Section 31(1) in Mineral Area Development Authority Market Fee Rules, 2010
(1)Where the return under rule is furnished after the due date, or is not furnished, the assessee shall be liable to pay simple interest at the rate of 2 percent for every month or part thereof comprised in the period, commencing on the date immediately following the due date and,(a)Where the return is furnished after the due date, ending on the date of furnished of the return, or(b)Where no return has been furnished, ending on the date of completion of the assessment, on the amount of the fee as determined.
