Section 21(8) in The Himachal Pradesh Value Added Tax Act, 2005
(8)The amount of any tax, penalty or interest payable under this Act shall be paid by the dealer by such date as may be specified in the notice issued by the Assessing Authority for the purpose and the date so specified shall not be less than fifteen days and not more than thirty days from the date of service of such notice:Provided that the Assessing Authority may, with the prior approval of the Assistant Excise and Taxation Commissioner or the Excise and Taxation Officer in-charge of the district, extend the date of such payment, but not more than 90 days, or allow payment by monthly instalments not exceeding three, against an adequate security or a bank guarantee.
