Section 42(1) in The Delhi Value Added Tax Act, 2004
(1)A person entitled to a refund under this Act, shall be entitled to receive, in addition to the refund, simple interest at the annual rate notified by the Government from time to time, computed on a daily basis from the later of-(a)the date that the refund was due to be paid to the person; or(b)the date that the overpaid amount was paid by the person, until the date on which the refund is given:Provided that the interest shall be calculated on the amount of refund due after deducting therefrom any tax, interest, penalty or any other dues under this Act, or under the Central Sales Tax Act, 1956 (74 of 1956):Provided Further that if the amount of such refund is enhanced or reduced, as the case may be, such interest shall be enhanced or reduced accordinglyExplanation : If the delay in granting the refund is attributable to the said person, whether wholly or in part, the period for the delay attributable to him shall be excluded from the period for which the interest is payable.
