31. Manner of assessment, re-assessment and imposition of penalty.
(1)The Notice required to be issued under sub-section (4) of Section 18, sub-sections (5) and (6) of Section 20, sub-section (1) of Section 21, sub-section (2) of Section 52 shall be in Form 20 and the date fixed for compliance therewith shall not ordinarily he less than 30 days from the date of service thereof.(2)On the date fixed in the notice issued under sub-rule (1), the Assessing Authority shall, after considering the objections raised by the dealer and examining such evidence as may be produced by him and after taking such other evidence as may be available, assess or reassess, the dealer to tax and/or impose penalty or pass any other suitable order.(3)In making an assessment to the best of his judgment under sub-section (5) or sub-section (6) of Section 20 the Assessing Authority shall, as far as practicable, have due regard to the extent of the business carried on by the dealer, the surrounding circumstances and all other matters which may be of assistance in arriving at a fair and proper estimate of the taxable turnover of the dealer.
