LexSection 47 — Levy of late fee.
The Central Goods and Services Tax Act, 2017
(1) Any registered person who fails to furnish the details of outward 1 *** supplies required under section 37 2 *** or returns required under section 39 or section 45 3 [or section 52] by the due date shall pay a late fee of one hundred rupees for every day during which such failure continues subject to a maximum amount of five thousand rupees.. (2) Any registered person who fails to furnish the return required under section 44 by the due date shall be liable to pay a late fee of one hundred rupees for every day during which such failure continues subject to a maximum of an amount calculated at a quarter per cent. of his turnover in the State or Union territory.Open in Lexace · Ask the AI about this section