Section 27(1) in The M.P. Vanijyik Kar Adhiniyam, 1994
(1)The amount of tax due from a registered dealer shall be assessed separately for each year :Provided that where such dealer fails to furnish any return by the prescribed date or knowingly furnishes incomplete or incorrect return for any period of any year, the Commissioner may, at any time, assess such dealer to tax for such period :Provided further that the Commissioner may, subject to such conditions as may be prescribed and for reasons to be recorded in writing, assess the tax due from any such dealer at any time for any part of a year.
