(1)Where the authority prescribed is required to refund an amount of tax to a VAT dealer or TOT dealer or any other dealer as a result of,-(a)a decision under section 31; or(b)a decision of the Appellate Tribunal under section 33; or(c)a decision of the High Court under section 35;such refund shall be made within a period of ninety days from the date of the receipt of the order.(2)Where refund is not made within the stipulated time, as mentioned in sub-section (1) the amount of refund shall carry interest at the rate of one percent per month for the period of delay. The interest in respect of part of a month shall be computed proportionately and for this purpose, a month shall mean a period of 30 days.
