Section 16(5) in The Punjab Tax on Luxuries Act, 2009
(5)The amount of interest payable under this section shall,-(a)be calculated by considering part of a month as a full month;(b)for the purposes of collection and recovery, be deemed to be tax under this Act; and(c)be in addition to the penalty, if any, imposed under this Act.Explanation. - For the purpose of this section, if payment of tax is made by the proprietor through cheque; and the cheque is dishonoured by the bank, then it will amount to failure on the part of the proprietor to pay tax.
