Section 7 in The Terminal Tax (Assessment and Collection) on the Goods Exported from Madhya Pradesh Municipal Limits, Rules, 1996
7.
If the return is not submitted or the amount of terminal tax is not deposited in the Municipal Treasury within the period specified in Rule 4, a surcharge at the rale of five per cent per month shall be payable and in case of submission of wrong return, the amount equal to ten times of the tax shall be payable :Provided that with the approval of the State Government, the amount of penalty may be reduced.
