Section 35F in The Assam Agricultural Income-Tax Act, 1939
35F. When assessee deemed to be in default.
- If an assessee-(a)does not pay any instalment or instalments of advance tax payable by him under Section 35 on the date of dates prescribed, or(b)after filing an estimate or a revised estimated of the advance tax payable by him under Section 35-A 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 35-A;he shall be deemed to be in default, in the case 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 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 35-A and all the provisions of Section 36 shall apply in relation to any advance tax payable in pursuance of Section 35 and Section 35-A as if it were an order for payment of tax on regular assessment under Section 20 :Provided that if any interest is payable by an assessee under Section 35-B or Section 35-C or Section 35-D in respect of any period and penalty is imposed under Section 36 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.
