Section 34(1) in West Bengal Value Added Tax Act, 2003
(1)Where a dealer fails to make payment of any tax due after provisional or other assessments by the date specified in the notice issued under section 45 or section 46 or section 48 for payment thereof, he shall, subject to the provisions of sub-section (2) , pay a simple interest at the rate of twelve per centum per annum for the period of default, calculated from the date next following the date specified in such notice upto the date of full payment of such tax or upto the date preceding the date of commencement of proceedings under section 55, whichever is earlier upon so much of [the amount of tax due from him] [Substituted by S. 6 (11) (a) of W.B. Act XIII of 2005 w.e.f. 1.4.2005 for 'the amount of tax payable by him'.] according to such notice as remains unpaid.
