Section 6(4) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(4)[ Where a return is submitted to the Commissioner without making the payment of the amount of tax as prescribed under section 3, the amount or the remaining unpaid amount, shall be paid by the occupier into a Government Treasury or the Reserve Bank of India on or before the date specified in the notice served by the Commissioner for this purpose, being a date not later than ten days from the date of service of the notice.] [Sub-section (4) was substituted by Maharashtra 15 of 2011, s.6 (2), dated 21.4.2011.]
