34.   Additional Tax.

(1)    Notwithstanding the provisions of section 11, if a registered person or enrolled person does not pay the tax due or any part thereof in time or in the manner specified under this Act, rules or notification issued thereunder or claims a tax credit, refund or makes an adjustment, which is not admissible to him, or incorrectly applies the rate of zero per cent to supplies made by him, he shall, in addition to the tax due, and the prescribed penalties, pay additional tax at the rate of five per cent of the tax due per month or any part thereof.

(2)    For the purpose of calculation of additional tax,--

(a)    in the case of inadmissible input tax credit or refund, the period of default shall be reckoned from the date of adjustment of such credit or, as the case be, refund is received; and

(b)    in the case of non-payment of tax or part thereof, the period of default shall be reckoned from the 16th day of a month (following the due date of the tax period to which the default release) to the day preceding the date on which the tax due is actually paid.

Explanation.- For the purpose of this section, the expression "tax due" includes the additional tax.