Section 6 in Karnataka Tax on Entry of Goods Act, 1979
6. [ Re-assessment of tax. [substituted by Act 14 of 2014 w.e.f. 01.04.2014.]
(1)Where the assessing authority has grounds to believe that any return furnished which is deemed as assessed or any assessment issued under Section 5-B understates the correct tax liability of the dealer, it,-(a)may, based on any information available, re-assess, to the best of its judgment, the additional tax payable and also impose any penalty under sub-section (2) of section 20-B and demand payment of any interest; and(b)shall issue a notice of reassessment to the dealer demanding that the tax shall be paid within thirty days of the date of service of the notice after giving the dealer the opportunity of showing cause against such re-assessment in writing.(2)Where after making a re-assessment under this Section.-(a)any further evidence comes to the notice of the assessing authority; or(b)if the assessing authority has reason to believe that the whole or any part of the turnover of a dealer or the value of taxable goods brought or caused to be brought into a local area by a dealer whether on his own account or on account of his principal or any other person or who has taken delivery or is entitled to take delivery of such goods on its entry into local area in respect of any tax period has escaped re-assessment to tax; or(c)tax has been under re-assessed; or(d)has been re-assessed at a rate lower than the rate at which it is assessable under this Act; or(e)any deductions or exemptions have been wrongly allowed in respect thereof,The assessing authority may, notwithstanding the fact that whole or part of such escaped turnover or value of taxable goods as the case may be, was already before the said authority at the time of assessment or reassessment, proceed to make assessment or any further re-assessments in addition to such earlier assessment or re-assessment]
