15. Security to be furnished or licence, permit, etc. to be obtained in certain cases.
(1)Subject to any rule framed in this behalf the Assessing Officer may, as a condition of the grant of registration to a dealer or at any time after such grant, for reasons to be recorded in writing and giving the dealer an opportunity of being heard, require him to furnish in the prescribed manner and within the time specified by him such security or such additional security as may be considered necessary -(a)For the purpose and timely payment of the amount of any tax or other sum payable under this Act; or(b)For the proper use and safe custody of any declaration furnished or any form prescribed under sub-section (2) of section to supplied under this Act.(2)The Assessing Officer may, for good and sufficient cause and after giving the dealer an opportunity of being heard, by order forfeit the whole or any part of the security furnished under sub-section (1) for the recovery of any amount referred to in clause (1) of sub-section (1) or sub-section (4) remaining unpaid or of any loss caused to the State Government by any negligence or willfull default on his part in ensuring the proper use of safe custody of any declaration or form referred to in clause (b) of that sub-section.(3)Where, by reason of an order under sub-section (2) the security furnished by the dealer is forfeited in whole or is rendered insufficient he shall furnish fresh or further security of the requisite amount or shall make up the deficiency, as the case may be, in such manner and within such period as may be specified in the order.(4)Without prejudice to the requirements under this Chapter, the State Government may, with a view to preventing avoidance or evasion of tax or for facilitating the assessment and collection of tax, by rules made in this behalf, require any dealer or class or classes of dealers to obtain from the Assessing Officer, a licence, permit, approval, authorisation or recognition or any other document by whatever name called in respect of such dealings in such goods as may be provided in the rules in such manner and within such time as may be prescribed and further require that such dealer or class of dealers to furnish such security or additional security as may be prescribed.
