46. [ Recovery of duties, penalties and interest. [Section 46 was substituted by Gujarat 13 of 1994 Section 8]
(1)Where any person required to pay any amount of duty, penalty or other sums under this Act does not pay within the time prescribed for its payment he shall be liable to pay simple interest at the rate of [fifteen per cent], per annum on such amount or on any less amount thereof for the period for which such amount remains unpaid.(2)All duties, penalties, interest and other sums required to be paid under this Act may be recovered by the Collector by distress and sale of the movable or immovable property of the person from whom the same are due, or as an arrears of land revenue.]
