Section 10(2) in The Haryana Motor Vehicles Taxation Act, 2016
(2)Where the owner of a motor vehicle fails to pay the tax due under section 3 or the penalty under sub-section (1), he shall in addition to the amount of tax and penalty, be liable to pay simple interest on the amount of tax due and penalty, at the rate of [one percent per month or twelve percent per annum] [Substituted for 'one and half percent' by Haryana Act No. 8 of 2018.] from the date immediately following the last date for the submission of declaration as provided in section 4 or from the date specified in the order passed by the licensing officer imposing the penalty, or, if no period is specified in the order then from the 15th day from the date of the order, as the case may be, to the time till the default continues.
