Section 29 in The Punjab Passengers and Goods Taxation Rules, 1952
29. Assessment or re-assessment of tax and rectification of clerical or arithmetical mistakes.
- If, in consequence of definite information which has come in to his possession, the appropriate Assessing Authority discovers that an owner has been under assessed or has escaped assessment for any year, or tax less than the amount of tax due has been levied in the form of stamps through inadvertence, error, or misconstruction or otherwise, the Assessing Authority may, at any time within a period of three years following the close of the financial year to which it pertains, send a notice to the owner in form PTT 10/PTT 12 and (after making such enquiry as he considers necessary and after giving the owner an opportunity of being heard) may proceed to assess or reassess, as the case may be, and recover the tax payable by him.
