Section 5(4) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(4)The prescribed authority shall mention in every certificate of enrolment, the amount of tax payable by the holder according to Schedule I, and the date by which it shall be paid, and such certificate shall [subject to the provisions of the provisio to sub-section (3)] [These words, brackets and figure were inserted, by Maharashtra 12 of 1987, Section 5(b), (w.e.f. 21-4-1987).], serve as a notice of demand for purposes of section 10.
