Section 5 in The Punjab Value Added Tax (Third Amendment) Act, 2011
5. Amendment of section 62 of Punjab Act 8 of 2005.
- In the principal Act, in section 62, for sub-section (5), the following sub-section shall be substituted, namely:-"(5) No appeal shall be entertained, unless such appeal is accompanied by satisfactory proof of the prior minimum payment of twenty-five per cent of the total amount of additional demand, penalty and interest, if any.Explanation. - For the purposes of this sub-section "additional demand" means any tax imposed as a result of any order passed under any of the provisions of this Act or the rules made there under or under the Central Sales Tax Act, 1956 (Act No. 74 of 1956)".
