(3)(a)No such remission shall be admissible unless the owner of the building or his agent has previously thereto delivered notice to the Secretary-(i)that the building is vacant and unlet, or(ii)that the building will be vacant and unlet from a specified date either in the half-year in which notice is delivered or in the succeeding half-year.(b)Every notice under clause (a) shall expire with the half-year succeeding the half-year during which it is so delivered and shall have no effect thereafter.
