(5)The amount of luxury tax due from a stockist after assessment under Section 9 together with penalty, if any, that may be directed to be paid under Sub-section (2) of Section (6), shall be recovered out of the sale proceeds of the luxuries sold under Sub-section (4), and the balance amount of the sale proceeds, if any, shall be refunded to such stockist in the prescribed manner on application made by him within the prescribed period.
