Section 8(1) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(1)The amount of compulsory deposit made by or recovered from a depositor in any financial year shall be repayable in five equal annual instalments commencing from the expiry of two years from the end of that financial year, together with the interest due on the whole or, as the case may be, part of the amount of the compulsory deposit which has remained unpaid:Provided that no depositor shall be entitled to withdraw before the expiry of the financial year 1985 - 86 any amount which, in accordance with the foregoing provisions of this sub- section, is repayable or payable during that financial year and the provisions of sub- section (2) shall apply in relation to such amount as they apply in relation to any amount referred to in that sub- section:"]Provided further that] nothing in this section shall prevent earlier repayment of the deposit or any instalment thereof together with the interest due in any case in which the Income- tax Officer is satisfied that extreme hardship will be caused unless such repayment is made.
