Section 55(1) in The Rajasthan Value Added Tax Act, 2003
(1)Where any person or a dealer commits a default in making the payment of any amount of-(a)tax leviable or payable; or(b)any amount of tax, fee, penalty or interest assessed or determined; or(c)any other amount payable by him,within the specified time under the provisions of this Act or the rules made or notifications issued thereunder, he shall be liable to pay interest on such amount at such rate, as may be notified by the State Government from time to time, for the period commencing from the day immediately succeeding the date specified for such payment and ending with the day on which such payment is made.
