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
2002
Notice of demand.
156. When any tax, interest, penalty, fine or any other sum 75[***] is payable in consequence of any order passed under this Act, the 76[Assessing] Officer shall 76a serve upon the assessee a notice of demand in the prescribed form 77 specifying the sum so payable.
75. "(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.
76. Substituted for "Income-tax" by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
77. 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.