Section 26(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)[(a) If a dealer required to file return under sub-section (1)-(i)fails without sufficient cause to pay the amount of tax payable according to a return for any period in the manner prescribed under sub-section (2) of Section 32; or(ii)files a revised return under sub-section (3) showing a higher amount of tax to be due than was shown by him in the original return; or(iii)fails to furnish return,such dealer shall be liable to pay interest in respect of,-(a)the tax payable by him according to the return referred to in sub-clause (i); or(b)the difference of the amount of tax payable according to the revised return; or(c)the tax payable for the period for which he has failed to furnish return, [at such rate as may be notified which shall not be less than 0.5 per cent but shall not exceed 1.5 per cent per month] from the date the tax so payable had become due to the date of its payment or to the date of order of assessment, whichever is earlier.]Explanation. - For the purpose of this clause,-
