Section 13(3) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022
(3)Where the input tax credit has been wrongly availed and utilised, the registered person shall pay interest on such input tax credit wrongly availed and utilised, at such rate not exceeding twenty-four percent. as may be notified by the Government, on the recommendations of the Council, and the interest shall be calculated, in such manner as may be prescribed.
