Section 33(2) in West Bengal Value Added Tax Act, 2003
(2)Where a dealer required to furnish return under sub-section (1) of section 32, fails to furnish such return by the prescribed date or thereafter in respect of any return period before the provisional assessment under section 45 [or the assessment under section 46] [Substituted by S. 6 (10) (a) (i) of W.B. Act XIII of 2005 w.e.f. 1.4.2005 for 'section 45 of the assessment under section 46'.] or section 48, as the case may be, and on such provisional or other assessments full amount of net tax payable for such period is found not to have been paid by him by the prescribed date, he shall pay a simple interest at the rate of twelve per centum per annum for the period commencing on the date immediately following the prescribed date of payment of such net tax in respect of each tax period and [upto the date prior to the date] [Substituted by S. 6 (10) (a) (ii) of W.B. Act XIII of 2005 w.e.f. 1.4.2005 for 'upto the prior to the date'.] of provisional assessment under section 45 or rebate under section 46 or section 48, as the case may be, in respect of such return period upon so much of the amount of net tax payable by him according to such assessment as remains unpaid:Provided that where the provisional assessment under section 45 or an assessment under section 46 or section 48 is made the four more than one return period and such assessment does not show separately the net tax payable for the tax period is within such return period is in respect of which interest is payable under this sub-section, the Commissioner shall apportion the net tax payable for the tax periods within such return periods on the basis of such assessment.
