Section 16(2)(b) in The Maharashtra Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Tax on Luxuries Act, 1987

(b)If any tax other than the tax on which interest is leviable under clause (a) has remained unpaid on the date prescribed for filing the last return in respect of any period of assessment, then the hotelier shall be liable to pay by way of simple interest, a sum equal to [one and a quarter per cent.] [These words were substituted for the words 'two per cent' by Maharashtra 13 of 2004, Section 52] of such tax for each month or part thereof from the date immediately following the date on which the period for which the dealer or person has been assessed expires till the date of order of assessment and where any payment of such unpaid tax, whether in full or part, is made on or before the date of order of assessment, the amount of such interest shall be calculated by taking into consideration the amount of and the date of such payment. If as a result to any order passed under this Act, the amount of tax, which had so remained unpaid, is enhanced or reduced, as the case may be, the interest shall be enhanced or reduced accordingly:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Tax on Luxuries Act, 1987