Section 25(1) in Tripura Value Added Tax Act, 2004
(1)If a dealer required to file return under sub-section (1) or sub-section (2) of section 24 -(a)fails without sufficient cause to pay the amount of tax due as per the return for any tax period ; or(b)furnishes a revised return under sub-section (3) of section 24 showing a higher amount of tax to be due than was shown by him in the original return; or(c)fails to furnish return;such dealer shall be liable to pay interest in respect of(i) the tax payable by him according to the return, or(ii)the difference of the amount of tax according to the revised return; or(iii)the tax payable for the period for which he has failed to furnish return;at the rate of one and half percent per month from the date the tax payable had become due to the date of its payment or to the date of order of assessment, whichever is earlier.
