58. Estate duty when due and how and when to be collected.
(1)Estate duty shall be due from the date of the death of the deceased and shall be collected upon the account delivered under section 53 or clause (a) of section 57 or the account prepared under sub.-section (2) of section 61.(2)When any estate duty, penalty interest or any other sum chargeable under this act has bee determined in consequence of any order passed under or in pursuance of this act, the Controller shall serve on the person accountable a notice of demand in the prescribed form specifying the sum so payable and the time which and the place at which it is payable.
