(2)A registered dealer furnishing any return under sub-section (1) of section 33 shall pay into Government Treasury, in such manner and at such intervals as may be prescribed, the amount of tax due from him for the tax period covered under the return and, where he furnishes such return after the prescribed date, shall pay the tax so due alone with the amount of interest, penalty, or both as payable by him under section 34, and shall furnish a receipt from the Treasury showing the payment so made.
