(3)The order imposing penalty under this section or section 444(1) or 450 or 451 or 453 shall not be made for the block period in respect of a person, if—(a)such person has furnished a return under section 294(1)(a);(b)the tax payable on the basis of such return has been paid or, if the assets seized consist of money, the assessee offers the money so seized to be adjusted against the tax payable;(c)evidence of tax paid is furnished along with the return; and(d)an appeal is not filed against the assessment of that part of income which is shown in the return.
