61. Order on appeal or revision to authorise payment of extra demand or grant of refund.
(1)If an order on appeal or revision results in the enhancement of an assessment, the authority passing the order shall direct the Luxury Tax Officer to serve a notice of demand on the stockist, to pay within a period, not being less then thirty days from the date of service of the notice, by which the additional amount of tax so assessed and the penalty or interest, if any shall be paid by the stockist.(2)If the order on appeal or revision results in a reduction of the tax, penalty or interest the authority passing the order shall direct the Luxury Tax Officer to refund the excess amount, if any, paid by the stockist on an application by him made within twenty four months.
