Section 32(7) in The M.P. Vanijyik Kar Adhiniyam, 1994
(7)Where on an admission of first appeal or a second appeal, the appellate authority stays the recovery of any amount oi tax assessed or penalty imposed and on decision of such appeal by it, the amount of tax or penalty so stayed has been maintained in whole or in part by it, the dealer shall be liable to pay interest on such amount at the rate of [at such rate as may be notified which shall not be less than 0.5 per cent but shall not exceed 1.5 per cent per month] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the words 'two per cent per month' w.e.f. 30-9-2003.] for the period from the date on which the recovery of such amount was stayed by the appellate authority to the date of its payment after the decision in appeal.
