Section 10F in Tamil Nadu Entertainments Tax Act, 1939
10F. [ [Interest] [Inserted by section 10 of the Tamil Nadu Entertainments Tax (Amendment) Act, 1982 (Tamil Nadu Act 25 of 1982).] for belated payment.
- [If the tax assessed or the tax that has become payable] [Substituted by section 3(i) of the Tamil Nadu Entertainments Tax (Second Amendment) Act, 1987 (Tamil Nadu Act 19 of 1987).] under this Act or any instalment thereof is not paid by any proprietor or any person from whom such tax is due within the time specified therefor in the notice of assessment, the proprietor or the person liable to pay such tax shall pay, by way of interest, in addition to the amount due, a sum equal to a sum calculated at the rate of two per cent of such amount for each month or part thereof after the date specified for its payment:Provided that [if the tax assessed or the tax that has become payable] [Substituted by section 3(ii) of the Tamil Nadu Entertainments Tax (Second Amendment) Act, 1987 (Tamil Nadu Act 19 of 1987).] under this Act is less than one hundred rupees, no interest shall be levied for a period of one month after the expiry of the time specified in the notice of assessment:Provided further that where a proprietor or a person has preferred an appeal or revision against any order of assessment under this Act, the interest payable under this section, in respect of the amount in dispute in the appeal or revision shall be postponed till the disposal of the appeal or revision, as the case may be, and shall be calculated on the amount that becomes due in accordance with the final order passed on the appeal or revision as if such amount had been the subject matter of the appeal or revision.]
