Section 8 in Banking Cash Transaction Tax Rules, 2005
8. Time limit to be specified in the notice calling for return of taxable banking transaction.-
Where an assessee fails to furnish the return under sub-section (1) of section 98 of the Act within the time specified in sub-rule (3) of rule 6, 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 6 and verified in the manner indicated therein.
