- Every Settlee/licensee shall make the payment of royalty due to be paid as in the manner prescribed through challan/e-Challan. In case of defaults in making payments on the due date, they will be liable to pay interest in the manner prescribed. Interest being a civil liability, the issuance of notice is not required for the purpose of levy. In fact, under circumstances warranting payment of interest, the Settlee/Licensee is supposed to compute it suo motto, pay the same and furnish the challan evidencing such payments.
