30A. [ Interest payable on failure to pay excise revenue] [Inserted by Rajasthan Act 8 of 1982.]
- If the amount of any duty,fee or other demand due against any person under this Act or the rules made thereunder is not paid till the due date as prescribed, he shall be liable to pay on the amount due simple interest at the rate of [two per cent per month] [Substituted by Rajasthan Act 10 of 1994.] from the day next following the day on which the payment of such duty fee or demand became due :Provided that where as a result of any order of the competent authority, the amount on which the interest was payable under this section has been reduced, the interest shall be reduced according and the excess interest paid, if any, shall be refunded.][Explanation. Where both the excise revenue and interest arc outstanding the part payments made shall be appropriated first towards excise revenue and then towards interest.] [Added by published in Rajasthan Gazette, Part 4-A, dated 26.5.2001.]
