Section 23 in The Punjab Tax on Luxuries Act, 2009
23. Interest on delayed refund.
(1)Where an amount, required to be refunded under section 22 by the Commissioner to a proprietor, is not so refunded to him within a period of sixty days from the date of application, a simple interest at the rate of half per cent per month on the said amount shall be paid to such proprietor from the date,immediately following the expiry of the said period of sixty days to the date of making refund.Explanation. - If delay in making refund within the aforesaid period of sixty days, is attributable to the proprietor whether wholly or in part, then such period of delay shall be excluded from the period, for which interest is payable.(2)Where any question arises as to be period, to be excluded in terms of the Explanation to sub-section (1), then such a question shall be determined by the Commissioner, whose decision shall be final.(3)Interest under this section, shall be calculated by considering part of a month as full one month.
