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State of Haryana - Section

Section 16 in Haryana Tax on Luxuries Act, 1994

16. Failure to pay the tax due according to returns.

- If any dealer fails to pay the tax due according to the returns in time, the Commissioner or any other person appointed to assist him under sub-section (1) of section 3, may after affording to the dealer a reasonable opportunity of being heard, impose a penalty not exceeding one and half times the amount of tax to which he is assessed or is liable to be assessed.