3B. Collection of excess sales tax etc.-

(1)    Any person who has collected or collects any tax or charge, whether under misapprehension of any provision of this act or otherwise, which was not payable as tax or charge or which is in excess of the tax or charge actually payable and the incidence of which hag been passed on to the consumers, shall pay the amount of tax or charge so collected to the Federal Government.

(2)    Any amount payable to the Federal Government under sub-section (1) shall be deemed to be an arrears of tax or charge payable under this act and shall be recoverable accordingly and no claim for refund in respect of such amount shall be admissible.

(3)    The burden of proof that the incidence of tax or charge referred to in sub-section (1) has been or has not been passed to the consumer shall be on the person collecting the tax or charge.