(2)The amount of the net consideration, which has been received by the company for issue of shares to the assessee, to the extent it is not utilized by the company for the purchase of the new asset before the due date of furnishing of the return of income by the assessee under section 139, shall be deposited by the company, before the said due date in an account in any such bank or institution as may be specified and shall be utilized in accordance with any scheme which the Central Government may, by notification in the Official Gazette, frame in this behalf and the return famished by the assessee shall be accompanied by proof of such deposit having been made.
