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State of Madhya Pradesh - Section

Section 13 in The M.P. Vritti Kar Adhiniyam, 1995

13. Penalty for non-payment of tax.

- If an employer or person fails without reasonable cause, to make payment of any amount of tax within the specified lime or the date as specified in the notice of demand, the Profession Tax Assessing Authority may, after giving him a reasonable opportunity of being heard, impose upon him a penalty equal to two percent per month of the amount of tax due subject to a maximum of two-thirds of the amount of tax due.