- Where any [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] liable to pay tax under this Act,-(a)fails without sufficient cause or neglects to furnish a return as required by subsection (1) of section 5, or(b)while furnishing a return under sub-section (1) of section 5 fails, without sufficient cause or neglects, to pay into government treasury the whole amount of tax due firm him according to such return as required by sub-section (2) of section 5, or(c)fails without sufficient cause, to comply with the terms of notice issued to him under clause (a) of sub-section (2) of section 6, or(d)conceals the particulars of any transaction or deliberately furnishes inaccurate particulars of any transaction liable to tax,the [Luxury Tax Officer] [Substituted by Act 10 of 1986w.e.f. 31.3.1986] may impose upon such [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] by way of penalty, in addition to any tax assessed under section 6, a sum not exceeding one and a half times the amount of the tax.[Provided that no penalty shall be imposed for failure to furnish a return or pay tax on turnover of stock of luxury as required relating to Gutkha if such return is furnished or tax is paid within thirty days from the date of commencement of the Karnataka Tax on Luxuries (Amendment) Act, 2001.] [Inserted by Act 5 of 2001 w.e.f. 1.4.2001]
