- If the amount of -(a)Luxury tax assessed under Sub-section (1) or Sub-section (2) and penalty imposed under Sub-section (1) of Section 9, or(b)Interest determined under Sub-section (5), determined after rectification under Sub-section (7) of Section 9, is lower than the amount already paid by the stockist for the same period and if there are any arrears of luxury tax assessed, penalty imposed or interest determined under Section 9, remaining due from him in respect of any other period, the Luxury Tax Officer shall serve upon the stockist, a notice in Form VIII, if the excess payment relates to luxury tax or penalty, or a notice in Form IX, if the excess payment relates to interest, as the case may be, notifying him of the adjustment of amount of such excess payment towards such arrears. If there are no such arrears, or if after such adjustment there is any excess, the Luxury Tax officer shall serve upon the stockist a notice in Form No.VIII or No. IX as the case may be for refunding the amount paid in excess by the stockist and along with such notice he shall send to the stockist a Refund Adjustment Order authorising the stockist to deduct the sum to be refunded from the amount of luxury tax payable in respect of the returns periods following the date of receipt of the Refund Adjustment Order.
