Notice of demand
Notice of demand.
156. When any tax, interest, penalty, fine or any other sum is payable in consequence of any order passed under this Act, the Income-tax Officer shall serve upon the assessee a notice of demand in the prescribed form* specifying the sum so payable.
* See rules 15, 38 and 48A and Form Nos. 7, 28 and 37A to 37C.
[As amended by the Finance Act, 1979]