Section 41(6) in Uttaranchal Value Added Tax Act, 2005
(6)Where any amount of tax payable is enhanced by any such order, interest shall be payable on the amount by which the tax is enhanced after the expiry of a period of thirty days from the date of the receipt of the notice of demand issued by the Assessing Authority if the amount remains unpaid for three months after the expiration of the period specified in the notice of demand.
