62. Penalty for not maintaining or keeping accounts.
- Where any dealer does not maintain accounts, registers and documents as required under the provisions of sub-sections (1) and (2) of Section 75, or does not keep his accounts, registers and documents at a place in accordance with the provisions of subsections (3) and (4) of Section 75, the assessing authority or any other officer not below the rank of Assistant Commercial Taxes Officer as authorised by the Commissioner may direct that such person shall pay by way of penalty a sum not exceeding Rs. 5000/- and in case of continuing default, a further penalty of fifty rupees for every day of such continuance.
