Section 34 in The Punjab Tax on Luxuries Act, 2009
34. Penalty for Non-payment of assessed amount of tax.
- Where a person fails to make payment of the tax assessed or interest levied or penalty imposed upon him or any other amount due from him under this Act, within a period of thirty days from the date of service of the notice of demand, he shall be liable to pay a penalty equal to two per cent per month on such amount of tax, penalty, interest or any other amount due, in addition to the tax assessed or interest or any other amount due, for the period for which, payment has been delayed by him after the date on which, such amount was due, to be paid.
