Section 6(3) in The Maharashtra Tax on Luxuries Act, 1987
(3)Where a hotelier, liable to pay tax under this Act is a firm and the firm is dissolved, then every person who was a partner shall be jointly and severally liable to pay to the extent to which he is liable under section 5, the tax (including any penalty or interest) due from the firm under this Act up to the time of dissolution, whether such tax (including any penalty or interest) has been assessed before such dissolution but has remained unpaid or is assessed after dissolution.
