70. Controller may allow postponement of payment on terms.
(1)Where the controller is satisfied that the estate duty leviable in respect of any property cannot, without excessive sacrifice be raised at once, he may allow payment to be postponed for such period, to such extent and non payment of such interest not exceeding four cent,.or any higher interest yielded by the property, and on such other terms as he may think fit.(2)Notwithstanding anything contained in sub-section (1) estate duty in respect of immovable property may at the option of the person accountable be paid in eight equal yearly instalments or sixteen equal half-yearly instalments with interest at the rate of four per cent.per annum or any higher interest yielded by the property from the date on which the first instalment is payable and the interest on the unpaid portion of the duty shall be added to each instalment and paid accordingly; but the duty for the time being unpaid with such interest to the date of payment may be paid at any time and in case where the property is sold shall be paid on the completion of the sale and if not so paid shall be recovered in the manner specified in section 73.
