Section 8(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(2)An amount refundable under this Act shall be refunded within thirty days from the date of submission of application and if such amount is not refunded within the aforesaid period of thirty days, the proprietor shall be entitled to get interest with effect from the date succeeding the date of expiry of the aforesaid period upto the data of payment, at such rate as may be notified by the State Government.
