Section 8A in The Gujarat Motor Vehicles Tax Act, 1958
8A. [ Interest on non-payment of tax. [Section 8A inserted by Gujarat 16 of 2003, dated 31st March 2003 (w.e.f 01-04-2003)]
(1)Where the whole or may portion of the tax due in accordance with the provisions of this Act in respect of any motor vehicle for any period or part thereof has not been paid in time by the person liable for the payment thereof, such person shall be liable to pay in addition to the tax so due, simple interest[at such rate not exceeding eighteen per cent per annum, as the State Government may, by notification in the Official Gazette, specify], on the amount of tax so due but not so paid or any less amount thereof remaining unpaid during such period.(2)In calculating the amount of interest payable under this section, the fraction of a rupee not exceeding fifty paise shall be ignored and the fraction of a rupee exceeding fifty paise shall be taken as a rupee.(3)Subject to such conditions as may be prescribed, the State Government may, if it considers it necessary so to do in the public interest, by an order remit the whole or any part of the interest payable under this section in respect of any specified period.]
