(1)Where a Luxury Tax Officer is satisfied that a stockist is liable to pay interest under Sub-section (1) of Section 8 in respect of any period, and where -(a)return for such period is furnished before assessment under Sub-section (1) of Section 9 he shall determine under Sub-section (5) of that Section the interest payable for such period at any time after the furnishing of such return.(b)return for such period is not furnished before assessment under Section 9, he shall determine under Sub-section (5) of that Section the interest payable for such period at the time of the assessment or thereafter, but no such determination of interest shall be made after the expiry of one year from the date of such assessment.(2)Where a Luxury Tax Officer is satisfied that a stockist is liable to pay interest under Sub-section (2) of Section 8 in respect of any period or periods, be shall immediately after full payment of luxury tax or commencement of proceedings under Sub-section (10) of Section 9, whichever is earlier, determine under Sub-section (5) of Section 9 the interest payable by such stockist in respect of such period or periods.(3)If the amount of interest determined under sub-rule (1) or sub-rule (2) is more than the amount, if any, already paid by the stockist, the Luxury Tax Officer shall serve a notice in Form IX upon him demanding payment of the amount of interest due and specifying therein the date, not less than thirty days, after the service of the notice, on which payment shall be made and he shall also fix a date on which the stockist shall produce the receipted challan in proof of such payment. But if the amount of interest determined under sub-rule (1) or sub-rule (2), is equal to the amount already paid by the stockist, the Luxury Tax Officer shall record the result in writing.
