Section 36 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
36.
The amount of tax assessed under sub-section (1) of Section 21 of the Act by the authority stipulated in Rule 34 shall be paid by the person or factory liable to pay under sub-section (3) of Section 21 of the Act into the nearest treasury within 15 days from the date of passing of the order of assessment after taking into account the tax already paid.Recovery of Tax Unpaid As Land Revenue
