Section 36 in The Andaman and Nicobar Islands Value Added Tax Regulation, 2017
36. Manner of payment of tax, penalties and interest.
- Every person liable to pay tax, interest, penalty or any other amount under this Regulation shall pay the amount to the Government Treasury of Andaman and Nicobar Islands, a branch in Andaman and Nicobar Islands of a bank prescribed under the rules, or at such other place or in such other manner as may be prescribed.
