Section 26D(1) in The Bengal Agricultural Income-Tax Act, 1944
(1)Where in any financial year, an assessee has paid advance tax under section 26A or section 26B and the advance tax so paid is less than eighty per centum of the tax determined on regular assessment under section 25, simple interest at the rate of two per centum for each English calendar month from [the first day of the month next following the prescribed date of payment of the last instalment of the advance tax] [Words substituted by W.B. Act 3 of 1998.] up to the month prior to the month of such regular assessment shall be payable by the assessee upon the amount by which the advance tax paid falls short of the tax determined on regular assessment.
