Section 8(2) in The Punjab Motor Vehicles Taxation Act, 1924
(2)Whenever, the Licensing Officer determines or re-determines the tax in respect of a transport vehicle under Section 7-B or in respect of an owner of motor vehicle under Section 7-C, as the case may be, which such owner was liable to pay, and has not paid, the Licensing Officer, may, after giving an opportunity of being heard, also direct that such owner shall pay in the prescribed manner by way of penalty, a sum not exceeding five times the amount of tax so assessed subject to a minimum of five thousand rupees.
