Section 61(2) in The Rajasthan Value Added Tax Act, 2003
(2)Notwithstanding anything contained in sub-section (1), Where any dealer has availed input tax credit wrongly, the assessing authority or any other officer not below the rank of an Assistant Commercial Taxes Officer as may be authorised by the Commissioner shall reveres such credit of input tax and shall impose on such dealer-(a)in case such credit is availed on the basis of false or forged VAT invoices, a penalty equal to four times of the amount of such wrong credit; and(b)in other cases, a penalty equal to double the amount of such wrong credit.
