Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 16 in The Orissa Luxury Tax Rules, 1995 16. Payment of Tax, interest and penalty. - Every stockist shall make payment of the luxury tax, interest and penalty into the Government Treasury. Separate challan shall be used for the purpose of making payments of tax interest and penalty.
