Central Government Act
Section 73(2) in The Estate Duty Act, 1953
(2) Any amount specified as payable in a notice of demand issued under sub- section (1) shall be paid within the time, at the place and to the person mentioned in the notice, or if no time is so mentioned, then on or before the first day of the second month following the date of service of the notice and any person accountable failing so to pay shall be deemed to be in default.