Section 41 in The Goa Tax on Entry of Goods Act, 2000
41. Offences and penalties.
(1)Any person who -(a)being a person obliged to get himself registered under this Act does not get himself so registered; or(b)being a dealer in goods fails to submit a return as required by the provisions of this Act or the Rules made thereunder; or(c)fails to comply with a notice issued under section 17; or(d)fails to submit a statement as required by section 18; or(e)fails to pay within the time allowed any tax assessed on him or any penalty levied on him under this Act; or(f)fails to issue a sale bill or cash memorandum in accordance with the provisions of sub-section (2) and (3) of section 35; or(g)fails to keep true and complete accounts, shall, on conviction by a Magistrate, be liable to a fine which shall not be less than five hundred rupees but which may extend to two thousand rupees;(2)Any person who,-(a)wilfully submits an untrue return, or not being already an assessee under this Act, fails to submit a return as required by the provisions of this Act or the Rules made thereunder; or(b)wilfully submits an untrue statement under section 18;(c)fraudulently evades the payments of any tax assessed on him or other amount due from him under this Act; or(d)wilfully acts in contravention of any of the provisions of this Act or the Rules made thereunder, shall, on conviction, in addition to the recovery of any tax that may be due from him, be punishable with simple imprisonment which may extend to twelve months or with fine which shall not be less than five thousand rupees but which may extend to twenty-five thousand rupees or with both and when the offence is a continuing one, with a daily fine not exceeding two hundred rupees during the period of the continuance of the offence.
