Section 32(1) in The Police Enhanced Penalties Ordinance, 2005
(1)If a dealer, required to file the return under sub- section(1) or sub-section(2) of section 31,:- 1 Sub-section (3) of Sec. 31 substituted vide J&K Taxation Laws (Amendment) Act, 2009(a)fails to pay the amount of tax due as per the return for any tax period;(b)furnishes a revised return under sub-section(3) of section 31 showing a higher amount of tax to be due than was shown by him in the original return; but fails to pay the additional amount of tax due according to the revised return; or(c)fails to furnish return,-he shall be liable to pay interest in respect of clause(a) on the tax payable by him according to the return; in respect of clause(b) on the difference of amount of tax according to the revised return; and in respect of clause(c) on the tax payable for the period for which he has failed to furnish the return @ 2% per month from the date the tax payable had become due to the date of its payment or to the date of order of assessment whichever is earlier.Explanation. - 'Month' shall mean a calendar month and the interest payable for part of the month shall be proportionately calculated according to the number of days of default.
