Section 8 in The Maharashtra Agricultural Income-Tax Rules, 1962
8. Form of Notice under section 22(1) and the Other Manner of its Publication.
(1)The notice referred to in sub-section (1) of section 22 shall be in Form 2 or as near thereto as may be and shall be published on or before the 28th January, 1963 in the year which commenced on the 1st April, 1962 or and on before the 1st day of May in each subsequent year, [in three principal newspapers selected by the Commissioner under the said sub-section (l),] [Substituted by G.N. of 10.8.1964] and also in the manner specified in sub-rule (2).(2)The manner of publication of the notice calling for return under sub-section (1) of section 22 other than publication in the newspapers, shall be as follows :-On or before the 28th day of January, 1963, in the year which commenced on the 1st April, 1962, and on or before the 1st day of May in each subsequent year, a notice in Form 2 or as near thereto as may be, requiring every person whose total agricultural income during the previous year exceeded rupees thirty-six thousand to furnish a return of such income in Form 3 and verified in the manner indicated therein, shall be affixed to the Notice Board in the office of the Agricultural Income-tax Officer and of as many of the following officers situated within the jurisdiction of the Agricultural Income-tax Officer as may be practicable : -(i)the Divisional Commissioners;(ii)the Collectors;(iii)the Deputy Collectors;(iv)the Mamlatdars, Tahsildars and Naib-Tahsildars.
