Section 22(6) in Telangana Value Added Tax Act, 2005
(6)(a)The Deputy Commissioner, on an application, made by a VAT dealer or any other dealer, permit the payment of any tax, penalty or other amount due under the Act in such instalments within such intervals and subject to such conditions, as he may specify in the said order, having regard to the circumstances of each case;(b)where such payment in instalments is permitted the dealer shall pay in addition to such tax, penalty, instalment or other amount, [interest calculated at the rate of one and quarter (1.25%) percent per month] [Substituted by Act No.21 of 2011.] for the amount for the period from the date specified for its payment, on the instalments so permitted.
