- Save as otherwise provided, no proceedings for the recovery of tax, interest, penalty or other sum payable under this Act shall be commenced after the expiration of one year from the last day of the year in which the dealer or person liable is deemed to be in default.Explanation 1. - In computing the aforesaid period of one year, any period during which the payment of the tax, interest, penalty or other sum is stayed an order of a court of by any authority under this Act shall be excluded.Explanation 2. - A proceeding for the recovery of any tax, interest, penalty or other sum shall be deemed to have been commenced within the meaning of this section if some action is taken to recover the whole or any part of such tax, interest, penalty or other sum within the period herein before referred to.
