Section 11D(3) in Punjab General Sales Tax Act, 1948
(3)The amount of interest under this section shall -(i)be calculated by considering part of month as one month [-] ['Words and any amount less than one hundered rupees as one hundred rupees' omitted by Punjab Act 22 of 1994 w.e.f. 27.9.1994.](ii)for the purposes of collection and recovery, be deemed to be tax under this Act;(iii)be in addition to the penalty, if any, imposed under this Act.Explanation. - If payment of the amount of tax is made by the any dealer through cheque and the same is dishonoured by the bank concerned, it will amount to failure on the part of the dealer to pay the amount of tax.]
