Section 27AA in Jharkhand Agricultural Produce Markets Act, 2000
27AA. [ [Inserted by Act 60 of 1982.]
- If upon an information, which has come into the possession of the Assessment Sub-committee, the Committee is satisfied that reasonable ground exists to believe that any amount of transaction of sale or purchase of a trader in respect of any period has for any reason, escaped assessment, or a trader assessed under section 27A has been under assessed or any deduction therefrom has been wrongly made, the Assessment Sub-committee may:-(a)within 6 years of the expiry of such period where it has reason to believe that the trader has concealed, omitted or failed to disclose fully the particulars of his total amount of transaction of sale or purchase or has furnished incorrect particulars of his transaction and thereby has given figures below the real amount.(b)in any other case, within 4 years of the expiry of such period, the Assessment Sub committee shall serve on the trader a notice containing all the stipulations which may be included in a notice in Form 'C and proceed to assess or re-assess the amount of fees due from the trader in respect of the amount of transaction of sale or purchase by such trader.]
