Section 5 in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
5. Time for making compulsory deposit. A depositor shall make the compulsory deposit for an assessment year referred to in sub- section(1) of section 3,-
(a)in a case where such depositor is required to pay advance tax under the Income- tax Act in the financial year immediately preceding that assessment year, at any time (in one sum or in instalments of his choice) before the expiry of the date on which the last instalment of advance tax is payable by him in accordance with the provisions of section 211 or sub- section (4) of section 209A] or, as the case may be, sub- section (3A) of section 212 of that Act;(b)in any other case, at any time (in one sum or in instalments of his choice) before the end of the financial year immediately preceding that assessment year.
