LexSection 123 — Penalty for failure to furnish information return.
The Central Goods and Services Tax Act, 2017
If a person who is required to furnish an information return under section 150 fails to do so within the period specified in the notice issued under sub-section (3) thereof, the proper officer may direct that such person shall be liable to pay a penalty of one hundred rupees for each day of the period during which the failure to furnish such return continues: Provided that the penalty imposed under this section shall not exceed five thousand rupees.Open in Lexace · Ask the AI about this section