Section 11A(1) in The Punjab Motor Vehicles Taxation Act, 1924
(1)If an owner fails to pay tax due from him as required under Section 3 or Section 3-F, he shall in a addition to the amount of tax be liable to pay simple interest on the amount of tax due from him at the rate of one and half percent per month from the date immediately following the last date for the submission of declaration as provided in sub-section (1) of Section 4-A till the default continues.
