Section 8A in Uttar Pradesh Value Added Tax Act, 2008
8A. [ Liability on wrong or false use of certificate or declaration. [Inserted By The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 ( U. P. Ordinance No. 6 Of 2014 ).]
(1)Notwithstanding anything to the contrary contained in any other provisions of this Act and without prejudice to the provisions of section 54, a person who issues a false or wrong certificate or declaration, prescribed under any provision of this Act or the rules or the notification issued thereunder, to another person by reason of which a tax leviable under this Act on the purchase or sale as the case may be, ceases to be leviable or becomes leviable at the concessional rate, shall be liable to pay an amount which would have been payable as tax on such purchase or sale as the case may be, had such certificate or declaration not been issued:Provided that before taking any action under this section the person concerned shall be given an opportunity of being heard.(2)No input tax credit shall be claimed or allowed in respect of the amount payable under this section.Explanation. - Where a person issuing a certificate or declaration to use the goods purchased for such purpose as will make the tax not leviable or leviable at a concessional rate, but uses the same for a purpose other than such purpose, the certificate or declaration shall, for the purposes of this section, be deemed to be wrong.]
