Section 16(3) in Andhra Pradesh General Sales Tax Act, 1957
(3)(a)If the tax assessed or penalty levied or any other amount due under this Act or any instalment thereof is not paid by any dealer or other person within the time specified therefor in the notice of demand or in the order permitting the payment in instalments or in any other provision of the Act or the rules made thereunder, the dealer or other person, shall pay in addition to the amount of such tax, penalty, instalment or any other amount, interest calculated per every one hundred rupees or part thereof at the rates mentioned below for the period of delay from the due date or date specified for its payments.(i)within 30 days of delay .. at the rate of 18% of the tax due.(ii)above 30 days but below 90 days of delay .. at the rate of 24% of the tax due.(iii)above 90 days but below 365 days of delay .. at the rate of 30% of the tax due.(iv)for delay exceeding one year .. at the flat rate of 36% of the tax due per annum(b)If any dealer fails to pay tax along with the return due to be filed him, interest calculated at the rates mentioned in sub-clause (a) of this sub-section shall be levied for the period of delay commencing from the date on which the return is due to be filed by that dealer to the assessing authority;(c)The dealer shall calculate the interest at the rates mentioned above for the period of delay and shall remit it along with the tax due to be paid by him;(d)If any new dealer fails to file a return he shall be liable to pay interest on the amount of tax due or as assessed by the assessing authority for the period of delay commencing from the date on which the return is due to be filed by him.
