76A. [ Notice of demand. [Inserted by GSR 111, dated 20.6.1977, Published in Rajasthan Government Gazette Part IV-C, dated 30.6.1977.]
- As soon as the demand of any duty, fee or other demand due against any person under this Act or rules made thereunder is determined by the District Excise Officer/Assistant Excise Officer he shall serve a notice of demand in form E.T.I. alongwith a certified copy of the order requiring him to pay the amount so determined within the time specified in the notice, which shall not be less than fifteen days from the date of its service and in the manner specified in the notice, and the person shall pay the amount accordingly.]
