Section 53(1) in Telangana Value Added Tax Act, 2005
(1)Where any dealer has under-declared tax, and where it has not been established that fraud or willful neglect has been committed and where under-declared tax is,-(i)less than ten percent of the tax, a penalty shall be imposed at ten percent of such under-declared tax;(ii)more than ten percent of the tax due, a penalty shall be imposed at twenty five percent of such under declared tax.
