Section 60(1) in West Bengal Value Added Tax Act, 2003
(1)Notwithstanding the forwarding of a certificate under section 55 for recovery of any amount of net tax or any other tax, interest, or penalty, the Commissioner may, at any time or from time to time, by notice in the prescribed form, require any person from whom money is due or may become due to a dealer or any person who holds or may subsequently hold money for, or on account of, such dealer, to deposit into an appropriate Government Treasury under the appropriate head of account, either forthwith upon the money becoming due or being held or at or within the time specified in the notice (not being before the money becomes due or is held) , so much of the money as is sufficient to pay the amount due from such dealer in respect of the arrears of such net tax or other tax, interest, or penalty or the whole of the money when such money is equal to or less than that amount.
