Section 19(4) in Tripura Professions, Trades, Callings and Employments Taxation Act, 1976
(4)The amount of tax or penalty due under this Act-(a)in excess of payment already made, or(b)where no payment has been made, shall be paid by such date as may be specified in the notice of demand and, where no such date is specified, it shall be paid within thirty days of service of the notice of demand.
