10. [ [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.]
(1)Where for any reason all or any of the Scheduled goods brought by a dealer has escaped assessment of tax, or where value of all or any Scheduled goods has been under-assessed, or any deduction has been allowed wrongly, the assessing, authority, on the basis of information in his possession, may, [within a period of seven years] from the and of the year to which the tax period relates, serve a notice on the dealer in such form and in such manner as may be prescribed and after making such enquiry as he considers necessary and after giving the dealer a reasonable opportunity of being heard, proceed to assess the dealer accordingly.(2)If the assessing authority is satisfied that the escapement [or under assessment of tax on account of any reasons (s) mentioned in sub-section (1) above] [Inserted by Act No. Orissa 2 of 2012, dated 15.2.2012.] is without any reasonable cause, he may direct the dealer to pay in addition to the tax assessed under sub-section (1), by way of penalty, a sum equal to twice the amount of tax additionally assessed under this section.(3)Where any order passed by the assessing authority in respect of a dealer for any period is found to be erroneous or prejudicial to the interest of revenue consequent to, or in the light of, any judgment or order of any Court or Tribunal, which has become final and binding, then, notwithstanding anything contained in this Act, the assessing authority may proceed to reassess the tax payable by the dealer in accordance with such judgment or order, at any time within a period of three years from the date of the judgment or order.]
