Section 31 in The Punjab Tax on Luxuries Act, 2009
31. Penalty for evasion of tax.
- If the Commissioner or the assessing authority, as the case may be, is satisfied that a proprietor, in order to evade or avoid payment of tax, has,-(a)concealed any particulars from any return, filed by him; or(b)deliberately furnished incorrect particulars in any return; or(c)concealed any transaction from his account books; or(d)not maintained proper and clear accounts, which prevents the Commissioner or the assessing authority to assess the tax due from him,he shall direct the proprietor to pay a penalty, in addition to the tax and interest payable by him of a sum, equal to double the amount of the tax, as may be assessed.
