Section 33 in The Punjab Value Added Tax Act, 2005
33. Due date of payment.
- Value Added Tax or Turnover Tax due or payable under this Act, shall be paid,-(a)in the case of a taxable person whose gross turnover exceeds rupees one crore in the previous year, on monthly basis by such date, as may be prescribed;(b)in the case of a taxable person whose turnover is less than one crore in the previous year, by the date, the return for such a period is required to be filed or as may be prescribed;(c)in case of tax due as per assessment made under this Act, by the date, specified in the notice of demand or within a period of thirty days of the order, which ever is earlier;(d)in the case of turnover tax payable by a registered person under this Act, by the date, the return for the period is required to be filed;(e)in the case of a casual trader, by such date as may be prescribed; and(f)in any other case, the tax shall be payable by such date, as may be specified by the designated officer.
