[62A. Penalty for failure to comply with provisions of section 9A.––
(1) Any person who,––
(a) being required under sub-section
(1) of section 9A to collect duty, fails to collect the same; or
(b) being required under sub-section
(4) of section 9A to transfer the duty to the State
Government within fifteen days of the expiry of the time specified therein, fails to transfer within
such time,
shall be punishable with fine which shall not be less than one lakh rupees, but which may extend up to
one per cent. of the collection or transfer so defaulted.
(2) Any person who,—
(a) being required under sub-section
(5) of section 9A to submit details of transactions to the
Government, fails to submit the same; or
(b) submits a document or makes a declaration which is false or which such person knows or
believes to be false,
shall be punishable with fine of one lakh rupees for each day during which such failure continues or one
crore rupees, whichever is less.]
Uttar Pradesh
Amendment of section 62.— In section 62 of the principal Act, in sub-section
(1), for the words, "shall,
for every such offence, be punishable with fine which may extend to five hundred rupees", the words,
"shall, for every such offence, be punishable with imprisonment for a term which shall not be less than
one month but which may extend to six months and with fine which may extend to five thousand rupees"
shall be substituted.
[Vide Uttar Pradesh Act 38 of 2001, s. 9]
