Section 15 in Delhi Entertainments and Betting Tax Act, 1996
15. Assessment of tax.
(1)Where the assessing authority is satisfied that the proprietor of an entertainment-(a)has failed to give information or take permission as required under sub-section (1) or, as the case may be, under sub-section (2) of section 8; or(b)has failed to submit true and full returns in the prescribed form; or(c)has printed, distributed, possessed, sold or used duplicate tickets; or(d)has fraudulently evaded or attempted to evade, the payment of tax due in any manner whatsoever,it shall, after giving the proprietor a reasonable opportunity of being heard, assess to the best of its judgment, the amount of the tax due from the proprietor, and may also impose a penalty not exceeding two times of the tax due.(2)The amount of tax assessed by the assessing authority shall, together with any penalty that may be directed to be paid, be paid by the proprietor within a period of fifteen days from the date of service of notice of demand issued by the assessing authority.(3)Any person aggrieved by an order under sub-sections (1) and (2) may, within one month from the date of service of such order, prefer an appeal to the Commissioner in such manner as may be prescribed.(4)An appeal shall lie from an appellate order of the Commissioner passed under sub-section (3) to the appellate authority within one month from the date of service of such order, in such manner as may be prescribed, and the order of the appellate authority shall be final.
