty five percentum of the amount of tax to which he is assessed or is liable to be assessed.]
