(1)Where an assessment or re-assessment of a dealer has been made under this Act or the Act repealed by this Act and for any reason any sale or purchase of goods liable to tax under this Act or the Act repealed by this Act during any period,-(a)has been under assessed or has escaped assessment, or(b)has been assessed at a lower rate, or(c)any wrong deduction has been made while making the assessment, or(d)a rebate of input tax has incorrectly been allowed while making the assessment,(e)is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgment or order of any Court or Appellate Board, which has become final,the Commissioner may, at any time [within a period of five calendar years from the date of order of assessment or reassessment in cases falling under clauses (a) to (d) and within a period of three calendar years from the date of judgment or order of any Court or Appellate Board in cases falling under clause (e)] [Substituted by M. P. Act No. 12 of 2006.], proceed in such manner as may be prescribed, by issue a notice in the prescribed form appointing a place which may be the business premises or at such place specified in the notice to assess or re-assess, as the case may be the tax payable by such dealer after making such enquiry as he considers necessary, and assess or re-assess to tax.
