Section 7B(2) in The Maharashtra Purchase Tax On Sugarcane Act, 1962
(2)If an occupier fails to pay the amount of tax assessed under [* * *] [The words, brackets and figure 'sub-section (1) of deleted by Maharashtra 15 of 2011, Section 9 (2), dated 21.4.2011.] section 7, or the amount of penalty imposed under section 7A, by the date specified in the notice served upon him by the Commissioner for the purpose, he shall pay simple interest on the amount of tax or penalty due at the rate of [one and a quarter per cent] [These words were substituted for the words 'one and one half per cent' by Maharashtra 13 of 2004, Section 42(b) (w.e.f. 1.7.2004).]. for each month from the date immediately following the date specified in the notice during the time the occupier continue to make default in the payment of the amount due.
