58. Clauses (j), (k) and (l) inserted by the IT (Twenty-first Amdt.) Rules, 1995, w.e.f. 1-12-1995. Earlier clause (j) was omitted by the IT (Fourteenth Amdt.) Rules, 1995, w.e.f. 25-7-1995. Prior to omission, clause (j), as substituted by the IT (Fourth Amdt.) Rules, 1970, w.e.f. 1-4-1970 and amended by the IT (Fifth Amdt.) Rules, 1989, w.r.e.f. 1-4-1988, read as under :

“(j) in any other case, where the assessee satisfies the Assessing Officer that the payment could not be made by a crossed cheque drawn on a bank or by a crossed bank draft—

(1) due to exceptional or unavoidable circumstances, or

(2) because payment in the manner aforesaid was not practicable, or would have caused genuine difficulty to the payee, having regard to the nature of the transaction and the necessity for expeditious settlement thereof;

and also furnishes evidence to the satisfaction of the Assessing Officer as to the genuineness of the payment and the identity of the payee.”