(1)Subject to provisions of sub-section (2) the amount of tax due from a registered dealer liable to be registered under this Act shall be assessed in the manner hereinafter provided for each tax period or tax periods during which the dealer is so liable.(2)Notwithstanding anything contained in the section of a registered dealer has failed to furnish return or returns under sub-section (1) of section 35 and specify of the tax period or periods, the Commissioner shall proceed to make provisional assessment under section(3)If a registered dealer have filed the return and respect of any tax period within the prescribed time and the return so filed is found to be in order, it shall be accepted as self assessment subject to adjustment of any arithmetical: error apparent on the case to the said return.(4)Nothing contained in this section shall prevent the Commissioner from making assessment under section 55 and any tax, interest or penalty paid against provisional assessment shall be adjusted against tax, interest and penalty payable on final assessment under that section.
