Section 7A in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
7A. [ Period specified for payment of tax. [Inserted by Act XIV of 1974.]
- Notwithstanding anything contained in this Act, if any tax or other amount due under this Act is not paid within the time fixed for the payment thereof or within a period of three months from the date of demand whichever is earlier, the person from whom the tax or other amount is due shall be liable to pay in addition to the tax or amount due, a sum equal to 2% of such tax or amount for each month or part thereof, after the period specified for its payment.]
