Section 12A in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990
12A. Interest for delayed payment:
If any owner does not pay the full amount of tax as per provision of this Act or the Rule made thereunder, by the date on which it falls due, simple interest at the rate of two percentum per mensem with effect from the 1st day of the following month shall be payable by him on the amount by which the tax paid falls short of the tax payable. No interest under this section shall, however, be payable if the amount of tax is paid by the aforesaid due date is not less than ninety percentum of the tax payable.
