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[Cites 0, Cited by 53] [Section 56(4)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(4)(b) in The Bihar Value Added Tax Act, 2005

(b)The authority referred to in clause (a) shall, in a case where the dealer or the person in-charge of goods as mentioned in clause (a) fails to produce any evidence or fails to satisfy the said authority regarding the proper accounting of goods, impose a penalty, after allowing an opportunity of hearing in the prescribed manner to the dealer or such person, which shall be equal to three times the amount of tax calculated on the value of such goods and the goods shall be released as soon as the penalty is paid.