(1)The owner of every building having a floorage of one thousand square feet or more the construction of which has been completed on or after the 2nd day of March, 1961, shall furnish to the assessing authority a return in the prescribed form and verified in the prescribed manner and containing such particulars in respect of the building as may be prescribed.(2)Such return shall be furnished, -(i)in the case of buildings the construction of which has been completed before the publication of this act in the Gazette, within three months of such publication; and(ii)in the case of buildings the construction of which has been completed after such publication, within two months from the date on which the construction of the building has been completed.(3)If the assessing authority is of opinion that any person has completed the construction of a building having a floorage of one thousand square feet or more after the 2nd day of March, 1961, then, notwithstanding anything contained in sub-section (1), it may serve a notice upon the owner of such building requiring him to furnish within such period, not being, less than thirty days as may be specied in the notice, a return in the prescribed form and verified in the prescribed manner and containing such particulars in respect of the building as may be required in the notice.(4)The assessing authority may, if it is satisfied that it is necessary so to do, extend the date for the furnishing of the return under this section.
