Section 110 in West Bengal Value Added Tax Act, 2003
110. Manner of payment of tax, penalty, interest, etc.
- Where the manner of payment of any tax, penalty, or interest, payable by a person, or any sum determined by the Commissioner in compounding any offence, under this Act, is not provided specifically elsewhere in this Act, such tax, penalty, interest or sum shall be paid into an appropriate Government Treasury in the prescribed manner.
