44. Notice of demand and payment of tax in advance of assessment and the manner of its payment.
(1)The notice under sub-section (3) of Section 25 shall be in Form 30.(2)The amount of the tax payable under Section 25 shall be paid in the manner laid down in Rule 37.(3)The tax demanded in the notice in Form 30 shall be payable within seven days from the date of the service of the notice.
