Section 14 in The Jammu and Kashmir Agricultural Income Tax Act, 1962
14. Income escaping assessment.
- If for any reason any agricultural income changeable to agricultural income tax has escaped assessment for any year or has been assessed at too low a rate the assessing authority may, at any time within three years of the end of that year, serve on the person liable to pay agricultural income tax on such agricultural income a notice containing all or any of the requirements which may be included in a notice under section 7 and may, upon service of such notice, proceed to assess or re-assess such income, and the provisions of this Act shall, so far as may be, apply accordingly as if the notice were a notice were a notice issued under that section :Provided that the tax shall be charged at the rate at which it would have been charged if such income had not escaped assessment or full assessment as the case may be.
