Section 32(4) in The Maharashtra Value Added Tax Act, 2002
(4)(a)(i)The amount of tax due where the return or revised return has been furnished without full payment thereof shall be paid forthwith.(ii)the amount of tax which it becomes necessary to pay on account of the reduction in set-off because of any contingency specified in the rules, shall be paid at the time prescribed for making payment of tax for the period in which such contingency occurs.(b)(i)The amount of tax due as per any order passed under any provision of this Act, for any period, less any sum already paid in respect of the said period; and(ii)the amount of interest or penalty or both, if any, levied under any provision of this Act; and(iii)the sum, if any, forfeited and the amount of fine, if any, imposed under the Act or rules; and(iv)the amount of tax, penalty and interest demanded in the context of excess availment of incentives or availment of incentives not due; and(v)any other amount due under this Act,shall be paid by the person or dealer or the person liable therefor into the Government treasury within thirty days from the date of service of the notice issued by the Commissioner in respect thereof:Provided that, the Commissioner may, in respect of any particular dealer or person, and for reasons to be recorded in writing, allow him to pay the tax, penalty, interest or the sum forfeited, by instalments but the grant of instalment to pay tax shall be without prejudice to the other provisions of this Act including levy of penalty, or interest, or both.
