Section 70(3) in The Gujarat Value Added Tax Act, 2003
(3)If any owner or lessee of a cold stores, warehouse, godown or any other such place, who stores goods for hire or reward, contravenes any of the provisions of subsection (1) or sub-section (2) in a manner likely to lead to evasion of any tax payable under this Act, the Commissioner may, without prejudice to any other action which may be taken against such owner or lessee under any other provision of this Act direct, after giving an opportunity of being heard, that such owner or lessee shall pay by way of penalty not exceeding the amount of tax leviable on the goods in respect of which default is committed under sub-section (1) or (2).
