Section 9(5) in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
(5)On cancellation of eligibility certificate or when the period of [deferment has expired, the entire amount of tax deferred or exempted] [Substituted for 'deferment or exemption certificate has expired, the amount of tax deferred or exempted' in sub-rule (5) of rule 9 by GSR. 63/P.A.46/48/Ss. 10A, 30 and 27/Amd (4)/93 dated 19.8.1993.] shall become payable immediately in lumpsum and the provisions relating to recovery of tax, interest and imposition of penalty under the Act shall be applicable in such cases.
