Section 36 in West Bengal Value Added Tax Act, 2003
36. Interest payable by Commissioner.
- The Commissioner shall, in the prescribed manner, pay a simple interest at the rate of twelve per centum per annum for the period of daily in making refund to certain class of persons referred to in section 61, or to a dealer of the amount of tax paid indexes which arises out of an order of under section 84,section 85, section 86, section 87 or section 88, [from the first day of the month next following three months from the date of such order] [Substituted by S. 6 (12) of W.B. Act XIII of 2005 w.e.f. 1.4.2005 for 'from the first day of the month next following the date of such order'.] or to the date on which the refund is made in the manner referred to in section 62, upon the amount of tax refundable to him according to such order.
