(2)If the assessing authority is satisfied that the escapement [or under assessment of tax on account of any reasons (s) mentioned in sub-section (1) above] [Inserted by Act No. Orissa 2 of 2012, dated 15.2.2012.] is without any reasonable cause, he may direct the dealer to pay in addition to the tax assessed under sub-section (1), by way of penalty, a sum equal to twice the amount of tax additionally assessed under this section.
