Section 7B in The Maharashtra Purchase Tax On Sugarcane Act, 1962
7B. [ Interest payable by occupier in certain cases. [Section 7B was inserted by Maharashtra 34 of 1976, Section 5.]
- [(1) If an occupier fails to submit the return as required by sub-section (1) of section 6 or to pay the amount payable as prescribed as required by sub-section (2) of that section, he shall, in addition to the tax and the penalty, if any, pay simple interest on the amount due at the rate of one and a quarter per cent, for each month from the date immediately following the last day as prescribed till the date the occupier continues to make default in the payment of the amount due.Explanation. - For the purposes of this sub-section, where an occupier fails to submit the return in due time, the amount of tax assessed under section 7 shall be deemed to be the amount of tax due from the occupier under sub-section (2) of section 6.](2)If an occupier fails to pay the amount of tax assessed under [* * *] [The words, brackets and figure 'sub-section (1) of deleted by Maharashtra 15 of 2011, Section 9 (2), dated 21.4.2011.] section 7, or the amount of penalty imposed under section 7A, by the date specified in the notice served upon him by the Commissioner for the purpose, he shall pay simple interest on the amount of tax or penalty due at the rate of [one and a quarter per cent] [These words were substituted for the words 'one and one half per cent' by Maharashtra 13 of 2004, Section 42(b) (w.e.f. 1.7.2004).]. for each month from the date immediately following the date specified in the notice during the time the occupier continue to make default in the payment of the amount due.(3)The Commissioner or any appellate or revisional authority may, for reasons to be recorded, remit the whole or any part of interest payable by any occupier in respect of any period.]
