Section 12B(2) in The Punjab Entertainments Tax (Cinematograph Shows) Act, 1954
(2)If the amount of entertainment tax alongwith amount of interest under sub-section (1) due from a proprietor is not paid by him within the period specified in the prescribed notice, the proprietor shall, in addition to the amount due under that sub-section, be liable to pay a simple interest on the due amount at the rate of one per centum per month from the date following the date on which the period specified in the aforesaid notice expires and thereafter at the rate of one and a half per centum per month till the default continues :Provided that where the recovery of any entertainment tax is stayed by an order of a court the amount of entertainment tax shall, after the order of stay is vacated, be recoverable alongwith interest at the aforesaid rate on the amount due and such interest shall be payable from the date, the tax first became due.[3) The amount of interest payable under this section shall be calculated by treating part of a month as one month but no interest shall be chargeable if the total amount payable on account of tax is fifty rupees or less and if such amount is more than fifty rupees but less than one hundred rupees, interest shall be calculated treating such amount to be one hundred rupees.] [Inserted by Act No. 2 of 1994.]
