71A. [ Interest on failure to pay tax, fee or penalty. [Inserted by Notification dated 21-2-1995 (22-2-1995).]
- Where any amount of tax, fee or penalty is recoverable from a person as a result of an order passed in any proceedings under this Act (including determination, appeal, revision, rectification or otherwise) and such tax, fee or penalty is not paid by such person within 30 days from the date of order passed by the Collector or Chief Controlling Revenue Authority, he shall be liable to pay interest at the rate of 12 percent per annum on the amount of tax, fee or penalty from the date of order until the date of payment of such amount.][Provided that no interest shall be payable on the recoverable tax, fee & penalty, if such tax & fee deposited upto 30-9-2003.] [Substituted by Notification dated 1-2-2003 and 31-7-2003.][Chapter VIII [Inserted by Notification dated 1-8-1994.] General Superintendence
