Section 8(2) in The Jammu and Kashmir General Sales Tax Act, 1962
(2)[ If the tax or any other amount [due under this Act excluding interest] [Substituted by Act XIII of 1978, Section 9.] is not paid by the dealer or any other person, by whom it is payable within the period [allowed] [The words 'Appellate Tribunal or' omitted by Act VII of 2001, Section 22.] the dealer or such other person shall be liable to pay interest on the tax or other amount from the date it was payable to the date of actual payment [at the rate of 2 per cent per month:] [Substituted by Act IV of 2005, Section 6.][xxx] [Omitted by Act IV of 2005, Section 6.][Provided that where, as a result of an order under sections [11, 11-A,] [Substituted by Act XI of 1999, Section 2.] 12, 24 or an order of the Court, the amount of tax or other sum on which interest was payable under this sub-section has been reduced, the interest shall be reduced accordingly and excess interest paid, if any, shall be refunded.]
