3B. [ Misuse of exemption by the assessee. [Inserted by Act 3 of 1992, published in K.G. Extraordinary No.415 dated 01/04/1992 (w.e.f. 10/02/1992).]
- Where any building which has been exempted from payment of building tax under the provisions of this Act, is found to be used in any manner which would nullify the eligibility for exemption, the owner shall be liable to be assessed and to pay building tax under this Act together with penal interest at the rate of 12% per annum from the date of completion of construction of the building:Provided that no such assessment shall be made without giving the assessee a reasonable opportunity of being heard.]
