Section 8 in Gujarat Sales Tax (Second Amendment) Act, 1976
8. Amendment of section 47.- In section 47 of the principal Act, after sub-section (4), the following sub-section shall be inserted, namely:-
"(4-A) If a dealer does not pay any amount of lax within the time presented for its payment under sub-section (1), (2) or (3) on or before the date specified in a notice issued under sub-section (4) in respect of the amount of tax falling under sub-clause (ii) of clause (a) thereof, there shall be paid by such dealer for the period commencing on the date of expiry of the aforesaid prescribed time or the specified date and ending on the date of payment of the amount of tax, simple interest at the rate of twenty-four percent, per annum on the amount of tax not so paid or on any less amount thereof remaining unpaid during such period:Provided that where a penally is levied under sub-section (6) of section 45 in respect of the difference and the period referred to in that sub-section, no interest shall be payable under this sub-section on such difference for such period."
