Section 9 in Securities Transaction Tax Rules, 2004
9. Time limit to be specified in the notice calling for return of taxable securities transaction.-
Where an assessee fails to furnish the return under sub-section (1) of section 101 of the Act within the time specified in sub-rule (4) of rule 7, the Assessing Officer may issue a notice to such person requiring him to furnish, within thirty days from the date of service of the notice, a return in the Form prescribed in rule 7 as applicable to him and verified in the manner indicated therein.
