Section 10 in The Punjab Forward Contracts Tax Act, 1951
10. Accounts.
- Every dealer, whether registered or not, upon whom a notice to furnish returns has been served under sub-section (2) of section 7, shall keep a full and correct account of all forward contracts in respect of each class of goods made by or through him; and if the assessing authority considers that such account is not sufficiently clear and intelligible to enable him to make a proper check of the returns referred to in that sub- section, he may require such dealer by notice in writing to keep such account as may be prescribed.
