Section 9(9) in The West Bengal Luxury Tax Act, 1994
(9)The amount of interest that may become due from a stockist upon determination under sub-section (5) shall be paid by the stockist into a Government Treasury or the Reserve Bank of India by such date as may be specified in the notice issued under that sub-section by the prescribed authority, and the date to be so specified shall not ordinarily be less than thirty days from the date of service of such notice.
