Notice of demand
50 Notice of demand.
156. When any tax, interest, penalty, fine or any other sum 51[***] is payable in consequence of any order passed under this Act, the 51a[Assessing] Officer shall serve upon the assessee a notice of demand in the prescribed form specifying the sum so payable.
50. See rules 15, 38 and 48A and Form Nos. 7, 28 and 37C.
51. "(including annuity deposit referred to in Chapter XXII-A)" omitted by the Finance Aet, 1966, w.e.f. 1-4-1967. Originally, the said expression was inserted by the Finance Act, 1964, w.e.f. 1-4-1964.
51a. Substituted for "Income-tax" by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
[AS AMENDED BY THE FINANCE ACT, 1988]