Section 54(2) in The Chhattisgarh Value Added Tax Act, 2005
(2)The proceeding under sub-section (1) shall be initiated by the Commissioner or the [Additional Commissioner or] [Inserted by C.G. Act No. 13 of 2011, dated 3.5.2011.] Appellate Deputy Commissioner or the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.], as the case may be, by issue of a notice in the prescribed form for giving the dealer an opportunity of being heard. On hearing the dealer, the Commissioner or the [Additional Commissioner or] [Inserted by C.G. Act No. 13 of 2011, dated 3.5.2011.] Appellate Deputy Commissioner or the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] as the case may be, shall pass an order not later than one calender year from the date of initiation of such proceeding, directing the dealer that he shall in addition to the tax payable by him, [in addition to interest at the rate specified in sub-clause (iii) of clause (a) of sub-section (4) of Section 19, pay by way of penalty a sum which shall not be less than one and half times but shall not exceed two times the amount of tax evaded.] [Substituted 'pay by way of penalty a sum which shall not be less than three times but shall not exceed five times of the amount of tax evaded' by C.G. Act No. 12 of 2016, dated 1.4.2016.]
