Section 7(18) in The Jammu and Kashmir General Sales Tax Act, 1962
(18)[ (a) Notwithstanding anything contained in this section, the Assessing Authority may make a provisional assessment and demand tax payable on the basis of such assessment in respect of any quarter (s) in the following circumstances:-(i)when a dealer fails to furnish a quarterly return and the quarterly tax cannot be determined in accordance with sub-section (5) of section 8 of this Act; or(ii)when a dealer discontinues business during the currency of accounting year itself; or(iii)when the assessing authority has reasons to believe that the delay in making assessment shall be prejudicial to the interests of revenue.(b)The provisions of this Act relating to recovery, interest, penalty etc, shall mutatis mutandis, apply to the provisional assessment made under clause (a).][(19 Notwithstanding anything to the contrary contained in this section, the Government may prescribe a scheme of deemed assessment, subject to such restrictions and conditions as it may impose, in respect of dealers whose assessments, are pending for any period up to 31st March, 2005.] [Sub-section (19) Added by Act XIII of 2007, Section 4.]
