(2)The Commissioner shall, where the omission leading to assessment or re-assessment made under sub-section (1) is attributable to the dealer, impose upon him a penalty not exceeding [3.5 times] [Substituted by M.P. Act No. 12 of 2006.] the amount of tax so assessed or re-assessed but shall not be [less than three limes the amount of tax assessed.] [Substituted by M.P Act No. 12 of 2006.]
