- [(1) Without prejudice to the provisions of Section 25 but subject to the provisions of Section 32, the tax due in respect of a financial year from every registered dealer who has furnished the returns and statements mentioned in Section 24, before the expiry of the due date within the meaning of sub-section (3) of Section 24 or the date extended under sub-section (6) of Section 24, shall be deemed to have been assessed.] [Substituted by Act No. 8 of 2007.](2)Notwithstanding anything contained in sub-section (1), the Commissioner may, in the interest of revenue, select any registered dealer for detailed audit of his business, on the basis of a selection model as may be prepared for such purpose, incorporating therein such criteria as may be deemed fit by the Commissioner.(3)The audit of the business of a dealer selected under sub-section (2) shall be conducted, within a period of twenty-four months from the due date within the meaning of sub-section (3) of section 24, in such manner as may be prescribed.
