Section 15 in The Punjab Tax on Luxuries Act, 2009
15. Provisional assessment.
(1)Notwithstanding anything contained in section 14, where a fraud or wilful neglect has been committed with a view to evade or avoid the payment of tax or due tax has not been paid or a return has not been filed by or on behalf of a proprietor, the assessing authority may, for the reasons, to be recorded in writing, make provisional assessment for any period to determine the tax liability so evaded, avoid or the tax so unpaid:Provided that the tax liability of such a proprietor shall be assessed finally after he files his return in the prescribed manner:Provided further that in addition to the tax so assessed in such provisional assessment, the proprietor shall be liable to pay a penalty of double the amount of tax so assessed.(2)The provisional assessment under sub-section (1), shall be made within a period of six months from the date of detection of fraud or wilful neglect. The Commissioner may, however, for the reasons, to be recorded in writing, on a reference made by the assessing authority, extend the said period by another six months.
