(4)If the amount of penalty imposed under sub-section (8) or (10) of Section 57 is not paid within [fifteen days] [Substituted by Notification No. F-A-3-65-07-1-V (01), dated 3-1-2008.] of the service of the order, the check post officer or the officer empowered shall serve on the transporter a notice in Form 53 to show cause why the goods or the vehicle along with the goods should not be disposed of by way of sale.
