Section 48 in The Punjab Forward Contracts Tax Rules, 1951
48.
Whoever commits a breach of any provision of these rules shall be punishable, on conviction by a Magistrate of the first class, with a fine, which may extend to five hundred rupees, and in the case of a continuing breach, with a daily fine, which may extend to twenty-five rupees.FORM F.C. IApplication for registration under section 6 of the Punjab Forward Contracts Tax Act, 1951(See Rule 31 of the Punjab Forward Contracts Tax Rules, 1951)TOTHE ASSESSING AUTHORITY,______________________________ DISTRICT.I-----------------, proprietor/manager/partner/director of the business known as --------- situated at ---------------, hereby apply on behalf of the said business for a certificate of registration under the Punjab Forward Contracts Tax Act, 1951, and attach herewith a treasury/bank receipt for Rs. 5 being the registration fee.
