Section 44(1a) in The Bengal Agricultural Income-Tax Act, 1944
(1a)[] [Sub-section (1a) inserted, by W.B. Act 15 of 1983.] If the amount specified in any notice of demand issued under section 33 is not paid within the time mentioned therein, the assessee shall be liable to pay simple interest at the rate of two per centum for each English calendar month following the month in which the demand is payable up to the month prior to the month in which such demand is paid:Provided that, where as a result of an order under section 31, section 35, section 36, section 37, [section 38A,] [Word, figures and letter Inserted by W.B. Act 3 of 1998.] section 39, section 63 or section 64, the amount on which interest was payable under this section has been reduced, the interest shall be reduced proportionately and the excess interest paid, if any, shall be refunded.
