Section 55(4) in The Rajasthan Value Added Tax Act, 2003
(4)Where a dealer, registered under this Act, has wrongly availed input tax credit or has been granted an erroneous refund in manner, such dealer shall be liable to pay interest, at such rate as may be notified by the State Government from time to time, on the amount of wrongly availed credit or the amount of such refund as the case may be and such interest shall be calculated from the first day of the month succeeding the month in which the credit was wrongly availed or the refund was erroneously granted till the day on which such payment is made.
