(2)The Collector shall thereupon issue a notice to the executant or such other person as may be liable to pay the duty under section 29 of the Act, [or the claimant] [Inserted by Notification dated 24-4-1991 (25-4-1991).] requiring him to produce the original instrument before the Collector [within 30 days]. [Inserted by Notification dated 24-4-1991 (25-4-1991).]
