Section 41 in The Punjab State Aid to Industries Rules, 1936
41. Liability to refund.
- The eligible unit shall, in the event of any reduction in the sales tax liability as a result of any decision in appeal, revision or as a result of any judgment of a court forthwith, repay the excess amount disbursed to it under these rules along with interest at the rate of 9 percentum per annum from the date of order of refund allowed by the competent authority. It shall not obtain any refund of tax, admissible from the Excise and Taxation Department till the excess amount is repaid. It may, however, execute a power of attorney in favour of the Director of Industries, authorising him to obtain such refund directly from the concerned Department. The expenses and the stamp duty for the execution of the power of attorney shall be borne by the eligible unit.
