Section 59B(13) in The Gujarat Value Added Tax Act, 2003
(13)Where a person deducting the amount of tax in accordance with the provisions of sub-section (3) does not pay the amount so deducted into the Government treasury under sub-section (7) within the time specified therein, there shall be paid by such person, in addition to the penalty imposed on him under sub-section (12) for the period commencing on the date of expiry of the time specified in sub-section (7) and ending on the date of payment of the amount into the Government treasury, simple interest at the rate of eighteen percent per annum on the amount of tax not so paid into Government treasury or any less amount thereof remaining unpaid during such period.
