Section 20(8) in Uttaranchal Value Added Tax Act, 2005
(8)The Assessing Authority may, by order in writing and for sufficient reasons to be recorded therein, forfeit the whole or any part of the security which includes the additional security furnished by a dealer or a person concerned, for-(a)recovery of tax or any other sum due, or(b)recovery of any financial loss caused to the State Government due to negligence or default in not making proper use of or not keeping in safe custody the blank or unused forms as referred to in sub-section (1) above, or(c)recovery of loss of revenue caused by issuing of false invoices:Provided that no order shall be passed under this sub-section without giving the dealer or person concerned an opportunity of being heard.
