Section 18(5) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(5)Where any person to whom a notice under this section is sent proves to the satisfaction of the assessing authority that the sum demanded or any part thereof is not due by him to the assessee or that he does not hold any money for or on account of the assessee then nothing contained in this section shall be deemed to require, such person to pay any such sum or part thereof, as the case may be, to the assessing authority.
