Section 9A in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
9A. [ Interest on delay in payment of tax etc. [Section 9-A inserted by Act XIV of 1974 and subsequently substituted by Act XIX of 1981.]
- If any amount of tax, penalty or any other sum payable under this Act, except the amount payable under this section, is not paid within the time prescribed or specified in the notice of demand, as the case may be, the person who is in default shall in addition to such tax, penalty or any other sum pay interest at 2% per month for each month of default.Explanation. - (1) Interest shall be charged for full month and not for a part thereof.(2)If tax or any amount payable under the Act is paid by the cheques or draft, the date of encashment of the cheque or the draft shall be treated to be the date of deposit of tax or such other sum.]
