Section 30(2) in The Maharashtra Value Added Tax Act, 2002
(2)A registered dealer who has failed to pay the tax within the time specified by or under this Act, shall be liable to pay by way of simple interest, in addition to the amount of such tax, a sum calculated at the prescribed rate on the amount of such tax for each month or part thereof after the last date by which he should have paid such tax:Provided that, in relation to the tax payable according to [the return, fresh return or as the case may be] [These words were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 21.], [fresh return or revised return] [These words were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 21.], the said dealer shall, notwithstanding anything contained in any other provision of this Act, be deemed not to have paid the amount of such tax within the time he is required by or under the provisions of this Act to pay it if he has not paid the full amount of such tax on or before the last date prescribed for furnishing of such return and accordingly, if he has not paid the full amount of such tax or has paid only the part of the amount of such tax by such date, he shall be liable under this clause for payment of interest after such date on the full or part, as the case may be, of the amount of tax which has not been paid by such date and where a dealer has furnished a [fresh return or revised return] [These words were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 21.] and the amount of tax payable as per the [fresh return or revised return] [These words were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 21.] exceeds the amount of tax payable as per the original return, then for the purposes of this sub-section, the dealer shall be deemed to have been required to pay the excess amount of tax at the time he was required to pay the tax as per the original return and accordingly he shall be liable to pay interest under this sub-section on the said excess amount of tax.[Provided also that, in case a dealer, whose registration is deemed to be cancelled under sub-section (6A) of section 16 , files an annual revised return, as provided under clause (b) or, as the case may be, clause (c), of sub-section (4) of section 20, for any period starting from the 1st April 2017, then the interest shall be payable on the excess amount of tax, payable as per such annual revised return from the prescribed dates by the prescribed class of dealers.] [Added by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
