Section 8 in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958
8. Power to reassess tax and rectify mistakes.
(1)If in consequence of definite information which has come into his possession, the assessing authority discovers that any purchase of chargeable goods by a dealer has been under - assessed or has escaped assessment, the assessing authority may, at any time not later than the 13th December, 1958, and after giving the dealer a reasonable opportunity in the prescribed manner of being heard, proceed to reassess the tax which has been under-assessed or has escaped assessment.(2)Any assessing authority may at any time, within one year from the date of order passed by him and subject to such conditions as may be prescribed, rectify any clerical or arithmetical mistake apparent from the record
