Section 9(4) in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
(4)Notwithstanding the provisions relating to payment of tax due according to returns, the unit in respect of which the benefit of deferment of payment of tax under the Act has been availed of shall make payment of the deferred amount of tax after the expiry of tax deferred every quarter or month, as the case may be, within the period specified in these rules.(4-A) [Added vided Punjab Government Gazette Legislative Supplement Part III dated 22.5.1997.] The amount of tax deferred and retained by a unit which commences production after the 1st day of Apil, 1996, shall be payable in three equal instalments after ten or seven years, as the case may be from the commencement of benefit as per their applicability :Provided further that an industrial unit with fixed investment not less than rupees hundred crores and which has commenced production after the 1st day of April, 1996, shall be entitled to select the block of seven or ten years within the first ten or the thirteen years of going into commercial production.
