(2)Notwithstanding anything contained in sub rule (1), if the authority specified in Rule 62 is satisfied that, in the case of any goods or class or description of goods or in the case of any dealers or any class of dealers, it is necessary in the interest of revenue so to do, he may, with the prior sanction of the Commissioner, require any dealer to pay advance tax for a period not exceeding twelve months in such installments as may be deemed fit.
