(6A)[ "Where an amount of service tax payable has been self-assessed under sub-section (1) of section 70 of the Act, but not paid, either in full or part, the same, shall be recoverable along with interest in the manner prescribed under section 87 of the Act.] [Inserted (w.e.f. 1.4.11) by Notification No.3/2011-Service Tax dated 1.03.2011.]
