(1)Every summons or notice issued-(a)for the production of a document; or(b)for the appearance of any person; or(c)for assessment to be made under any section of the Act;shall be in form ST 12.(2)Where personal attendance is not necessary, every summons or notice issued-(a)for furnishing information; or(b)for furnishing documents; or(c)for assessments to be made under self assessment scheme,shall be in form ST 12A.
