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[Cites 0, Cited by 6] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5) in U.P. Sugarcane Cess Act, 1956

(5)Where any person is in default in making the payment of the cess. the officer or authority empowered to collect the cess may direct that in addition to the amount of the arrears and interest a sum not exceeding 10 per cent. thereof shall by way of penally be recovered from the person liable to pay the cess.