Section 9 in Punjab State Development Tax Act, 2018
9. Assessment of other persons.
(1)If the designated officer is satisfied that the return filed by any person is correct and complete, he shall accept the return.(2)Where a return has been filed under sub-section (1) of section 7, or in response to the notice under sub-section (6) of section 7, but any tax or interest is found due on the basis of such return, then, an intimation shall be sent to the person specifying the sum so payable and such intimation, shall be deemed to be a notice of demand issued and all the provisions of this Act shall apply accordingly.(3)If a person liable to obtain a certificate of enrolment under sub-section (2) of section 6 has failed to get himself enrolled or, being enrolled, has failed to make payment of the whole or any part of the amount of tax as required by or under this Act, the designated officer shall, after giving such person a reasonable opportunity of being heard, and after holding such enquiry as he deems fit, or otherwise, determine the amount of tax due from him, and if such amount cannot be determined properly on the basis of the available material, determine the same to the best of his judgment:Provided that the assessment under this section can be made within a period of three years from the last date of filing of return or the actual date of filing of return, whichever is later.(4)The amount of tax due, so determined, shall be paid within fifteen days of receipt of the notice of demand from the designated officer.(5)The Commissioner or the designated officer, with a view to ascertain the correctness of the returns, may make special assessment of any of the returns filed, documents or information submitted by a person, subject to such conditions and in such manner, as may be prescribed.(6)For the purpose of special assessment under sub-section (5), the Commissioner or any designated officer, may, after due notice to the person, proceed to examine the records and the related documents of the person.(7)The special assessment under sub-section (5), may be carried out within a period of six years from the date of furnishing of returns.
