Section 18 in Punjab State Development Tax Act, 2018
18. Refund of excess payment.
- The designated officer shall refund to a person the amount of tax, penalty, interest or fee, if any, paid by such person in excess of the amount due from him under this Act. The refund may be credited either electronically to any of the bank accounts of the applicant mentioned in his application for registration or enrolment and as specified in the application for refund, or at the option of the person entitled to such refund, by way of refund adjustment order to be adjusted against any liability on account of tax, penalty or interest likely to arise in future:Provided that the designated officer shall first apply such excess towards the recovery of any amount due from such person under this Act, and shall then refund the balance amount, if any.
