Section 90(10) in Arunachal Pradesh Goods Tax Act, 2005
(10)Whoever commits any of the acts specified in sub-sections (1) to (9) and the offence is a continuing one under any of the provisions of these sub-sections, shall, on conviction, be punished with a fine of not less than Rupees one hundred per day during the period of the continuance of the offence, in addition to the punishments provided under this section.
