Section 25 in The Punjab Infrastructure (Development & Regulation) Act, 2002
25. [ Levy of fee. [Substituted by Punjab Act No. 6 of 2008.]
(1)With effect from the date of coming into force of this Act and subject to the provisions of this Chapter, every person shall be liable to pay a fee levied under this Act on the sale or purchase of the goods specified in Schedule III within the State of Punjab at a rate not exceeding six rupees for every one hundred rupees of the value of goods as the State Government may, by notification, direct.(2)The fee shall be payable at the stage mentioned in Schedule III.(3)Subject to the provisions of this Act and the rules made thereunder, the authorities for the being empowered to assess, reassess, collect and enforce payment of tax under the Punjab Value Added Tax Act, 2005, shall on behalf of the Punjab Infrastructure Development Board, assess, reassess, collect and enforce payment of fee, including any interest or penalty, payable by a person under this Act, as if such a fee or penalty or interest payable by such a person, is a tax or penalty or interest, payable under the Punjab Value Added Tax, 2005 and for this purpose, the aforesaid authorities may exercise all or any of the powers, exercisable by them under the Punjab Value Added Tax Act, 23005 and the rules framed thereunder and the provisions of the Punjab Value Added Tax Act, 2005 relating to the returns, provisional assessment, reassessment, rectification, review, advance payment of tax, registration of transferee of any business, imposition of the tax liability, carrying on the business on the transfer of successor to such business, transfer of any liability of any firm or Hindu Undivided Family to pay tax in the event of dissolution of such firm or partition of such family, recovery of tax from third parties, appeals, reviews, revisions, rectifications, references, refunds, rebates, interest or penalty, charging or payment of interest, compounding of offences and treatment of documents, furnished by a person as confidential, shall apply accordingly.(4)The fee collected under sub-section (1), shall be deposited by the authorities specified in sub-section (3) in the Development Fund within a period of one week from the date of its collection.(5)The person shall deposit the amount of fee due from him either in cash or by cheque, in a specified bank account.Explanation. - For the purposes of this Act, the expressions "sale", "purchase" and "person" have the same meanings as have been assigned to them in the Punjab General Sales Tax Act, 2005.]
