Section 10 in The Gujarat Entertainments Tax Act, 1977
10. Payment of tax.
- (2) The tax shall be recoverable from the proprietor and shall be paid by him in such manner and at such time as may be prescribed.(2)If a proprietor does not pay any amount of tax within the time prescribed for its payment under sub-section (1), there shall be paid by such proprietor for the period commencing on and from the day next after the date of expiry of the prescribed time and ending on the date of payment of the amount of tax, simple interest [at such rate not exceeding eighteen per cent per annum, as the State Government may, by notification in the Official Gazette, specify] [Substituted for 'at the rate of twenty four per cent per annum' by Gujarat 8 of 2007, dated 30th March 2007 (w.e.f. 01-04-2007).] on the amount of tax not so paid or on any less amount thereof remaining unpaid during such period.
