115P. Interest payable for non-payment of tax by domestic companies.
- Where the principal officer of a domestic company and the company fails to pay the whole or any part of the tax on distributed profits referred to in sub-section (1) of section 115-O, within the time allowed under sub-section (3) of that section, he or it shall be liable to pay simple interest at the rate of [one per cent.] [ Substituted by Act 54 of 2003, Section 4, for " one and one-fourth per cent." (w.r.e.f. 8.9.2003).] for every month or part thereof on the amount of such tax for the period beginning on the date immediately after the last date on which such tax was payable and ending with the date on which the tax is actually paid.
