Section 44(1) in Arunachal Pradesh Goods Tax Act, 2005
(1)A person entitled to a refund under this Act, shall be entitled to receive, in addition to the refund, simple interest at a rate not less than 6 per cent per annum and not exceeding 12 per cent per annum, as may be notified from time to time, computed ort a daily basis from the later of -(a)the date that the refund was due to be paid to the person; or(b)the date that the overpaid amount was paid by the person, until the date on which the refund is given. The interest shall be calculated on the amount of refund due after deducting there from any tax, interest, penalty or any other dues under this Act or under the Central Sales Tax Act, 1956 (74 of 1956). If, the amount of such refund is enhanced or reduced, as the case may be, such interest shall be enhanced or reduced accordingly.Explanation. - If the delay in granting the refund is attributable to the said person, whether wholly or in part, the period of the delay attributable to him shall be excluded from the period for which the interest is payable.
