(2)Where a declaration has been made by a person against whom,-(a)an inquiry or investigation in respect of a service tax not levied or not paid or short-levied or short-paid has been initiated by way of-(i)search of premises under section 82 of the Chapter; or(ii)issuance of summons under section 14 of the Central Excise Act, 1944, (1 Of 1944) as made applicable to the Chapter under section 83 thereof: or(iii)requiring production of accounts, documents or other evidence under the Chapter or the rules made thereunder; or(b)an audit has been initiated,and such inquiry, investigation or audit is pending as on the 1st day of March, 2013, then, the designated authority shall, by an order, and for reasons to be recorded in writing, reject such declaration.
