8E. Stay of proceedings under certificate and amendment or withdrawal thereof 

(1) Notwithstanding that a certificate has been issued to the Recovery Officer for the recovery of any amount the authorised officer may grant time for the payment of the amount and thereupon the Recovery Officer shall stay the proceedings until the expiry of the time so granted.

(2) Where a certificate for the recovery of amount has been issued the authorised officer shall keep the Recovery Officer informed of any amount paid or time granted for payment subsequent to the issue of such certificate.

(3) Where the order giving rise to a demand of amount for which a certificate for recovery has been issued has been modified in appeal or other proceeding under this Act and as a consequence thereof the demand is reduced but the order is the subject-matter of a further proceeding under this Act the authorised officer shall stay the recovery of such part of the amount of the certificate as pertains to the said reduction for the period for which the appeal or other proceeding remains pending.

(4) Where a certificate for the recovery of amount has been issued and subsequently the amount of the outstanding demand is reduced as a result of an appeal or other proceeding under this Act the authorised officer shall when the order which was the subject-matter of such appeal or other proceeding has become final and conclusive amend the certificate or withdraw if as the case may be.