Section 14(2) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(2)Where any restriction or condition specified under a notification issued under sub-section (1) is contravened or is not observed by an importer or where a declaration, if any, specified under the said notification for observance of any condition or restriction imposed therein, furnished is found to be wrong, then such importer shall, in addition to tax calculated at the full rate, notified under sub-section (1) of section 3, on the value of such goods in respect of which such contravention or non-observance has taken place or a wrong declaration has been furnished, be liable to pay interest in terms of sub-section (5) of section 9:Provided that before taking action under this sub-section, the importer shall be given a reasonable opportunity of being heard.
