Income Tax Department
Ministry of Finance, Government of India
Notice of demand
Section Number
156
Chapter
CHAPTER XIV - PROCEDURE FOR ASSESSMENT
Act
Income-tax Act, 1961
Year
2004
Notice of demand 71a .
156. When any tax, interest, penalty, fine or any other sum 72[***] is payable in consequence of any order passed under this Act, the 73[Assessing] Officer shall 74 serve upon the assessee a notice of demand in the prescribed form 75 specifying the sum so payable.
72. "(including annuity deposit referred to in Chapter XXII-A)" omitted by the Finance Act, 1966, w.e.f. 1-4-1967. Originally, the said expression was inserted by the Finance Act, 1964, w.e.f. 1-4-1964.
73. Substituted for "Income-tax" by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
74. For the meaning of the word "shall", see Taxmann’s Direct Taxes Manual, Vol. 3.
75. See rule 15 and Form No. 7 for notice of demand. See rule 38 and Form No. 28 for notice of demand of advance tax.