(2)On taking a decision under sub-rule (1), the Commissioner, shall, if there are no reasons to the contrary, make an order in writing specifying therein -(a)the sum determined by way of composition;(b)the date on or before which the sum shall be paid into the Government Treasury;(c)the authority before whom and the date on or before which a challan shall be produced in proof of such payment, and(d)the date on or before which the person shall report the fact to the Commissioner.
