30. Interest payable for failure to pay excise revenue.
- If the excise revenue payable by a person under this Act or the rules made thereunder is not paid within time, he shall be liable to pay on the sum due, a simple interest at the rate of twelve percent per annum from the date next following the day on which such payment became due.Explanation.- Where the duty determined to be payable is reduced or increased by the appellate authority or court, the interest shall be payable on such reduced or increased amount of excise revenue, as the case may be.
