Section 33(2) in Uttar Pradesh Value Added Tax Act, 2008
(2)Subject to provisions of section 42, the tax admittedly payable, shall be deposited within the time prescribed, failing which simple interest at the rate of one and quarter percent per mensum shall become due and be payable on unpaid amount with effect from the day immediately following the last date prescribed till the date of payment of such amount and nothing contained in section 24 shall prevent or have the effect of postponing liability to pay such interest:[Explanation. [Substituted By The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 (U. P. Ordinance No. 6 Of 2014 ).] - For the purposes of this sub-section ,the tax admittedly payable for a tax period or an assessment year , as the case may be , shall be computed in accordance with provisions of section 15 and shall include the amount payable under section 8-A.]
