Section 69(2) in The M.P. Vanijyik Kar Adhiniyam, 1994
(2)The proceeding under sub-section (1) shall be initiated by the Commissioner or the appellate or revisional authority as the case may be, by issue of a notice in the prescribed form for giving the dealer an opportunity of being heard. On hearing the dealer, the Commissioner or the appellate or the revisional authority as the case may be, shall pass an order not later than one calender year from the date of initiation of such proceeding or within such further time as allowed by the State Government, directing the dealer that [he shall in addition to the tax payable by him, pay by way of penalty a sum which [shall not be less than three times but shall not exceed 3.5 times of the tax evaded] [Substituted by Section 13 of the MP Commercial Tax (Second Amendment) Act, 1997 (No. 33 of 1997) (w.e.f. 1-9-1997) for the words 'he shall in addition to tax payable by him, pay by way of penalty a sum which shall be five times of the amount of tax evaded'.] .]
