Section 14(2) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(2)The sum specified in a notice under sub- section (1) shall be deposited or, as the case may be, paid within thirty- five days of the service of the notice at the place and with or to the person mentioned in the notice: Provided that on an application made by the depositor before the expiry of the said period of thirty- five days, the Income- tax Officer may extend the time for making the deposit or payment or allow tile deposit or payment to be made by instalments subject to such conditions as he may think fit to impose in the circumstances of the case.
