- Where a demand is stayed by any authority constituted under the Act, the stay shall operate from the date on which it is communicated or made known to the assessing authority of the officer concerned and the security to be furnished in such case, whether or not specifically mentioned in the order of staying the demand shall be as required for the satisfaction of such assessing authority or officer and the security bond, where no other form of security is required, shall be in form ST 32.
