Section 14(8) in Himachal Pradesh General Sales Tax Act, 1968
(8)If the tax assessed under this Act or any instalment thereof is not paid by any dealer within the time specified therefor in the notice of assessment or in the order permitting payment in instalments, the Commissioner or any person appointed to assist him under sub-section (1) of section 3 may after giving such dealer an opportunity of being heard, impose on him a penally not exceeding in amount the sum due from him.
