91. Sub-section (6) omitted by Act 20 of 2015, S. 93(i). Prior to omission it read as: (6) Any person chargeable with duty under sub-section (5) may, before service of show-cause notice on him, pay the duty in full or in part, as may be accepted by him along with the interest payable thereon under Section 11-AA and penalty equal to one per cent of such duty per month to be calculated from the month following the month in which such duty was payable, but not exceeding a maximum of twenty-five per cent of the duty, and inform the Central Excise Officer of such payment in writing. .
