Section 35(2) in Himachal Pradesh General Sales Tax Act, 1968
(2)Whosoever contravenes or fails to comply with, any of the provisions of this Act, or the rules made thereunder, or any order or direction made or given thereunder, shall, if no other penalty is provided either under sub-section (1) of this section or under any other provisions of this Act for such contravention or failure, be liable to imposition of a penalty, not exceeding two thousand rupees, and where such contravention or failure is continuing one, to a daily penalty not exceeding fifty rupees during the period of the continuance of the contravention or failure.
