(3)Where tax is required to be collected on any amount under this Chapter, then subject to the rules made under this Act,––(a)the buyer or licensee or lessee may make an application before the Assessing Officer for collection of tax at a lower rate;(b)the Assessing Officer on being satisfied that the total income of the buyer or licensee or lessee justifies collection of tax at a lower rate, shall issue to him a certificate as may be appropriate; and(c)when a certificate is issued under clause (b), the person responsible for collecting tax shall collect it at the rates specified in such certificate till its validity.
