Section 7 in The Gujarat Mineral Rights Tax Act, 1985
7. Assessment of tax.
(1)The Taxation Officer when satisfied on the material before him that the returns including a revised return, if any, made under the foregoing provisions for a month are correct and complete, shall proceed to assess the amount of tax payable by the holder to the State Government in respect of the period for which the return is made.(2)If the Taxation Officer is not so satisfied he shall serve a notice on the holder either to attend in person at his office on a date specified in the notice or to produce or cause to be produced on that day any evidence on which the holder relies in support of his return.(3)For the purpose of assessing the amount of tax payable by a holder under this Act, the Taxation Officer may serve on the holder a notice requiring him to produce on a date specified in the notice such accounts, records and other document as the officer may require.(4)The Taxation Officer after considering such evidence as the holder may produce, and such other evidence as that officer may require, shall by an order in writing assess the amount of tax payable by the holder.
