Section 8(2) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(2)Where any amount has become repayable or payable under sub- section (1), or sub- section (1A),"] the depositor may, at his option, not withdraw such amount after it has become so repayable or payable, and if he does so, such amount shall carry interest for the period it is not withdrawn as if it were a compulsory deposit, and the provisions of this Act shall, so far as may be, apply in relation to such amount or interest thereon as they apply in relation to a compulsory deposit or as the case may be, interest on such deposit.
