LexSection 127 — Power to impose penalty in certain cases.
The Central Goods and Services Tax Act, 2017
Where the proper officer is of the view that a person is liable to a penalty and the same is not covered under any proceedings under section 62 or section 63 or section 64 or section 73 or section 74 1 [or section 74A] or section 129 or section 130, he may issue an order levying such penalty after giving a reasonable opportunity of being heard to such person.Open in Lexace · Ask the AI about this section