Section 42(4) in Tamil Nadu Value Added Tax Act, 2006
(4)Where a dealer submits the prescribed return after the expiry of the prescribed period, he shall pay, in addition to the amount of tax due as per his return, interest at [two] [Substituted for the words 'one and a quarter' by Section 3 of the Second Amendment Act of 2013] per cent of the tax payable for every month or part thereof.
