(1)Any amount, otherwise than by way of advance tax, specified as payable in a notice of demand under section 156 shall be paid within [thirty days] [ Substituted by Act 4 of 1988, Section 85, for " thirty-five days" (w.e.f. 1.4.1989).] of the service of the notice at the place and to the person mentioned in the notice:Provided that, where the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] has any reason to believe that it will be detrimental to revenue if the full period of [thirty days] [ Substituted by Act 4 of 1988, Section 85, for " thirty-five days" (w.e.f. 1.4.1989).] aforesaid is allowed, he may, with the previous approval of the [Joint Commissioner] [ Substituted by Act 21 of 1998, Section 3, for " Deputy Commissioner" (w.e.f. 1.10.1998).], direct that the sum specified in the notice of demand shall be paid within such period being a period less than the period of [thirty days] [ Substituted by Act 4 of 1988, Section 85, for " thirty-five days" (w.e.f. 1.4.1989).] aforesaid, as may be specified by him in the notice of demand.
