Section 77(8) in The Rajasthan Sales Tax Act, 1994
(8)The assessing authority or the officer referred to in subsection (6) may, after having given the dealer an opportunity of being heard and after having held such further enquiry as it may consider fit, impose on him for the possession of goods not accounted for, whether seized or not under sub-section (6), a penalty equal to the amount of five times of the tax leviable on such goods or thirty percent of the value of such goods, whichever is less; and such authority or officer may release the goods, if seized, on payment of the penalty imposed or on furnishing such security for the payment thereof as it may consider necessary.
