Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 65 in Bihar Value Added Tax Rules, 2005

65. Punishment for Breach of Rules.

- Any person contravening any provision of these rules shall be punishable with a penalty, which may be imposed by an authority appointed under sub-section (1) of section 10 after allowing the person concerned an opportunity of being heard, not exceeding five thousand rupees and where the contravention is a continuing one with a daily penalty of a sum not exceeding rupees one hundred during the continuance of the contravention.