Section 33(3) in Uttar Pradesh Value Added Tax Act, 2008
(3)Subject to other provisions of this Act, the amount of tax assessed under this Act in excess of amount of tax already deposited, the amount of interest payable thereon, any amount imposed by way of penalty and any other amount determined payable under this Act shall be deposited in the manner specified, within thirty days of the service of the order-(a)of assessment and notice of demand in case of tax assessed and interest payable;(b)imposing penalty or determining any other amount payable, as the case may be.
