Section 6(3) in Andhra Pradesh Tax on Luxuries Act, 1987
(3)A proprietor furnishing a return as required [under sub-sections (1) or (1A)] [Substituted for the expression 'under sub-section (1)' by Act No. 28 of 1996, w.e.f. 1-8-96.] shall first pay in such manner as may be prescribed, the full amount of the tax due from him according to such return and enclose proof of such payment with the return.
