Section 133(3) in Himachal Pradesh Goods and Services Tax Rules, 2017
(3)[ Where the Authority determines that a registered person has not passed on the benefit of the reduction in the rate of tax on the supply of goods or services or the benefit of input tax credit to the recipient by way of commensurate reduction in prices, the Authority may order-(a)reduction in prices;(b)return to the recipient, an amount equivalent to the amount not passed on by way of commensurate reduction in prices alongwith interest at the rate of eighteen percent. from the date of collection of the higher amount till the date of the return of such amount or recovery of the amount including interest not returned, as the case may be;(c)the deposit of an amount equivalent to fifty percent of the amount determined under the above clause in the Fund constituted under section 57 and the remaining fifty percent of the amount in the Fund constituted under section 57 of the Goods and Services Tax Act, 2017 of the concerned State, where the eligible person does not claim return of the amount or is not identifiable;(d)imposition of penalty as specified under the Act; and(e)cancellation of registration under the Act.Explanation. - For the purpose of this sub-rule, the expression, "concerned State" means the State in respect of which the Authority passes an order.] [Substituted by Notification No. EXN-F(10)-5/2018, dated 5.6.2018 (w.e.f. 27.6.2017).]
