(1)A dealer on whom a penalty has been imposed under sub-section (2) of Section 21 or sub-section (2) of Section 52 or clause (c) of sub-section (6) of Section 55 may, if he so desires, give an option under sub-section (4) of Section 21 or sub-section (4) of Section 52 or clause (ea) of sub-section (6) of Section 55 respectively to the authority imposing such penalty, after payment of the lump-sum amount specified in the sub-section. Such option shall be given in Form 65, before the expiry of the period specified in the notice of demand for the payment of the penalty imposed.
