Section 12B in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990
12B. Interest for non-deduction and non-deposit of deducted tax:
If any purchase of green tea leaves fails to make the deduction or after deducting fails to deposit the amount so deducted, he shall be liable to pay simple interest at the rate of one and half percent per month on the amount deductible under section 6A but not so deducted and, if deducted but not deposited, from the date on which such amount was deductible to the date on which such amount is actually deposited into the Government account.
