(6)Without prejudice to the provisions of sub-section (6) of Section [20] [Substituted by M.P. Act No. 9 of 2009.] when a dealer has without reasonable cause, failed to get himself registered within the prescribed time as required by sub section (1) or clause (a) or clause (b) of sub-section (2) the Commissioner may, after giving such dealer a reasonable opportunity of being heard, direct him to pay by way of penalty, in addition to the fee payable, a sum not exceeding rupees five hundred.
