27. Provisional assessment on failure to deposit tax or submit return.
(1)Where a dealer fails to deposit tax as required to be deposited under Section 25 or fails to submit a return as per provisions of Section 26 for any prescribed period within the prescribed time, the assessing authority, without prejudice to the penal provisions in the Act shad, after making such enquiry as it may consider necessary and after giving the dealer a reasonable opportunity of being heard, assess the tax for that period to the best of its judgement.(2)The tax assessed in sub-section (1), after adjustment of any amount deposited in advance in this behalf, if any, shall be payable by the dealer within thirty days from the date of service of the notice, or within a period of less than thirty days as may be determined by the assessing authority in the special circumstances and for the reasons to be recorded in writing.(3)The provisional assessment under sub-section (1) shall not be made after the expiry of a period of six months from the end of the period for which tax has not been deposited or return has not been filed or after the issue of notice for assessment under Section 29, whichever is earlier.
