Section 141A in The Gujarat Provincial Municipal Corporations Act, 1949
141A. [ Levy of interest on the sum due on account of property tax. [Section 141A was inserted by Gujarat 5 of 1986, Section 3 (w.r.e.f. 01-04-1985).]
- (l) If any person liable to pay property tax under this Chapter does not pay the property tax within the time prescribed for its payment under the rules made therefor, there shall be paid by such person for the period commencing on the date of the expiry of the aforesaid prescribed time and ending on the date of the payment of the amount of property tax, simple interest at the rate of eighteen per cent, per annum on the amount of property tax not so paid or any less amount thereto remaining unpaid during such period:Provided that where the property tax for an official year commencing on the first day of April, 1986 or for any official year thereafter in respect of premises used exclusively for residential purpose the rateable value of which does not exceed three hundred rupees is not paid before the end of the official year to which such tax relates but is paid thereafter, the interest shall be leviable for the period commencing on the date immediately after the expiry of the official year and ending on the date of the payment of the property tax.(2)The interest levied under sub-section (1) may be recovered in the manner specified in section 128 for recovery of a municipal tax.][Property Taxes] [Inserted by The Bombay Provincial Municipal Corporations (Gujarat Amendment and Validation) Act, 2007 (2 of 2007) (w.r.e.f. 09-03-1999).]
