(2)[The importer shall pay the import duty -(a)on the date of presentation of the bill of entry in the case of self-assessment; or(b)within one day (excluding holidays) from the date on which the bill of entry is returned to him by the proper officer for payment of duty in the case of assessment, reassessment or provisional assessment; or(c)in the case of deferred payment under the proviso to sub-section (1), from such due date as may be specified by rules made in this behalf,and if he fails to pay the duty within the time so specified, he shall pay interest on the duty not paid or short-paid till the date of its payment, at such rate, not less than ten per cent. but not exceeding thirty-six per cent. per annum, as may be fixed by the Central Government, by notification in the Official Gazette.] [ Section 47 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 55 of 1991, Section 3 (w.e.f. 23.12.1991).][ on such duty till the date of payment of the said duty:Provided that where the bill of entry is returned for payment of duty before the commencement of the Customs (Amendment) Act, 1991 and the importer has not paid such duty before such commencement, the date of return of such bill of entry to him shall be deemed to be the date of such commencement for the purpose of this section:] [ Section 47 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 55 of 1991, Section 3 (w.e.f. 23.12.1991).][Provided further that if the Board is satisfied that it is necessary in the public interest so to do, it may, by order for reasons to be recorded, waive the whole or part of any interest payable under this section.] [ Inserted by Act 22 of 1995, Section 59 (w.e.f. 26.5.1995).]
