Section 14 in Punjab (Institutions and Other Buildings) Tax Act, 2011
14. Notice of transfer of title.
(1)Whenever the title of the owner or the occupier, liable to pay tax under this Act in respect of any institution or building, as the case may be, is transferred to any person, such owner or occupier and the person to whom such title is transferred, shall, within a period of three months from the date of execution of the instrument of transfer or deed of registration or otherwise, as the case may be, given notice in writing of such transfer to the assessing authority.(2)In the event of death of the owner or the occupier, mentioned in sub section (1) the person on whom the estate of the deceased devolves, shall inform in writing of such devolution to the assessing authority within a period of six months from the date of the death of the owner or the occupier.(3)In case, the owner or the occupier, who transfers the title under sub section (1), fails to inform the assessing authority in writing, he shall, in addition to any other liability continue to be liable for the payment of tax, payable under this Act in respect of the institution or building, as the case may be, unless he informs in writing or until the transfer is recorded by the assessing authority.(4)If any delay occurs in the transfer of title due to any reason, the liability of the transferee to pay tax under this Act shall not cease or diminish due to such delay.(5)The information shall be furnished by the Registrar or sub Registrar to the assessing authority, having jurisdiction under the Registration Act, 1908 as soon as may be, after the registration of an instrument of transfer is effected, or if the assessing authority so requests, by periodical returns at such intervals as the assessing authority may fix.(6)Notwithstanding anything contained in sub section (5) the assessing authority may, ask the said Registrar or the sub registrar to furnish such particulars regarding the registration of instrument of transfer of the concerned institution or building, as the assessing authority may from time to time require.
