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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Assam - Subsection

Section 342(b) in The Assam Excise Rules, 2016

(b)Penalty for non-payment of duty or fee: If any person or any licence holder under this Rules fails to pay any duty, fee or any other levy due to the Government, which under this Rule he is liable to pay and for which he has received due notice from the Excise Commissioner or a Collector, shall be liable to pay a penalty which may extend to three hundred percent of the duty, fee or other levies due from him.