Section 26G in The Bengal Agricultural Income-Tax Act, 1944
26G. [ Assessee to be deemed to be in default in case of nonpayment of advance tax. - [Sections 26C to 26G inserted by W.B. Act 15 of 1983.]
If any assessee]-(a)does not pay any instalment or instalments of advance tax payable by him under section 26A on the date or dates prescribed,- or(b)after filing an estimate or a revised estimate of the advance tax payable by him under section 26B, does not pay any instalment in accordance therewith on the date or dates prescribed, or(c)fails without reasonable cause to file an estimate or a revised estimate as required under section 26B, he shall be deemed to be in default, in the cases referred to in clauses (a) and (b), in respect of such instalment or instalments and in the case referred to in clause (c), in respect of the amount that falls short of the last instalment of advance tax that would have been payable by him had he submitted an estimate or a revised estimate as required under section 26B and all the provisions of section 44 and section 45 shall apply in relation to any advance tax payable in pursuance of section 26.4 and section 26B as if it were an order for payment of tax on regular assessment under section 25:Provided that if any interest is payable by an assessee under section 26D or section 26E in respect of any period and penalty is imposed under section 45 read with this section, the aggregate of such interest and penalty shall not exceed the amount for which such assessee is deemed to be in default.
