406. Payment of advance tax by assessee on his own accord.
(1)Every person, who liable to pay advance tax under is section 404 (whether or not he has been previously assessed by way of regular assessment) shall, on his own accord, pay advance tax on the specified sum, calculated in the manner laid down in section 405, at the specified appropriate percentage, on or before the due date of each instalment, as in section 408.(2)A person who pays any instalment or instalments of advance tax under sub-section (1), may increase or reduce the amount of advance tax tax payable in the remaining instalment or instalments to accord with specified sum and the advance tax payable thereon, and make payment of the said tax in the remaining instalment or instalments accordingly.(3)For the purposes of this section, the expression "specified sum" means current income as estimated by the assessee.[Similar to Section 210 from The Income Tax Act, 1961-Also Refer]
