Section 7E in The Maharashtra Purchase Tax On Sugarcane Act, 1962
7E. [ Refund of excess payment of tax [Section 7E was inserted by Maharashtra 15 of 2011, Section 10, dated 21.4.2011.]
- If any amount of tax becomes refundable to an occupier of the factory or the unit as per the return for the month of September then, the said amount shall be refunded to the said occupier within six months, from the due date prescribed for filing the return for the month of September or, as the case may be, the date on which the return for the month of September is filed, whichever is later.]
