(5)Where a dealer required to file return under this section fails without sufficient cause to pay the amount of tax due as per the return for any tax period or fails to furnish return, such dealer shall be liable to pay interest in respect of -(i)the tax, which he fails to pay according to the return; or(ii)the tax payable for the period for which he has failed to furnish return,[at the rate of one percentum per month] from the date the return for the period was due to the date of its payment of the date of order of assessment, whichever is earlier.
