Section 29(2) in The Punjab Value Added Tax Act, 2005
(2)Notwithstanding anything contained in sub-section (1), the Commissioner or the designated officer, as the case may be, may, on his own motion or on the basis of information received by him, order or make an assessment of the tax, payable by a person to the best of his judgement and determine the tax payable by him, where, -(a)a person fails to file a return under section 26 ; or(b)there are definite reasons to believe that a return filed by a person is not correct and complete; or(c)there are reasonable grounds to believe that a person is liable to pay tax, but has failed to pay the amount due; or(d)a person has availed input tax credit for which he is not eligible; or(e)provisional assessment is framed.
