Section 6(2) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(2)Every return shall be accompanied by a receipt for payment on government account into a Government Treasury or the Reserve Bank of India of the [the amount payable as prescribed] [These words were substituted for the words 'full amount of tax leviable' by Maharashtra 15 of 2011, Section 6(1), dated 21.4.2011.] under section 3 for the period to which the return relates.
