(1)Where a dealer required to file return under sub-sections (1), (2) or (3) of section 33-(a)Fails without sufficient cause to pay the amount of tax due as per the return for any tax period; or(b)Makes voluntary disclosure under sub-section (5) of section 33 showing a higher amount of tax to be due than was shown by him in the original return; or(c)Fails to furnish return,such dealer shall be liable to pay interest in respect of-(i)The tax, which he fails to pay according to the return; or(ii)The difference of the amount of tax according to the voluntary disclosure; or(iii)The tax payable for the period for which he has failed to furnish return;at the rate of two per centum per month from the date the return for the period was due to the date of its payment or to the date of order of assessment, whichever is earlier.
