Section 29(1) in Manipur Value Added Tax Act, 2004
(1)If a dealer required to file return under sub-section (1) or sub-section (2) of section 28 -(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 28 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 -(a)the tax payable by him according to the return; or(b)the difference of the amount of tax according to the revised return; or(c)the tax payable for the period for which he has failed to furnish return; at the rate of 2% 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.
